BADAL VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this First Bail Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail, as he has been arrested in connection with Crime Nos. 58/2025 and 59/2025, registered at Police Station - Bhatapara (Gramin), District- Balodabazar (C.G.) for the offence punishable under Ss. 109(2), 296, 351(2), 191(2), 191(3) and 190 of the BNS, and Ss. 109(1), 296, 115(2), 351(2), 191(2) and 191(3) of the BNS, respectively.

(2.) The case of the prosecution in MCRC No. 6554/2025, is that on 21/1/2025, complainant Domesh Sahu reported that after the CCTV camera at his uncle's house was damaged, he suspected villager Aryan Dhruv and questioned him. At that time, Badal Verma recorded a video and, when objected to, later returned with associates Dharamraj, Rishabh Sahu, and others. They abused and threatened the complainant, whereupon Badal Verma attacked him with a knife causing injury to his hip, while Dharamraj and Rishabh assaulted him with sticks and others with fists, resulting in bleeding injuries.

(3.) The case of the prosecution in MCRC No. 6609/2025, is that on 21/1/2025, at about 6:45 p.m., during the village fair at Deori, complainant Kamlesh Verma along with his family was selling vegetables when applicant and other co-accused persons arrived, abused them in obscene language, threatened to kill them, and in furtherance of common intention, the accused persons assaulted them, and Dharamraj attempted to stab the complainant's son-in-law, Devkumar Verma, with a knife. When resisted, all accused assaulted Devkumar repeatedly with sticks and blunt objects, causing head injuries and bleeding, while also assaulting his wife Vandana Verma and mother Yashoda Bai when they intervened. Thereafter, the accused proceeded to the complainant's vegetable shop and further assaulted his father Rameshwar Prasad Verma, children, and nephew Jai Verma with sticks and blunt objects.