SHAHID KHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the bail applications arising out of same crime i.e. Cr.No.56/2025, they are being considered and decided by this common order.

(2.) The applicants have filed these bail applications under Sec. 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicants who have been arrested in connection with Crime No. 56/2025 registered at Police Station Gandhinagar Sarguja (C.G) for the offences punishable under Ss. 61(1), 318(4), 140(1), 3(5) of the BNS, 2023 (in respect of applicants in MCrC No.2932 of 2025) and Ss. 140(1), 3(5) of the BNS (in respect of applicant in MCrC No.3095 of 2025)

(3.) The prosecution's story is that the applicants kidnapped one Dinesh Maravi and demanded money from the complainant, who is the father of the victim, thus the complaint has been lodged against the applicants under the aforesaid Ss. of the BNS, 2023.