JITENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Sec. 483 of the BNSS, 2023/ 439 of Cr.P.C. for grant of regular bail relating to Crime No.673/2024 registered at Police Station - Bareli, District Raisen (M.P.) for the offences punishable under Ss. 331(4), 305(A) and 61 of BNS. Applicant is in detention since 2/10/2024.

(2.) Learned counsel for the applicant submitted that applicant is in jail since 2/10/2024. He is innocent and has been falsely implicated. Offence is triable by JMFC. Charge sheet has been filed. Co-accused Sadik Khan has already been enlarged on bail by this Court. Therefore, it has been prayed that the applicant may be released on bail.

(3.) On the other hand, learned counsel for the State has opposed the prayer for grant of bail to the applicant.