MOHIT RAGHUVANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third application filed by the applicant under Sec. 483 of B.N.S.S. for grant of bail. The applicant has been arrested in connection with Crime No.478/2024 registered at Police Station - Sironj, District - Vidisha (M.P.) for the offence under Sec. 109(1), 118(1), 103, 3(5) of BNS, 2023 and Sec. 25 of Arms Act, 1959. Earlier two bail applications have been dismissed as withdrawn.

(2.) As per the prosecution case, the allegation against the present applicant is that he along with co-accused persons committed marpeet with the deceased by mean of knife. The deceased sustained fatal injuries and resultantly he died. Accordingly, offence has been registered against him.

(3.) Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated. He is in custody since 11/10/2024. There were three eye witnesses in the case and all the three have been examined.