VEER SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed under Sec. 482 of BNSS for grant of anticipatory bail to the applicant.

(2.) The applicant apprehends his arrest in connection with Crime No.210/2025 registered at Police Station- Tyonda, District - Vidisha (M.P.) for the offence punishable under Ss. 109, 296, 115(2), 3(5), 351(3), 331(2), 324(4) of BNS.

(3.) Learned counsel for the applicant/accused submitted that the applicant has been falsely implicated in this case. The main allegation is against the co-accused Nirbal and Bhupendra Lodhi and only allegation against the applicant is regarding causing injury to Mor Bai with Lathi at her hand. It is his submission that the injuries caused, if any, are simple in nature. The applicant shall abide by all the terms and conditions as may be imposed by this Court. Under these circumstances, he is entitled to get the benefit of anticipatory bail.