DEEPAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application under Sec. 483 of BNSS filed by the applicant for grant of bail. His first bail application was dismissed as withdrawn vide order dtd. 28/8/2025 in M.Cr.C. No.37826/2025 with liberty to renew his prayer after recording Court statement of the prosecutrix.

(2.) The applicant has been arrested on 14/5/2025 by Police Station Gormi, District Bhind in connection with Crime No.141/2025 registered in relation to the offence punishable under Ss. 70(1), 351(3) of BNS.

(3.) As per the prosecution story, the allegation against the applicant is that he alongwith other co-accused persons committed rape upon the prosecutrix. Therefore, offence under the aforesaid sec. has been registered against him.