AKASH SISODIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) Applicants have filed the first bail application under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Sec. 439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.201/2025 registered at Police Station - Sanyogitaganj, District - Indore (MP) for the offence punishable under Sec. 310(2), 140(3), 312 and 319(2) of BNS and Sec. 25 and 27 of Arms Act, 1959. The applicants are behind the bars since 19/6/2025.

(3.) As per prosecution story, the complainant had lodged a report on 7/6/2025 at Police-Station-Sanyogitaganj, Indore that Ankit resident of his village had put him on service at Pithampur Courier Service at Panchratan Complex Dhan Gali Sarafa. One day they both went to Sarafa Bazar from their Scooty for keeping parcel of Silver to Teen Imli bus stand in the bus going to Agra. They collected silver ornaments from various shops total weighing 7.530 grams and while going on the way, a car stopped them where five accused persons came and said that you have dashed our car and they looted one mobile, silver parcel and cash of Rs.3200.00 and ran away by saying that if they divulge the incident to anyone they will kill you. Accordingly, offence has been registered against them.