DEEPANSU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the first application filed by the applicant under Sec. 483 of the Bhartiya Nagarik Suraksha Sanhita,2023 (u/s 439 of Cr.P.C.), as he is implicated in connection with Crime No.1405/2025 registered at Police Station Lasudiya District-Indore (MP) for offence punishable under Ss. 105,110 of Bharatiya Nyaya Sanhita (BNS), 2023 & Sec. 134 of the Motor Vehciles Act. The applicant is in custody since 11/11/2025.

(3.) Allegation against the applicant is that he was involved in the aforesaid case wherein the applicant and coaccused persons, namely Shivam, Devraj, and Rohit is of culpable homicide of two young persons, namely Krishnalpal Singh Tawar and Ayush Rathore, who died on the night of 8/11/2025 at around 2.00 AM in the night. It is alleged that the applicant and the other co-accused persons were riding in a black coloured Scorpio vehicle, which was purchased by brother of the co-accused Shivam on 7/11/2025, and it is also alleged that all the other co-accused persons after consuming liqour were driving the vehicle rashly and negligently at AB Road Indore at Vijay Nagar Area, and dashed the same against a motor cylce which was being driven by one Ayush Rathore/deceased, and two other persons, namely Krishnalpal Singh Tawar and Shreyansh Rathore, were the pillion rider. It is further submitted that Ayush Rathore and Krishnapal Singh Tawar both died on the spot, and Shreyansh Rathore was severely injured.