ROHIT PAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of applicants under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) The applicants are in jail since 17/11/2025 in connection with Crime No.183/2025 registered at P.S. Raipur Karchuliyan, District- Rewa, for the offence punishable under Ss. 103(1), 296, 351(2), 3(5), 190, 191(2) & 191(3) of BNS.

(3.) Prosecution story, in brief is that applicants as well as co-accused persons abused Abhishek, Shyamkali, Sunita Pal and Rachna Pal in the name of mother and sister. Present applicants and other co-accused persons assaulted Abhishek with kicks, fists and wooden sticks. Later on Shyamkali also came on the spot and other co-accused persons assaulted with wooden stick. Thereafter, co-accused Ajay Pal came with motorcycle and ran over him. On account of which deceased Shyamkali sustained injuries and later on scummbed to the same.