RAVI PARMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application has been filed by applicant under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita 2023 for grant of regular bail in connection with Crime No. 698/2025 registered at Police Station- Badnagar, District- Ujjain (M.P.) for offence punishable under Ss. 331 (4) and 305(a) of the BNS, 2023. He is in judicial custody since 18/11/2025

(2.) Heard the arguments.

(3.) Perused the grounds for grant of bail stated in the application, case diary and the relevant material on record.