BHOLA SINGH GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 483 of BNSS filed by the applicant for grant of bail.

(2.) The applicant has been arrested on 21/2/2025 by Police Station- Umri, District Bhind in connection with Crime No.27/2025, registered in relation to the offence punishable under Ss. 109 (1), 125, 115 (2), 118 (1), 296, 351 (2), 191 (2), 191 (3), 61 (2), 117 (2) of BNS and Sec. 25, 27 of Arms Act.

(3.) Allegation against the present applicant is that he along-with other co-accused has assaulted the complainant by means of a country made pistol, due to which the complainant had sustained grievous injuries.