CHANDSINGH PARIHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested on 4/11/2025 in connection with Crime No.252/2025 registered at Police Station - Amola, District Shivpuri for offence under Sec. 309(6) of BNS, under Sec. 11/13 of MPDVPK Act and under Sec. 25/27 of the Arms Act.

(3.) Prosecution story, in short, is that a minor altercation took place between the complainant and accused persons, which resulted in the registration of present FIR.