MAHAVEER YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this First bail application under Sec. 482 of BNSS/438 of Cr.P.C. for grant of anticipatory bail.

(2.) Applicant apprehends his arrest in connection with Crime No.244/2025 registered at Police Station Sirol, District Gwalior (M.P.) in relation to the offence punishable under Ss. 108, 3 (5) of BNS.

(3.) The allegation against the present applicant is that due to harassment caused by him, the deceased committed suicide.