JAGDISH BANJARA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) filed by the applicant seeking grant of bail.

(2.) The applicant has been arrested on 18/11/2025 in connection with Crime No.287/2025 registered at Police Station Aron, District Guna, for offences punishable under Ss. 296, 115(2), 117(2), 118(1), 118(2), 351(3), 3(5) of BNS.

(3.) As per prosecution case, complainant Gangaram lodged a report stating that his family had a land-partition dispute with Jai Mandal's family. On 12/6/25 at around 5-6 PM, he was standing outside his house, and his aunt Keshabai was also sitting there. At that time, Munnibai and her sons Ramkrishna and Jagdish, along with her husband Jai Mandal, came and told his aunt Keshabai that they would cultivate the entire land recorded in the joint account and would not let her do so. Keshabai replied that she also had a share in the land and she would take her share. On hearing this, all four of them started abusing her with obscene language. When Keshabai asked them to stop abusing, Jagdish struck her with an axe, which hit the left side of her head. When her uncle Lakhan Singh and his sons Dharmendra and Laxman came to save her, the accused also assaulted them with axes and sticks, causing them injuries. All the accused said that if they raised the issue of the land again, they would kill them. On the basis of this report, the police have taken the applicant into custody.