CHINTU SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant u/S. 482 of BNSS for grant of anticipatory bail relating to Crime No.243/2025 registered at Police Station - Ambah District - Morena (M.P.) for the offence under Ss. 109, 3(5) of BNS.

(2.) As per prosecution case, the complainant Banshi Sharma, at New Parivar Hospital, Gwalior, has written a dehatinalisi to the Sub Inspector Manoj Kumar, Police Station Ambah that on 17/5/2025 at 8.00 pm, he went to a marriage of his friend's sister at Baijayanti Vatika, Porsa Chauraha, Ambah. After taking dinner, he went back at 11.25 pm before the gate of Vaijayanti Vatika. When he was standing with his friends Sonu Shukla, Vimal Upadhyay, Raju Sharma, while talking to each other, at that time, Chintu Tomar with another person, came there and due to previous enmity, he fired on him with the intention to kill. The bullet was hit on the back side of the loin, due to which blood was oozing out. After hitting him, Chintu and another person ran away from the spot. His friends Sonu Shukla, Vimal Upadhyay, Raju Sharma have taken the complainaant to the hospital. Resultantly, FIR was registered at crime No.243/2025 at Police Station - Ambah, District Morena M P for the offence punishable under Sec. 109, 3(5) of BNS.

(3.) Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated. The applicant has also submitted an application through his son to the Police authorities to investigate the matter in fair manner, but there is no information from the Police about the investigation. Applicant is a permanent resident of District - Morena (M.P.). and there is no possibility of his absconsion or tampering with the prosecution evidence, if released on bail. Hence, prayed for grant of bail to the applicant.