ROHINI SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 482 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory bail apprehending his arrest in relation to FIR/Crime No.158/2025 registered at Police Station Amdara, District Satna (M.P.) for the offence punishable under Sec. 105 of BNS, 2023 and Sec. 135 of Electricity Act.

(2.) According to the prosecution, deceased Ramnaresh Sahu died due to electrocution. Consequently, an FIR was registered.

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. It is submitted that an offence under Sec. 106 of BNS was initially registered against the applicant and accused was enlarged on bail by the concerned Investigating Officer. Thereafter, accused received a notice regarding filing of the charge-sheet for a non-bailable offence under Sec. 105 of the BNS before the competent Court. As such, there is apprehension of his arrest. It is further submitted that applicant is permanent resident of District Maihar (MP) and there is no likelihood of his absconding or tempering with the evidence. Applicant is ready to furnish adequate surety and shall abide by all the directions and conditions which may be imposed by this Court. Therefore, it has been prayed that the applicant may be enlarged on anticipatory bail.