JOGENDAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested on 4/12/2025 by Police Station-Hastinapur, District Gwalior in connection with Crime No.67/2025, registered in relation to the offence punishable under Ss. 115 (2), 140 (3) , 351 (3), 3 (5) of BNS and Sec. 11/13 of M.P.D.V.P.K. Act. According to the prosecution, on 23/11/2025 at around 5:00 PM, near the Janmitra Kendra culvert located at Village Sirsaud, the applicant/accused along with other accused persons allegedly assaulted the complainant, Nabbaji Khan, and thereafter forcibly made him sit in a car and took him away. On the basis of same the aforesaid crime has been registered against the applicant.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. He has not committed any offence. It is submitted that in the FIR the complainant has stated that the applicants/accused had only questioned him regarding a buffalo which was allegedly stolen about three months earlier. They merely asked him whether their buffalo was with him, and thereafter they left. From the facts stated in the FIR, no allegation of ransom, kidnapping, or abduction is made out. Trial will take time for its conclusion. The applicant is permanent resident of District Gwalior and there is no likelihood of his absconsion or tampering with the prosecution evidence. He is ready to abide by the terms and conditions as may be imposed. With the aforesaid submissions, prayer for grant of bail is made out.