RASHID KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application under Sec. 483 of the BNSS filed by the applicant for grant of bail. His first bail application was dismissed as withdrawn vide order dtd. 10/11/2025 in M.Cr.C. No.51097/2025 with liberty to file afresh after examination of the Courts statements of the prosecutrix.

(2.) The applicant has been arrested on 2/8/2025 in connection with Crime No.326/2025 registered at Police Station Kotwali District Ashoknagar for offences punishable under Ss. 143(2), 61(2), 127(2), 87 of BNS.

(3.) As per the prosecution case, on 4/6/2025, the complainant Monam Ojha lodged a verbal report at the police station stating that on 2/6/2025 at about 3:00 PM, she returned from Guna to her home at Ashoknagar and found her sister Vinita Ojha's son aged one year and six months in the care of her younger sister Nandini. On enquiring about Vinita, Nandini informed her that Vinita had gone with Bobby Khan to roll puri dough. When Vinita did not return, the complainant searched for her at all possible places, but she could not be traced. Subsequently, the complainant started receiving repeated phone calls from mobile numbers 7851886678 and 6350512760, wherein the caller claimed to have purchased Vinita Ojha by paying money to Bobby Khan and Bhagchand and demanded a ransom of Rs.1,30,000.00 for her release. On the basis of report, crime was registered against the accused persons.