RAJIV SHRIVAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 483 of B.N.S.S., 2023 for grant of regular bail.

(2.) The applicant has been arrested on 25/11/2025 in connection with Crime No.131/2025 registered at Police Station Maharajpura, District Gwalior for offence under Sec. 140(3), 119(1), 115(2), 3(5) of BNS, added Sec. 11/13 of MPDVPK Act.

(3.) Prosecution story in short is that on 11/4/2024 when complainant was on his shop at that time, present applicant alongwith other co-accused persons came there with a common intention and demanded Rs.5000.00 for taking party when he refused, then they forcibly took him in car and kidnapped him and committed marpeet with him. Thereafter, near Mitawali, after seeing police, present applicant and other co-accused fled away from spot. Complainant lodged FIR at Police Station Maharajpura. Accordingly, offence has been registered.