TEHJING Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of bail. The applicant has been arrested on 28/11/2025 in connection with Crime No.331/2025 registered at Police Station - Shivgarh, District - Ratlam (M.P.) for the offence under Sec. 296,115(2),3(5), 351(3), 118(2) of BNS.

(2.) As per the prosecution case, the complainant lodged an FIR on 23/10/2025 alleging that both the applicants assaulted him saying that the land on which they are residing is their land.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. The applicant is in custody since 28/11/2025. Investigation is almost over and charge-sheet is likely to be filed in near future. The offence is triable by JMFC. The applicant is permanent resident of District Raltam (M.P.), therefore, there is no likelihood of his absconding or tampering with the prosecution evidence. He has no previous criminal antecedent. The complainant has already discharged from the hospital. It is further submitted that applicants are ready and willing to abide by all the terms and conditions imposed by this Court. The applicants have no criminal record. No further custodial interrogation is required in the matter. Conclusion of the trial will take sufficiently long time. Hence, prayed for grant of regular bail to the applicant.