BHARAT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this First bail application under Sec. 482 of BNSS/438 of Cr.P.C. for grant of anticipatory bail.

(2.) Applicant apprehends his arrest in connection with Crime No.389/2025 registered at Police Station Thatipur District Gwalior (M.P.) in relation to the offence punishable under Ss. 115(2), 296-A, 351(3), 190, 191(3), 118, 118(2) of BNS.

(3.) According to the prosecution, the injured Satendra Kushwah, while admitted at J.H. Hospital, gave a statement (Dehati Nalishi) that on 9/11/2025, at around 02:10 AM, he was returning to his village Thanupura. As soon as he reached near his house and got down from the vehicle, Ramendra Singh Kushwah, Shailendra @ Shailu Rajawat and three others armed with weapons, came from behind and started assaulting him with the butt of a gun while abusing him. They hit him below the knees, on the chest, chin, and face with the butt of the gun and with a pistol, due to which he sustained injuries on his chest and face. The incident was witnessed by his wife Mini Singh and neighbour Kamal Singh. While leaving, the accused were saying that if he caused trouble in the future, they would kill him. On the basis of this report, crime was registered against the accused persons.