BHAWANIRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 483 of BNSS for grant of bail relating to Crime No.296/2025 registered at Police Station -Dhamnod, District - Dhar (M.P.) for the offence under Ss. 296, 115(2), 351(2), 117(2), 118(2), 3(5) of BNS, 2023.

(2.) Allegation against the present applicant along with co-accused assaulted injured Yash, due to which he sustained injuries.

(3.) Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. The applicant is under custody since 12/12/2025. The investigation is almost completed. Injured/complainant has already been discharged from the hospital. Co-accused Sohan and Mohan have already been enlarged on bail by trial Court. The charges against the applicant are triable by Judicial Magistrate First Class. Conclusion of the trial will take sufficiently long time. The applicant is permanent resident of District -Dhar and there is no possibility of their absconsion and tampering with the prosecution evidence. Hence, prayed for grant of bail to the applicant.