KUMER MALLAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of applicant under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) The applicant is in jail since 20/9/2025 in connection with Crime No. 452/2025 registered at P.S. Themi, District- Narsinghpur for the offence punishable under Ss. 25, 27 of Arms Act and Sec. 50, 51, 9 of Wild Life Protection Act, 1972.

(3.) Learned counsel for the applicant submits that applicant is in jail since 20/9/2025. After investigation, charge sheet has been filed.