ABHISHEK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 483 of B.N.S.S. for grant of regular bail relating to Crime No.26/2026 registered at Police Station - Lavkush Nagar, District Chhatarpur (M.P.) for the offence punishable under Ss. 296-A, 115(2), 351(2), 109(1), 3(5) of B.N.S.. The applicant has been arrested on 15/1/2026.

(2.) As per the prosecution story, it is alleged that the applicant alongwith co-accused persons have tried to outrage the modesty of daughter of complainant. They have also beaten the complainant with kick and fists and fired on him by means of Katta. Therefore, the offence has been registered against the present applicant under the aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in custody since 15/1/2026. It is submitted that the only allegation against the applicant is that he was present in the Bolero vehicle but he has not used any weapon. No one has sustained injury in this case. There is no criminal record of applicant. The conclusion of the trial will take considerable time. Therefore, it has been prayed that the applicant may be released on bail.