KESHAV MUDIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant under Sec. 482 of B.N.S.S. for grant of anticipatory bail apprehending his arrest in connection with Crime No.10/2026 registered at Police Station- Themi District Narsinghpur (M.P.) for the offence punishable under Sec. 303(2) of BNS.

(2.) Learned counsel for the applicant submits that the applicant is suffering from mental illness and undergoing treatment since last four years. On 19/12/2025 the personnel of Jio Tower including the complainant left the applicant at the police station from where the mother of the applicant took and brought him back home. It is further submitted that the applicant was present in the police station, but considering his mental illness, the police has handed over the applicant to his mother after obtaining written application from her, which is evident from Annexure A-2. It is also submitted that mother of the applicant has submitted an application to the Superintendent of Police, District Narsinghpur stating all these facts along with the copies of medical treatment, which are placed on record as Annexure A-3 and A-4 respectively. Therefore, it is prayed that the applicant may be granted anticipatory bail.

(3.) On the other hand, learned counsel for the respondent-State submits that the applicant has failed to make himself available to the police for investigation, therefore he may not be released on anticipatory bail.