SANKALP SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third application filed by the applicant under Sec. 483 of B.N.S.S. for grant of regular bail in connection with Crime No.346/2024 registered at Police Station - Kotwali Anuppur, District Anuppur (M.P.) for the offence punishable under Ss. 108, 238(3)(5) and 64 of B.N.S. Applicant is in custody since 13/7/2024. Earlier (second) application of applicant was dismissed as withdrawn vide order dtd. 10/7/2025 passed in MCRC. No.28800/2025.

(2.) As per prosecution story, it is alleged that applicant has harassed the deceased due to which she committed suicide. On the basis of which, offence has been registered against present applicant under the aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case. He is in custody since 13/7/2024. It is submitted that the deceased was in relation with co-accused. She was also in live in relation with the applicant. The deceased used to go to Police Station to lodge the report against her parents. It is further submitted that there are omission and contradictions in the statements of parents of deceased. Co-accused Satan Prajapati has been enlarged on bail by Coordinate Bench of this Court vide order dtd. 7/1/2025 passed in MCRC. No.44824/2025. Charge sheet has been filed. The conclusion of trial will take considerable time. Therefore, it has been prayed that the applicant may be granted benefit of regular bail