AMRITLAL KEVAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This second application under Sec. 483 of Bhartiya Nagarik Suraksha Sanhita, 2023/439 of Cr.P.C. has been filed for grant of bail. First application was rejected by the Hon'ble Judge who has demitted his office, therefore, this case has been listed before this court.

(3.) The applicant has been arrested on 7/10/2025 in connection with Crime No.221/2025 registered at Police Station Raipur Karchuliyan, District Rewa, for offence under Ss. 296, 115(2), 351(2), 117(2), 109(1) and 3(5) of the BNS.