SURENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third bail application under Sec. 483 of BNSS filed by the applicant for grant of bail. Second Application was dismissed on merits vide order dtd. 8/12/2025 passed in M.Cr.C.No.56095 of 2025.

(2.) The applicant has been arrested on 25/11/2025 in connection with Crime No.232/2009 registered at Police Station Maharajpura District Gwalior, for offences punishable under Ss. 307, 353, 180, 147, 148, 336, 332, 224, 325 of IPC and Sec. 11/13 of MPDVPK Act.

(3.) As per prosecution case, on 7/10/2009 at 11:45 a.m., in village Lakshmangarh, Police Station Maharajpura, an unlawful assembly was formed, whose common objective was to use force against members of the police force. Being members of the said unlawful assembly, and in furtherance of the common intention, they used force against the police force and committed rioting. They were equipped with deadly weapons such as a country-made pistol, iron rods, swords, and sticks and attacked the police force with the intention of obstructing and preventing them from discharging their official duties as public servants. They intentionally resisted their arrest and created obstruction, and intentionally assaulted them, and attempted to snatch the wireless set and rifle from Head Constable Brajnaresh. The police arrested the applicant and sent him to judicial custody.