CHOTU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application under Sec. 483 of BNSS filed by the applicant for grant of bail. First application was dismissed as withdrawn vide order dtd. 28/11/2025 passed in M.Cr.C.No.54195 of 2025.

(2.) The applicant has been arrested on 28/7/2025 by Police Station- Dabra Dehat, District Gwalior in connection with Crime No.195/2025, registered in relation to the offence punishable under Ss. 109, 3 (5) of BNS and Sec. 25/27 of Arms Act.

(3.) The allegation against the present applicant is that he, along with the other co-accused, assaulted the complainant by means of deadly weapons, as a result of which the complainant sustained grievous injuries.