LAWS(MPH)-2026-2-44

ALTAF QURESHI Vs. STATE OF MADHYA PRADESH

Decided On February 13, 2026
Altaf Qureshi Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Case diary is available.

(2.) This first application under Sec. 483 of Bhartiya Nagarik Suraksha Sanhita, 2023/439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 6/8/2025 in connection with Crime No.438/2025 registered at Police Station City Kotwali, District Chhindwara, for offence under Ss. 305(a), 331(4), 238(c) of BNS.