NITIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application filed on behalf of the applicant under Sec. 483 of BNSS (Sec. 439 of the Cr.P.C.). The applicant is in custody since 15/10/2025 in connection with Crime No.581/2025 registered at P.S.- Lordgunj, Jabalpur District Jabalpur (M.P.) for the offence punishable under Sec. 108 of the B.N.S. 2023. His first bail application was dismissed as withdrawn vide order dtd. 18/11/2025 in M.Cr.C. No.50966/2025.

(2.) Learned counsel for the applicant submits that this application is filed after filing of the charge sheet vide order dtd. 18/11/2025 passed in M.Cr.C.No.50347 of 2025 under Sec. 482 BNSS. He further submits that applicant is innocent and is in jail since 15/10/2025. The applicant is a young boy aged about 23 years and the sole bread earner of the family. Charge-sheet has been filed in the matter. Therefore, it has been prayed that the applicant be released on bail pending the trial.

(3.) On the other hand, learned counsel for the State has opposed grant of bail but fairly conceded that charge sheet has been filed in the matter.