PINNI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the State informs that notice to victim has duly been served.

(2.) This first application has been filed by the applicant under Sec. 483 of BNSS, 2023 for grant of bail in connection with Crime No. 196 of 2025 registered at Police Station -Akodiya District - Shajapur (M.P.) for offence punishable under Ss. 137(2),249(b), 64(1),3(5) of BNS, 2023 and Sec. 3, 4, 5L, 5J(ii), 6 of POCSO Act, 2012. Applicant is in judicial custody since 9/11/2025.

(3.) Heard the arguments.