ARUN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Sec. 483 of B.N.S.S. for grant of bail in connection with Crime No.96/2025 registered at Police Station - Jetapur, District Khargone (M.P.) for offence punishable under Ss. 331(4) & 305(A) of B.N.S. The applicants are in custody since 16/11/2025.

(2.) As per the prosecution story, it is alleged that applicants have committed theft of money. Therefore, offence was registered against the present applicants under the aforesaid Sec. .

(3.) Learned counsel for the applicants submits that applicants are innocent and have been falsely implicated in the present case. They are in custody since 16/11/2025. Offence is triable by JMFC. Charge sheet has been filed. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicants may be released on bail.