SANJAY SHAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This first application under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023/under Sec. 438 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant apprehends his arrest in connection with Crime No.45/2026 registered at Police Station Kolgawan, District Satna for offence under Ss. 126(2), 296(a), 308(5) and 3(5) of Bharatiya Nyaya Sanhita.