MANOJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second application filed by the applicant under Sec. 483 of B.N.S.S. for grant of bail. The applicant has been arrested in connection with Crime No.582/2025 registered at Police Station -Pichhore, District - Shivpuri (M.P.) for the offence under Ss. 109, 125, 296, 115(2), 351(3), 191(2), 191(3) and 190 of BNS. His earlier bail application was dismissed as withdrawn vide order dtd. 22/12/2025 passed in M.Cr.C. No. 57795 of 2025 with liberty to renew his prayer for bail after filing of charge-sheet.

(2.) As per the prosecution story, the allegation against the present applicant is that he, along with co-accused persons, assaulted the complainant using a 'lathi' (stick), and co-accused Brijendra Lodhi fired a gun shot on Santosh Lodhi. On the basis of which the aforesaid FIR has been lodged.

(3.) Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated. He is under custody since 28/10/2025. After rejection of earlier bail application, Investigation is over and charge-sheet has been filed. Present applicant has been implicated in this offence on the basis of memorandum of co-accused. No name was mentioned in the F.I.R. lodged by Sanjay. Co-accused Shailendra and Dharmendra have already been enlarged on bail by this court vide order dtd. 10/12/2025 passed in M.Cr.C. No.53440/2025 and M.Cr.C. No.58100 of 2025, therefore, applicant seeks parity also. Therefore, no custodial interrogation is required. Conclusion of the trial will take time. Applicant is the permanent resident of District - Shivpuri (M.P.) and there is no possibility of his absconsion or tampering with the prosecution evidence, if released on bail.