GOUTAM SONKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third bail application filed by the applicant under Sec. 483 of the Bharatiya Nagrik Suraksha Sanhita, 2023 (Sec. 439 of Cr.P.C.) for grant of regular bail relating to FIR/Crime No.965/2024 dtd. 27/12/2024 registered at the Police Station, Hanumantal District Jabalpur for the offences punishable under Ss. 109(1), 296, 103(1), 61(2), 189(4), 3(5), 190 of BNS and Sec. 25 & 27 of Arms Act. Applicant is in detention since 9/1/2025.

(2.) Learned counsel for the applicant submits that co-accused persons have been granted bail. It is submitted that no overt act has been attributed to the present applicant except that he was driving the vehicle in question. Charge sheet has been filed. Therefore, it is prayed that applicant may be enlarged on bail.

(3.) Per contra, counsel for the State has opposed the prayer and submitted that there are 12 criminal antecedents of the applicant. It is submitted that everyone has placed their role in commission of the offence, therefore, considering the role attributed to the applicant, no case for grant of bail is made out.