DHARMENDRA KANSANA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 483 of the B.N.S.S. for grant of bail. The applicant has been arrested in connection with Crime No.09/2026 registered at Police Station -Civil Line, District - Morena (M.P.) for the offence under Ss. 126(2), 115(2), 296(a), 351(2), 3(5) of BNS and enhanced Sec. 119(1) of BNS.

(2.) As per the prosecution case, the allegation against the present applicant along with other co-accused abused the complainant and committed marpeet by lathi and sariya with the complainant, due to which he sustained severe injuries.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. The applicant is in custody since 5/1/2026. There are nine criminal antecedents against the present applicant. The applicant is permanent resident of District Morena (M.P.), therefore, there is no likelihood of his absconding or tampering with the prosecution evidence. It is further submitted that applicant is ready and willing to abide by all the terms and conditions imposed by this Court. No further custodial interrogation is required in the matter. Conclusion of the trial will take sufficiently long time. Hence, prayed for grant of regular bail to the applicant.