ARJUN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) This is the applicant's first bail application filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Sec. 439 of Cr.P.C. as he is implicated in connection with Crime No.396/2024 registered at Police Station Kantafod, District- Dewas (MP) for offence punishable under Ss. 331(4) and 305(a) of B.N.S., 2023. The applicant is in custody since 15/9/2025.

(3.) The allegation against the applicant is of theft of four bags of soyabean sacks, DVR and camera.