NAVEEN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This first application under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 5/1/2026 in connection with Crime No.19/2026 registered at Police Station Civil Lines, Satna, District Satna for offence under Ss. 69, 64(2)(m) and 351(3) of BNS.