NEERAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This first application under Sec. 483 of Bhartiya 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 14/9/2025 in connection with Crime No.778/2025 registered at Police Station Kareli, District Narsinghpur for offence under Ss. 296, 115(2), 119(1), 126(2), 308(2), 308(5), 351(2), 351(3) and 3(5) of BNS.