LOKESH PATIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 483 of BNSS for grant of bail in connection with Crime No.529/2025 registered at Police Station - Habibganj, District Bhopal (M.P.) for offence punishable under Ss. 115(2), 118(1), 296, 3(5), 324(2), 109(1) and 351(3) of BNS and Sec. 25 of Arms Act. Applicant is in jail since 15/12/2025.

(2.) As per the prosecution story, on 14/10/2025 at about 01:30 a.m., an altercation took place near a tea stall at No. 7 Chouraha, Bhopal, over a financial dispute between Jitendra Kewat and Gaurav Jain. It is alleged that some persons attacked Gaurav Jain and his associates with knives and swords, in which the main role of causing injuries is attributed to co-accused Ajju Kewat and Shahrukh. On the basis of which, offence was registered against the present applicant under the aforesaid Sec. .

(3.) Learned counsel for the applicant has submitted that applicant is innocent and has been falsely implicated in the present case. Applicant is in custody since 15/12/2025. It is further submitted that the applicant has been made accused only on the basis of memorandum of statement of co-accused. Name of the applicant is not mentioned in the FIR. Charge-sheet has been filed. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.