LAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application under Sec. 483 of BNSS for grant of bail.

(2.) The applicant has been arrested on 29/12/2025 in connection with Crime No.350/2024 registered at Police Station Jigna District Datia (M.P.) for the offences punishable under Ss. 302, 34 of IPC.

(3.) As per prosecution story, the incident is stated to have occurred between 14/5/2023 and 16/5/2023, and the dead body of the deceased Anshul Singh Chauhan was found lying in a well. In this regard, Police Station Jigna, District Datia registered Marg No. 11/23 and an inquiry was being conducted. However, in the meantime, the complainant Chandrapal Singh filed an application under Sec. 156(3) of the Code of Criminal Procedure before the Court of the Chief Judicial Magistrate, Datia on 7/8/2023, which was dismissed on 27/5/2024, against which, the complainant/revisionist filed a revision petition before the Sessions Court and the same was allowed vide order dtd. 13/12/2024 and the police station Jigna was directed to register a First Information Report under the appropriate Sec. . Subsequently, in compliance with the said order, a First Information Report was registered at Police Station Jigna against the accused persons as Crime No. 350/2024, in which the police arrested the applicant and sent him to judicial custody.