SHIVAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application under Sec. 483 of BNSS filed by the applicant for grant of bail. His first bail application was dismissed with liberty to file a fresh application after the examination of the complete statements of the complainant before the Trial Court vide order dtd. 13/11/2025 passed in M.Cr.C. No.48530 of 2025 by this Court.

(2.) The applicant has been arrested on 18/2/2025 in connection with Crime No.65/2025 registered at Police Station-Kotwali District Bhind for offence punishable under Ss. 309(4), 296, 3(5), 125 of BNS and 11/13 MPDVPK Act and Sec. 27 of Arms Act.

(3.) As per the prosecution story, on 1/2/2025 at about 7:00 p.m., the complainant Anand Soni was performing evening prayers in his jewellery shop after opening his locker, when three unknown persons arrived on a motorcycle. One of them allegedly placed a country-made pistol in the mouth of the complainant and demanded valuables, while the other two removed silver and gold ornaments along with cash and fled away after firing from the weapon.