ROHIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the first application filed by the applicant under Sec. 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023/Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail as he is apprehending his arrest in connection with Crime No.481/2025 registered at Police Station Kshipra, District Indore for the offence punishable under Sec. 309 (4), 3 (5) of the BNS Act.

(3.) The allegation against the applicant is of robbery.