SANDEEP KUSHWAHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This first application under Sec. 483 of Bhartiya Nagarik Suraksha Sanhita, 2023/439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 30/1/2026 in connection with Crime No.65/2026 registered at Police Station Kuthla, District Katni, for offence under Ss. 331(4), 305A and 112 of the BNS.