SAGAR PRAJAPATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is repeat (second) application filed by the applicant under Sec. 483 of B.N.S.S., for grant of regular bail, who is in custody relating to Crime No.98/2025 registered at Police Station - Kotma, District Anuppur (M.P.) for the offence punishable under Sec. 103, 296, 115(2), 117(2), 351(3) and 3(5) of B.N.S. Applicant's first application was dismissed on merits on 9/9/2025.

(2.) As per the prosecution story, it is alleged that applicant alongwith co-accused persons abused and committed marpeet with the complainant and the deceased by means of lathi due to which they sustained injuries on their vital body parts. During treatment, the deceased died. Therefore, the offence has been registered against the present applicant and co-accused persons under the aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. It is submitted that the statements of injured and other eye witnesses have been recorded before the trial Court and they have not supported the prosecution story. It is also submitted that co-accused person namely Surya Chandra Prajapati has been released on bail vide order dtd. 17/2/2026 passed in M.Cr.C.No.6100 of 2026. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant be released on bail.