PRASHANT YADAV 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 5/1/2026 in connection with Crime No.319 of 2025 registered at Police Station Gole Ka Mandir District Gwalior (M.P.) for the offences punishable under Ss. 296, 109(1), 3(5) of BNS.

(3.) As per prosecution story, the complainant made an oral report stating that on 15/09/2025 at about 10:10 PM, complainant's brother Arun Yadav left home for a walk towards New Colony, Natmaiya Chaat, Jaderua Village, Pinto Park side. After some time, the complainant also went out. As soon as he reached the colony road, he saw that Manish Yadav, a resident of his locality, along with his three real brothers-Sonu Yadav, Nitin Yadav, and Prashant Yadav (present applicant ) were abusing his brother and caught hold of him. Thereafter, Manish Yadav picked up a glass bottle lying nearby, broke it on the road, and with the intention to kill, struck his brother Arun Yadav with the broken glass bottle on his abdomen and right hand. As a result, his brother Arun fell to the ground and all four accused fled from the spot. Arun sustained injuries and started bleeding. On the basis of this report, case was registered against accused persons.