PRITAM KAHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Sec. 483 of B.N.S.S. for grant of bail filed on behalf of applicants in connection with Crime No.298/2025 registered at Police Station - Kotwali, District Anuppur (M.P.) for offence punishable under Ss. 331(4) & 305(A) of B.N.S. The applicant is in custody since 18/8/2025.

(2.) As per the prosecution story, the allegation of theft of copper wire, one drill machine, one cutter machine and one hammer from the constructed house of complainant. Therefore, offence was registered against the present applicants under the aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case. He is in custody since 18/8/2025. Offence is triable by J.M.F.C. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.