LAWS(MPH)-2026-1-139

SURESH BANSHKAR Vs. STATE OF MADHYA PRADESH

Decided On January 15, 2026
Suresh Banshkar Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is the first bail application under Sec. 483 of BNSS filed by the applicant for grant of bail. He has been arrested on 2/12/2025 by Police Station Bahadurpur, District Ashoknagar in connection with Crime No.320 of 2025 registered in relation to the offence punishable under Ss. 108, 85, 3(5) of the Bharatiya Nyaya Sanhita (BNS).

(2.) As per prosecution story, the informant Ward Boy Manoj Balu gave information on 2/11/2025 at Police Outpost Hospital Ashoknagar regarding a deceased female patient who had been brought after consuming some unknown substance. On the basis of the said information, a Marg intimation No.116/25 under Sec. 194 BNSS was recorded at Police Outpost Hospital Ashoknagar, and on the said intimation, actual Marg No. 61/25 under Sec. 194 BNSS was registered at Police Station Bahadurpur and Marg inquiry was taken up. During the course of Marg inquiry, the statements of the deceased's father Bablu Banshkar and mother Anita Bai Banshkar were recorded. In their statements, they stated that the deceased Muskan was not allowed to visit her parental home by her husband Devendra and her parents-in-law, due to which Muskan remained distressed. On the day of the incident also, when Muskan expressed her desire to go to her parental home, a quarrel took place with her husband Devendra, mother-in-law Krishnabai and father-in-law Suresh (present applicant), and the said persons assaulted the deceased. Being harassed and troubled due to the said acts, Muskan consumed some substance, as a result of which her health deteriorated and she died. Upon completion of the entire investigation, alleged crime was registered against the co-accused persons.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present case. It is argued that the applicant is the father-in-law of the deceased and has been roped in only on the basis of omnibus and general allegations, without any specific overt act attributed to him.