KAMAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 483 of BNSS filed by the applicant for grant of bail.

(2.) The applicant has been arrested on 16/12/2025 by Police Station- Kotwali, District Ashoknagar in connection with Crime No.678/2025, registered in relation to the offence punishable under Ss. 109(1), 190, 191(1), 191(2), 296(b) of BNS.

(3.) As per prosecution case, the complainant, Anil Agrawal, while admitted in an injured condition in the surgical ward of the District Hospital, submitted a report stating that on 15/12/2025 at about 04:45 PM, he was returning home from the court on his motorcycle. Mangilal Sarvaiya, Advocate, was also riding his own motorcycle alongside him. When the complainant reached Pooja Petrol Pump to refuel his motorcycle, due to an old rivalry, Pradeep Sardar, along with 5-6 companions, arrived carrying wooden sticks, acting with a common intention, and began hurling obscene abuses. When the complainant objected to and refused to tolerate the abuses, Pradeep Sardar and his companions assaulted him with wooden sticks with the intent to kill. As a result, the complainant sustained blunt injuries on his forehead (front), right leg calf, right hand elbow, right hand palm, below the left knee, below the left elbow, and on various other parts of his body. The incident was witnessed by Mangilal Sarvaiya, Advocate, and the employees working at the petrol pump. Based on this report, crime was registered against accused persons.