ANJANI KUMAR DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second application under Sec. 483 of B.N.S.S. for grant of bail in connection with Crime No.11/2026 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 6/1/2026. The first application of applicant was dismissed as withdrawn vide order dtd. 30/1/2026 passed in MCRC. No.4096/2026.

(2.) As per the prosecution story, it alleged that the applicant alongwith co-accused persons have committed theft of some products like detergent powder, shampoo, shaving blade, baby pampers, whisper pads, toothbrush etc.from the godown of complainant. Therefore, offence was 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 the present case. He is in custody since 6/1/2025. The F.I.R. has been lodged delayed of 20 days. 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.