MAHENDRA SINGH CHOUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking anticipatory bail in connection with Crime No.366/2025 registered at Police Station-Rehti, District-Sehore (M.P.) for the offence punishable under Ss. 126(2), 74, 78, 296, 351(3) of BNS, 2023 and enhanced Sec. 75 of BNS, 2023.

(2.) Learned counsel for the applicant has submitted that there was a dispute between the parties regarding money transaction and terms related to service. On that basis, the FIR was registered. As per the compromise dtd. 21/4/2025, the matter has been soleminzed between the parties. The victim herself has given the affidavit in favour of the applicant. The applicant is the government servant and if he is arrested then his service will be affected, hence, the applicant be given the benefit of anticipatory bail.

(3.) Learned counsel for the State has opposed the anticipatory bail application and submitted that no case of anticipatory bail is made out.