SANJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the fourth application filed by the applicant under Sec. 483 of B.N.S.S. for grant of regular bail relating to Crime No.150/2025 registered at Police Station - Lavkush Nagar, District Chhatarpur (M.P.) for the offence punishable under Ss. 109(1) of B.N.S. Sec. 25/27 Arms Act. The applicant has been arrested on 4/4/2025. Previous applications were dismissed as withdrawn.

(2.) As per the prosecution story, it is alleged that the applicant committed marpeet with the complainant party. Therefore, the offence has been registered against the present applicant under the aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in custody since 4/4/2025. It is submitted that on the date of incident, complainant and other persons were trying to enter into the house of applicant therefore, the alleged incident occurred. There is no criminal record of the applicant. Charge sheet has been filed. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.