RAGHVENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is 8th application filed on behalf of applicant under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of temporary bail/ extension of time to surrender in view of temporary bail granted vide order dtd. 7/11/2025 passed in M.Cr.C. No.49436/2025.

(2.) The applicant was taken into custody on 14/11/2024 in connection with Crime No.226 of 2024 registered at P.S. Patan , District-Jabalpur for the offence punishable under Ss. 302 and 201 of IPC.

(3.) Prosecution story in brief is that applicant along with co-accused persons committed murder of one Amrita Thakur.