GOPI @ MOHIT CHIKWA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This first application under Sec. 483 of Bhartiya Nagarik Suraksha Sanhita, 2023/439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 16/8/2025 in connection with Crime No.455/2025 registered at Police Station City Kotwali, District Rewa, for offence under Sec. 25(2) of the Arms Act.