SURYA CHANDRA PRAJAPATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third application filed by the applicant under Sec. 483 of B.N.S.S. for grant of regular bail relating to Crime No.98/2025 registered at Police Station - Kotma, District Anuppur (M.P.) for the offence punishable under Sec. 103, 296, 115(2), 117(2), 351(3) of B.N.S. The applicant has been arrested on 16/3/2025. Earlier (second) application of applicant was dismissed as withdrawn with liberty to renew the prayer of bail after recording the statements of Radha Bai Kewat, Subhash Baiga and Avanish Tiwari vide order dtd. 12/1/2026 passed in MCRC. No.56303/2026.

(2.) As per the prosecution story, it is alleged that applicant alongwith co-accused persons abused and committed marpeet with the complainant and the deceased by means of lathi due to which they sustained injuries on their vital body parts. During treatment, the deceased died. Therefore, the offence has been 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 this case. He is in custody since 16/3/2025. It is submitted that the statements of injured Ganesh Pandey (PW/1) and other eye witnesses have been recorded before the Trial Court and they have not supported the prosecution story. 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.