VIKAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) This is the applicant's first bail application filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 as he is implicated in connection with Crime No.225/2025 registered at Police Station - Nanpur, District Alirajpur (MP) for offence punishable under Ss. 64(2)(m), 87, 127(1), 115(2), 3(5) of BNS, 2023. The applicant is in custody since 28/10/2025.

(3.) The allegation against the applicant is that he has abducted the prosecutrix and committed rape upon her.