ALAUDDIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the first application filed by the applicant under Sec. 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023/Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail as he is apprehending his arrest in connection with Crime No.976/2025 registered at Police Station Industrial Area Dewas, District Dewas for the offence punishable under Sec. 318(4) 316(5) 238(2), 61(2) of the BNS Act.

(3.) The allegation against the applicant is of his involvement in the aforesaid case along with two other co-accused persons Saddam and Sheikh Akhtar, wherein the truck in question was sold through the present applicant.