SEVAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary/challan papers.

(2.) This is the applicant's 4th application under Sec. 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 (Sec. 439 of Criminal Procedure Code, 1973), as he is implicated in connection with Crime No.367/24 registered at Police Station Petlawad, District Jhabua (MP) for offence punishable under Sec. 103, 296, 115, 351(2), 3(5) of the BNS, 2023. The applicant is lodged in jail since 22/7/2024. Applicant's earlier applications have already been dismissed with liberty to renew the prayer after 4 months and also with liberty to renew the prayer after the material witnesses are examined in the trial Court.

(3.) As per the prosecution case, on 10/7/2024 applicant along with other co-accused persons abused to the complainant Kalumal and beaten him and his family members by means of wooden stick. During treatment injured Javar Singh died in the hospital. Accordingly aforesaid offence has been registered against the applicant.