CHANDAN MAJHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 483 of B.N.S.S. for grant of regular bail relating to Crime No.24/2025 registered at Police Station - Crime Branch Bhopal, District Bhopal (M.P.) for the offence punishable under Ss. 319 (2), 318(4), 338, 336(3), 340 of BNS and Ss. 66C and 66D of Information Technology Act, 2000. The applicant has been arrested on 9/6/2025.

(2.) As per the prosecution story, it is alleged that the applicant committed fraud with the complainant. Therefore, the offence has been registered against the present applicant 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 9/6/2025. Offence is triable by JMFC. 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.