SHRIKANT PURI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application under Sec. 483 of BNSS for grant of bail.

(2.) The applicant has been arrested on 12/11/2025 in connection with Crime No.333/2025 registered at Police Station Purani Chhawni District Gwalior (M.P.) for the offences punishable under Ss. 109(1), 296(A) of BNS and Sec. 25/27 of Arms Act.

(3.) As per the prosecution case, on 10/11/2025 at about 7:15 PM, the complainant Vikram, who operates an auto bearing registration No. MP-07-R-1182 on Route No. 24 (Nehru Pump to Bamour), was travelling from Bamour to Gwalior. While passing through Nirawali Bypass, he picked up a passenger who disclosed his name as Pawan Dubey and was travelling up to Purani Chhawani intersection. Near the place of occurrence, a white Bolero bearing registration No. RJ-11-UA-5821 suddenly overtook the complainant's auto, resulting in the auto colliding with the Bolero from behind. The Bolero driver, who identified himself as Shrikant Puri, got down and started quarrelling with the complainant. Although the complainant offered to compensate for the damage, the driver abused him and initiated a scuffle. Passenger Pawan Dubey intervened and attempted to pacify the matter, but when the complainant tried to leave the spot; the applicant forcibly grabbed the steering wheel of the auto, which compelled the complainant to stop, and thereafter the applicant allegedly assaulted him with fists and kicks. Thereafter, the applicant allegedly took out a handgun and fired at the complainant with the intention to kill, causing a gunshot injury to his left calf. On hearing the complainant's screams, passersby and the passenger gathered at the spot, whereupon the accused fled towards Gwalior in his Bolero. The injured complainant reached Police Station Purani Chhawani in his auto and was thereafter sent to the hospital for treatment. Subsequently, he was referred to Jaipur for advanced medical care. On the basis of the said incident, Crime No. 333/25 was registered, and the applicant/accused was arrested for offences punishable under Ss. 109(1) and 296 of the Bharatiya Suraksha Sanhita.