AJAY LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this second application under Sec. 439 of Code of Criminal Procedure for grant of bail. Applicant has been arrested on 21/11/2025 by Police Station Khaniyadhana District Shivpuri relating to Crime No.481/2025 for the offences punishable under Ss. 309(4) of BNS and Sec. 11/13 of MPDVPK Act. His first bail application was withdrawn with liberty to revive the prayer after filing of charge-sheet vide order dtd. 22/12/2025 passed in MCRC No.58354/2025 by this Court.

(2.) It is the submission of learned counsel for applicant that applicant has been falsely implicated in this case and he is suffering confinement since 21/11/2025. It is further submitted that Rs.800.00 has been recovered from the possession of applicant and he has been identified in the Test Identification Parade. Charge-sheet has already been filed and investigation is complete. Applicant is a young boy about 20 years. Now he learnt the lesson hard way and would mend his ways to become better citizen. He is ready to abide by all the terms and conditions as may be imposed by this Court. Upon these grounds, counsel prayed for grant of bail.

(3.) Learned counsel for the State opposed the prayer and prayed for dismissal of application.