RAHUL RAJPUT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application under Sec. 483 of BNSS filed by the applicant for grant of bail. His earlier bail application was dismissed as withdrawn with liberty to renew his prayer after recording of Court statement of complainant/injured vide order dtd. 11/11/2025 passed in M.Cr.C. No.51597 of 2025 by this Court.

(2.) The applicant has been arrested on 23/9/2025 in connection with Crime No.247/2025 registered at Police Station Purani Chhawni District Gwalior for offences under Ss. 109(1), 296, 115(2), 351(2), 3(5) of BNS enhanced Sec. 117 (2) of BNS.

(3.) As per the prosecution case, it is alleged that the applicant, while driving his four-wheeler, struck the complainant Akhilesh and his nephew Saurabh with the vehicle and thereafter, along with co-accused persons, assaulted them with sticks, thereby causing injuries.