MOHAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 483 of BNSS for grant of bail relating to Crime No. 143 of 2025 registered at Police Station - Anandpur, District - Vidisha (M.P.) for the offence under Ss. 191(2), 191(3), 190, 296, 115(2), 118(1), 109(1) and 351(3) of BNS. As per prosecution, the allegation against the present applicant is that he inflicted injury on the head of Biharilal by means of pharsa.

(2.) Learned counsel for the applicant argued that the applicant has been falsely implicated in this case. The applicant is in custody since 2/10/2025. The allegation against the present applicant is that he inflicted injury on the head of Biharilal by means of pharsa. However, the injuries received by injured-Biharilal are simple in nature, as per MLC. He has been discharged from hospital. He also points out that there is cross case registered by present applicant against the complainant party. He further submits that investigation is over and charge-sheet has been filed, therefore, further custodial interrogation is not required. He also points out that co-accused Kushal Singh has already been enlarged on bail by this Court vide order dtd. 10/12/2025 passed in MCRC No.55478 of 2025. Applicant undertakes to cooperate in trial as well as investigation and would make himself available as and when required. Trial will take sufficient time to conclude. He would abide by the terms and conditions as imposed by this Court. Under these grounds, counsel prayed for bail.

(3.) The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer, as the case may be;