SATISH VERMA 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 20/11/2025 in connection with Crime No.457/2025 registered at Police Station Gwalior District Gwalior (M.P.) for the offences punishable under Ss. 119(1), 296, 351, 115(2), 351, 3(5), 118(1) of BNS and Sec. 11/13 of MPDVPK Act.

(3.) As per prosecution story, the complainant Navneet Bhadoriya lodged a report at Police Station Gwalior alleging that on 27/9/2025 at about 7:30 PM, he was going from his house towards Old Fish Market. When he reached near the lane in front of Karishma Hotel, Gauspura, the present applicant along with other co-accused persons, abused the complainant and demanded a sum of Rs.50,000.00 from him. When the complainant refused to pay the said amount, the accused persons assaulted him as well as his uncle Ramsingh and brother Abhay Bhadoriya with kicks, fists, and iron rods, as a result of which they sustained serious injuries.