MADHURAM YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this third application under Sec. 483 of BNSS for grant of bail. His second bail application was dismissed as withdrawn vide order dtd. 11/11/2025 in M.Cr.C. No.49737/2025.

(2.) The applicant has been arrested on 8/10/2025 in connection with Crime No.456/2025 registered at Police Station Maharajpura District Gwalior (M.P.) for the offences punishable under Ss. 296, 115(2), 351(2), 3(5) of B.N.S enhanced Sec. 109(1), 117(2) of B.N.S

(3.) As per the case of the prosecution, on 10/9/2025, the complainant, Ramveer, along with his brother Mohan Pal, nephew Anil Pal, and Shyampal, went to his field, where he found that co-accused Pawan Sikrawar was carrying out construction work on the field. When the complainant party inquired about the construction, Pawan Sikrawar verbally abused Ramveer Pal, his brother Mohan Lal, his nephew Anil Pal, and Shyampal, and subsequently summoned co-accused Lalu Yadav, Sandeep, and another individual over the phone. These four accused, assaulted the complainant party with axes, rods, and sticks, causing injuries to the complainant's head with bleeding, as well as injuries to his arms and legs, while the brother and nephew of the complainant also sustained injuries on various parts of their bodies. Following the incident, the accused fled after threatening to kill the complainant party. The complainant's brother and nephew are receiving medical treatment in the hospital. On the basis of the complainant's report, a First Information Report was lodged, and the offence was registered. During the investigation, a spot map of the incident was prepared, and statements of witnesses were recorded, based on which Sec. 109(1) of B.N.S. was added; further, on the basis of the doctor's query report, Sec. 117(2) of B.N.S. was also incorporated into the case.