RAMAN SINGH TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this First bail application under Sec. 482 of BNSS/438 of Cr.P.C. for grant of anticipatory bail.

(2.) Applicant apprehends his arrest in connection with Crime No.44/2025 registered at Police Station Andori District Bhind (M.P.) in relation to the offence punishable under Ss. 126(2), 119(1), 115(2), 296, 351(2), 324(4), 3(5) of BNS.

(3.) According to the prosecution case, the complainant Rahul lodged a First Information Report stating that on 27/4/2025 he was taking a dumper bearing registration number RJ-11/GC-9068 from Gohad Chauraha to village Chandokhar to unload sand. Pradeep was accompanying him. After unloading the sand at village Chandokhar, when they were returning at about 9:50 PM, near the culvert of the canal on the main road at village Chandokhar, they met the applicants, who stopped his dumper and demanded money for consuming liquor. When he refused to give them money, the applicants abused him and all four assaulted him with fists and punches, causing injuries on his body. Thereafter, all four together broke the front windscreen and side glass of the dumper with sticks. After some time, another person also came along with the four, who also abused and assaulted him. When Pradeep tried to rescue him, those persons left the spot after threatening to kill him.