RAMASHANKAR SHAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) This revision is filed for against the order dtd. 10/1/2026 passed by learned J.M.F.C., Singrauli, M.P. in R.C.T. No.318 of 2025 whereby an application under Sec. 480 (6) of B.N.S.S. 2023 has been dismissed.

(3.) Learned Panel Lawyer for the State supports the impugned order and prays for rejection of default bail application.