AMAN GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 482 of B.N.S.S. for grant of anticipatory bail who is apprehending his arrest in connection with Crime No.07 of 2026 registered at Police Station - Ramnagar, District- Anuppur (M.P.) for the offences punishable under Ss. 119(1), 296, 115(2), 351(3) and 3(5) of BNS Act.

(2.) As per the prosecution story, on 5/1/2026 complainant had gone to Kulhad Dhaba for dinner. At that time, his acquaintance Kavi alias Nitesh Manikpuri, along with the present applicant and co-accused Vikas and Akash Rajak, came there and demanded money from him for purchasing alcohol. When the complainant refused to give money, all the accused persons allegedly assaulted him and abused him in filthy language, causing injuries to his body. The owner of the Dhaba and two other persons intervened and stopped the fight. On the basis of which, the offence has been registered against the present applicant under the aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case. It is submitted that the applicant has been made accused only on the basis of memorandum of co-accused. Except memorandum, there is no evidence available against the applicant. There is no criminal record of applicant. There is no need of custodial interrogation of the applicant. Therefore, it has been prayed that the applicant may be granted benefit of anticipatory bail.