NIRBHE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 483 of B.N.S.S. for grant of regular bail relating to Crime No.340/2025 registered at Police Station - Chand, District Chhindwara (M.P.) for the offence punishable under Ss. 137(2), 87 of B.N.S.. The applicant has been arrested on 5/12/2025.

(2.) As per the prosecution story, it is alleged that applicant has took away prosecutrix from her house. Therefore, 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 this case. He is in custody since 5/12/2025. It is submitted that in the statement of prosecutrix recorded under Sec. 183 of B.N.S.S., she has stated that she herself went with the applicant. Charge sheet has been filed. The conclusion of the trial will take considerable time. Therefore, it has been prayed that the applicant may be released on bail.