MANGLESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third application filed under Sec. 483 of the BNSS, 2023 for grant of temporary bail in connection with Crime No.561/2024 registered at Police Station - Chimanganj Mandi, District - Ujjain(M.P.) for offence punishable under Ss. 103(1), 3(5), 61(2) of the BNS, 2023 and under Sec. 25 of the Arms Act. He is in custody since 26/7/2024. Applicant was granted the benefit of temporary bail for a period of one month vide order dtd. 12/9/2025 passed in M.Cr.C. No. 31474/2025.

(2.) Learned counsel for the applicant submits that the present third application for grant of temporary bail to the applicant has been filed on the ground of serious ailment of applicant - Manglesh.

(3.) Learned Counsel for State referred to the verification report of Medical Board dtd. 12/2/2026 received through the SHO, P.S. Chimanganj Mandi verifying the factum of medical status/ailment of applicant.