GIRRAJ SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 483 of BNSS for grant of bail relating to Crime No.01/2026 registered at Police Station -Noorabad District - Morena (M.P.) for the offence under Ss. 196(1), 353(3), 296(A), 351(2) of BNS.

(2.) As per the prosecution Story that the complainant Rinku Jatav submits a written application on 30/12/2025 to the SHO Noorabad, the matter was inquired by the police and during the inquiry the statements of the applicant Riku Jatav and witness Bhima, son of Radheshyam Maurya, age 27 years, resident of Phad Ka Pura Bamor, Police Station Bamor,District Morena were recorded. In their respective statements, they stated that on December 26, 2025, Girraj Kanshana, son of Sabharam Kansana, resident of Girgauni, uploaded a videofrom a Facebook account named Girraj Kanshana Raj Patel. In this video, Girraj) Kanshana abused and threatened Bhim Army founder Shri Chandrashekhar Azad (National President of the Azad Samaj Party), Shri Ravindra Bhati Gurjar (National General Secretary of the Azad Samaj Party), and Shri Damodar Singh Yadav (National Core Committee Member of the Azad Samaj Party), and insulted the Scheduled Castes by calling them "blue-collared." This hurt the sentiments of the Scheduled Castes and Bhim Army workers, and there is a Strong possibility of communal and caste-based conflicts arising, disrupting communal harmony. This could lead to public peace. As the act of Girraj Kashna is punishable under Sec. 196(1), 353(2), 296, 351( ), 296, 351 (2) BNS, the crime has been registered and taken into investigation.

(3.) Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. The applicant has been in custody since 6/1/2026. The investigation is complete. The offence is triable by JMFC. He is having no criminal antecedents. Conclusion of the trial will take sufficiently long time. The applicant is permanent resident of District - Morena (M.P.) and there is no possibility of his absconsion and tampering with the prosecution evidence. Hence, prayed for grant of bail to the applicant.