KAJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This first application under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 19/1/2026 in connection with Crime No.18/2026 registered at Police Station Sarni, District Betul for offence under Ss. 126(2), 296(a), 115(2), 351(2), 3(5), 118(2) and 124(1) of Bharatiya Nyaya Sanhita.