SANJAY RAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 483 of BNSS filed by the applicant for grant of bail.

(2.) The applicant has been arrested on 13/1/2026 in connection with Crime No.29/2026 registered at Police Station- Dabra City District Gwalior for offence punishable under Ss. 109(1), 115(2), 296(B), 3(5) of BNS and Sec. 25/27 of Arms Act.

(3.) As per the prosecution, the complainant lodged a report alleging that while he was irrigating his field, the accused persons arrived in two four-wheeler cars and started talking with some drivers. When they were leaving, one of their vehicles entered the complainant's field, damaging some crops. When the complainant objected, the accused persons beat him, and one of them caused a gunshot injury to the complainant. During the incident, one accused called another accused by the name "Budhha," who then fired the gun at the complainant. On the basis of this information, the present case has been registered against the applicant and other co-accused persons.