ROOP SINGH GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Sec. 483 of B.N.S.S. for grant of bail in connection with Crime No.285/2025 registered at Police Station - Najirabad, District Bhopal (M.P.) for offence punishable under Ss. 296(b), 115(2), 351(3), 3(5), 117(2), 109(1) of B.N.S. The applicant is in custody since 15/12/2025.

(2.) As per the prosecution story, it alleged that the applicant alongwith co-accused persons assaulted the complainant and other injured persons with stick, age and iron rod due to which they sustained grievous injuries. Therefore, offence was registered against the present applicant and co-accused persons under the aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case. He is in custody since 15/12/2025. It is submitted that the applicant was not present on the spot since very beginning. He has not caused injury to Badrilal and Hemraj. At the later stage, he came on the spot. It is alleged that the applicant has caused injury to Laxminarayan and the nature of that injury is simple. There is no criminal antecedents of 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.