RUBAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application under Sec. 483 of BNSS filed by the applicant for grant of bail. His first bail application was dismissed as withdrawn vide order dtd. 23/1/2026 in M.Cr.C. No.3676/2026 with liberty to renew his prayer after filing of charge sheet.

(2.) The applicant has been arrested on 5/1/2026 by Police Station- Jhansi Road, District Gwalior in connection with Crime No.06/2026, registered in relation to the offence punishable under Ss. 324(4), 109(2), 296(A), 3(5) of BNS.

(3.) As per prosecution case, complainant Sumit Jat got a Dehati Nalishi recorded on 4/1/2026 at the Surgical Ward, One Thousand Bedded Hospital, Bed No. 58, J.A.H., Gwalior, stating that on 2/1/2026 he, along with his companions Arun Jat and Satpal Randhawa, was returning from Gwalior to their village Urwa Chinoor in Satpal Randhawa's Swift car bearing registration number MP-07 ZN-1641, which was being driven by Satpal, while the complainant was seated beside him and Arun Jat was seated on the rear seat. When they reached Saton Mod Bypass, at about 6:30 PM, the complainant got the vehicle stopped for the purpose of using the toilet and got down from the car, whereupon another car stopped behind them and from it Gurpal, Harshdeep, Rubal and Palvinder alighted and, upon seeing him, started hurling filthy abuses on account of previous enmity. Upon hearing the sound of abuses, Satpal Randhawa and Arun Jat also got down from the car, whereafter the said four persons began abusing Satpal Randhawa and Arun Jat with filthy abuses; when the complainant party objected to such abuses, Gurpal took out a country-made pistol from his waist and fired shots with the intention to kill, as a result of which one bullet struck the complainant below the knee of his right leg, causing injury and bleeding, and thereafter the said persons also caused damage to Satpal Randhawa's car. Since Arun Jat was not in a position to walk properly, he telephoned the complainant's brother Pawan Jat, who arrived in his Kia Sonet car, and thereafter the complainant, Arun Jat and Satpal Randhawa came in that vehicle to the Trauma Center, J.A.H., Gwalior for treatment, where the complainant is presently undergoing medical treatment. On the basis of the said Dehati Nalishi, at Police Station Jhansi Road, District Gwalior, Crime No. 06/2026 has been registered under Ss. 324(4), 109(2), 296(A), and 3(5) of the Bharatiya Nyaya Sanhita, and the First Information Report has been recorded.