RAJU YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This first application under Sec. 483 of Bhartiya 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 25/1/2026 in connection with Crime No.23/2026 registered at Police Station Orchha, District Tikamgarh for offence under Ss. 318(4), 338, 303(2) of BNS and under Sec. 18(1) of M.P. Khanij Parivahan Adhiniyam.