SHARIF KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application filed by the applicants under Sec. 483 of the Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of regular bail relating to FIR/Crime No.6/2025 registered at Police Station - Cantt, District - Jabalpur for the offence punishable under Ss. 296, 115(2), 351(2), 3(5) and 118(2) of the BNS. Applicants are in detention since 16/12/2025. Their first bail application was dismissed as withdrawn vide order dtd. 29/1/2026 passed in MCRC No.3232/2026.

(2.) As per prosecution story, as alleged, applicants along with other co-accused persons assaulted the victim with sticks and thereafter, F.I.R was lodged.

(3.) Learned counsel for the applicants submits that applicants have been falsely implicated in the case. They had nothing to do with the crime. It is also submitted that no assault has been made by the present applicants and the injury which was caused to the victim was by one Shohaib Qureshi, who has already been enlarged on bail by the Sessions Court. It has been submitted that the applicants are innocent. After investigation, charge sheet has been filed. The applicants are in custody since 16/12/2025. Trial will take considerable time to conclude, therefore, it is prayed that the applicants be released on bail.