PRAJWAL MEHAR 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 8/11/2025 in connection with Crime No.232/2025 registered at Police Station Salamatpur, District Raisen for offence under Ss. 296, 126(2), 109(1), 3(5), 309(9) of BNS and under Sec. 25 of the Arms Act.