HARSH JHARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first bail application filed on behalf of the applicant under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 relating to Crime No.292/2025 registered at P.S.-Sanjeevni Nagar, District Jabalpur (M.P.) for the offence punishable under Sec. 309(4) of BNS. The applicant is in detention since 26/8/2025.

(2.) Prosecution story, in brief, is that applicant along with co-accused persons committed robbery of one Mangalsutra of the complainant and fled away from the scene of incident.

(3.) Learned counsel for the applicant submitted that applicant is in jail since 26/8/2025. He has not committed any crime and nothing has been seized from his possession. He has been made accused on the basis of memorandum of co-accused. No custodial interrogation is required. Co.-accused of the case has already been released on bail vide order dtd. 6/1/2026 passed in M.Cr.C.No.60365/2025. The trial of the case will take considerable time.