SHERU SINGHAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Sec. 483 of B.N.S.S. for grant of bail in connection with Crime No.893/2025 registered at Police Station - Civil Lines, District Chhatarpur (M.P.) for offence punishable under Ss. 331(4) & 305(A) of B.N.S. The applicant is in custody since 29/12/2025.

(2.) As per the prosecution story, it alleged that the applicant has committed theft of silver ornaments from the house of complainant. Therefore, offence was registered against the present applicant under the aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case. He is in custody since 29/12/2025. Offence is triable by J.M.F.C. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.