AJAY SAVITA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 483 of the B.N.S.S. for grant of bail. The applicant has been arrested in connection with Crime No.265/2025 registered at Police Station - Station Road, District - Morena (M.P.) for the offence under Ss. 311, 310(4), 127(2), 331(3) of BNS and Sec. 11/13 of MPDVPK Act.

(2.) According to the prosecution's case, the applicant along with other co-accused committee loot in the house of the complainant.

(3.) Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated. He is in custody since 22/10/2025. Co-accused Karan Rawat and Ramakant have been enlarged on bail vide order dtd. 28/11/2025 and 19/12/2025 passed in M.Cr.C.Nos.51016/2025 and 56741/2025 respectively. Recenty another co-accused Veeresh Jha has also been enlarged on bail by this Court vide order dtd. 7/1/2026 passed in M.Cr.C. No.57694/2025, therefore, applicant seeks parity. Investigation is over and charge-sheet has been filed. There is no previous criminal antecedent against the present applicant. No custodial interrogation is required. Conclusion of the trial will take time. Applicant is the permanent resident of District - Agra (U.P.) and there is no possibility of his absconsion or tampering with the prosecution evidence, if released on bail.