BANWARI LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application under Sec. 483 of BNSS filed by the applicant for grant of bail. His first bail application was dismissed as withdrawn vide order dtd. 14/1/2026 in M.Cr.C. No.1545/2026.

(2.) The applicant has been arrested on 15/12/2025 by Police Station-Kampoo, District Gwalior in connection with Crime No.387/2025, registered in relation to the offence punishable under Ss. 309 (4) of BNS and Sec. 11/13 of M.P.D.V.P.K. Act.

(3.) The allegation against the present applicant is that he in connivance with the co-accused, pushed the complainant, forcibly threw him along with his vehicle, and committed robbery by taking away a black-coloured bag containing Rs.1,81,500.00.