RAJE BEDIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This first application under Sec. 483 of Bhartiya Nagarik Suraksha Sanhita, 2023/439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 19/12/2025 in connection with Crime No.362/2022 registered at Police Station Nagod, District Satna, for offence under Ss. 399, 402 of IPC and Sec. 25-B, 25, 27 of Arms Act.