BHUPENDRA SINGH GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third bail application filed by the applicant under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking grant of temporary/interim bail for a period of 15 days in connection with Crime No. 82/2024 registered at Police Station Dabra, District Gwalior (M.P.) for the offences punishable under Ss. 302, 341, 147, 148, 149 of the IPC read with Ss. 25/27 of the Arms Act. The applicant is in custody since 5/2/2024.

(2.) The present application has been preferred on the ground of ill-health of the applicant's wife, contending that she requires proper medical treatment, which cannot be adequately managed in the absence of the applicant.

(3.) Learned counsel for the State has opposed the application and submitted that the medical documents produced by the applicant have been duly verified. As per the verification report and the medical certificate issued by the concerned doctor, the applicant's wife was admitted on 7/1/2025 due to anemia and bleeding, and her condition has substantially improved. It is further noted in the medical record that the bleeding has reduced and a plan for discharge has been made on 11/1/2026.