Madhya Pradesh High Court
Narendra @ Modi vs The State Of Madhya Pradesh on 14 July, 2025
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2025:MPHC-IND:17867
1 MCRC-26782-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 14th OF JULY, 2025
MISC. CRIMINAL CASE No. 26782 of 2025
NARENDRA @ MODI
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Mahendra Singh Sisodiya - Advocate for the applicant.
Shri Vinod Thakur - G.A. for respondent/State.
ORDER
1] They are heard and perused the case diary.
2] This is the applicant's first bail application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Section 439 of Cr.P.C. as he is implicated in connection with Crime No.41/2025 registered at Police Station Ringnod, District- Ratlam (MP) for offence punishable under Sections 64, 65 & 331(2) of B.N.S., 2023 and Section 3/4 of POCSO Act. The applicant is in custody since 05.02.2025.
3] Heard. On due consideration of submissions and on perusal of the case-diary, this Court is not inclined to allow the application.
4] Accordingly, present application is hereby dismissed. 5] However, liberty is granted to the applicant to renew his prayer after the victim is examined in the trial Court, and his fresh application shall be considered on its own merits.
(SUBODH ABHYANKAR) JUDGE Pankaj Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 7/15/2025 5:37:40 PM