Aashik Khan @ Assu Pathan vs State Of Madhya Pradesh

Achal Kumar Paliwal, J

This is first bail application filed on behalf of the applicant under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

The applicant is in custody since 06.11.2025 in connection with Crime No.791/2025 registered at P.S.-Kotwali Narmadapuram District-Narmadapuram (M.P.) for the offence punishable under Sections 109, 296, 115 (2), 351(3) and 3(5) of BNS.

Prosecution story in brief is that applicant along with co-accused person Rohan Tiwari caught hold off Golu and co-accused Rajdeep Hada assaulted him with stones over the head. Prior to the aforesaid incident, co-accused Rishi Sarathe assaulted Kasim with knife and Rohan Tiwari assaulted with kicks and fists.

Learned counsel for the applicant submits that applicant is in jail since 06.11.2025. No custodial interrogation is required in the case. It is urged that only allegation against the present applicant is that he caught hold off injured. No active role has been assigned to the present applicant. It is also urged that cross- case has also been lodged by Niraj Sharma against the complainant party. In the instant case, applicant has sustained stab injuries in the abdomen. On above grounds, it is urged that applicant be released on bail.

Learned Government Advocate for the respondent/State on the other hand has opposed the application.

Having regard to role of the present applicant in the instant offence, I deem it proper to release the applicant on bail.

It is directed that applicant be released on bail on his furnishing a personal bond in the sum of Rs.15,000/- (Rupees Fifteen Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his regular appearance before the trial Court during trial with a condition that he shall remain present before the concerned Court on all the dates fixed by it during trial. He shall abide by all the conditions enumerated under Section 480(3) of Bharatiya Nagarik Suraksha Sanhita, 2023.

This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.

Soft copy of this bail order be sent immediately/forthwith to the applicant through concerned Jail Superintendent.

M.Cr.C. stands allowed and disposed of.

Certified copy as per rules.