Aayush Mandal vs State Of Madhya Pradesh

Subodh Abhyankar, J

1] They are heard and perused the case diary/challan papers.

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.233/2025 registered at Police Station Palasiya, District- Indore (MP) for offence punishable under Sections 140(2), 140(3), 3(5) & 309(4) of B.N.S. 2023. The applicant is in custody since 31.10.2025.

3] Counsel for the applicant at the outset, has submitted that under identical circumstances, co-accused Suraj Solanki has already been granted bail by this Court in M.Cr.C.No.51753/2025 dated 2/12/2025 and the case of the applicant is on a better footing than that of Suraj Solanki. It is further submitted that the charge sheet has already been filed and there are no criminal antecedents against the applicant. It is further submitted that the applicant has been lodged in jail since 31.10.2025 and the conclusion of the trial will take sufficiently long time. Thus, it is prayed that the application be allowed.

4] Counsel for the respondent/State has opposed the prayer.

5] Having considered the rival submissions and on perusal of the case diary and considering the bail order of the co-accused Suraj and taking note of the fact that the charge sheet has already been filed, there are no criminal antecedents against the present applicant and that he is lodged in jail since31.10.2025, and the conclusion of the trial will take sufficiently long time, this court is inclined to allow the present application.

6] Accordingly, without commenting on the merits of the case, the application filed by the applicant is hereby allowed. The applicant is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one solvent surety of the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he / she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973.

7] Accordingly, the application is allowed and disposed of.

C.c. as per rules.