Abbu @ Abhishek vs State Of Madhya Pradesh

Rajendra Kumar Vani, J

This is first application filed by the applicant under Section 483 of B.N.S.S., 2023 for grant of bail relating to Crime No.46 of 2026 registered at Police Station Makroniya, District Sagar (M.P.) for the offences under Sections119(1), 115(2), 3(5), 296(A), 351(3) of BNS and Section 25(1-B)B of Arms Act.

It is submitted by the learned counsel for the applicant that the present applicant is innocent and has been falsely implicated in this case. He is in custody since 15.02.2026. The charge sheet has already been filed. The offence under Section 119(1) of BNS, 2023 is punishable with more than seven years of imprisonment. Rest of the sections are punishable with less than seven years of imprisonment. He has a good case on merits. As many as six other cases are registered against him but he has been falsely implicated in those cases. Conclusion of the trial will take time. He is ready to abide by the terms and conditions which may be imposed by this Court.

On these grounds, learned counsel prays for grant of bail to the applicant.

3 . Per contra, learned counsel for the State has opposed the bail application.

Heard learned counsel for the parties and perused the case diary.

Considering the submissions advanced by learned counsel for the parties and facts and circumstances of the case, but without expressing any opinion on merits of the case, this application is allowed, but with stringent conditions and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with a solvent surety in the like amount to the satisfaction of the trial Court/committal Court.

This order will remain operative subject to compliance of the following conditions by the applicant:-

"i) The applicant will comply with all the terms and conditions of the bond executed by him;

ii) The applicant will cooperate in the investigation/trial, as the case may be;

iii) The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be;

iv) The applicant shall not commit an offence similar to the offence of which he is accused;

v) The applicant will not seek unnecessary adjournments during the trial;

vi) The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be;

vii) The applicant shall mark his presence before the concerned Police Station once in a fortnight (every 15 days) till conclusion of the trial.

viii) If any of the aforesaid conditions is violated, then this order shall lose its effect automatically."

Copy of this order be sent to the trial Court concerned for compliance, if possible, by the office of this Court.

Certified copy as per rules.