Abhileshkant Maravi vs State Of Madhya Pradesh And Others

Pramod Kumar Agrawal, J

This is the first application under Section 483 of B.N.S.S. for grant of bail in connection with Crime No.204/2025 registered at Police Station Gadasarai, District Dindori (M.P.) for offence punishable under Sections 115, 127(2), 3(5), 351(2), 64(2)(m) Of B.N.S. and Section 5(l)/6 of POCSO Act. The applicant is in custody since 02.08.2025.

As per the prosecution story, the allegation against present applicant is of committing rape with the minor prosecutrix several times. He also threatened the prosecutrix. Therefore, offence has been registered against the present applicant under the aforesaid sections.

Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case. He is in custody since 02.08.2025. It is submitted that the statements of prosecutrix and her mother have been recorded before the Trial Court in which they have not supported the prosecution story. There is no criminal antecedents of applicant. Charge sheet has been filed. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.

On the other hand, learned counsel for the State has opposed the prayer of bail and prayed for it's rejection.

Having taken into consideration all the facts and circumstances of the case, but without commenting on merit of the case, I am inclined to release the applicant on bail. Consequently, bail application under Section 483 of BNSS for grant of bail filed on behalf of applicant, stands allowed.

It is directed that applicant be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty 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 BNSS.

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.

Certified copy as per rules.