Abhishek @ Surajwali Pal vs State Of Madhya Pradesh

Pramod Kumar Agrawal, J

This is the first application filed by the applicant under Section 483 of B.N.S.S. for grant of regular bail relating to Crime No.26/2026 registered at Police Station - Lavkush Nagar, District Chhatarpur (M.P.) for the offence punishable under Sections 296-A, 115(2), 351(2), 109(1), 3(5) of B.N.S.. The applicant has been arrested on 15.01.2026.

As per the prosecution story, it is alleged that the applicant alongwith co-accused persons have tried to outrage the modesty of daughter of complainant. They have also beaten the complainant with kick and fists and fired on him by means of Katta. Therefore, the offence has been registered against the present applicant under the aforesaid section.

Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in custody since 15.01.2026. It is submitted that the only allegation against the applicant is that he was present in the Bolero vehicle but he has not used any weapon. No one has sustained injury in this case. There is no criminal record of applicant. 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 State as well as objector have opposed the grant of bail to the applicant by submitting that the applicant alongwith co-accused persons were present in the vehicle and co-accused has fired from Katta on the complainant.

Having taken into consideration all the facts and circumstances of the case, but without commenting on merits of the case, I am inclined to release the applicant on bail. Consequently, bail application under Section 483 of B.N.S.S. 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 B.N.S.S.

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.