Ahmad Khan vs State Of Madhya Pradesh

Milind Ramesh Phadke, J

This is first application filed by applicants, namely Ahmad Khan and Aamir Khan under Section 482 of BNSS for grant of anticipatory bail.

The applicants apprehends their arrest in connection with Crime No.179/2025 registered at Police Station Girwai District Gwalior for offence punishable under Sections 125, 296, 115(2), 351(2), 190, 191(2), 191(3) and 30 of BNS enhanced section 109 of BNS.

Learned counsel for the applicants contended that the case of the present applicants is akin to the case of co-accused, namely, Kaushalendra Singh Kushwah who has been granted anticipatory bail by this Court vide order dated 04.11.2025 passed in M.Cr.C. No.49444 of 2025, therefore, claiming parity, it is prayed that the present application be allowed and benefit of bail be also granted to the applicants.

On the other hand, learned counsel for the State does not dispute the factum of parity with the said co-accused. However, it is fairly submitted that the applicant No.1 Ahmad Khan has criminal antecedents, whereas applicant No.2 has no criminal antecedents.

Heard counsel for parties and perused the case diary.

The case of the applicants appears to be similar to the case of co-accused, namely, Kaushalendra Singh Kushwah who has been granted anticipatory bail by this Court vide order dated 04.11.2025 passed in M.Cr.C. No.49444 of 2025. Thus, there is no reason to take a different view than the one taken in the case of above said co- accused.

Considering the facts and circumstances brought on record and to maintain parity, this Court is inclined to grant the benefit of anticipatory bail to the present applicants. Thus, without commenting upon the merits of the case, this application is allowed.

It is hereby directed that in the event of arrest, applicant No.1-Ahmad Khan and applicant No.2 Aamir Khan shall be enlarged on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) each with one solvent surety each of the like amount to the satisfaction of the Arresting Officer for their appearance before it during the course of investigation or before the trial Court concerned during trial, as the case may be.

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

(i) The applicants will comply with all the terms and conditions of the bond executed by them;

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

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

iv) The applicants will not seek unnecessary adjournments during the trial;

v) The applicants shall not commit any other offence during the period of bail;

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

Copy of this order be sent to the trial Court concerned for compliance.

Certified copy as per rules.