Ajay Savita vs State Of Madhya Pradesh

Rajesh Kumar Gupta, J

This is first application filed by the applicant under Section 483 of the B.N.S.S. for grant of bail. The applicant has been arrested in connection with Crime No.265/2025 registered at Police Station - Station Road, District - Morena (M.P.) for the offence under Sections 311, 310(4), 127(2), 331(3) of BNS and Section 11/13 of MPDVPK Act.

According to the prosecution's case, the applicant along with other co-accused committee loot in the house of the complainant.

Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated. He is in custody since 22.10.2025. Co-accused Karan Rawat and Ramakant have been enlarged on bail vide order dated 28.11.2025 and 19.12.2025 passed in M.Cr.C.Nos.51016/2025 and 56741/2025 respectively. Recenty another co-accused Veeresh Jha has also been enlarged on bail by this Court vide order dated 07.01.2026 passed in M.Cr.C. No.57694/2025, therefore, applicant seeks parity. Investigation is over and charge-sheet has been filed. There is no previous criminal antecedent against the present applicant. No custodial interrogation is required. Conclusion of the trial will take time. Applicant is the permanent resident of District - Agra (U.P.) and there is no possibility of his absconsion or tampering with the prosecution evidence, if released on bail.

Learned counsel for the State vehemently opposed the prayer and prayed for its dismissal.

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

Considering the above submissions made by the counsel for the parties and looking to the facts and circumstances of the case and the nature of offence and on the ground of parity, but without expressing any opinion on merits of the case, this application is allowed 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) along with one local surety in the like amount to the satisfaction of the Trial 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/her;

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

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

iv) The applicant will not commit any other offence or will not repeat the offence in future.

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

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

Application is allowed and disposed of.

E- copy of this order be sent to the trial Court concerned for compliance.

Certified copy as per rules.