Akash Sisodiya And Others vs State Of Madhya Pradesh

Pavan Kumar Dwivedi, J

Heard with the aid of case diary.

(2) Applicants have filed the first bail application under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Section 439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.201/2025 registered at Police Station - Sanyogitaganj, District - Indore (MP) for the offence punishable under Section 310(2), 140(3), 312 and 319(2) of BNS and Section 25 and 27 of Arms Act, 1959. The applicants are behind the bars since 19.06.2025.

(3) As per prosecution story, the complainant had lodged a report on 07.06.2025 at Police-Station-Sanyogitaganj, Indore that Ankit resident of his village had put him on service at Pithampur Courier Service at Panchratan Complex Dhan Gali Sarafa. One day they both went to Sarafa Bazar from their Scooty for keeping parcel of Silver to Teen Imli bus stand in the bus going to Agra. They collected silver ornaments from various shops total weighing 7.530 grams and while going on the way, a car stopped them where five accused persons came and said that you have dashed our car and they looted one mobile, silver parcel and cash of Rs.3200/- and ran away by saying that if they divulge the incident to anyone they will kill you. Accordingly, offence has been registered against them.

(4) Counsel for the applicants claims parity with the case of co-accused Gaurav and Vinod Kumar and submits that are omnibus allegations against all the persons including the other co-accused persons. He submits that vide order dated 11.12.2025 passed in MCRC No.5652/2025 and vide order dated 17.12.2025 passed in MCRC No.58334/2025, co-accused persons have been enlarge on bail. He also points out that there is no distinguishing factor in the case of the present applicants from those of the co-accused persons and seizure of silver was made from them of similar quantity. The applicants are behind the bars since 19.06.2025 and the conclusion of trial will take long time. Thus, it is prayed that applicants may be enlarged on bail.

( 5 ) Per contra, counsel for the non-applicant/State has opposed the bail application and prays for its rejection.

(6) Having considered the rival submissions and on perusal of the case-diary and the fact that co-accused persons have been enlarged on bail by the Coordinate Bench of this court ,this Court is inclined to allow the present bail application of the applicants.

(7) Accordingly, without commenting anything on the merits of the case, the application filed by the applicants is hereby allowed. The applicants are directed to be released on bail upon furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) each with one solvent surety each of the like amount to the satisfaction of the trial Court for their regular appearance before the trial Court during trial with a condition that they shall remain present before the court concerned during trial and they shall also abide by the conditions enumerated under Section 437 (3) of the Criminal Procedure Code, 1973.

(8) Accordingly, the bail application is allowed and disposed of, in aforesaid terms. Certified copy, as per Rules