Akku Singh Rajawat vs State Of Madhya Pradesh

Rajesh Kumar Gupta, J

This is first bail application under Section 483 of BNSS filed by the applicant for grant of bail. The applicant has been arrested by Police Station-Girwai, District Gwalior in connection with Crime No.179/2025, registered in relation to the offence punishable under Sections 125, 296, 115 (2), 351 (2), 190, 191 (2), 191(3) of BNS and section 30 of Arms Act and Section 109 BNSS and Section 25/27 of Arms Act.

Learned counsel for the applicant contended that the case of the present applicant is similar to the case of co-accused, namely, Sunil Kushwah, in which the Hon'ble Supreme Court has passed an interim order dated 11.12.2025 in Petition(s) for Special Leave to Appeal (Crl.) No.(s) 20024/2025, which reads as under:

"Till the next date of hearing, the petitioner shall not be arrested in connection with FIR No.0179 of 2025 dated 05th October, 2025 registered at Police Station Girvai, District Gwalior under sections 125, 296, 115(2), 351 (2), 190, 191(2) & 191(3) of the Bharatiya Nayaya Sanhita (BNS), 2023 and section 3 of the Arms (Amendment) Act, 2019, subject to the petitioner joining investigation as and when called upon to do so by the investigating officer."

Therefore, claiming parity, it is prayed that the present application be allowed and benefit of bail be also granted to the applicant.

On the other hand, learned counsel for the State does not dispute the factum of parity with the said co-accused.

Heard the counsel for the parties and perused the case diary. Considering the above submissions and facts situation of the case, without expressing any opinion on the merits of the case, this Court intends to allow the application, subject to final outcome of the Petition(s) for Special Leave to Appeal (Crl.) No.(s) 20024/2025 pending before the Supreme Court, therefore, it is hereby directed that in the event of arrest, the applicant shall be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one solvent surety of the like amount to the satisfaction of Arresting Authority/Investigating Officer.

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

The applicant will comply with all the terms and conditions of the bond executed by him;

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

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

The applicant shall not commit any offence similar to the offence of which he is accused;

The applicant will not seek unnecessary adjournments during the trial;

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

The applicant would not involve in any criminal activity in future otherwise, benefit of bail shall immediately be withdrawn.

Application stands allowed and disposed of.

Copy of this order be sent to the trial Court concerned for compliance. Certified copy as per rules.