Aman Gupta vs State Of Madhya Pradesh

Pramod Kumar Agrawal, J

This is the first application filed by the applicant under Section 482 of B.N.S.S. for grant of anticipatory bail who is apprehending his arrest in connection with Crime No.07 of 2026 registered at Police Station - Ramnagar, District- Anuppur (M.P.) for the offences punishable under Sections 119(1), 296, 115(2), 351(3) and 3(5) of BNS Act.

As per the prosecution story, on 05.01.2026 complainant had gone to Kulhad Dhaba for dinner. At that time, his acquaintance Kavi alias Nitesh Manikpuri, along with the present applicant and co-accused Vikas and Akash Rajak, came there and demanded money from him for purchasing alcohol. When the complainant refused to give money, all the accused persons allegedly assaulted him and abused him in filthy language, causing injuries to his body. The owner of the Dhaba and two other persons intervened and stopped the fight. On the basis of which, 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 the present case. It is submitted that the applicant has been made accused only on the basis of memorandum of co-accused. Except memorandum, there is no evidence available against the applicant. There is no criminal record of applicant. There is no need of custodial interrogation of the applicant. Therefore, it has been prayed that the applicant may be granted benefit of anticipatory bail.

On the other hand, learned counsel for State has opposed the prayer for grant of anticipatory bail and prayed for it's rejection.

Looking to the facts and circumstances of the case and without commenting on the merits of the case, anticipatory bail application filed by the applicant is allowed. It is directed that if the applicant is arrested by the police, then he shall 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 of the like amount to the satisfaction of the Investigating Officer/Arresting Authority.

Applicant shall abide by the following conditions under Section 482(2) of B.N.S.S.:-

(a) Applicant shall make himself available for interrogation by a Police Officer as and when required;

(b) He shall not, directly or indirectly, make any inducement, threat or promise to complainant or witnesses;

(c) He shall not leave India without the previous permission of the Court;

(d) He shall not commit similar offence, of which, he is accused or suspected.

(e) He will further abide by the conditions enumerated in Sub-section

(3) of Section 480 of the B.N.S.S.

Certified copy as per rules.