Aman Saket vs State Of Madhya Pradesh

Ramkumar Choubey, J

Heard.

This is the first application filed on behalf of the applicant under Section 482 of Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory bail.

The applicant is apprehending his arrest in relation to FIR bearing Crime No.244/2025 registered at Police Station - Sabhapur, District Satna, for the offence punishable under Section 69 of B.N.S. 2023.

Learned counsel for the applicant sanguinely submits that the applicant has been falsely implicated in the alleged crime. He also submits that the applicant is a student and is pursuing B-Pharma Degree Course. He further submits that the incident is said to have been place on 24.05.2025, but the FIR has been lodged belatedly i.e. on 04.09.2025. On these premise, learned counsel prays that the applicant may be granted the benefit of anticipatory bail.

In contrast, learned counsel for the respondent/State opposes the application and submits that there is a clear-cut statement of the victim that the applicant had made physical relations with her on the pretext of marriage. Therefore, he prays for outright dismissal of the application.

I have heard the learned counsel for the parties and perused the case diary.

Considering the overall facts and circumstances of the case, including the statement of the victim recorded under section 183 of BNSS and looking to the fact that the applicant is a young boy of 20 years and he is a student, I am inclined to grant the benefit of anticipatory bail to the applicant. Accordingly, the application is allowed. It is directed that in the event of arrest, the applicant be released on bail upon his furnishing a bail bond in the sum of Rs.40,000/- (Rupees Forty Thousand) with one solvent surety of the like amount to the satisfaction of the Station House Officer/Arresting Officer of the Police Station concerned.

The applicant shall abide by the conditions enumerated under Section 482(2) of the Bhartiya Nagarik Suraksha Sanhita, 2023.

MCrC stands disposed of.