Aman Sonkar vs State Of Madhya Pradesh

Sandeep N. Bhatt, J

This is second application filed by the applicant under Section 483 of the Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of regular bail relating to FIR/Crime No.46/2026 registered at Police Station - Omti, District Jabalpur for offences punishable under Sections 296A, 119(1), 115(2), 351(3), 119(2), 3(5) of BNS, 2023. Applicant is in detention since 22.01.2026.

As per prosecution story, on 16.01.2026, the present applicant, alongwith other co-accused persons, assaulted the injured person by the means of iron rod and demanded Rs.1,000/- for the consumption of alcohol.

The counsel for the applicant has submitted that the applicant is innocent and has been falsely implicated in the offence. He is behind bars since 22.01.2026. It is further submitted that applicant aged about 24 years old and looking to the injuries received by the complainant, no serious case is made out against the applicant though he has given blow with iron rod, as a result of which, fracture was caused in the femur bone. He has further submitted that this Court as well as Co-ordinate Bench also considered the cases of other co-accused persons. Though they have played different role but all have participated in the crime in question and considering the age of the applicant, the role attributed to the applicant and the fact that charge-sheet has been filed, applicant may be enlarged on bail.

4 . Per contra, counsel for the State has opposed the same by submitting that applicant has nine criminal antecedents and he has played active participation in the crime in question. The role of the other co-accused persons are different and looking to the injuries received by the injured person, bail application may be rejected.

Heard the submissions made at the bar and perused the case diary.

Considering the fact that applicant is behind bar since 22.01.2026, the nature of injury received by the complainant, the age of the applicant, charge-sheet has been filed, trial of the case will take time to conclude and also considering the role attributed to the present applicant, the matter requires consideration. However, considering the fact that applicant has 9 criminal antecedents, some strict condition should be imposed. Therefore, without expressing any view on the merits of the case, I deem it a fit case to release the applicant on bail by imposing strict conditions. Accordingly, the application is allowed.

It is directed that the applicant shall be released on bail on furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one surety in the like amount to the satisfaction of the trial Court concerned for his appearance before the said Court on all such dates as may be fixed in this regard during the pendency of trial. In addition to this, (1) He will not act in any manner which influence the proceedings of trial or influence any of the witnesses; (2) He will not indulge in any criminal activity by misusing the liberty granted by this order; (3) He shall remain present at the time of trial without any default; (4) He shall also mark his presence on every Monday of each month before the concerned Police Station till the trial gets over; (5) He shall make himself available as and when required in trial (6) He shall provide his current address and his functional mobile number to the concerned police station and concerned trial Court (7) He shall abide by the conditions enumerated under section 480(3) of the Bhartiya Nagrik Suraksha Sanhita, 2023.

It is made clear that if any of the above conditions are violated, it is open for the prosecution to pray for cancellation of bail and this order shall stand automatically cancelled and police and trial Court shall be at liberty to commit him in jail.

This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective. Certified copy as per rules.