Amarsingh vs State Of Madhya Pradesh And Others

Gajendra Singh, J

This Appeal under section 14A(2) of the SC & ST (Prevention of Atrocities Act, 1989 is preferred against the order dated 31.10.2025 in SC ATR No.204/2025 by Special Judge, SC & ST (POA) Act, 1989, Rajgarh, whereby the trial court has rejected the application filed under section 483 of the BNSS, 2023 by the appellant- AMARSINGH seeking bail in connection with crime no.109/2025 registered at police station Bhojpur, district Rajgarh for the offence punishable under sections 296, 133, 351(3), 326(g), 3(5), 109(1), 3(5) of BNS, 2023 and sections 3(1)(r), 3(1)(s), 3(2)(5), 3(2)(va) and 3(2)(iii) of SC/ST Act, 1995.

Counsel for the appellant submits that the appellant is innocent and he has been falsely implicated in the offence. The investigation is over and charge sheet has been filed. The conclusion of trial will likely to take long time, hence prayed for release of the appellant on bail.

Counsel for the State opposed the appeal, however, the counsel appearing for the respondent/victim has no objection.

Considering the facts and circumstances of the case, the arguments advanced by the counsel for the parties and the fact that the main witnesses have been examined, without commenting on the merit of the case, the appeal is allowed and the appellant- AMARSINGH is directed to be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one surety in the like amount to the satisfaction of the trial court for his appearance before that Court, as and when directed, during the pendency of trial and shall also abide by the conditions enumerated under section 480 (3) of the BNSS, 2023.