Amit Sahu vs State Of Madhya Pradesh

Pramod Kumar Agrawal, J

This is the first application filed by the applicant under Section 483 of the B.N.S.S. for grant of regular bail relating to Crime No.613/2025 registered at Police Station - Police Station Berasiya, District Bhopal (M.P.) for the offences punishable under Sections 296, 115(2), 118(1), 351(3), 3(5) of B.N.S. Applicant is in detention since 04.02.2026.

As per the prosecution story, the allegation against the applicant is that he alongwith co-accused persons abused and attacked the complainant and other injured persons with stick, iron rod and stones due to which they sustained grievous injuries. Therefore, the offence has been registered against the present applicant and co-accused persons under the aforesaid section.

Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated. He is in custody since 04.02.2026. It is submitted that there is no allegation against present applicant for assaulting the injured persons. The only allegation against present applicant is to abuse the complainant party. He is not main accused. There is no criminal record of applicant. Therefore, it has been prayed that the applicant may be released on bail.

On the other hand, learned counsel for the respondent/State has opposed the bail application and prayed for it's rejection.

Having taken into consideration all the facts and circumstances of the case, but without commenting on merit of the case, I am inclined to release the applicant on bail. Consequently, bail application under Section 483 of B.N.S.S. for grant of bail filed on behalf of applicant, stands allowed.

It is directed that applicant 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 in the like amount to the satisfaction of the trial Court, for his regular appearance before the trial Court during trial with a condition that he shall remain present before the concerned Court on all the dates fixed by it during trial. He shall abide by all the conditions enumerated under Section 480(3) of B.N.S.S.

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.