Anita Yadav And Others vs State Of Madhya Pradesh

B. P. Sharma, J

This is the first application filed by the applicants under Section 483 of BNSS, 2023 for grant of regular bail relating to FIR bearing Crime No.652/2025 registered at Police Station - Kotwali, District - Narmadapuram (M.P.) for the offence punishable under Sections 296, 115(2), 351(2), 333, 3(5), 109 of BNS, 2023. Applicants are in detention since 29.08.2025.

As per the prosecution story, the allegation against the applicants is of committing maar-peet with the complainant. Therefore, the aforesaid offence has been registered against the applicants under aforesaid sections.

Learned counsel for the applicants submits that applicants are in custody since 29.08.2025. They are innocent and have been falsely implicated. They have not caused any injury to anyone. It is further submitted that applicant No.1 Anita Yadav is aged about 48 years old whereas the applicant No.2 Gulab Yadav is aged about 50 years old. It is submitted that there is no specific overt act attributed to the applicants. It is further submitted that applicants are ready to furnish adequate surety and shall abide by all the conditions imposed by the Court. Final conclusion of trial will take considerable time. Therefore, it has been prayed that the applicants may be released on bail.

On the other hand, learned counsel for State has opposed the grant of bail to the applicant and prayed for its rejection.

Having taken into consideration all the facts and circumstances of the case and the submissions put-forth by learned counsel for the applicants, but without commenting on merit of the case, I am inclined to release the applicant on bail. Consequently, bail application under Section 483 of BNSS, 2023 for grant of bail filed on behalf of applicants, stands allowed.

It is directed that applicants be released on bail on their furnishing a personal bond in the sum of Rs.40,000/- (Rupees Forty Thousand only) each with one solvent surety in the like amount to the satisfaction of the trial Court, for their regular appearance before the trial Court during trial with a condition that they shall remain present before the concerned Court on all the dates fixed by it during trial. They shall abide by all the conditions enumerated under Section 480(3) of BNSS, 2023.

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.