Ankush And Others @ Betu Kewat vs State Of Madhya Pradesh

Rajendra Kumar Vani, J

These are first applications filed by the aforesaid applicants under Section 483 of B.N.S.S., 2023 for grant of bail relating to Crime No.19/2026 registered at Police Station Gosalpur District Jabalpur (M.P.) for the offence under Section 331(4), 305 of B.N.S, 2023 and in addition offence under section 317(2) of BNS is also registered against the applicant/Anurag in M.Cr.C No. 25824/2026.

It is submitted by the learned counsel for the applicants that the applicants are innocent and has been falsely implicated in this case. They are under custody since 30.03.2026. It is further submitted that the offence is triable by Judicial Magistrate First Class. The applicant/Ankush has criminal antecedent of 5 cases, out of which 3 cases are pending. The applicant/Nikhil has criminal antecedent of 12 cases, out of which 2 cases are pending. The applicant/Mohd. Shadab Ansari and applicant/Anurag have no criminal antecedent. The applicants are ready to abide by the terms and conditions which may be imposed by this Court. Conclusion of the trial will take time. On these grounds, learned counsel prays for grant of bail to the applicants.

Per contra, learned counsel for the State opposed the bail application on the ground of criminal antecedents.

Heard learned counsel for the parties and perused the case diary.

Considering the submissions advanced by learned counsel for the parties and facts and circumstances of the case, but without expressing any opinion on merits of the case, these applications are allowed and it is directed that the applicants be released on bail on furnishing a personal bond in the sum of Rs. 50,000/- (Rupees Fifty Thousand Only)each with a solvent surety in the like amount to the satisfaction of the trial Court/committal Court.

This order will remain operative subject to compliance of the following conditions by the applicants:-

i) The applicants will comply with all the terms and conditions of the bond executed by him;

ii) The applicants will cooperate in the investigation/trial, as the case may be;

iii) The applicants will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be;

iv) The applicants will not commit any other offence or will not repeat the offence in future. In case, if he is found involved in the offence of same nature, this bail order shall stand cancelled automatically without further reference to the Bench.

v) The applicants will not seek unnecessary adjournments during the trial;

vi) The applicants will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

vii) The applicant namely Ankush and Nikhil shall mark their presence before the concerned Police Station once in a fortnight (every 15 days) till conclusion of the trial.

Copy of this order be sent to the trial Court concerned for compliance, if possible, by the office of this Court.

Certified copy as per rules