Arjun vs State Of Madhya Pradesh

Subodh Abhyankar, J

1] They are heard and perused the case diary.

2] This is the applicant's first bail application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Section 439 of Cr.P.C. as he is implicated in connection with Crime No.396/2024 registered at Police Station Kantafod, District- Dewas (MP) for offence punishable under Sections 331(4) and 305(a) of B.N.S., 2023. The applicant is in custody since 15.09.2025.

3] The allegation against the applicant is of theft of four bags of soyabean sacks, DVR and camera.

4] Counsel for the applicant has submitted that no seizure has been effected from the present applicant and the applicant has been implicated in the present case only on the basis of memorandum statement of coaccused person. It is further submitted that there are as many as 22 other criminal cases registered against him. It is further submitted that the applicant is lodged in jail since 15.9.2025, and the conclusion of trial will take sufficiently long time. Thus, it is prayed that the application be allowed.

5] Counsel for the State has opposed the prayer. However, it is not denied that there is no recovery effected from the present applicant.

6] Having considered the rival submissions and on perusal of the case diary and taking note of the fact that recovery has not been made from the present applicant,this Court is inclined to allow the present application.

7] Accordingly, without commenting on the merits of the case, the application filed by the applicant is hereby allowed. The applicant is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one solvent surety of the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he / she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973. However, looking to the criminal antecedents of the applicant, he is directed to mark his presence before the concerned police station on every Sunday between 12:00 Noon to 4:00 PM.

8] Accordingly, the application is allowed and disposed of.

C.c. as per rules.