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Arvind Kumri And Others vs State Of Madhya Pradesh

Madhya Pradesh High Court · Decided on 15 April 2026 · Citation: (2026) 04 MP CK 1252

HON’BLE JUDGES
Pramod Kumar Agrawal, J
ACTS & SECTIONS REFERRED
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 35(3), 480(3), 482, 482(2) · Madhya Pradesh Medical Homes And Menopause Establishments (Registration And Licensing) Act, 1973 — Section 3, 4, 8 · Drugs And Cosmetics Act, 1940 — Section 18C · Madhya Pradesh Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970 — Section 24
RESULT
Allowed
CASE NUMBER
Miscellaneous Criminal Case No. 8560 Of 2026
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Judgment

12 paragraphs · 354 words

Pramod Kumar Agrawal, J

1.

This is the first application under Section 482 of Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of anticipatory bail on behalf of the applicants who are apprehending their arrest in connection with Crime No.447/2025 registered at Police Station Pathariya, District Damoh (M.P.) for the offence punishable under Sections 3, 4 and 8 of the MP Medical Homes and Menopause Establishments (Registration and Licensing) Act 1973, Amendment Act 2008, section 18C of the Drugs and Cosmetics Act 1940 and section 24 of the MP State Ayurvedic Council Act (1956 &1958).

2.

Learned counsel for the applicants submitted that applicants are innocent and have been falsely implicated. There is no need of custodial interrogation of present applicants. Police has given notice under Section 35(3) of BNSS to the applicants. They are ready to co-operate with the trial. Offence is triable by J.M.F.C. In these circumstances, applicants may be granted anticipatory bail.

3.

On the other hand, learned counsel for the State opposed the anticipatory bail application and submitted that notice has been given to the applicants.

4.

Looking to the facts and circumstances of the case and without commenting on the merits of the case, anticipatory bail application filed by the applicants are allowed. It is directed that if the applicants are arrested by the police, then they shall be released on bail on their furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount each to the satisfaction of the Investigating Officer/Arresting Authority.

5.

Applicants shall abide by the following conditions under Section 482(2) of B.N.S.S.:-

(a) Applicants shall make themselves available for interrogation by a Police Officer as and when required;

(b) They shall not, directly or indirectly, make any inducement, threat or promise to complainant or witnesses;

(c) They shall not leave India without the previous permission of the Court;

(d) They shall not commit similar offence, of which, they is accused or suspected.

(e) They will further abide by the conditions enumerated in Sub-section (3) of Section 480 of the B.N.S.S.

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