Ashish Gautamn vs State Of Madhya Pradesh

Achal Kumar Paliwal, J

This is the first application filed by the applicant under Section 483 of BNSS for grant of regular bail relating to Crime No. 189/2025 registered at Police Station -Katangi, District- Jabalpur (M.P.) for the offence punishable under Sections 316(2), 316(4), 316(5), 318(2), 318(4), 338, 336(3), 340(2), 61(2) of BNS and Sections 3 & 7 Essential Commodities Act. Applicant is in custody since 14.09.2025.

As per the prosecution story, allegation against the present applicant is that applicant is a computer operator in Seva Sehakari Kendra Tewar Center No.2. Present applicant alongwith co-accused person committed fraud in transportation of 1266 quintals of paddy whose price was Rs.2,91,18,00/-. On the basis of which, offence was registered against the applicant and co-accused person under aforesaid sections.

Learned counsel for the applicant submitted that applicant is in jail since 14.09.2025. He is innocent and has been falsely implicated. It is further submitted that present applicant is a computer operator and his duty was only to upload the vehicle number and other information. Neither he has received any money nor any paddy. He has no role in whole transaction. Even in the inquiry report, name of the present applicant is not mentioned. Investigation is complete. Charge sheet has been filed. There is not previous criminal antecedents of the applicant. The trial of the case will take considerable time. It is urged that co-accused Rahul Paroha has been released on bail by Coordinate Bench of this Court vide order dated 14.07.2025 passed in M.Cr.C. No. 16152/2025. On above grounds, it is urged that on the ground of parity, applicant be released on bail.

Per contra, counsel for the State has opposed the prayer for grant of bail.

Looking to overall facts and circumstances of the case and on the ground of parity, I deem it proper to release the applicant on bail.

It is directed that applicant be released on bail on his furnishing a personal bond in the sum of Rs.15,000/- (Rupees Fifteen 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 Bharatiya Nagarik Suraksha Sanhita, 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.

Soft copy of this bail order be sent immediately/forthwith to the applicant through concerned Jail Superintendent.

M.Cr.C. stands allowed and disposed of.

Certified copy as per rules.