Ayush Sahu vs State Of Madhya Pradesh And Others

Pramod Kumar Agrawal, J

This is the second bail application filed by the applicant under Section 483 of B.N.S.S. for grant of regular bail relating to Crime No.621/2025 registered at Police Station - Pandhurna, District Pandhurna (M.P.) for the offence punishable under Sections 137(2), 87, 64(2)(i)(m), 332(b) of B.N.S., Section 3, 4, 5(l) & 6 of POCSO Act. Applicant is in detention since 04.12.2025.

The first application of applicant was dismissed as withdrawn vide order dated 05.03.2026 passed in MCRC. No.4481/2026.

As per the prosecution story, the allegation against the present applicant is that he has abducted and committed rape with the minor prosecutrix. Therefore, offence was registered against the present applicant under the aforesaid sections.

Learned counsel for the applicant submits that applicant is innocent and falsely implicated in this case. He is in custody since 04.12.2025. It is submitted that the statements of prosecutrix and her mother have been recorded before the Trial Court in which they have not supported the prosecution story. There is no criminal antecedents of the applicant. Charge sheet has been filed. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant 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, but without commenting on merits of the case, I am inclined to release the applicant on bail. Consequently, bail application under Section 483 of B.N.S.S. for grant of bail filed on behalf of applicant, stands allowed.

It is directed that applicant be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty 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 B.N.S.S.

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.