Bhagchandra Bose vs State Madhya Pradesh

Pramod Kumar Agrawal, J

This is the first bail application filed by the applicant under Section 483 of B.N.S.S. for grant of regular bail relating to Crime No.48/2026 registered at Police Station - Civil Lines, District Sagar (M.P.) for the offence punishable under Section 69 of B.N.S. Applicant is in detention since 22.02.2026.

As per the prosecution story, it is alleged that the applicant has committed rape with the prosecutrix on the pretext of marriage and thereafter denied to marry with her. Therefore, the offence has been registered against the present applicant under the aforesaid section.

Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated. He is in jail since 22.02.2026. The prosecutrix is major. There was some misunderstanding between the applicant and the prosecutrix regarding solemnizing marriage, therefore she has lodged F.I.R. in this case. Now, the applicant is ready to perform marriage with the prosecutrix within fifteen days of the release on bail. The conclusion of trial will take considerable time. Therefore, it has been prayed that the applicant may be released on bail.

Learned counsel for the objector has submitted that the applicant and the prosecutrix both are going to solemnize marriage within fifteen days of release on bail, therefore the prosecutrix has no objection in granting bail to the applicant.

On the other hand, learned counsel for State has opposed the grant of bail to the applicant and prayed for it's 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.