Bhanu Singh vs State Of Madhya Pradesh

Anuradha Shukla, J

This is first application filed under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 by applicant Bhanu Singh for grant of regular bail and this fact is not challenged by the prosecution relating to FIR/Crime No. 487/2025 registered at Police Station Ambah, District Morena, for the offences punishable under Sections 115(2), 296 (b), 351 (2), 3(5) added section 117 (2), 118 (1), 109 (1) of B.N.S. 2023. The applicant is in judicial custody since 11.04.2026.

According to prosecution story, applicant along with co-accused persons assaulted the complainant Kamaldas and Pooran Singh. It is claimed that the applicant was holding Farsa, with which he gave a blow on the head of Kamaldas and with a lathi he gave a blow to the Pooran Singh on the left arm and right leg. It is claimed that there was no grievous injury on the head of the victim Kamaldas. It is further argued that Nathu Singh, who had caused grievous injury to the victim Raghuraj Singh was already granted bail under M.Cr.C. No. 21945/2026 and even other co-accused Santosh Singh has been granted bail by the Co-ordinate Bench of this Court. In this backdrop, a request has been made to release the applicant on bail.

In contrast, learned counsel for State has opposed the bail application on the ground that though no grievous head injury was caused to the victim Kamal Das, but he sustained grievous injury on the shoulder. Therefore, a request has been made to dismiss the application.

Counsel for both the sides have been heard and the case diary has been perused.

The injury caused to the victim Kamaldas on shoulder was on account of blow given by hard and blunt object and injury caused to him on head was found to be simple in nature. It cannot be ignored that Nathu Singh, who had caused grievous injury to the victim Raghuraj Singh has already been granted bail by the co-ordinate Bench of this Court.

Having considered the facts alleged against the applicant and nature of the offence, but without commenting on merits of the case, this bail application is allowed.

It is directed that the applicant herein shall be enlarged on bail upon 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 concerned for his appearance before the said Court on all such dates as may be fixed in this regard during pendency of the trial.

It is further directed that the applicant shall comply with the provisions of Section 480 (3) of B.N.S.S.

Accordingly, this M.Cr.C. stands allowed and disposed of.