Bhawaniram vs State Of Madhya Pradesh

Rajesh Kumar Gupta, J

This is first application filed by the applicant under Section 483 of BNSS for grant of bail relating to Crime No.296/2025 registered at Police Station -Dhamnod, District - Dhar (M.P.) for the offence under Sections 296, 115(2), 351(2), 117(2), 118(2), 3(5) of BNS, 2023.

Allegation against the present applicant along with co-accused assaulted injured Yash, due to which he sustained injuries.

Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. The applicant is under custody since 12.12.2025. The investigation is almost completed. Injured/complainant has already been discharged from the hospital. Co-accused Sohan and Mohan have already been enlarged on bail by trial Court. The charges against the applicant are triable by Judicial Magistrate First Class. Conclusion of the trial will take sufficiently long time. The applicant is permanent resident of District -Dhar and there is no possibility of their absconsion and tampering with the prosecution evidence. Hence, prayed for grant of bail to the applicant.

On the other hand, learned Govt. Advocate opposed the bail application and prayed for its rejection.

Heard learned counsel for the rival parties and perused the case diary.

Having heard the rival submissions and considering the facts and circumstances of the case but without commenting anything on the merits of the case, the application is allowed. It is directed that the applicant be released on bail on 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/committal Court.

This order will remain operative subject to compliance of the following conditions by the applicant:-

i) The applicant will comply with all the terms and conditions of the bond executed by them;

ii) The applicant will cooperate in the investigation/trial, as the case may be;

iii ) The applicant will not indulge himself/herself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;

iv) The applicant will not commit any other offence or will not repeat the offence in future. In case, if he is found involved in the offence of same nature, this bail order shall stand cancelled automatically without further reference to the Bench.

v) The applicant will not seek unnecessary adjournments during the trial;

vi) The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

Copy of this order be sent to the trial Court concerned for compliance.

Certified copy as per rules.