Bholeshankar S/O Ramsingh Ahirwar vs State Of Madhya Pradesh

Rajendra Kumar Vani, J

This is first application filed by the applicant under Section 483 of B.N.S.S., 2023 for grant of bail relating to Crime No.28 of 2026 registered at Police Station Kurawar, District Rajgarh (M.P.) for offence under Sections 69 and 87 B.N.S, 2023.

It is submitted by the learned counsel of the present applicant that the present applicant is innocent and has been falsely implicated in this case. He is under custody since 14.02.2026. Charge sheet has been filed on 15.03.2026. As per the allegation, the relationship between the prosecutrix and present applicant started in July, 2025, but First Information Report (FIR) is not lodged before 07.02.2026. There was consensual relationship between the parties, though DNA Report in respect of fetus has been found positive, but there after abortion happened. It is further submitted that one more case is registered against him, but it is under the various sections of Motor Vehicles Act, 1988. He is ready to abide by the terms and conditions which may be imposed by this Court. Conclusion of the trial will take time. On these grounds, learned counsel prays for grant of bail to the applicant.

Per contra, learned counsel for the respondent - State opposed the bail application.

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

Considering the submissions advanced by learned counsel for the parties and facts and circumstances of the case, but without expressing any opinion on merits of the case, this application is allowed and 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 a 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:-

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

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

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

4) 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.

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

6) 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, if possible, by the office of this Court.

Certified copy as per rules.