Brajesh vs State Of Madhya Pradesh

Gajendra Singh, J

This is repeat 4th bail application filed by the applicant under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail relating to Crime No.271/2024 registered at Police Station Birlagram, District- Ujjain (M.P.) for the offence punishable under Sections 296, 118(1), 115(2), 351(2), 3(5) & 109 of the BNS, 2023.

Vide order dated 19.02.2025 passed in MCRC No.6843/2025 first bail application of the applicant was dismissed as withdrawn with liberty to renew the prayer after completion of four months.

Learned counsel for the applicant submits that the applicant is an innocent person and he has been falsely implicated in this offence. He is in custody since 17.10.2024. Conclusion of the trial is likely to take sufficient long time. It is submitted that the applicant is granted liberty to renew the prayer after completion of four months. Under the above circumstances, prayer for grant of bail may be considered on such terms and conditions, as this Court deems fit and proper.

Per contra, learned counsel for the respondent/State opposes the bail application and prayed for its rejection.

Report dated 24.03.2026 discloses that till date only three witnesses have been examined and thereafter no witnesses have been examined since 01.12.2025.

Having considered the submissions advanced from counsel for the parties and also considering the facts and circumstances, without commenting on the merits of the case, this Court is of the view that applicant deserves to be enlarged on bail. Hence, the application is allowed.

It is directed that the applicant- BRAJESH be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety to the satisfaction of the concerned trial Court for his appearance before the trial Court on all such dates as may be fixed in this behalf by the trial Court during pendency of the trial. It is further directed that applicant shall comply with the provisions of section 480 (3) of Bharatiya Nagarik Suraksha Sanhita, 2023.

M.Cr.C. stands disposed of, accordingly.

C.c. as per rules.