Brijesh @ Gutali Jadon vs State Of Madhya Pradesh

Milind Ramesh Phadke, J

This is second bail application under Section 483 of BNSS filed by the applicant for grant of bail.

The applicant has been arrested on 28.9.2025 in connection with Crime No.221/2019 registered at Police Station- Mehgaon, District Bhind for offence punishable under Sections 392, 395, 397 of IPC and section 11/13 of MPDVPK Act.

This is a case of bail jump. The applicant was initially granted bail by this Court vide order dated 28.11.2019. However, during trial, he remained absent due to suffering from illness. Consequently, his bail bonds were cancelled, a warrant of arrest was issued, and subsequently a perpetual warrant was issued against him. He was later arrested on 28.9.2025 and has been in custody since then.

Learned State counsel has opposed the application and prays for its rejection

It is borne out from the record that the applicant was earlier enlarged on bail by this Court in the present matter. Owing to his non-appearance on the date fixed during trial, his bail bonds were cancelled and warrants, followed by a perpetual warrant, were issued against him. The applicant was subsequently arrested and has remained in custody since 28.9.2025.

Considering the above and the settled principle that personal liberty should not be curtailed except in accordance with law, this Court finds it appropriate to direct the release of the applicant on the same terms as earlier granted by this Court, subject to furnishing fresh personal and surety bonds in compliance with that order. Accordingly, the applicant shall be released upon furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the Trial Court/Committal Court.

Application stands allowed and disposed of. Certified copy as per rules.