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Chhotu Gond @Neeraj Gond vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · Decided on 29 April 2026 · Citation: (2026) 04 MP CK 1329

HON’BLE JUDGES
Ramkumar Choubey, J
ACTS & SECTIONS REFERRED
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 183, 480(3), 483 · Bharatiya Nyaya Sanhita, 2023 — Section 64(2)(m), 351(3)
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Criminal Case No. 18523 Of 2026
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Judgment

8 paragraphs · 331 words

Ramkumar Choubey, J

1.

This is first bail application filed by the applicant under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail relating to FIR/Crime No.120/2026 registered at Police Station Shahpur, District Mauganj (M.P.), for the offence punishable under Sections 64(2)(m) and 351(3) of B.N.S. Applicant is in custody since 08.04.2026.

2.

Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated. It is further submitted that the prosecutrix is a married lady, aged about 35 years and having four children. She was a consenting party. Applicant is in jail since 8.4.2026 and he is young boy, aged 24 years. It is also submitted that the prosecutrix has not supported the prosecution case even in her statement recorded under Section 183 of BNSS. After investigation, charge sheet has been filed. On these premise, learned counsel implores that the applicant may be released on bail.

3.

On the other hand, learned counsel for the respondent/State though opposes the bail application but fairly conceded that the prosecutrix has not supported the prosecution case in her statement recorded under section 183 of BNSS and as per the prosecution story itself, she appears to be a consenting party.

4.

Considering the overall facts and circumstances of the case, this Court is inclined to enlarge the applicant on bail. Thus, without commenting anything on the merits of the case, this application is allowed.

5.

It is directed that the applicant Chhotu Gond @ Neeraj Gond shall be released on bail upon his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one 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 during the pendency of trial.

6.

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

7.

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