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Judgment
9 paragraphs · 373 wordsDevnarayan Mishra, J
This is the third application filed by the applicant under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail relating to FIR/Crime No.322/2025 registered at Police Station Sabhapur, District Satna (M.P.) for the offence punishable under Sections 25/2 of the Arms Act and Sections 11/13 of the M.P. Dacoity aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981. The applicant is in jail since 07.11.2025. Applicant's first and second bail applications were dismissed as withdrawn vide orders dated 11.02.2025 and 19.01.2026 passed in M.Cr.C.No.55913/2025 and in M.Cr.C.No.994/2026.
Learned counsel for the applicant has submitted that the applicant is innocent and has falsely been implicated in the case. It is submitted that the applicant is in custody since 07.11.2025. Police has falsely implicate the applicant on the ground that he was having a Katta. Charge sheet has been submitted. Trial will take time to be concluded, hence, the applicant be enlarged on bail.
Learned counsel for the State has opposed the bail application and submitted that the applicant has a criminal record of eight cases registered under different sections of the IPC and BNS, and no change in circumstances has been brought on record; hence, the applicant is not entitled to be enlarged on bail.
Heard the parties and perused the case diary.
Looking to the factual aspects of the case, coupled with the facts that the applicant is in custody for more than six months and trial will take time to be concluded, this Court deems it appropriate to allow the application. Thus, without commenting anything on the merits of the case, the application is allowed.
It is directed that applicant shall be released on bail on his 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 concerned for his appearance before the said Court on all such dates as may be fixed by that Court in this regard during pendency of trial.
It is further directed that the applicant shall comply with the provisions of Section 480(3) of BNSS.
Accordingly, Misc. Criminal Case stands disposed of. Certified copy as per rules.