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Judgment
9 paragraphs · 367 wordsSubodh Abhyankar, J
They are heard. Perused the case diary/challan papers.
2] This is the applicant's first bail application filed under Section 483 of B.N.S.S./ 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.37/2026 registered at Police Station Garoth, District Mandsaur (MP) for offence punishable under Sections 309 (4) and 115(2) of B.N.S., 2023. The applicant is in custody since 27/1/2026.
3] The allegation against the applicant is of his involvement in the aforesaid case of robbery, as the motorcycle of the complainant was taken forcefully by the applicant.
4] Counsel for the applicant has submitted that the applicant is an employee working for Shri Ram Finance Company, and he had seized the motorcycle of the complainant, on account of nonpayment of the installments. However, a false case has been slapped against the applicant. It is also submitted that one more case under section 323 of the BNS, 2023 was registered against the applicant in which he has already been acquitted, as the case has been compromised between the parties. It is further submitted that the applicant is lodged in jail since 27/1/2026. and the final conclusion of trial is likely to take sufficient long time. Hence, it is submitted that the bail application be allowed and applicant be released on bail.
5] Counsel for the respondent / State, on the other hand has opposed the prayer.
6] Having considered the rival submissions, perusal of the case diary and considering the documents filed on record, this Court is inclined to allow the present application.
7] Accordingly, without commenting on the merits of the case, the application filed by the applicant is allowed. The applicant is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/-(Rupees Twenty Five Thousand) with one solvent surety of the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he / she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973.
8] M.Cr.C. stands allowed and disposed of.