Ganesh Pande vs State Of Madhya Pradesh

Pramod Kumar Agrawal, J

This is the first application filed by the applicant under Section 482 of B.N.S.S. for grant of anticipatory bail, who is apprehending his arrest in connection with Crime No. 564/2025 registered at Police Station -Govindpura, District Bhopal (M.P.) for the offences punishable under Section 69 of BNS, 2023.

As per the prosecution story, the allegation against the applicant is that he has made physical relations with the prosecutrix on the false pretext of marriage, therefore, the aforesaid offence has been registered against him.

Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case. Prosecutrix is a major lady aged about 25 years and she is a consenting party. It is submitted that the prosecutrix has also given an affidavit wherein she has stated that she has no objection, if the applicant be granted benefit of anticipatory bail. There is no need of custodial interrogation of the applicant. Therefore, it has been prayed that the applicant may be granted benefit of anticipatory bail.

Learned counsel for the complainant submits that he has no objection, if the applicant be granted benefit of anticipatory bail.

On the other hand, learned counsel for the respondent/State has opposed the prayer for grant of anticipatory bail and prayed for its rejection.

Looking to the facts and circumstances of the case and without commenting on the merits of the case, anticipatory bail application filed by the applicant is allowed. It is directed that if the applicant is arrested by the police, then he 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 Investigating Officer/Arresting Authority.

Applicant shall abide by the following conditions under Section 482(2) of B.N.S.S.:-

(a) Applicant shall make himself available for interrogation by a Police Officer as and when required;

(b) He shall not, directly or indirectly, make any inducement, threat or promise to complainant or witnesses;

(c) He shall not leave India without the previous permission of the Court;

(d) He shall not commit similar offence, of which, he is accused or suspected.

(e) He will further abide by the conditions enumerated in Sub-section (3) of Section 480 of the B.N.S.S. Certified copy as per rules.