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Judgment
9 paragraphs · 362 wordsPramod Kumar Agrawal, J
This is first bail application filed by the applicant under Section 483 of BNSS/ 439 of the Code of Criminal Procedure for grant of regular bail relating to Crime No.81/2026 registered at Police Station- Chourai, District Chhindwara (M.P.) for the offence punishable under Sections 137(2), 64(2)
(m) and 87 of BNS 2023 read with section 3, 4, 5(L) and 6 of POCSO Act, 2012. He is in custody since 30.01.2026.
Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated in the case. He is in jail since 30.01.2026. It is further submitted that prosecutrix herself went with the applicant. It is also submitted that in her statement recorded under Section 183 of the BNSS, she has stated that she had voluntarily married with the applicant. Charge-sheet has been filed. Applicant has no criminal antecedents. The trial of the case will take considerable time. Therefore, it has been prayed that the applicant may be released on bail.
On the other hand, learned counsel for the State has opposed the grant of bail to the applicant and prayed for it's rejection.
Having taken into consideration all the facts and circumstances of the case, but without commenting on merits of the case, I am inclined to release the applicant on bail. Consequently, bail application under Section 483 of B.N.S.S. for grant of bail filed on behalf of applicant, stands allowed.
It is directed that applicant 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 in the like amount to the satisfaction of the trial Court, for his regular appearance before the trial Court during trial with a condition that he shall remain present before the concerned Court on all the dates fixed by it during trial. He shall abide by all the conditions enumerated under Section 480(3) of B.N.S.S.
6 . This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.
Certified copy as per rules.