Gonda Bai And Others vs State Of Madhya Pradesh

Pramod Kumar Agrawal, J

This is the first application filed by the applicants under Section 483 of B.N.S.S. for grant of regular bail relating to Crime No.174/2025 registered at Police Station - Satai, District Chhatarpur (M.P.) for the offence punishable under Sections 296, 190, 191(1)(2), 125, 115(2), 351(3), 117(2) and 118(1)(2) of BNS. The applicants have been arrested on 31.01.2026.

As per the prosecution story, it is alleged that applicants along with other co-accused assaulted and committed marpeet with the injured persons due to which they sustained injury. Therefore, the offence has been registered against the present applicants under the aforesaid section.

Learned counsel for the applicants submits that applicants are innocent and have been falsely implicated in this case. They are in custody since 31.01.2026. It is submitted that there was free fight between both the parties. Applicants had also registered Crime No.173/2025 against the complainant party. Injured persons have sustained simple injury. There is no considerable time. Therefore, it has been prayed that the applicants may be released on bail.

On the other hand, learned counsel for State as well as objector have opposed the grant of bail to the applicants and prayed for its 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 applicants on bail. Consequently, bail application under Section 483 of B.N.S.S. for grant of bail filed on behalf of applicants, stands allowed.

It is directed that applicants be released on bail on their furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each with one solvent surety each in the like amount to the satisfaction of the trial Court, for their regular appearance before the trial Court during trial with a condition that they shall remain present before the concerned Court on all the dates fixed by it during trial. They shall abide by all the conditions enumerated under Section 480(3) of B.N.S.S.

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.