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Judgment
8 paragraphs · 377 wordsPramod Kumar Agrawal, J
This is first bail application under Section 483 of BNSS for grant of bail in connection with Crime No.529/2025 registered at Police Station - Habibganj, District Bhopal (M.P.) for offence punishable under Sections 115(2), 118(1), 296, 3(5), 324(2), 109(1) and 351(3) of BNS and Section 25 of Arms Act. Applicant is in jail since 15.12.2025.
As per the prosecution story, on 14.10.2025 at about 01:30 a.m., an altercation took place near a tea stall at No. 7 Chouraha, Bhopal, over a financial dispute between Jitendra Kewat and Gaurav Jain. It is alleged that some persons attacked Gaurav Jain and his associates with knives and swords, in which the main role of causing injuries is attributed to co-accused Ajju Kewat and Shahrukh. On the basis of which, offence was registered against the present applicant under the aforesaid section.
Learned counsel for the applicant has submitted that applicant is innocent and has been falsely implicated in the present case. Applicant is in custody since 15.12.2025. It is further submitted that the applicant has been made accused only on the basis of memorandum of statement of co-accused. Name of the applicant is not mentioned in the FIR. Charge-sheet has been filed. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.
4 . Learned counsel for the State has opposed the prayer for grant of bail to the applicant and prayed for its rejection.
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 and is directed to cooperate in trial. He 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.