Mayur vs State Of Madhya Pradesh And Others

Subodh Abhyankar, J

1] They are heard and perused the case diary.

2] This is the applicant's first bail application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Section 439 of Cr.P.C. as he is implicated in connection with Crime No.203/2025 registered at Police Station Kanvan, District- Dhar (MP) for offence punishable under Sections 137(2), 96,64(1),64(2)(m), 65(1) of BNS 2023 and Section 3/4, 5L/6 of the POCSO Act, 2012. The applicant is in custody since 30.11.2025.

3] The allegation against the applicant is of abduction and rape.

4] Counsel for the applicant has submitted that the prosecutrix resided with the present applicant for around five months. The age of the prosecutrix is also disputed which according to the prosecution is 17 years 2 months. The applicant has been lodged in jail since 30.11.2025, and the conclusion of the trial will take sufficiently long time. Thus, it is prayed that the application be allowed.

5] Counsel for the State on the other hand has opposed the prayer.

6] Having considered the rival submissions, perusal of the case diary, as also the fact that final conclusion of the trial is likely to take sufficient long time, in the considered opinion of this Court, the application deserves to be allowed.

7] Accordingly, without commenting on the merits of the case, the application filed by the applicant is hereby 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] Accordingly, M.Cr.C. stands allowed and disposed of.

C.c. as per rules.