Mohammad Afzal Ansari vs State Of Madhya Pradesh

Vishal Mishra, J

This is the first application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory bail to the applicant.

The applicant apprehends his arrest in connection with Crime No.893 of 2025 registered at Police Station City Kotwali Satna, District Satna (M.P.) for offence punishable under Sections 296(B), 109(1) and 3(5) of BNS.

It is submitted by the learned counsel for the applicant that there is no criminal case registered against the present applicant. This application is filed on the ground of parity with the other co-accused who has been granted anticipatory bail on 16.12.2025 passed in M.Cr.C. No.56868/2025. It is further submitted that the applicant is ready to cooperate with the investigation and to abide by all the terms and conditions that may be imposed by this Court while considering the anticipatory bail application. On these grounds, he prays for granting anticipatory bail to the applicant.

State counsel has opposed the prayer for grant of anticipatory bail, however, he does not dispute the ground of parity with other co-accused person.

In view of the fact that the other co-accused has been granted anticipatory bail and there is no criminal case registered against the applicant, the application for grant of anticipatory bail is allowed subject to verification of the fact that the application is first offender. In the event of arrest, the applicant is directed to be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand only) with separate local solvent surety in the like amount for the satisfaction of Arresting Officer.

The applicant is directed to mark his presence before the concerning Police Station in first week of every month till the matter is finally concluded by the police authorities and is directed to cooperate in investigation. In case of failure to cooperate, the bail granted by this Court shall stand rejected automatically.

This order will remain operative subject to compliance of the following conditions by the applicant :-

The applicant will comply with all the terms and conditions of the bond executed by him;

The applicant will cooperate in the investigation/trial, as the case may be;

The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be;

The applicant shall not involve in any other offence, in case the applicant indulge in any other criminal case the benefit of bail as extended by this Court shall automatically cancelled.

The applicant will not seek unnecessary adjournments during the trial;

The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

The applicant will inform the concerned S.H.O. of concerned Police Station about his residential address in the said area and it would be the duty of the Public Prosecutor to send E-copy of this order to SHO of concerned police station as well as Superintendent of Police concerned who shall inform the concerned SHO regarding the same.

Application stands allowed.

Certified copy as per rules.