Mohar Singh vs State Of Madhya Pradesh

Rajesh Kumar Gupta, J

This is first application filed by the applicant under Section 483 of BNSS for grant of bail relating to Crime No. 143 of 2025 registered at Police Station - Anandpur, District - Vidisha (M.P.) for the offence under Sections 191(2), 191(3), 190, 296, 115(2), 118(1), 109(1) and 351(3) of BNS.

As per prosecution, the allegation against the present applicant is that he inflicted injury on the head of Biharilal by means of pharsa.

Learned counsel for the applicant argued that the applicant has been falsely implicated in this case. The applicant is in custody since 02.10.2025. The allegation against the present applicant is that he inflicted injury on the head of Biharilal by means of pharsa. However, the injuries received by injured-Biharilal are simple in nature, as per MLC. He has been discharged from hospital. He also points out that there is cross case registered by present applicant against the complainant party. He further submits that investigation is over and charge-sheet has been filed, therefore, further custodial interrogation is not required. He also points out that co-accused Kushal Singh has already been enlarged on bail by this Court vide order dated 10.12.2025 passed in MCRC No.55478 of 2025. Applicant undertakes to cooperate in trial as well as investigation and would make himself available as and when required. Trial will take sufficient time to conclude. He would abide by the terms and conditions as imposed by this Court. Under these grounds, counsel prayed for bail.

Learned PP for the respondent/State opposed the prayer and prayed for dismissal of this application.

Heard learned counsel for the parties and perused the case diary. Considering the submissions advanced by the learned counsel for the parties and looking to the facts and circumstances of the case, but without commenting on the merits of the case, application is allowed. It is hereby directed that the applicant shall be released on bail on his furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of trial Court.

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 them from disclosing such facts to the Court or to the Police Officer, as the case may be;

The applicant shall not involve in any criminal activities in future and shall not commit an offence similar to the offence of which he is accused;

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.

Application stands allowed and disposed of.

Copy of this order be sent to the trial Court concerned for compliance.

Certified copy as per rules.