Mohit @ Mahendra vs State Of Madhya Pradesh And Others

Ratnesh Chandra Singh Bisen, J

This is first bail application filed on behalf of the applicant under Section 483 of BNSS (Section 439 of the Cr.P.C.). The applicant is in custody since 31.08.2025 in connection with Crime No.303/2025 registered at P.S.- Boredehi, District Betul (M.P.) for the offence punishable under Sections 115(2), 351 (3), 74, 78 of BNS and Section 7/8 of POCSO.

As per prosecution story, allegation against the applicant is of assaulting the injured and causing injury to minor girl in school premises. On the basis of which, present case has been registered against the applicant under the aforesaid sections.

Learned counsel for the applicant submits that applicant is innocent and he in jail. Charge-sheet has been filed. Therefore, it has been prayed that the applicant be released on bail pending the trial.

On the other hand, learned counsel for the State has opposed grant of bail.

Having regard to facts and circumstance of the case, I deem it proper to release the applicant on bail. Consequently, bail application filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of bail filed on behalf of applicant, stands allowed.

It is directed that the present 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. He shall abide by all the conditions enumerated under Section 480(3) of Bharatiya Nagarik Suraksha Sanhita, 2023.

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.