Mukesh Singh vs State Of Madhya Pradesh

Milind Ramesh Phadke, J

This is third bail application under Section 483 of BNSS filed by the applicant for grant of bail. Earlier bail application was allowed by order dated 17.10.2019 passed in M.Cr.C. No. 36716/2019.

The applicant has been arrested on 05.01.2026 in connection with crime No.39/2019 registered at Police Station Braso District Bhind for offence punishable under Sections 394, 395 and 397 of IPC r/w Section 13 of MPDVPK Act.

Learned counsel for the applicant submits that earlier applicant was granted bail by order dated 17.10.2019 passed in M.Cr.C. No. 36716/2019. However his bail bond has been cancelled by order dated 27.03.2015 passed in M.Cr.C. No 8903/2024 and arrest warrant has been issued, as a result of which he was arrested on 05.01.2026. It is further submitted that thereafter other co-accused persons have been enlarged on bail. The applicant is permanent resident of District Bhind and there is no likelihood of his absconsion or tampering with the prosecution evidence. He is ready to abide by the terms and conditions as may be imposed. With the aforesaid submissions, prayer for grant of bail is made out.

Per contra, learned counsel for the State has vehemently opposed the bail application and sought its rejection.

Heard counsel for the parties and perused the case diary.

Considering all the facts and circumstances of the case, arguments advanced by both the parties and that prolonged pre- trial detention being an anathema to the concept of liberty, this Court is inclined to extend the benefit of bail to the applicant.

Accordingly, without commenting on merits of the case, this bail application is allowed. It is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the concerned trial Court for his appearance before it on the dates given by the concerned 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 him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;

The applicant shall not commit any other offence during pendency of the trial, failing which this bail order shall stand cancelled automatically, without further reference to the Bench;

The applicant will not seek unnecessary adjournments during the trial;

and

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

Copy of this order be sent to the trial Court concerned for compliance. Certified copy as per rules.