Nirbhe @ Nirbhay vs State Of Madhya Pradesh And Others

Pramod Kumar Agrawal, J

This is the first application filed by the applicant under Section 483 of B.N.S.S. for grant of regular bail relating to Crime No.340/2025 registered at Police Station - Chand, District Chhindwara (M.P.) for the offence punishable under Sections 137(2), 87 of B.N.S.. The applicant has been arrested on 05.12.2025.

As per the prosecution story, it is alleged that applicant has took away prosecutrix from her house. Therefore, the offence has been registered against the present applicant under the aforesaid section.

Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in custody since 05.12.2025. It is submitted that in the statement of prosecutrix recorded under Section 183 of B.N.S.S., she has stated that she herself went with the applicant. Charge sheet has been filed. The conclusion of the trial will take considerable time. Therefore, it has been prayed that the applicant may be released on bail.

Learned counsel for the objector/prosecutrix has no objection in granting bail to the applicant.

On the other hand, learned counsel for State has opposed the grant of bail to the applicant and prayed for its rejection.

Having taken into consideration all the facts and circumstances of the case, but without commenting on merits of the case, I am inclined to release the applicant on bail. Consequently, bail application under Section 483 of B.N.S.S. for grant of bail filed on behalf of applicant, stands allowed.

It is directed that 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 B.N.S.S.

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.