Nirmal vs State Of Madhya Pradesh And Others

Gajendra Singh, J

This Appeal (first) under section 14A(2) of the SC & ST (Prevention of Atrocities Act, 1989 is preferred against the order dated 02.09.2025 in BA No.275/2025 by Special Judge (SC & ST (POA) Act, 1989, Alirajpur whereby the trial court has rejected the application filed under section 483 of the BNSS, 2023 by the appellant- Nirmal S/o Dinesh Arya seeking bail in connection with crime no.131/2025 registered at police station- Chandpur, District-Alirajpur for the offence punishable under sections 318(4), 338, 336(3), 340(2), 61(2), 3(5) of the BNS, 2023 and Section 3(2)(5) of the SC & ST (POA) Act, 1989.

Counsel for the appellant submits that the appellant is innocent and he has been falsely implicated in the offence. The appellant is a permanent resident of District Khargone and there is no chance of his absconding. The conclusion of trial will likely to take long time hence prayed is made for release of the appellant on bail.

Counsel for the State opposed the appeal.

Considering the facts and circumstances of the case, the arguments advanced by the counsel for the parties, without commenting on the merit of the case, the appeal is allowed and the appellant is directed to be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one surety in the like amount to the satisfaction of the trial court for his appearance before that Court, as and when directed, during the pendency of trial and shall also abide by the conditions enumerated under section 480 (3) of the BNSS, 2023.

C.C. as per rules.