AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 363 wordsSandeep N. Bhatt, J
This is second 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 15.10.2025 in connection with Crime No.581/2025 registered at P.S.- Lordgunj, Jabalpur District Jabalpur (M.P.) for the offence punishable under Section 108 of the B.N.S. 2023. His first bail application was dismissed as withdrawn vide order dated 18.11.2025 in M.Cr.C. No.50966/2025.
Learned counsel for the applicant submits that this application is filed after filing of the charge sheet vide order dated 18.11.2025 passed in M.Cr.C.No.50347 of 2025 under Section 482 BNSS. He further submits that applicant is innocent and is in jail since 15.10.2025. The applicant is a young boy aged about 23 years and the sole bread earner of the family. Charge-sheet has been filed in the matter. 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 but fairly conceded that charge sheet has been filed in the matter.
Looking to the overall facts and circumstances of the case and in view of the nature of offence, I deem it proper to release the applicant on bail. Consequently, bail application 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 today as per rules.