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
10 paragraphs · 347 wordsPramod Kumar Agrawal, J
This is first application filed by the applicant under Section 483 of BNSS/ 439 of the Cr.P.C. for grant of regular bail relating to Crime No.257/2025, registered at Police Station - Nohta, District Damoh (M.P.) for commission of offence punishable under Sections 64, 65, 351(2), 351(3), 333 and 64(2)(m) of BNS. Applicant is in detention since 15.08.2025.
As per the prosecution story, it is alleged that applicant committed sexual intercourse with the prosecutrix. Therefore, aforesaid sections have been registered against the applicant.
Learned counsel for the applicant has submitted that applicant is innocent and he has been falsely implicated in this case. He is under custody since 15.08.2025. It is further submitted that applicant and prosecutrix both are major. Prosecutrix is consenting party. Charge-sheet has been filed.
There is no criminal record of applicant. Therefore, it is prayed that the applicant may be released on bail pending the trial.
On the other hand, learned counsel for the State and objector have vehemently opposed the prayer for grant of bail.
Having taken into consideration all the facts and circumstances of the case, but without commenting on merit of the case, I am inclined to release the applicant on bail. Consequently, bail application under Section 483 of BNSS 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 BNSS.
7 . 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.