Parmanand Baghel vs State Of Madhya Pradesh

Milind Ramesh Phadke, J

This is the first application under Section 483 of BNSS filed by the applicant for grant of bail.

The applicant has been arrested on 24.02.2026 by Police Station Pichhore, District Gwalior in connection with Crime No.06/2026, registered in relation to the offence punishable under Sections 118(1), 351(2), 115(2), 3(5), 118 (2) BNS (wrongly mentioned in order as 318(2) of BNS.

As per prosecution story, on 12.01.2026, the complainant Feran Singh lodged a report regarding an incident that occurred at 6:40 in the evening against four persons. It is alleged that on a trivial issue of filling water, co-accused Kitab Singh caused injuries to Anil, due to which he sustained injuries, and subsequently it is alleged that the present applicant caused injury to Sunita with a lathi.

Learned counsel for the applicant submits that the applicant has been falsely implicated in the present case due to political rivalry, and his name does not appear in the FIR as an assailant. There is no legal evidence against him. It is submitted that the statements of witnesses were recorded after inordinate delay, without any explanation, and the applicant’s name was later added merely as a person present at the scene, with no overt act attributed to him. Even if the prosecution case is accepted, the sections under which the applicant is implicated are bailable. The investigation in the matter is complete, the charge sheet has been filed. The applicant is in custody since 24.02.2026 and the trial is likely to take a long time. The applicant is a permanent resident of District Gwalior (M.P.), and there is no likelihood of his absconding. He is ready to furnish adequate surety and comply with all conditions imposed by this Court. In these circumstances, it is prayed that the applicant may be released on bail pending trial. In these circumstances, it is prayed that the applicant be enlarged on bail.

On the other hand, learned counsel for the State as well as cousel for the complainant vehemently opposed the bail application and prayed for its rejection.

Heard learned counsel for the rival parties and perused the case diary. Considering the overall facts and circumstances of the case and nature of allegations, coupled with the fact that the trial is not likely to conclude in near future and 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 expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the trial Court/committal Court for his appearance on the dates given by the concerned Court, 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.

Certified copy as per rules.