Pawan Parmar vs State Of Madhya Pradesh

Pramod Kumar Agrawal, J

This is the first application filed by the applicant under Section 483 of Bhartiya Nagrik Suraksha Sanhita, 2023/Section 439 of Cr.P.C., 1973 for grant of regular bail relating to Crime No.151/2025 registered at Police Station - Crime Branch Bhopal, District - Bhopal (M.P.) for the offence punishable under Sections 318(4), 238(a), 336(3), 338, 340(2), 61(2) of BNS, 2023. Applicant is in detention since 25.01.2026.

As per prosecution story, allegation against the applicant is of committing fraud with the complainant. On the basis of which, present case has been registered against the applicant under the aforesaid sections.

Learned counsel for applicant has submitted that the applicant is innocent and has been falsely implicated in the case. It is further submitted that nothing has been recovered from the present applicant. The present applicant is not the main accused, however the main accused is Vijay Shankar Mishra. Applicant is in custody since 25.01.2026. Charge-sheet has been filed. Trial will take time to conclude, hence, the applicant be released on bail.

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 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.

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.