Piyush vs State Of Madhya Pradesh

Subodh Abhyankar, J

1] They are heard. Perused the case diary / challan papers.

2] This is the first bail application filed by the applicant under Section 483 of Bhatatiya Nagrik Suraksha Sanhita, 2023/439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.331/2025 registered at Police Station Lasudiya, District Indore (MP) for offence punishable under Sections 109(1), 3(5), 103(1), 238, 249(1)(b) of the BNS, 2023 and sections 25, 27 of the Arms Act. The applicant is in custody since 10.04.2026.

3] Allegation against the present applicant is that he was also involved in the aforesaid case of murder wherein the co-accused Mukul Yadav inflicted gunshot injury to the head of deceased Bhavna Rajput in some altercation during the liquor party.

4] Counsel for the applicant has submitted that so far as the present applicant is concerned, he is a resident of Gwalior; whereas the incident has taken place in Indore and it is alleged that the applicant helped other accused to escape and also provided them shelter. It is further submitted that one case under the Gambling Act is registered against the applicant and he is lodged in jail since 10.04.2026, and the conclusion of the trial is likely to take sufficient long time. Thus, it is submitted that the application be allowed.

5] Counsel for the State, on the other hand, has opposed the prayer and it is submitted that the case diary is not available.

6] On due consideration of submissions, perusal of the documents filed on record, it is apparent that the allegation against the applicant is that he helped to elope the other accused persons and also provided them shelter; whereas there is no allegation of his involvement in the aforesaid case of murder. In such circumstances, this Court is inclined to allow the application.

7] Accordingly, without commenting anything on merits of the matter, the present application for grant of bail is allowed. Applicant -Piyush S/o Yashwant Soni is directed to be released on bail upon his furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one solvent surety in the like amount to the satisfaction of the Trial Court for his appearance, as and when directed and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973.

8] It is also directed that if the applicant is found to be involved in violation of any of the terms of this order, an application for cancellation of his/her bail may be filed before the trial Court itself, who shall decide the same in accordance with law.

9] M.Cr.C. stands allowed and disposed of.

C.c. as per rules.