Prince Rajak vs State Of Madhya Pradesh

Rajendra Kumar Vani, J

This is first bail application filed by the applicant under Section 483 of the BNSS for grant of bail relating to Crime No.441/2026 registered at P.S. Adhartal, District Jabalpur, M.P. for the offence under Sections 296, 115(2), 118(1), 351(2), 119(1), 3 (5) of B.N.S., 2023.

It is submitted by learned counsel of the present applicant that the applicant is innocent and he is in custody since 28.04.2026. Chargesheet has been filed. It is submitted by learned counsel for the applicant that other co-accused persons have been enlarged on bail and the case of the present applicant is also similar to them. It is further submitted that the offences are triable by JMFC except the offence under Section 119(1) of BNS, all offences are punishable with less than 7 years of imprisonment. Offence under section 119(1) is also not made out. He has a good case on merit with the condition that no criminal history.

Per contra, learned Government Advocate for the State opposed the bail application.

Heard learned counsel for the parties and perused the case diary.

Considering the submissions advanced by learned counsel for the parties and facts and circumstances of the case, but 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 a solvent surety in the like amount to the satisfaction of the trial Court/committal Court.

This order will remain operative subject to compliance of the following conditions by the applicant:-

i) The applicant will comply with all the terms and conditions of the bond executed by him;

ii) The applicant will cooperate in the investigation/trial, as the case may be;

iii) 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;

iv) The applicant shall not commit an offence similar to the offence of which he is accused;

v) The applicant will not seek unnecessary adjournments during the trial;

vi) The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be;

vii) If any of the aforesaid conditions is violated, then this order shall lose its effect automatically.

Copy of this order be sent to the trial Court concerned for compliance, if possible, by the office of this Court.

Certified copy as per rules.