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Judgment
7 paragraphs · 249 wordsVivek Jain, J
This is the first application for grant of anticipatory bail under Section 482 of BNSS filed by the applicants, who are apprehending their arrest in connection with Crime No. 85/2026, registered at Police Station Bijauli, District Gwalior (M.P.) for the offence punishable under Sections 296, 115(2), 125, 351 (3), 324(2), 3(5) of BNS.
It is contended by learned counsel for the applicants that the trial Court has rejected the application for anticipatory bail of the applicants on the ground that all the offences are bailable in nature and, therefore, application for anticipatory bail is not maintainable. It is further argued that the trial Court has further mentioned in the impugned order that though the offence under section 25/27 of Arms Act are also involved, but these offences are in relation to the other co-accused namely Hakim and Manoj @ Gambhir and not the present applicants. Therefore, there is no apprehension for arrest of the present applicants is available. However, despite this, the police is not accepting bail bonds of the present applicants, and they are in actual apprehension of arrest.
In view of the aforesaid, as the Trial Court itself has held that the offences are bailable, it is directed that the arresting authority/investigation officer shall accept bail bonds of the applicants.
With the aforesaid directions, the Application stands disposed of.
A copy of this order be sent to the trial Court concerned for information.
Certified copy as per rules.