Rajan Alias Rajendra vs State Of Madhya Pradesh And Others

Pramod Kumar Agrawal, J

This is the first application filed by the applicant under Section 439 of Cr.P.C./under Section 483 of B.N.S.S. for grant of regular bail relating to Crime No.1197/2025 registered at Police Station - Chandan Nagar, Indore (M.P.) for the offence punishable under Section 137(2), 64(1), 64(2)(M), 87 of BNS, 2023 and Section 3, 4, 5(L)/6 of POCSO Act. The applicant has been arrested on 25.1.2026.

Allegation against the applicant is that he has abducted the prosecutrix and committed rape upon her.

Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. There is no allegation against the present applicant regarding sexual assault. Prosecutrix in her Statement under Section 183 of BNSS has stated nothing against the present applicant. There is no previous criminal record of the applicant. He is in custody since 25.1.2026. The conclusion of trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.

On the other hand, learned counsel for State has opposed the grant of bail to the applicant and prayed for it's 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 B.N.S.S. 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 B.N.S.S.

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.