Rajkumar vs State Of Madhya Pradesh

Rajesh Kumar Gupta, J

Heard with the aid of case diary.

This is second application filed under Section 483 of BNSS, 2023 (Section 439 of Cr.P.C, 1973) for grant of bail during trial relating to FIR/Crime No.654/2025 dated (not mentioned), registered at Police Station Hatpipliya District Dewas for the offence u/S 318(4), 111(4), 112(2) of BNS, 2023 and section 3/4 of Public Gambling Act, 1976. Applicant is in custody since 15.12.2025.

As per the prosecution story, the allegations against the applicant is that he alongwith other co-accused persons involved in illegal gambling activities.

Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present crime. The applicant in jail since 15.12.2025. Conclusion of trial will take sufficient long time. Under these circumstances, counsel prays for grant of bail to the applicant.

Learned counsel for the State has opposed the application and prayed for its rejection.

I have heard learned counsel for the parties and perused the record.

Vide order dated 25.04.2026 in St No.21/2026, 2nd ASJ, Bagli Dewas has found that only offence under Section 112(2), 318(4) of BNS, 2023 and section 3/4 of Public Gambling Act, 1976 are made out and remitted the case for trial to the concerned JMFC and vide order dated 15.05.2026 in RCT No.139/2026 has framed the charged against the applicant under Section 112(2), 318(4) of BNS, 2023 and section 3/4 of Public Gambling Act, 1976.

Having considered the rival submissions and looking to overall facts and circumstances of the case and the order dated 15.05.2026 of framing of charged by JMFC, Bagli, Dewas as well as the custody period of the applicant and role played by applicant, this Court is of the view that it is a fit case to grant bail to the applicant hence, without commenting on the merits of the case, this application is allowed.

It is directed that the applicant be released on bail on his/her furnishing a personal bond in the sum of Rs.50,000/ with one solvent surety to the satisfaction of the Trial Court for securing his/her presence before the said Court on all the dates of hearing fixed in this regard during trial. It is also directed that the applicant shall comply with the provisions of Section 480(3) of BNSS.

This order shall remain effective till the end of the trial, but in case of bail jump and breach of any of the pre-condition of bail, it shall become ineffective and cancelled without reference to this Bench.

With the aforesaid, this application is allowed and stands disposed of.

Certified copy, as per Rules.