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Judgment
12 paragraphs · 382 wordsAchal Kumar Paliwal, J
This is first bail application filed on behalf of applicants under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
The applicants are in jail since 10.10.2025 in connection with Crime No.346/2025 registered at P.S. - Chaurhata, District- Rewa for the offence punishable under sections 296, 115(2), 351(2), 118(1), 117(2) & 3(5) of BNS
Prosecution story, in brief is applicants along with co-accused persons abused complainant Rajkumar Pandey in the name of mother and sister and they also assaulted complainant with wooden sticks as well as with some sharp pointed iron object and caused multiple injuries including fracture in the metacarpal bone.
Learned counsel for the applicants submits that applicants are in jail since 10.10.2025. No custodial interrogation is required in the case. After investigation, charge sheet has been filed. No grievous injuries have been found on the person of the complainant/injured. Applicants have been falsely implicated. The trial of the case will take considerable time. Therefore, it has been prayed that the applicant be released on bail pending the trial.
Learned counsel for the respondent/State has opposed the application.
Having regard to overall facts and circumstances of the case, I am inclined to release the applicants on bail. Consequently, first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of bail filed on behalf of applicants, stands allowed.
It is directed that applicant be released on bail on their furnishing a personal bond in the sum of Rs.15,000/- (Rupees Fifteen Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, for their regular appearance before the trial Court during trial with a condition that they shall remain present before the concerned Court on all the dates fixed by it during trial. They shall abide by all the conditions enumerated under Section 480(3) of Bharatiya Nagarik Suraksha Sanhita, 2023.
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.
Soft copy of this bail order be sent immediately/forthwith to applicants through concerned jail Superintendent.
M.Cr.C. stands allowed and disposed off.
Certified copy as per rules.