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Judgment
9 paragraphs · 362 wordsPramod Kumar Agrawal, J
This is the first application filed by the applicants under Section 483 of BNSS for grant of regular bail in connection with Crime No.482/2025 registered at Police Station - Jaithari, Chowki Venkatnagar (M.P.) for the offence punishable under Sections 296, 126(2), 115(2), 304(2), 3(5) and 309(6) of BNS, 2023. Applicants are in detention since 26.12.2025.
As per prosecution story, it is alleged that applicants assaulted and caused grievous injury to the injured. On the basis of which, this case has been registered against the applicants under the aforesaid sections.
Learned counsel for the applicants submits that applicants are innocent and have been falsely implicated in this case. It is submitted that complainant ran his truck in high speed and when the present applicants stopped the complainant, the conversation took place between them. They are in custody since 26.12.2025. Charge-sheet has been filed. Conclusion of trial will take considerable time, therefore, he prays for grant of regular bail to the applicants.
On the other hand, learned counsel for State has opposed the bail application on the ground that the applicants have two criminal antecedents.
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 applicants on bail. Consequently, bail application under Section 483 of BNSS for grant of bail filed on behalf of applicants, stands allowed.
It is directed that applicants be released on bail on their furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each with one solvent surety each 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 BNSS.
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.