Ravi Kishor Akhande vs State Of Madhya Pradesh

Pramod Kumar Agrawal, J

This is the first application filed by the applicant under Section 482 of BNSS for grant of anticipatory bail apprehending his arrest in connection with Crime No.316/2025 registered at Police Station - Bhainsdehi, District Betul (M.P.) for the offence punishable under Sections 132, 126(1), 308(5) and 3(5) of BNS.

As per the prosecution story, allegation against the applicant is that he deterred the public servants to discharge their official duties, therefore, the aforesaid offence has been registered against him.

Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. It is further submitted that there was accident in the village in which one Duggubai sustained grievous injury. It is further submitted that when police was taking the driver of alleged vehicle from that village then applicant and other villagers stopped the vehicle of police. There was no intention on the part of applicant to cause any obstruction in discharge of the duty of police officers. There is no criminal record of applicant. There is no need of custodial interrogation. Therefore, it has been prayed that the applicant may be released on bail.

On the other hand, learned counsel for State has opposed the prayer for grant of anticipatory bail and prayed for it's rejection.

Looking to the facts and circumstances of the case and without commenting on the merits of the case, anticipatory bail application filed by the applicant is allowed. It is directed that if the applicant is arrested by the police, then he shall 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 of the like amount to the satisfaction of the Investigating Officer/Arresting Authority.

Applicant shall abide by the following conditions under Section 482(2) of B.N.S.S.:-

(a) Applicant shall make himself available for interrogation by a Police Officer as and when required;

(b) He shall not, directly or indirectly, make any inducement, threat or promise to complainant or witnesses;

(c) He shall not leave India without the previous permission of the Court;

(d) He shall not commit similar offence, of which, he is accused or suspected.

(e) He will further abide by the conditions enumerated in Sub-section (3) of Section 480 of the B.N.S.S. Certified copy as per rules.