Roop Singh Gurjar vs State Of Madhya Pradesh

Pramod Kumar Agrawal, J

This is the first application under Section 483 of B.N.S.S. for grant of bail in connection with Crime No.285/2025 registered at Police Station - Najirabad, District Bhopal (M.P.) for offence punishable under Sections 296(b), 115(2), 351(3), 3(5), 117(2), 109(1) of B.N.S. The applicant is in custody since 15.12.2025.

As per the prosecution story, it alleged that the applicant alongwith co-accused persons assaulted the complainant and other injured persons with stick, age and iron rod due to which they sustained grievous injuries. Therefore, offence was registered against the present applicant and co-accused persons under the aforesaid section.

Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case. He is in custody since 15.12.2025. It is submitted that the applicant was not present on the spot since very beginning. He has not caused injury to Badrilal and Hemraj. At the later stage, he came on the spot. It is alleged that the applicant has caused injury to Laxminarayan and the nature of that injury is simple. There is no criminal antecedents of applicant. Charge sheet has been filed. The conclusion of the 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 the respondent/State as well as objector have opposed the bail application and prayed for it's rejection on the ground of 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 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 and is directed to cooperate in 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.