Sanjay vs State Of Madhya Pradesh And Others

Subodh Abhyankar, J

1] They are heard and perused the case diary.

2] This is the applicant's second bail application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Section 439 of Cr.P.C. as he is implicated in connection with Crime No.198/2025 registered at Police Station Raipura, District- Jhabua (MP) for offence punishable under Section 75(1)(II), 351(2)/3(5) of B.N.S., 2023 and section 11,12 of the POCSO Act. The applicant is in custody since 8.9.2025.

3] The allegation against the applicant is of holding hand of the victim.

4] Counsel for the applicant has submitted that the charge-sheet has been filed, and that there are no criminal antecedents against the present applicant. It is also submitted that the conclusion of the trial is likely to take sufficiently long time and there are no criminal antecedents against the applicant. Thus, it is prayed that the application be allowed.

5] Counsel for the State has opposed the prayer, however, it is not denied that there are no criminal antecedents against the present applicant.

6] Having considered the rival submissions and on perusal of the case-diary and taking note of the fact that there are no criminal antecedents against the applicant and that the applicant is lodged in jail since 8.9.2025 and the the conclusion of the trial is likely to take sufficient long time , this Court is inclined to allow the present application.

7] Accordingly, without commenting on the merits of the case, the application filed by the applicant is hereby allowed. The applicant is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one solvent surety of the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he / she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973.

8] Accordingly, the application is allowed and disposed of.

C.c. as per rules.