Sanju @ Sanjay Shrivas vs State Of Madhya Pradesh

Pramod Kumar Agrawal, J

This is the fourth application filed by the applicant under Section 483 of B.N.S.S. for grant of regular bail relating to Crime No.150/2025 registered at Police Station - Lavkush Nagar, District Chhatarpur (M.P.) for the offence punishable under Sections 109(1) of B.N.S. Section 25/27 Arms Act. The applicant has been arrested on 04.04.2025. Previous applications were dismissed as withdrawn.

As per the prosecution story, it is alleged that the applicant committed marpeet with the complainant party. Therefore, the offence has been registered against the present applicant under the aforesaid section.

Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in custody since 04.04.2025. It is submitted that on the date of incident, complainant and other persons were trying to enter into the house of applicant therefore, the alleged incident occurred. There is no criminal record of the 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 has opposed the bail application and prayed for it's rejection.

Heard learned counsel for the parties and perused the record.

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.