Satish Verma vs State Of Madhya Pradesh

Milind Ramesh Phadke, J

The applicant has filed this first application under Section 483 of BNSS for grant of bail.

The applicant has been arrested on 20.11.2025 in connection with Crime No.457/2025 registered at Police Station Gwalior District Gwalior (M.P.) for the offences punishable under Sections 119(1), 296, 351, 115(2), 351, 3(5), 118(1) of BNS and Section 11/13 of MPDVPK Act.

As per prosecution story, the complainant Navneet Bhadoriya lodged a report at Police Station Gwalior alleging that on 27.09.2025 at about 7:30 PM, he was going from his house towards Old Fish Market. When he reached near the lane in front of Karishma Hotel, Gauspura, the present applicant along with other co-accused persons, abused the complainant and demanded a sum of ₹50,000 from him. When the complainant refused to pay the said amount, the accused persons assaulted him as well as his uncle Ramsingh and brother Abhay Bhadoriya with kicks, fists, and iron rods, as a result of which they sustained serious injuries.

Learned counsel for the applicant contended that the applicant has not committed any offence as alleged in the present case. It is further submitted that co-accused, namely, Siddhant @ Siddharth @ Chhutta Yadav has already been granted bail by this Court vide order dated 16.01.2026 in M.Cr.C. No.58914/2025 and the case of the present applicant is akin to that of co-accused. Hence, he prays for grant of bail on the ground of parity also.

On the other hand, learned counsel for the State does not dispute the factum of parity as canvassed by learned counsel for the applicant.

Heard counsel for parties and perused the case diary.

Considering the overall facts and circumstances of the case, nature of allegations and ground of parity with co-accused, coupled with the fact that the trial is not likely to conclude in near future and prolonged pre- trial detention being an anathema to the concept of liberty, this Court is inclined to extend the benefit of bail to the applicant.

Accordingly, without expressing any opinion on the merits of the case, the present application is allowed. It is directed that the applicant be released on bail upon furnishing a personal bond in the sum of Rs. 50,000/- (Rupees Fifty Thousand only), along with one solvent surety of the like amount, to the satisfaction of the Trial Court/Committal Court, for his appearance on the dates fixed by the said Court.

This order will remain operative subject to compliance of the following conditions by the applicant:-

The applicant will comply with all the terms and conditions of the bond executed by him;

The applicant will cooperate in the investigation/trial, as the case may be;

The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;

The applicant shall not commit any other offence during pendency of the trial, failing which this bail order shall stand cancelled automatically, without further reference to the Bench;

The applicant will not seek unnecessary adjournments during the trial; and

The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

A copy of this order be sent to the Court concerned for compliance. Certified copy as per rules.