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Judgment
11 paragraphs · 344 wordsPramod Kumar Agrawal, J
This is the first application filed by the applicant under Section 482 of BNS.S. for grant of anticipatory bail, who is apprehending his arrest in connection with Crime No.350/2025 registered at Police Station - Kotwali, District Anuppur for the offences punishable under Sections 318(4) and 3(5) of BNS.
Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case. It is also submitted that the co-accused persons, Ranjeet Sahni and Abhishek Singh have already been granted bail by this Court vide order dated 27.09.2025 passed in M.Cr.C. No.41129/2025 and M.Cr.C. No.41134/2025 respectively. The applicant is young youth and has no criminal past. There is no need of custodial interrogation of the applicant and he has no criminal antecedents. Therefore, it has been prayed that the applicant may be granted benefit of anticipatory bail.
On the other hand, learned counsel for State has opposed the prayer for grant of anticipatory bail and prayed for it's rejection. 5. 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.
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