Sufiyan Khan vs State Of Madhya Pradesh

Rajesh Kumar Gupta, J

This is the first application filed by the applicant under Section 483 of B.N.S.S. for grant of bail. The applicant has been arrested in connection with Crime No.960/2025 registered at Police Station - Industrial Area District - Ratlam (M.P.) for the offence under Section 108, 3(5), 249(b) of BNS.

As per the prosecution case, on 17.12.2025, the deceased Mahak Khan has committed suicide by consuming some poisonous substance. During investigation, it was revealed that the present applicant was having liking for the deceased but the deceased was married some where else. After marriage also, he used to stalk the deceased and harrass her for maligning her character. Her husband also started suspecting her character. Being piqued by the mental harassment by the applicant and suspicion expressed by her husband, the deceased committed suicide. Upon this police authority of police station Industrial Area, Ratlam registered case under section 108 of BNS against the present applicant.

Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated. He is in custody since 26.03.2026. Since charge-sheet has already been filed and investigation is over, therefore, there is no requirement of further custodial interrogation of the applicant. The act of present applicant does not come under the definition of abatement under section 107 of BNSS. The applicant does not bear any criminal history. Applicant is the permanent resident of District - Ratlam (M.P.) and there is no possibility of his absconsion or tampering with the prosecution evidence, if released on bail.

On the other hand, learned State counsel vehemently opposed the bail application and prayed for its rejection.

Heard learned counsel for the rival parties and perused the case diary.

Considering the above submissions made by the counsel for the parties and looking to the facts and circumstances of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) along with one solvent surety in the like amount to the satisfaction of the trial Court/Committal Court.

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

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

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

iii) The applicant will not indulge himself /herself 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 acts to the Court or to the Police Officer, as the case may be;

iv) The applicant will not commit any other offence or will not repeat the offence in future.

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

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

E- copy of this order be sent to the trial Court concerned for compliance.

Certified copy as per rules.