Veer Singh vs State Of Madhya Pradesh

Ashish Shroti, J

This is the first application filed under Section 482 of BNSS for grant of anticipatory bail to the applicant.

The applicant apprehends his arrest in connection with Crime No.210/2025 registered at Police Station- Tyonda, District - Vidisha (M.P.) for the offence punishable under Sections 109, 296, 115(2), 3(5), 351(3), 331(2), 324(4) of BNS.

Learned counsel for the applicant/accused submitted that the applicant has been falsely implicated in this case. The main allegation is against the co-accused Nirbal and Bhupendra Lodhi and only allegation against the applicant is regarding causing injury to Mor Bai with Lathi at her hand. It is his submission that the injuries caused, if any, are simple in nature. The applicant shall abide by all the terms and conditions as may be imposed by this Court. Under these circumstances, he is entitled to get the benefit of anticipatory bail.

. Per contra, learned State counsel for respondent/State vehemently opposed the bail application and prayed for its dismissal.

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

Considering 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 anticipatory bail on 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 Arresting Officer.

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;

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

iii) 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;

iv) The applicant will not commit any other offence or will not repeat the offence in future. In case, if he is found involving in offence of the same nature, this bail order shall stand cancelled automatically without further reference to the Bench.

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.

Certified copy as per rules.