Vikas vs State Of Madhya Pradesh And Others

Subodh Abhyankar, J

They are heard and perused the case diary.

2] This is the applicant's first bail application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 as he is implicated in connection with Crime No.225/2025 registered at Police Station - Nanpur, District Alirajpur (MP) for offence punishable under Sections 64(2)(m), 87, 127(1), 115(2), 3(5) of BNS, 2023. The applicant is in custody since 28.10.2025.

3] The allegation against the applicant is that he has abducted the prosecutrix and committed rape upon her.

4] Counsel for the applicant has submitted that the applicant is innocent and he has been falsely implicated in this matter. He has further submitted that the prosecutrix has been examined in the trial Court and she has not supported the case of the prosecution. The applicant is aged about 20 years and he is lodged in jail since 28.10.2025 and the final conclusion of trial is likely to take sufficient long time. Thus, it is prayed that the application be allowed.

5] Counsel for the State has opposed the prayer.

6] On due consideration of submissions and on perusal of the case-diary and taking note of the statement of the prosecutrix, this Court is inclined to allow the present application.

7] Accordingly, without commenting on the merits of the case, the application filed by the applicant is hereby allowed. The applicant is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one solvent surety of 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 court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973.

8] Accordingly, the application is allowed and disposed of.

C.c. as per rules.