Vinod vs State Of Madhya Pradesh

Subodh Abhyankar, J

1] They are heard. Perused the case-diary.

2] This is the first application filed by the applicant under Section 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023/Section 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail as he is apprehending his arrest in connection with Crime No.589/2025 registered at Police Station Tonk Khurd, District Dewas for the offence punishable under Section 303(2) of B.N.S., 2023.

3] The allegation against the applicant is of his involvement in the aforesaid case of theft of 700 ft. copper wire.

4] Counsel for the applicant has submitted that the recovery has been made from an abandoned vehicle, and the applicant has been arraigned only on the basis of the disclosure memo. It is also submitted that the main accused has already been granted regular bail by the trial Court itself. Thus, it is submitted the custodial interrogation of the applicant is not necessary, and the anticipatory bail application be allowed, as there are no criminal antecedents.

5] Counsel for the respondent/State, on the other hand, has opposed the prayer, however, it is not denied that there are no criminal antecedents, and no other material is available to connect the applicant with the offence.

6] Having considered the rival submissions and on perusal of the case diary and taking note of the fact that there is no other material available on record to connect the applicant with the offence, and there are no criminal antecedents, this Court is inclined to allow the present application.

7] Accordingly, without commenting anything on the merits of the case, the application is allowed. It is directed that in the event of arrest, applicant shall be released on bail, upon his executing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) and furnishing one solvent surety in the like amount to the satisfaction of the Arresting Officer (Investigating Officer). The applicant shall make himself available for interrogation by a Police Officer, as and when required. He shall further abide by the other conditions enumerated in Sub Section (2) of Section 438 of the Code of Criminal Procedure, 1973.

8] Accordingly, MCRC stands allowed and disposed of.

Certified copy as per rules.