Yash Sukhwani vs State Of Madhya Pradesh And Others

Gajendra Singh, J

This is first criminal appeal under section 14A (2) of the SC & ST (Prevention of Atrocities Act, 1989 is preferred against the order dated02.04.2026 in BA No.344/2026 by Special Judge, SC & ST (POA) Act, 1989, Ujjain, whereby the trial Court has rejected the application filed under section 483 of the BNSS, 2023 by the appellant seeking bail in connection with Crime No.442/2025 registered at police station- Madhav Nagar, Ujjain, for the offence punishable under section 69, 115(2), 352, 351(2) and 54 of the BNS, 2023 and section 3(1)(w), 3(i), and 3(2)(v) of SC/ST Act, 1989.

Counsel for the appellants submits that the appellant is innocent and has been falsely implicated in this offence. It is further submitted that the complainant has filed no objection in this case. The investigation is over and charge-sheet has been filed. The conclusion of trial will likely to take long time, hence prayed for release of the appellants on bail.

Counsel for the respondent/State opposed the prayer for grant of bail.

Learned counsel for the complainant has submitted that the complainant has no objection the appellant is granted bail.

Considering the the facts and circumstances of the case, arguments raised by counsel for the appellant and no objection filed on behalf of the complainant, this Court is inclined to allow the appeal filed by the appellant. Consequently, by setting aside the impugned order of the Trial Court, the appeal is hereby allowed, without commenting anything on the merits of the matter. It is directed that the appellant shall be released on bail upon executing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with separate solvent surety in the like amount to the satisfaction of the Trial Court for his regular presence during trial and shall also abide by the conditions enumerated under Section 437 (3) of Cr.P.C./ 480(3) of BNSS. This order shall be effective till the end of the trial, however, in case of bail jump, it shall become ineffective.

With the aforesaid, this appeal is allowed and stands disposed of.

Certified copy, as per Rules.