Anshuman Pathak @ Tarun Pathak vs State Of Madhya Pradesh

Devnarayan Mishra, J

This is the first application filed by the applicant under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail relating to FIR/Crime No.456/2025 registered at Police Station City Kotwali, District Satna, for the offence punishable under Sections 87 and 64 of the Bhartiya Nyaya Sanhita, 2023. The applicant is in jail since 12.08.2025.

Learned counsel for the applicant has submitted that the applicant is innocent and has falsely been implicated in the case. It is submitted that the victim was major and consenting party. It is alleged against applicant that the applicant was blackmailing the victim by morphing her photograph and the police has recovered applicant's mobile but has not sent it for FSL examination. Charge sheet has been submitted but no section of the Information and Technology Act has been imposed upon the applicant and if that fact is removed, than it is a simple case of consensual physical relation between the two major persons. Trial will take time to be concluded, hence, the applicant be enlarged on bail.

Learned counsel for the State has opposed the bail application and has submitted that the applicant was blackmailing the victim and after blackmailing has established physical relation with the victim and committed offence. Hence, he is not entitled to be enlarged on bail.

Heard the parties and perused the case diary.

Considering the factual aspects of the case brought on record, coupled with the fact that trial will take time to be concluded, this Court deems it appropriate to allow the application. Thus, without commenting anything on the merits of the case, the application is allowed.

It is directed that applicant shall be released on bail on his 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 trial Court concerned for his appearance before the said Court on all such dates as may be fixed by that Court in this regard during pendency of trial.

It is further directed that the applicant shall comply with the provisions of Section 480(3) of BNSS.

Accordingly, Misc. Criminal Case stands disposed of.

Certified copy as per rules.