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Judgment
Ramkumar Choubey, J
This is first bail application filed by the applicant under Section 482 of B.N.S.S. for grant of anticipatory bail apprehending his arrest in connection with Crime No.10/2026 registered at Police Station- Themi District Narsinghpur (M.P.) for the offence punishable under Section 303(2) of BNS.
Learned counsel for the applicant submits that the applicant is suffering from mental illness and undergoing treatment since last four years. On 19.12.2025 the personnel of Jio Tower including the complainant left the applicant at the police station from where the mother of the applicant took and brought him back home. It is further submitted that the applicant was present in the police station, but considering his mental illness, the police has handed over the applicant to his mother after obtaining written application from her, which is evident from Annexure A-2. It is also submitted that mother of the applicant has submitted an application to the Superintendent of Police, District Narsinghpur stating all these facts along with the copies of medical treatment, which are placed on record as Annexure A-3 and A-4 respectively. Therefore, it is prayed that the applicant may be granted anticipatory bail.
On the other hand, learned counsel for the respondent-State submits that the applicant has failed to make himself available to the police for investigation, therefore he may not be released on anticipatory bail.
Considering the overall facts and circumstances of the case, more particularly the fact of mental illness for which the applicant is undergoing treatment, it would be appropriate to release the applicant on anticipatory bail. Thus, without commenting anything on the merits of the case, the anticipatory bail application filed by the applicant is allowed.
It is directed that in the event of arrest of applicant-Keshav Mudiya, he shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the Investigating Officer/Arresting Authority.
Applicant shall abide by the other than the following conditions under Section 480 (2) of B.N.S.S.:-
(a) Applicant shall make himself available for interrogation by a Police Officer as and when required and
(b) he will further abide by the condition enumerated in sub-section (3) of Section 480 of the B.N.S.S.
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