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Judgment
Devnarayan Mishra, J
This is the first bail application filed by the applicant under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking anticipatory bail in connection with Crime No.366/2025 registered at Police Station-Rehti, District-Sehore (M.P.) for the offence punishable under Sections 126(2), 74, 78, 296, 351(3) of BNS, 2023 and enhanced Section 75 of BNS, 2023.
Learned counsel for the applicant has submitted that there was a dispute between the parties regarding money transaction and terms related to service. On that basis, the FIR was registered. As per the compromise dated 21.04.2025, the matter has been soleminzed between the parties. The victim herself has given the affidavit in favour of the applicant. The applicant is the government servant and if he is arrested then his service will be affected, hence, the applicant be given the benefit of anticipatory bail.
Learned counsel for the State has opposed the anticipatory bail application and submitted that no case of anticipatory bail is made out.
Heard the parties and perused the case diary.
Considering the facts and circumstances brought on record, coupled with the facts that the dispute between the parties relates to money transaction and terms related to service and that the complainant has already given an affidavit in favour of the applicant, this Court deems it appropriate to enlarge the applicant on anticipatory bail. Thus, without commenting anything on the merits of the case, the application is allowed.
It is directed that in the event of arrest, the applicant shall be enlarged on bail on his furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one surety in the like amount to the satisfaction of the Arresting Officer for his appearance before him during the course of investigation or before the trial Court concerned during trial, as the case may be.
The applicant is directed to cooperate with the investigating agency and also appear on the date and time directed by the Investigating Officer.
The applicant will regularly appear before the trial Court and assist in quick disposal of the case.
It is further directed that the applicant shall abide by all the conditions as enumerated under Section 482(2) of BNSS.
Accordingly, M.Cr.C. stands disposed of. Certified copy as per rules.