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Judgment
Devnarayan Mishra, J
This is the first application filed by the applicant under Section 483 of BharatiyaNagarikSurakshaSanhita, 2023 for grant of regular bail relating to FIR/Crime No.21/2026 registered at Police Station-Deolaund, District- Shahdol (M.P.) for the offence punishable under Sections 132, 121(1), 221, 351(2), 121(2) of BNS. The applicant is in custody since 26.01.2026.
Learned counsel for the applicant has submitted that it is alleged that the applicant pushed the victim. On that, he has fallen down and suffered the dislocation but after the investigation of the case, the charge sheet has been submitted. The applicant is in custody since 26.01.2026 and trial will take time to be concluded, hence, the applicant be released on bail.
Learned counsel for the State has opposed the bail application and submitted that the applicant has previous criminal record of four cases which applicant is not entitled to be released on bail.
Heard the parties and perused the case diary.
Looking to the factual aspects of the case coupled with the facts that there was a quarrel between the parties and the applicant only pushed the victim, on that he has fallen down and suffered the dislocation, this Court deems it appropriate to enlarge the applicant on bail. 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 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 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 the pendency of trial.
It is further directed that the applicant shall comply with the provisions of Section 480(3) of BNSS.
Accordingly, M.Cr.C. stands disposed of. C.C. as per rules.