Madhya Pradesh High Court
Mohit Rathore vs The State Of Madhya Pradesh on 20 March, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:7538
1 MCRC-6666-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 20th OF MARCH, 2026
MISC. CRIMINAL CASE No. 6666 of 2026
MOHIT RATHORE
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Mohammed Imran Khan - Advocate for the applicant.
Shri Gaurav Rawat - G.A. for State.
ORDER
1] They are heard and perused the case diary.
2] This is the applicant's first bail application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Section 439 of Cr.P.C. as he is implicated in connection with Crime No.278/2025 registered at Police Station Oon, District- Khargone (MP) for offence punishable under Sections 137(2), 87, 127(3), 64(2) & 64(2)(i) of B.N.S., 2023, Section 4(1)/3 of POCSO Act, and Sections 3(1)(w)(i) & 3(2)(V) of SC/ST Act. The applicant is in custody since 20.11.2025.
3] The allegation against the applicant is of abduction and rape. 4] Counsel has submitted that the prosecutrix has already been examined, and has not supported the case of the prosecution, and she has stated that she was a consenting party. Thus, it is prayed that the application be allowed.
Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 3/20/2026 5:43:15 PMNEUTRAL CITATION NO. 2026:MPHC-IND:7538 2 MCRC-6666-2026 5] Counsel for the State has opposed the prayer. 6] Having considered the rival submissions, perusal of the case-diary and the statement of the prosecutrix, this Court is inclined to allow the present application.
7] Accordingly, without commenting on the merits of the case, the application filed by the applicant is hereby allowed. The applicant is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one solvent surety of the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he / she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973. It is also directed that if the applicant is found to be involved in violation of any of the terms of this order, an application for cancellation of his bail may be filed before the trial Court itself, who shall decide the same, in accordance with law.
8] Accordingly, the application is allowed and disposed of. C.c. as per rules.
(SUBODH ABHYANKAR) JUDGE Pankaj Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 3/20/2026 5:43:15 PM