Madhya Pradesh High Court
Harshvardhan Sen vs The State Of Madhya Pradesh on 12 January, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:2687
1 MCRC-56654-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE PRAMOD KUMAR AGRAWAL
ON THE 12 th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 56654 of 2025
HARSHVARDHAN SEN
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Manish Datt - Senior Advocate with Shri Rohit Sharma - Advocate for
the applicant.
Shri Santosh Yadav - Government Advocate for the respondent/State.
ORDER
This is first bail application filed by the applicant under Section 483 of BNSS for grant of regular bail relating to Crime No.744 of 2025 registered at Police Station -Piplani, District- Bhopal (M.P.) for the offence punishable under Section 67-B of the Information Technology Act and under Section 15 of the Protection of Children from Sexual Offences Act, 2012. The applicant has been arrested on 01.11.2025.
2. As per the prosecution story, incident is reported to have occurred on 05.02.2021. In this regard, an FIR was lodged on 30.10.2025 through the National Cyber Crime Reporting Portal, alleging that on 05.02.2021, approximately four and a half years ago, content containing sexually explicit material involving minors was uploaded on Instagram.
3. Learned Senior counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in custody since 01.11.2025. It is further submitted that applicant only uploaded a video that was Signature Not Verified Signed by: VAISHALI AGRAWAL Signing time: 13-01-2026 11:58:14 NEUTRAL CITATION NO. 2026:MPHC-JBP:2687 2 MCRC-56654-2025 already available on the internet, and allegation against present applicant is that he uploaded that video on Instagram. Learned Senior counsel for the applicant has submitted that he has not made the video and does not know the person who made it. Charge-sheet has been filed. Applicant has no criminal antecedents. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.
4. On the other hand, learned counsel for State has opposed the grant of bail to the applicant and prayed for its rejection.
5. Having taken into consideration all the facts and circumstances of the case, but without commenting on merit of the case, I am inclined to release the applicant on bail. Consequently, bail application under Section 483 of BNSS for grant of bail filed on behalf of applicant, stands allowed.
6. It is directed that applicant 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 in the like amount to the satisfaction of the trial Court, for his regular appearance before the trial Court during trial with a condition that he shall remain present before the concerned Court on all the dates fixed by it during trial. He shall abide by all the conditions enumerated under Section 480(3) of BNSS.
7. This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.
Certified copy as per rules.
(PRAMOD KUMAR AGRAWAL) JUDGE vai Signature Not Verified Signed by: VAISHALI AGRAWAL Signing time: 13-01-2026 11:58:14