Madhya Pradesh High Court
Amon Paradhi @ Sisodiya vs The State Of Madhya Pradesh on 23 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:15438
1 MCRC-3627-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
ON THE 23 rd OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 3627 of 2026
AMON PARADHI @ SISODIYA
Versus
THE STATE OF MADHYA PRADESH AND ANOTHER
Appearance:
Shri Ashish Sinha - Advocate for the applicant.
Shri Pushpendra Choubey - Panel Lawyer for the respondent/State.
ORDER
This is the second application filed by the applicant under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail relating to FIR/Crime No.166/2025 registered at Police Station Icchawar, District Sehore, for the offence punishable under Sections 137(2), 87, 64(2M) of the Bharatiya Nyaya Sanhita, 2023 and Section 5/6 of the Protection of Children from Sexual Offences Act, 2012. The applicant is in jail since 03.07.2025.
2. The applicant's earlier bail application was dismissed as withdrawn vide order dated 11.12.2025 passed in M.Cr.C. No.55631 of 2025.
3. Learned counsel for the applicant has submitted that the victim and her mother, in their statements, have not supported the prosecution case. Though, the victim's age has been determined on the basis of school record, but the victim's mother, in her statement, has clearly stated that at the time of incident, the victim was a major. She has further stated that the marriage of victim has already been fixed with this applicant. Prosecution witness namely Nadan Singh Meena (PW/3), in his statement, has stated that at the time of victim's admission in the Signature Not Verified Signed by: DEVASHISH MISHRA Signing time: 23-02-2026 17:43:51 NEUTRAL CITATION NO. 2026:MPHC-JBP:15438 2 MCRC-3627-2026 school, no birth certificate was submitted by her parents. Trial will take time to be concluded, hence, looking to the above facts and the applicant's custody period, he be enlarged on bail.
4. Learned counsel for the respondent/State has opposed the bail application and has submitted that at the time of incident, the victim was a minor. DNA report is also positive, hence, no case of bail is made out.
5. Heard the parties and perused the case diary.
6. Considering the facts and circumstances brought on record, coupled with the facts that prosecution witnesses have not supported the prosecution case and the victim's age is disputed, 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.
7. It is directed that applicant shall 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 of 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 pendency of trial.
8. It is further directed that the applicant shall comply with the provisions of Section 480(3) of BNSS.
9. Accordingly, Misc. Criminal Case stands disposed of. Certified copy as per rules.
(DEVNARAYAN MISHRA) JUDGE dm Signature Not Verified Signed by: DEVASHISH MISHRA Signing time: 23-02-2026 17:43:51