Madhya Pradesh High Court
Vikas @ Santosh vs The State Of Madhya Pradesh on 20 March, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:7571
1 MCRC-10975-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 20 th OF MARCH, 2026
MISC. CRIMINAL CASE No. 10975 of 2026
VIKAS @ SANTOSH
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Siddharth Jain - Advocate for the applicant.
Shri Sunit Kapoor - G.A. for the State.
ORDER
1] They are heard. Perused the case diary/challan papers. 2] This is the applicant's first bail application filed under Section 483 of Bharatiya Nagrik Suraksha Sanhita, 2023/ 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.409/2025 registered at Police Station Pithampur, District Dhar (MP) for offence punishable under Sections 137(2), 64(2)(m), 64(1), 127(2), 332(b) of the Bharatiya Nyaya Sanhita, 2023 and Section 5l/6 of POCSO Act. The applicant is in custody since 08.11.2025.
3] Allegation against the applicant is of abduction and rape. 4] Counsel for the applicant has submitted that the prosecutrix was a consenting party, as she has resided with the applicant for around two months, and in her MLC also she has stated that she got married to the applicant. It is further submitted that the age of the prosecutrix is also disputed. It is also submitted that the applicant is lodged in jail since 08.11.2025, charge-sheet has been filed, and the final conclusion of trial is likely to take sufficient long time. Hence, it is Signature Not Verified Signed by: BAHAR CHAWLA Signing time: 20-03-2026 17:45:18 NEUTRAL CITATION NO. 2026:MPHC-IND:7571 2 MCRC-10975-2026 submitted that the bail application be allowed and he be released on bail.
5] Counsel for the respondent / State, on the other hand has opposed the prayer.
6] Having considered the rival submissions, perusal of the case diary as also the documents filed on record, and considering the fact that the final conclusion of the trial is likely to take sufficient long time and the age of the prosecutrix is also disputed, in the considered opinion of this Court, the applicant's application deserves to be allowed.
7] Accordingly, without commenting on the merits of the case, the application filed by the applicant is 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] M.Cr.C. stands allowed and disposed of.
Certified copy as per rules.
(SUBODH ABHYANKAR)
JUDGE
Bahar
Signature Not Verified
Signed by: BAHAR CHAWLA
Signing time: 20-03-2026
17:45:18