Madhya Pradesh High Court
Praveen vs The State Of Madhya Pradesh on 20 March, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:7567
1 MCRC-10666-2026
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. 10666 of 2026
PRAVEEN
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Akash Sharma - 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 application under Section 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 (Section 439 of Criminal Procedure Code, 1973), as he / she is implicated in connection with Crime No.54/2026 registered at Police Station Ranapur, District Jhabua (MP) for offence punishable under Section 137(2), 87, 64, 70(2), 351(3) of Bhartiya Nyay Sanhita, 2023 and Section 5(g)/6 and 3/4 of POCSO Act. The applicant is lodged in jail since 16/02/2026.
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 left her house on her own volition with the applicant in the night on 02/02/2026 and was recovered on 07/02/2026, which is also reflected from her statement recorded under Section 164 of Cr.P.C./183 of BNSS, and the age of the prosecutrix is also in dispute. It is further submitted that the charge sheet has already been filed, applicant is in jail since 16/02/2026 and the final conclusion of trial is likely to take sufficient long time. Hence, it is submitted that Signature Not Verified Signed by: KHEMRAJ JOSHI Signing time: 20-03-2026 16:31:43 NEUTRAL CITATION NO. 2026:MPHC-IND:7567 2 MCRC-10666-2026 the bail application be allowed and applicant be released on bail.
5. Counsel for the respondent / State, on the other hand has opposed the prayer and it is submitted that no case for grant of bail is made out.
6. Having considered the rival submissions and on perusal of the case diary as also the MLC, in which the prosecutrix has also stated that she had left with the applicant on her own will, this Court finds force in the submissions as advanced by the counsel for the applicant, and further taking note of the fact that the age of the prosecutrix is in dispute, the applicant is lodged in jail since 16/02/2026 and final conclusion of the trial is likely to take sufficient long time, 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.
8. M.Cr.C. stands allowed.
(SUBODH ABHYANKAR) JUDGE krjoshi Signature Not Verified Signed by: KHEMRAJ JOSHI Signing time: 20-03-2026 16:31:43