Madhya Pradesh High Court
Devesh Rajput vs The State Of Madhya Pradesh on 1 August, 2025
NEUTRAL CITATION NO. 2025:MPHC-GWL:16309
1 MCRC-25621-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE AMIT SETH
ON THE 1 st OF AUGUST, 2025
MISC. CRIMINAL CASE No. 25621 of 2025
DEVESH RAJPUT
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Dhara Singh Meena - learned counsel for the applicant.
Shri Harish Shrama - learned Public Prosecutor for the State.
ORDER
1. The applicant has filed the first bail application under Section 483 of BNSS, 2023/439 of the Cr.P.C. seeking grant of regular bail in connection with Crime No.21/2025 registered at Police Station Atreta, District Datia (M.P.) for the commission of offence under Sections 119 (1), 115 (2), 296, 351 (3) read with Section 3 (5) of BNS and enhanced Section 25 (1-A) of the Arms Act.
2 . The case of the prosecution, in short, is that the applicant, along with other co-accused, attempted to extort money from the complainant, threatened him by brandishing a Katta and also committed maarpeet on him. Accordingly, an offence in question was registered against the present applicant.
3. The counsel for the applicant submits that the applicant is in jail since 30.05.2025. The investigation in the matter is complete, and the charge Signature Not Verified Signed by: ANAND KUMAR Signing time: 01-08-2025 18:34:29 NEUTRAL CITATION NO. 2025:MPHC-GWL:16309 2 MCRC-25621-2025 sheet has been filed. Five co-accused in the case have been enlarged on bail by learned trial Court. No further recovery/interrogation of the applicant is warranted. Accordingly, a prayer for grant of regular bail is made.
4. On the other hand, learned counsel for the State opposes the bail application and submits that apart from the present case, the applicant has criminal antecedents in five other cases; two of which are under the provisions of the Arms Act, one under Section 379 of the IPC, and another under Sections 294, 323, 324, 506, 326, and 34 of the IPC. Accordingly, the counsel for the State prays for rejection of the bail application.
5. In reply, learned counsel for the applicant submits that his case for grant of regular may be considered by imposing stringent condition.
6. Heard the learned counsel for the parties and perused the case diary.
7. Taking into consideration the totality of the facts and circumstances of the case, and without expressing any opinion on merits of the case, this application is allowed but with stringent condition and it is directed that applicant be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) along with one solvent surety in the like amount to the satisfaction of the trial Court/Committal Court.
8 . This order will remain operative subject to compliance of the following conditions by the applicant:-
i) The applicant will comply with all the terms and conditions of the bond executed by him;
ii) The applicant will cooperate in the investigation/trial, as the case may be;Signature Not Verified Signed by: ANAND KUMAR Signing time: 01-08-2025 18:34:29
NEUTRAL CITATION NO. 2025:MPHC-GWL:16309 3 MCRC-25621-2025
iii) The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be;
iv) The applicant will not commit any other offence in future. In case offence of same nature is repeated, this bail order shall automatically stand cancelled;
v) The applicant will not seek unnecessary adjournments during the trial; and
vi) The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.
9 . Copy of this order be sent to the trial Court concerned for compliance.
10. Certified copy as per rules.
(AMIT SETH) JUDGE AK/-
Signature Not Verified Signed by: ANAND KUMAR Signing time: 01-08-2025 18:34:29