Madhya Pradesh High Court
Nasik Mohammad @ Shalu Khan vs The State Of Madhya Pradesh on 11 March, 2025
NEUTRAL CITATION NO. 2025:MPHC-JBP:12371
1 MCRC-55010-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
ON THE 11th OF MARCH, 2025
MISC. CRIMINAL CASE No. 55010 of 2024
NASIK MOHAMMAD @ SHALU KHAN
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Mr. B.K. Vaishya - Advocate for applicant.
Mr. Sunil Gupta - Panel Lawyer for State.
ORDER
This is the first application filed by the applicant under Section 483 of Bhartiya Nagarik Suraksha Sanhita , 2023/Section 439 of Cr.P.C., 1973 for grant of regular bail relating to FIR/Crime No.192 of 2024 registered at Police Station-Gadhwa, District-Singrauli (M.P.) for the offence punishable under Sections 363, 366, 376(2)(n) of the Indian Penal Code and Section 5L/6 of the Protection of Children from Sexual Offences Act, 2012.
2. Learned counsel for the applicant has submitted that the victim was major at the time of the incident. As per the statement, she has not supported the case of the prosecution. In her statement recorded under Section 183 of BNSS, she has specifically stated that her parents were forcing her to marry with a person whom she was not liking. The victim was having love affair with the applicant and with the help of the applicant, she left her house. The trial will take time to be concluded, hence, the applicant is entitled to be released on bail.
Signature Not Verified Signed by: JULIE SINGH Signing time: 12-03-2025 15:30:28NEUTRAL CITATION NO. 2025:MPHC-JBP:12371 2 MCRC-55010-2024
3. Learned counsel for the State has opposed the bail application.
4. Heard the parties and perused the case diary.
5. Looking to the facts and circumstances of the case coupled with the fact that the age of the victim is disputed, this Court deems it appropriate to enlarge the applicant on bail, therefore, without commenting on the merit of the case, the bail application is allowed.
6. It is directed that applicant-Nasik Mohammad @ Shalu Khan shall be released on bail on his furnishing personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one surety in 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 the pendency of trial.
7. It is further directed that the applicant shall comply with the provisions of Section 480(3) of BNSS.
8. Accordingly, Misc. Criminal Case stands disposed of.
9. C.C. as per rules.
(DEVNARAYAN MISHRA) JUDGE julie Signature Not Verified Signed by: JULIE SINGH Signing time: 12-03-2025 15:30:28