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Madhya Pradesh High Court
Aman Sonkar vs The State Of Madhya Pradesh on 8 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:27322
1 MCRC-15634-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANDEEP N. BHATT
ON THE 8 th OF APRIL, 2026
MISC. CRIMINAL CASE No. 15634 of 2026
AMAN SONKAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ghan Shyam Pandey - Advocate for the applicant.
Shri Tapan Bathre - P.L. for State.
ORDER
This is second application filed by the applicant under Section 483 of the
Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of regular bail relating to
FIR/Crime No.46/2026 registered at Police Station - Omti, District Jabalpur for
offences punishable under Sections 296A, 119(1), 115(2), 351(3), 119(2), 3(5) of
BNS, 2023. Applicant is in detention since 22.01.2026.
2. As per prosecution story, on 16.01.2026, the present applicant, alongwith
other co-accused persons, assaulted the injured person by the means of iron rod
and demanded Rs.1,000/- for the consumption of alcohol.
3. The counsel for the applicant has submitted that the applicant is innocent and
has been falsely implicated in the offence. He is behind bars since 22.01.2026. It is
further submitted that applicant aged about 24 years old and looking to the injuries
received by the complainant, no serious case is made out against the applicant
though he has given blow with iron rod, as a result of which, fracture was caused
in the femur bone. He has further submitted that this Court as well as Co-ordinate
Bench also considered the cases of other co-accused persons. Though they have
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played different role but all have participated in the crime in question and
considering the age of the applicant, the role attributed to the applicant and the fact
that charge-sheet has been filed, applicant may be enlarged on bail.
4 . Per contra , counsel for the State has opposed the same by submitting that
applicant has nine criminal antecedents and he has played active participation in
the crime in question. The role of the other co-accused persons are different and
looking to the injuries received by the injured person, bail application may be
rejected.
5. Heard the submissions made at the bar and perused the case diary.
6. Considering the fact that applicant is behind bar since 22.01.2026, the nature of
injury received by the complainant, the age of the applicant, charge-sheet has been
filed, trial of the case will take time to conclude and also considering the role
attributed to the present applicant, the matter requires consideration. However,
considering the fact that applicant has 9 criminal antecedents, some strict condition
should be imposed. Therefore, without expressing any view on the merits of the
case, I deem it a fit case to release the applicant on bail by imposing strict
conditions. Accordingly, the application is allowed.
7. It is directed that the applicant shall be released on bail on furnishing a
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 in this regard
during the pendency of trial. In addition to this, (1) He will not act in any manner
which influence the proceedings of trial or influence any of the witnesses; (2) He
will not indulge in any criminal activity by misusing the liberty granted by this
order; (3) He shall remain present at the time of trial without any default; (4) He
shall also mark his presence on every Monday of each month before the
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concerned Police Station till the trial gets over; (5) He shall make himself available
as and when required in trial (6) He shall provide his current address and his
functional mobile number to the concerned police station and concerned trial Court
(7) He shall abide by the conditions enumerated under section 480(3) of the
Bhartiya Nagrik Suraksha Sanhita, 2023.
8. It is made clear that if any of the above conditions are violated, it is open for
the prosecution to pray for cancellation of bail and this order shall stand
automatically cancelled and police and trial Court shall be at liberty to commit him
in jail.
9. This order shall be effective till the end of the trial. However, in case of bail
jump and breach of any of the conditions of bail, it shall become ineffective.
Certified copy as per rules.
(SANDEEP N. BHATT)
JUDGE
Biswal
