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Madhya Pradesh High Court
Pintu vs The State Of Madhya Pradesh on 11 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-IND:4362
1 MCRC-6523-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE PRAMOD KUMAR AGRAWAL
ON THE 11th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 6523 of 2026
PINTU
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Ms. Sarika Athale - Advocate for the applicant.
Shri Ambuj Patel - Government Advocate for the respondent/State.
ORDER
1. This is the first application filed by the applicant under Section 439
of Cr.P.C./under Section 483 of B.N.S.S. for grant of regular bail relating to
Crime No.1/2026 registered at Police Station - Barwani, District Barwani
(M.P.) for the offence punishable under Section 69 of BNS, 2023. The
applicant has been arrested on 3.1.2026.
2. As per the prosecution story, marriage of the prosecutrix was
solemnized in the year 2020 and from that wedlock, she was blessed with
two children. As she got married against the wishes of her family members, a
report was lodged by them in which her husband was arrested and sent
behind the bars. When the husband of the prosecutrix was in jail, she
developed a friendship with the applicant, and in the year 2021, when her
husband came out of jail, he came to know about the affair the prosecutrix
was having with the applicant. The husband of the prosecutrix left her, and
NEUTRAL CITATION NO. 2026:MPHC-IND:4362
2 MCRC-6523-2026
she started residing with her parents. Around six months back, the
prosecutrix informed the applicant that she is getting married, and he
shouldn't interfere in that. At that juncture, the applicant assured her that he
would marry her and would also take care of her children. On this assurance,
on 14/09/2025, she went to Barwani, the applicant took her in a room, and
made physical relations with her. Thereafter, she was taken to Indore, where
they lived in a hut, and there, physical relations were made. On 04/12/2025,
the prosecutrix again met the applicant, they lived in a rented room at Anjad,
but the prosecutrix asked him to take her to his house. However, the
applicant refused to do so and left her. Accordingly, the aforesaid offence
has been registered against the applicant.
3. Learned counsel for the applicant submits that applicant is innocent
and has been falsely implicated in this case. Prosecutrix is aged about 26
years. Prosecutrix and applicant both were in relationship since 2021.
Prosecutrix is a major and married lady having two children. FIR has been
lodged belatedly. There is no previous criminal record of the applicant. He is
in custody since 3.1.2026. The conclusion of trial will take considerable
time, therefore, it has been prayed that the applicant may be released on bail.
4. On the other hand, learned counsel for State has opposed the grant
of bail to the applicant and prayed for it's rejection.
5. Having taken into consideration all the facts and circumstances of
the case, but without commenting on merit of the case, I am inclined to
release the applicant on bail. Consequently, bail application under Section
483 of B.N.S.S. for grant of bail filed on behalf of applicant, stands allowed.
NEUTRAL CITATION NO. 2026:MPHC-IND:4362
3 MCRC-6523-2026
6. It is directed that applicant be released on bail on his furnishing a
personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with
one solvent surety in the like amount to the satisfaction of the trial Court, for
his regular appearance before the trial Court during trial with a condition that
he shall remain present before the concerned Court on all the dates fixed by
it during trial. He shall abide by all the conditions enumerated under Section
480(3) of B.N.S.S.
7. 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.
(PRAMOD KUMAR AGRAWAL)
JUDGE
trilok
