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Madhya Pradesh High Court
Faisal vs The State Of Madhya Pradesh on 20 February, 2026
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
NEUTRAL CITATION NO. 2026:MPHC-JBP:14806
1 MCRC-58165-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
ON THE 20th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 58165 of 2025
FAISAL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Sourabh Singh Thakur - Advocate for the applicant.
Ms. Nalini Gurang - Govt. Advocate for respondent/State.
ORDER
1. This is first bail application under Section 482 of BNSS, 2023 for
grant of anticipatory bail in connection with crime No.313/2025, registered
at P.S. - Aishbagh, District - Bhopal, for offences punishable under Sections
74, 78, 115(2), 3(5) of BNS and under Section 7/8, 11/12 of POCSO Act.
2. As per prosecution story, on 10.8.2025, the complainant /
prosecutrix lodged a report stating that on 9.8.2025 at 10.20 PM, she had
gone to buy groceries with her cousin. While returning with the groceries,
the applicant who is resident of neighbourhood arrived and claimed that he
liked her and grabbed her hand. Later, when her mother asked applicant -
Faisal why he had molested her daughter, Faisal and Aftab assaulted her
mother. It is alleged by the prosecution that the applicant molested the
complainant and assaulted her mother.
3. Counsel for the applicant argued that the applicant has been falsely
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implicated in the present case. He argued that prior to lodging of the FIR, a
report was lodged by the applicant against the family of the prosecutrix. He
has filed the necessary documents. He further filed a copy of the agreement,
which is executed by the father of the prosecutrix stating that the said report
was lodged in the spur of the moment because of the family dispute.
4. Counsel for the State was granted time to verify the same by
previous order. There is no specific report in the verification committed by
the counsel for the State regarding the aforesaid documents.
5. After hearing learned counsel for the parties and taking into
consideration the entire facts and material produced before this Court, prima
facie this Court finds that its a fit case for grant of anticipatory bail hence the
applicant deserves to be granted the benefit of anticipatory bail.
6. Looking to the facts and circumstances of the case, without
commenting anything on the merits of the case, the anticipatory bail
application filed by the applicant is allowed. It is directed that if the applicant
is arrested by the police, then he shall be released on bail on his furnishing a
personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) with one
solvent surety of the like amount to the satisfaction of the Investigating
Officer/Arresting Authority.
7. Applicant shall abide by the following conditions under Section 482
(2) of B.N.S.S:-
(a) Applicant shall make himself available for interrogation by a
Police Officer as and when required;
(b) He shall not, directly or indirectly, make any inducement, threat or
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promise to complainant or witnesses;
(c) He shall not leave India without the previous permission of the
Court;
(d) He shall not commit similar offence, of which, he is accused or
suspected.
(e) He will further abide by the conditions enumerated in sub-section
(3) of Section 480 of the B.N.S.S.
(f) The applicant shall not approach the prosecutrix or her family
during the pendency of trial.
8. A typed copy of this order is being forwarded to the Office of the
Advocate General, on their email address, for intimation to the Police Station
concerned.
9. With the aforesaid, the application stands allowed and disposed off.
Certified copy as per rules.
(VIJAY KUMAR SHUKLA)
JUDGE
SS/-
