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Madhya Pradesh High Court
Arun Kumar Sen vs The State Of Madhya Pradesh on 29 January, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:8024
1 MCRC-3110-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
ON THE 29th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 3110 of 2026
ARUN KUMAR SEN
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Shreyash Pandit - Advocate for the applicant.
Shri Naveen Thakur - Government Advocate for the respondent/State.
Shri Arubendra Singh Parihar - Advocate for the respondent/Objector.
ORDER
This is the first application filed by the applicant under Section 483
of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail
relating to FIR/Crime No.1449/2025 registered at Police Station Kolgawan,
District Satna (M.P.) for the offence punishable under Sections 87, 64(1),
64(2)(m), 115(2) and 351(3) of the BNS, 2023. The applicant is in jail since
16.12.2025.
2. Learned counsel for the applicant has submitted that the victim is a
major and a law student. She was having love affair with the applicant and on
05.07.2025, she left her home along with the applicant. Thereafter, they went
to Shahdol, where the victim executed an agreement of marriage and the
photographs of marriage are annexed as Annexure-A/4, in which she is
performing marriage with the applicant. Other family members of the
NEUTRAL CITATION NO. 2026:MPHC-JBP:8024
2 MCRC-3110-2026
applicant were also present there. The victim herself had filed an application
on 07.07.2025 before the Office of Superintendent of Police, Jabalpur, for
her protection from her family members, thus, it is clear that she was a
consenting party and when the family members took objection to marry, she
left her home along with the applicant. Trial will take time to be concluded,
hence, the applicant be enlarged on bail.
3. Learned counsel for the objector has opposed the bail application
and has submitted that the victim was not a consenting party. The applicant
deceitfully called her to meet and when she went there, she was kidnapped
and kept in a closed premises and forcefully, her signatures were obtained
and the photographs were taken. The victim was kept confined in Shahdol
and thereafter, at Indore and when the victim got the pregnancy, the applicant
moved with her to Bhopal where she got the opportunity to run away from
the clutches of the applicant. Thereafter, on 30.10.2025, she lodged an FIR at
Police Station - Kolgawan, District - Satna, in which she has clearly stated
her pathetic situation, hence, the applicant is not entitled to be enlarged on
bail.
4. Learned counsel for the State has also opposed the bail application
and has submitted that the victim in her statement recorded under Section
183 of BNSS has clearly stated the criminality of the applicant, hence, he is
not entitled to be enlarged on bail.
5. Heard the parties and perused the case diary.
6. Looking to the documents annexed as Annexure-A/2 which is
an application of the victim for protection from her family members to the
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Superintendent of Police, Jabalpur, Annexure-A/3 is the agreement of
marriage and Annexure-A/4 that is the photographs of performing the rituals
of a Hindu marriage and also looking to the age of the victim, coupled with
the fact that trial will take time to be concluded, this Court deems it
appropriate to allow the application. Thus, without commenting anything on
the merits of the case, the application is allowed.
7. It is directed that the applicant shall 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 of 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 pendency of
trial.
8. It is further directed that the applicant shall comply with the
provisions of Section 480(3) of BNSS.
9. Accordingly, Misc. Criminal Case stands disposed of.
Certified copy as per rules.
(DEVNARAYAN MISHRA)
JUDGE
AT
