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Madhya Pradesh High Court
Amarjeet Singh Deol vs The State Of Madhya Pradesh on 12 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:19667
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IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANDEEP N. BHATT
ON THE 12th OF MARCH, 2026
MISC. CRIMINAL CASE No. 11013 of 2026
AMARJEET SINGH DEOL
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Saurabh Kumar Tiwari - Advocate for the applicant.
Shri Sourabh Soni - Panel Lawyer for the respondent/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.906/2025 registered at Police Station - Gorakhpur, District
Jabalpur for offences punishable under Sections 69, 296(B), 115(2), 351(3)
of BNS. Applicant is in detention since 26.12.2025. His earlier bail
application was dismissed as withdrawn vide order dated 03.02.2026 passed
in M.Cr.C.No.2177/2026.
2. The counsel for the applicant submits that applicant is aged 30 years and
victim is 31 years and both are unmarried and come in contact through
Shadi.com. Thereafter, there is mutual relationship between them. He has
submitted that even from the case papers, it can be construed that there is
mutual relationship and applicant is having a degree of M.Pharma doing a
business and complainant herself is also having degree of M.B.A. and
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working as Aanganwadi Worker. He has further submitted that the medical
report also indicates 'no definite opinion' given by the doctor, prima facie
does not suggest any act as alleged in the said FIR which connects the
present applicant with the crime in question. More over, he has submitted
that the investigation is over, charge sheet is filed and trial will take its own
time to conclude. It is further submitted that there are no criminal
antecedents registered against the present applicant and having business in
legal jurisdiction of Jabalpur and will cooperate in the process of
investigation as well as trial whenever required. Therefore, it is prayed that
the applicant be released on bail.
3. Per contra, learned counsel for the State has opposed the prayer for bail
and by referring to 183 statement of victim has submitted that the victim has
narrated entire incident. He has further submitted that prima facie, there is
sufficient material available to connect the present applicant with the crime
in question and from the papers of charge sheet and the other documents also
indicate the involvement of applicant. Therefore, looking to the seriousness
of the offence which is committed under the pretext of marriage, the court
should not exercise discretion in favour of the applicant.
4. Heard the submissions made at the bar and perused the case diary and
also considered sections 69, 296(B), 115(2), 351(3) of BNS, which are
reproduced as under:-
Section 69- Sexual intercourse by employing deceitful
means etc.
Whoever, by deceitful means or by making promise to
marry a woman without any intention of fulfilling the
same, and has sexual intercourse with her, such sexual
intercourse not amounting to the offence of rape, shall
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be punished with imprisonment of either description for
a term which may extend to ten years and shall also be
liable to fine.
Section 296 B of BNS - sings, recites or utters any
obscene song, ballad or words, in or near any public
place, shall be punished with imprisonment of either
description for a term which may extend to three
months, or with fine which may extend to one thousand
rupees, or with both.
Section 115(2) of BNS - Whoever, except in the case
provided for by sub-section (1) of section 122
voluntarily causes hurt, shall be punished with
imprisonment of either description for a term which
may extend to one year, or with fine which may extend
to ten thousand rupees, or with both.
Section 351(3) of BNS - Whoever commits the offence
of criminal intimidation by treating to cause death or
grievous hurt, or to cause the destruction of any
property by fire, or to cause an offence punishable with
death or imprisonment for life, or with imprisonment
for a term which may extend to seven years, or to
impute unchastity to a woman, shall be punished with
imprisonment of either description for a term which
may extend to seven years, or with fine, or with both.
5. Now the charge sheet is filed and the applicant is behind bars since
26.12.2025. Considering the fact that the applicant as well as complainant
both are major person and also well educated and the also considering the
fact that the trial will take its own time to conclude and considering the
principle 'bail is the rule, jail is the exception' as well as Article 21 of the
Constitution of India, but 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.
6. 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
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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 shall not
influence the proceedings of trial ; (2) he shall make himself available as and
when required in trial; (3) he shall provide his permanent address and
contact numbers to the concerned trial Court; (4); he will deposit his
passport, if he is having or file an affidavit regarding the same within seven
days from today before the concerned trial Court; (5) he will not indulge in
any such activity which affects the process of investigation during trial in
any manner; (6) he shall not involve himself in any criminal activity
otherwise prosecution shall be at liberty to move application 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 and; (7) he shall abide by the
conditions enumerated under section 480(3) of the Bhartiya Nagrik Suraksha
Sanhita, 2023.
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.
8. Certified copy as per rules.
(SANDEEP N. BHATT)
JUDGE
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