[Cites 4, Cited by 0]
Madhya Pradesh High Court
Ashish Bheel vs The State Of Madhya Pradesh on 26 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10471
1 MCRC-13154-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 26th OF MARCH, 2026
MISC. CRIMINAL CASE No. 13154 of 2026
ASHISH BHEEL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Aniket Bhadoria - Advocate for the applicant.
Shri Anurag Sharma Dy. GA appearing for respondents/State.
ORDER
This is first application filed under Section 483 of BNSS/439 of
Cr.P.C. for grant of bail relating to Crime No.179/2025 registered at Police
Station Mragwas District - Guna M.P.) for the offence under Section 64 (1),
351 (3) of BNS and 3/ 4 of POCSO Act and further added Section 61 (1) of
BNS.
2. According to the prosecution, the allegation against the applicant is
of committing rape upon the prosecutrix/victim.
3. Learned counsel for the applicant submits that the applicant is
innocent and has been falsely implicated. Applicant is implicated in the act
of committing rape with the prosecutrix. No injuries were found, external or
internal on the person of the prosecutrix during medical examination. DNA
report was also found negative. FIR has been lodged after a delay of eight
days. The applicant is in custody since 13.12.2025. Investigation is over and
NEUTRAL CITATION NO. 2026:MPHC-GWL:10471
2 MCRC-13154-2026
charge-sheet has been filed. There is no previous criminal antecedent. The
applicant is permanent resident of District Guna (M.P.) and there is no
possibility of his absconding or tempering with prosecution case. Under
these grounds, he prays for grant of bail to the applicant.
4. Per contra, learned counsel for the State has vehemently opposed
the bail application and prayed for its dismissal.
5. Heard learned counsel for the rival parties and perused the case
diary available on record.
6. Considering the above submissions advanced by the counsel for the
parties and facts and circumstances of the case and without expressing any
opinion on the merits of the case, this application is allowed and it is directed
that the applicant be released on bail on 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/committal Court.
7. This order will remain operative subject to compliance of the
following conditions by the applicant:-
i) The applicant will comply with all the terms and conditions of the
bond executed by him;
ii) The applicant will cooperate in the investigation/trial, as the case
may be;
iii) The applicant will not indulge himself in extending inducement,
threat or promise to any person acquainted with the facts of the case so as to
dissuade him/her from disclosing such facts to the Court or to the Police
Officer, as the case may be;
NEUTRAL CITATION NO. 2026:MPHC-GWL:10471
3 MCRC-13154-2026
iv) The applicant will not commit any other offence or will not repeat
the offence in future. In case, if he is found involving in offence of the same
nature, this bail order shall stand cancelled automatically without further
reference to the Bench.
v) The applicant will not seek unnecessary adjournments during the
trial; and
vi) The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
8. Learned State counsel is directed to send an e-copy of this order to
the Station House Officer of the concerned Police Station for information
and necessary action.
9. E- copy of this order be sent to the trial Court concerned for
compliance, if possible, by the office of this Court.
10. Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
ar
