Govind Verma vs The State Of Madhya Pradesh
- Court
- Madhya Pradesh High Court
- Decided on
- 17-03-2026
NEUTRAL CITATION NO. 2026:MPHC-IND:7316
1 MCRC-10821-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
th
ON THE 17 OF MARCH, 2026
MISC. CRIMINAL CASE No. 10821 of 2026
GOVIND VERMA
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Shivendra Pandey - Advocate for the applicant.
Shri Tarun Pagare GA for the State.
ORDER
1. Learned counsel for the State submits that victim has duly been
informed about filing of the bail application.
2. This first application has been filed by the applicant under Section
483 of BNSS, 2023 for grant of bail in connection with Crime No. 332 of
2025 registered at Police Station - Pachore, District - Rajgarh (M.P.) for
offence punishable under Sections 137(2), 65(1), 69 of the BNS, 2023 and
sections 3/ 4 of the POCSO Act. Applicant is in judicial custody since
24/09/2025.
3. Heard the arguments.
4. Perused the grounds for grant of bail stated in the application, case
diary and the relevant material on record.
5. Learned counsel for the applicant, in addition to the grounds
mentioned in the application, submits that the applicant is falsely implicated
in the alleged offence. It is a case of teenage romance between adolescents.
Signature Not Verified
Signed by: AMOL
NIVRUTTIRAO MAHANAG
Signing time: 17-03-2026
19:59:53
NEUTRAL CITATION NO. 2026:MPHC-IND:7316
2 MCRC-10821-2026
False allegation of kidnapping and sexual assault are levelled against the
applicant under the pressure of family members of the victim. No offence, as
alleged, is committed by the applicant. The determination of the age of the
victim during investigation is doubtful. The material prosecution witnesses
Victim (PW2) and her father (PW1) have been examined. They did not
support the accusation. The victim did not allege any misdeed, inducement,
compulsion or force against the applicant. There is no likelihood of
tampering with evidence by the applicant for the reason that he is a labourer
and is not capable of influencing the remaining witnesses. Jail incarceration is
causing hardship to the applicant and his family. Applicant is ready to
cooperate in the trial.
6. Per contra, learned counsel for the respondent/State opposes the
bail application on the ground of gravity of alleged offence. However, after
going through the case dairy, no criminal antecedent is reported against the
applicant as mentioned in the case dairy. Applicant is aged around 19 years
and is a labourer by profession.
7. As per accusation on case diary, applicant aged around 19 years,
kidnapped the minor victim aged around 16 years and 1 months and subjected
her to penetrative sexual assault. The evidence of material prosecution
witnesses, Victim(PW2) and her father (PW1) have been recorded. The
victim did not allege any misdeed against the applicant. Prima facie, the
allegation of enticement, inducement, force or compulsion by the applicant is
missing in her evidence. The trial would take time to conclude. The
contentions advanced by the applicant have prima-facie merit and cannot be
dismissed as manifestly baseless. The veracity of prosecution, complicity of
Signature Not Verified
Signed by: AMOL
NIVRUTTIRAO MAHANAG
Signing time: 17-03-2026
19:59:53
NEUTRAL CITATION NO. 2026:MPHC-IND:7316
3 MCRC-10821-2026
applicant and age of victim will be determined after evidence in the trial.
8. As informed, the applicant is 19 years and labourer by profession.
He is still dependent on his family and survives on occasional labour
work. Considering these aspects, there appears to be no possibility of fleeing
from justice. In absence of any criminal past, considering the socio-
economic status of the applicant, there appears to be no likelihood of
recidivism or tampering with evidence or influencing the witnesses by the
applicant. There appears to be no compelling reason to continue incarceration
of the young applicant. However, the observations, herein-above, are
recorded for present application only.
9. Considering the rival contentions and overall circumstances of the
case, in the light of aforestated facts, but without commenting on the merits,
this Court is inclined to release the young applicant on bail. Thus, the
application is allowed.
10. Accordingly, it is directed that applicant- Govind Verma shall be
released on bail in connection with Crime, as mentioned in first paragraph of
this order, upon furnishing a personal bond in the sum of Rs. 25,000/-
(Rupees Twenty Five Thousand only) with one surety of the same amount to
the satisfaction of the trial Court, for compliance with the following
conditions : (For convenience of understanding by accused and surety, the
conditions of bail are also reproduced in Hindi as under):-
(1) Applicant shall remain present on every date of hearing as may be directed by the
concerned court;
(1)
आवेदक संबंिधत यायालय के िनद शानुसार सुनवाई क येक ितिथ पर उप थत रहेगा ।
(2) Applicant shall not commit or get involved in any offence of similar nature;
(2)
आवेदक समान कृित का केाई अपराध नह $ं करेगा या उसम % स &मिलत नह $ं होगा ।
(3) Applicant shall not directly or indirectly make any inducement, threat or promise to any
person acquainted with the facts of the case so as to dissuade them/him/her from disclosing
Signature Not Verified
Signed by: AMOL
NIVRUTTIRAO MAHANAG
Signing time: 17-03-2026
19:59:53
NEUTRAL CITATION NO. 2026:MPHC-IND:7316
4 MCRC-10821-2026
such facts to the Court or to the police officer;
(3) ,
आवेदक करण के त )य* से प +रिचत -कसी /य01 को य2 या अ य2 3प से लोभन
,
धमक या वचन नह $ं देगा जससे ऐसा /य01 ऐसे त )य* को यायालय या पुिलस अिधकार $ को
कट करने से िनवा +रत हो ।
(4) Applicant shall not directly or indirectly attempt to tamper with the evidence or allure,
pressurize or threaten the witness;
(4)
आवदेक य2 या अ य2 3प से सा 8 य के साथ छेडछाड करने का या सा 2ी या सा 2य* को
- ,
बहलाने फुसलाने दबाव डालने या धमकाने का यास नह $ं करेगा ।
(5) During trial, the applicant shall ensure due compliance of provisions of Section 309 of
Cr.P.C./346 of Bharatiya Nagarik Suraksha Sanhita, 2023 regarding examination of
witnesses in attendance;
(5) , /
0वचारण के दौरान उप थत गवाह * से पर $2ण के संबंध म % आवेदक धारा ३०९ दं. .सं. ३४६
, 2023
भारतीय भारतीय नाग +रक सुर 2ा सं -हता के ावधान* का उिचत अनुपालन सुिन Cत करेगा
11. This order shall be effective till the end of trial. However, in case
of breach of any of the preconditions of bail, the trial Court may consider, on
merit, cancellation of bail without any impediment from this order.
12. The trial Court shall get these conditions reproduced on the
personal bond by the accused and on surety bond by the surety concerned. If
any of them is unable to write, the scribe shall certify that he had explained
the conditions to the concerned accused or the surety.
C.C. as per rules.
(SANJEEV S KALGAONKAR)
JUDGE
amol
Signature Not Verified
Signed by: AMOL
NIVRUTTIRAO MAHANAG
Signing time: 17-03-2026
19:59:53