Madhya Pradesh High Court
Aashik @ Raja vs The State Of Madhya Pradesh on 15 September, 2025
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2025:MPHC-IND:26800
1 MCRC-31507-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 15th OF SEPTEMBER, 2025
MISC. CRIMINAL CASE No. 31507 of 2025
AASHIK @ RAJA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Neeraj Kumar Soni - Advocate for the applicant.
Shri K. K. Tiwari -Govt. Adv. appearing on behalf of Advocate
General[r-1].
WITH
MISC. CRIMINAL CASE No. 31561 of 2025
AASHIK @ RAJA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Neeraj Kumar Soni - Advocate for the applicant.
Shri K. K. Tiwari -Govt. Adv. appearing on behalf of Advocate General[r-1].
MISC. CRIMINAL CASE No. 33822 of 2025
AASHIK @ RAJA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Neeraj Kumar Soni - Advocate for the applicant.
Shri K. K. Tiwari -Govt. Adv. appearing on behalf of Advocate General[r-1].
MISC. CRIMINAL CASE No. 34209 of 2025
Signature Not Verified
Signed by: MONI RAJU
Signing time: 15-09-
2025 18:07:46
NEUTRAL CITATION NO. 2025:MPHC-IND:26800
2 MCRC-31507-2025
AASHIK@RAJA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Neeraj Kumar Soni - Advocate for the applicant.
Shri K. K. Tiwari -Govt. Adv. appearing on behalf of Advocate General[r-1].
MISC. CRIMINAL CASE No. 34385 of 2025
AASHIK @ RAJA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Neeraj Kumar Soni - Advocate for the applicant.
Shri K. K. Tiwari -Govt. Adv. appearing on behalf of Advocate General[r-1].
ORDER
1] They are heard and perused the case diary/challan papers.
2] This order shall also govern the disposal of M.Cr.C.Nos.331/2025,
332/2025, 335/2025, 338/2025 and 341/2025 as in all the cases the crime
numbers are different but the facts are identical relating to Khargone riots
which took place in the year 2017.
3] For the sake of convenience, the facts as narrated in M.Cr.C.
No.31507/2025 are being taken into consideration.
4] This is the applicant's first bail application filed under Section 483
o f Bharatiya Nagarik Suraksha Sanhita, 2023/ Section 439 of Cr.P.C. as
he/she is implicated in connection with Crime No.541/2017, registered at
Police Station-Khargone, District- Khargone (MP) for offence punishable
under Sections 147, 149, 336, 153-B and 427 of the IPC. The applicant is in
custody since 08.05.2025.
NEUTRAL CITATION NO. 2025:MPHC-IND:26800
3 MCRC-31507-2025
5] Counsel for the applicant has submitted that although the name of
the applicant was mentioned in the FIR however he was never informed
about the aforesaid offence which is also reflected from the fact that on
24.11.2023, a proceeding under Section 110 of the Cr.P.C.was also initiated
against him and he was directed to furnish a bond to the tune of Rs.50,000/-
which he had complied with; copy of the aforesaid proceeding is also filed
on record wherein the applicant's signature can be seen to be appended.
Thus, it is submitted that when the applicant came to know about the cases
he has surrendered before the trial court and he is presently lodged in jail
since 08.05.2025. It is further submitted that out of 25 other co-accused
persons, 17 persons have already been acquitted from the offence by the trial
court; the copy of the judgment dated 08.2.2025 is also placed on record.
Thus, it is submitted that application deserves to be allowed.
6] Counsel for the respondent/State, on the other hand, has opposed
the prayer and it is submitted that there are eight cases registered against the
applicant, no case for grant of bail is made out.
7] Having considered the rival submissions, perusal of the case-diary,
and the fact that criminal proceeding under Section 110 of the Cr.P.C. was
also initiated against the applicant in which he also participated, in such
circumstances, considering the period of incarceration as he is lodged in jail
since 8.5.2025, this Court is inclined to allow the present application.
8] Accordingly, without commenting on the merits of the case, the
application filed by the applicant is hereby allowed. The applicant is directed
to be released on bail upon furnishing a personal bond in the sum of
NEUTRAL CITATION NO. 2025:MPHC-IND:26800
4 MCRC-31507-2025
Rs.25,000/- (rupees twenty five thousand) with one solvent surety of the like
amount to the satisfaction of the trial Court for his/her regular appearance
before the trial Court during trial with a condition that he / she shall remain
present before the court concerned during trial and shall also abide by the
conditions enumerated under Section 437 (3) Criminal Procedure Code,
1973.
9] With the aforesaid, all the M.Cr.Cs. are allowed and disposed of.
C.c. as per rules.
(SUBODH ABHYANKAR)
JUDGE
moni
