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Madhya Pradesh High Court
Bhura Alias Ahsan Kahn vs The State Of Madhya Pradesh on 1 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10831
1 MCRC-14414-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 1st OF APRIL, 2026
MISC. CRIMINAL CASE No. 14414 of 2026
BHURA ALIAS AHSAN KAHN
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ashish Singh Jadoun - Advocate for the applicant.
Shri Anurag Sharma - PP for the State.
ORDER
This is the first bail application filed by the applicant under
Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) seeking
grant of bail.
The applicant has been arrested on 24.10.2025 in connection with
Crime No.254/2022 registered at Police Station Bamori, District Guna
for the offences punishable under Sections 394/34, 392, 397, 120-B of
IPC.
According to the prosecution, on 29.11.2022, at approximately
6:00 PM, the complainant, along with Nazir Khan and Devendra Jatav,
was traveling towards Guna in a goods vehicle (Chhota Hathi) after
collecting goods. When they reached near village Amrod, they were
stopped on the road by four unknown persons, who had covered their
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faces and one of the assailants pressed a knife against the complainant's
waist, and another pointed a country-made pistol (katta) at the temple of
Devendra Jatav, who was in the driver's seat. Another assailant sprayed
a substance (similar to chili spray) into the eyes of the complainant and
Nazir Khan, causing intense burning and irritation in their eyes.
Thereafter, they snatched a black-colored bag containing approximately
Rs.62,000/- from the complainant and fled from the scene towards
Bamori. Based on the above complaint, instant FIR was
registered against unknown persons.
Learned counsel for the applicant submits that the applicant has
been falsely implicated in the case. He is in custody since 24.10.2025
and the trial will take time for its conclusion. The co-accused
Ranu@Shahid has already been granted benefit of bail by the co-
ordinate Bench of this Court vide order dated 16.10.2025 passed in
M.Cr.C. No.46840/2025, therefore, applicant seeks parity also. Offence
is triable by JMFC. The applicant is a permanent resident of Baran,
District Baran (Rajasthan) and there is no likelihood of his absconsion or
tampering with the prosecution evidence. He is ready to abide by the
terms and conditions as may be imposed. With the aforesaid
submissions, prayer for grant of bail is made.
Learned counsel for the State has vehemently opposed the
application and prayed for its rejection.
Heard learned counsel for the rival parties and perused the case
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diary.
Considering the overall facts and circumstances of the case
coupled with the fact that the trial is not likely to conclude in near future
and prolonged pre- trial detention being an anathema to the concept of
liberty and on the ground of parity also, this Court is inclined to extend
the benefit of bail to the applicant.
Accordingly, without expressing any opinion on 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 two local sureties of the like amount
to the satisfaction of the trial Court/committal Court for his appearance
on the dates given by the concerned Court.
This order will remain operative subject to compliance of the
following conditions by the applicant:-
1. The applicant will comply with all the terms and conditions of
the bond executed by him;
2. The applicant will cooperate in the investigation/trial, as the
case may be;
3. The applicant will not indulge themselves 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;
4 . The applicant shall not commit any other offence during
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pendency of the trial, failing which this bail order shall stand cancelled
automatically, without further reference to the Bench;
5. The applicant will not seek unnecessary adjournments during
the trial; and
6. The applicant will not leave India without previous permission
of the trial Court/Investigating Officer, as the case may be.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
Vishal
