[Cites 0, Cited by 0]
Madhya Pradesh High Court
Mustaqeem vs The State Of Madhya Pradesh on 1 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10856
1 MCRC-14340-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 1 st OF APRIL, 2026
MISC. CRIMINAL CASE No. 14340 of 2026
MUSTAQEEM
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Faisal Ali Shah - Advocate for the applicant.
Shri Anurag Sharma - Public Prosecutor for the respondent/State.
ORDER
This is first application filed by the applicant under Section 483 of the
B.N.S.S. for grant of bail. The applicant has been arrested in connection with
POR No.296/2015/2016 registered at Police Station Forest Department,
District - Sironj (M.P.) for the offence under Sections 9, 39, 51 of Wildlife
Protection Act, 1972.
2. As per the prosecution case on 23.02.2026, on the Gopal Nagar-
Deepankheda road, near Deepankheda, a blackbuck was illegally hunted by
certain miscreants. Subsequently, during the course of investigation,
incriminating remains of the said animal, including its eyes, head mouth and
internal parts of the stomach were recovered from the possession of the co-
accused namely Alim Shah, in the presence of an independent witness, Sher
Singh. On the basis of that, the aforesaid crime was registered.
3. Learned counsel for the applicant submits that the applicant is
NEUTRAL CITATION NO. 2026:MPHC-GWL:10856
2 MCRC-14340-2026
innocent and has been falsely implicated in this case. The applicant is in
custody since 14.03.2026. Investigation is almost over and charge-sheet is
likely to be filed. The offence is triable by JMFC. The applicant has been
implicated in this case on the basis of memorandum of co-accused. There is
no previous criminal antecedent against the present applicant. The applicant
is permanent resident of District Vidisha (M.P.). It is further submitted that
applicant is ready and willing to abide by all the terms and conditions
imposed by this Court. No further custodial interrogation is required in the
matter. Conclusion of the trial will take sufficiently long time. Hence,
prayed for grant of regular bail to the applicant.
4. Learned counsel for the State has vehemently opposed the prayer
and prayed for its dismissal.
5. Heard learned counsel for the rival parties and perused the case
diary.
6. Considering the above submissions made by the counsel for the
parties and looking to the facts and circumstances of the case but 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) along with one
solvent surety in the like amount to the satisfaction of the Trial Court.
8. 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/her;
NEUTRAL CITATION NO. 2026:MPHC-GWL:10856
3 MCRC-14340-2026
ii) The applicant will cooperate in the investigation /trial, as the case
may be;
iii) The applicant will not indulge himself/herself 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 acts to the Court or to
the Police Officer, as the case may be;
iv) The applicant will not commit any other offence or will not repeat
the offence in future.
vi) The applicant will not seek unnecessary adjournments during the
trial; and
vii) The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
9. Application is allowed and disposed of.
10. E- copy of this order be sent to the trial Court concerned for
compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
mani
