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Madhya Pradesh High Court
Suraj Barar vs The State Of Madhya Pradesh on 1 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10816
1 MCRC-14032-2026
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. 14032 of 2026
SURAJ BARAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Aniket Bhadoria - Advocate for the applicant.
Shri Samar Ghuraiya - Public Prosecutor for the respondent/State.
ORDER
This is second bail application under Section 483 of BNSS filed by the
applicant for grant of bail. The applicant has been arrested by Police Station-
Kotwali, District Guna in connection with Crime No.694/2025 registered in
relation to the offence punishable under Section 309(6) of BNS.His first bail
application was dismissed as withdrawn vide order dated 27.01.2026 passed
in M.Cr.C.No.3899/2026 by co-ordinate Bench of this Court.
2. The allegation against the present applicant is that he along with co-
accused persons committed marpeet with the complainant and snatched his
silver chains.
3.Learned counsel for the applicant submits that the applicant has been
falsely implicated in the case. He has not committed any offence. He is
under custody since 27.12.2025. The offence will be triable by JMFC. Trial
will take time for its conclusion. Applicant is having nine other criminal
NEUTRAL CITATION NO. 2026:MPHC-GWL:10816
2 MCRC-14032-2026
antecedents. The applicant is permanent resident of District Guna 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 out.
4. Learned counsel for the State vehemently opposed the application
and prayed for its rejection on the ground of criminal antecedents.
5. Considering the overall facts and circumstances of the case, nature
of allegations and 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, this Court is inclined to extend the benefit of bail to the
applicant.
6. 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 one solvent surety of the like amount to the satisfaction
of the trial Court/committal Court for his appearance on the dates given by
the concerned 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 themselves in extending inducement,
threat or promise to any person acquainted with the facts of the case so as to
NEUTRAL CITATION NO. 2026:MPHC-GWL:10816
3 MCRC-14032-2026
dissuade him from disclosing such facts to the Court or to the Police Officer,
as the case may be;
iv) The applicant shall not commit any other offence during pendency of the
trial, failing which 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
vii) The applicant will not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be.
vii). The applicant shall mark his presence on every Sunday before the
Police Station Guna, District Guna between 10:30 am to 2:30 pm till
conclusion of trial, failing which this bail order shall automatically cancelled
without further reference of this Court.
A copy of this order be sent to the trial Court for compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
mani
