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Madhya Pradesh High Court
Monu Kevat vs The State Of Madhya Pradesh on 1 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10791
1 MCRC-13162-2026
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. 13162 of 2026
MONU KEVAT
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Aman Raghuwanshi - Advocate for the applicant.
Shri Dinesh Savita - PP for the State.
ORDER
The applicant has filed this second bail application u/S.483 of BNSS
for grant of bail. Applicant has been arrested on 21.01.2026 by Police
Station- Anandpur, District- Vidisha in connection with Crime No.15/2026
for the offence punishable under Sections 108 of BNS.
2. The allegation against the present applicant is that due to harassment
caused by him, the deceased committed suicide.
3. Learned counsel for the applicant submits that the applicant has
been falsely implicated in the case. He has not committed any offence. The
applicant is suffering confinement since 21.01.2026. It is further submitted
that even if the entire prosecution story is believed to be true, the ingredients
of Section 108 of BNS do not attract in the case. It is further argued that the
allegation does not come within the purview of instigation for committing
suicide. Trial will take time for its conclusion. The applicant is permanent
NEUTRAL CITATION NO. 2026:MPHC-GWL:10791
2 MCRC-13162-2026
resident of District Ashoknagar and there is no likelihood of his absconsion
or tampering with the prosecution evidence. Investigation is almost over.
Applicant does not bear any criminal record. Applicant undertakes to
cooperate in trial as well as investigation and would make himself available
as and when required. He would abide by the terms and conditions as
imposed by this Court. It is further submitted that co-accused persons have
already been granted bail by the Coordinate Bench of this Court. Under these
grounds and o the ground of parity, counsel for the applicant prayed for bail.
4. Learned PP for the respondent/State opposed the prayer and prayed
for dismissal of this application.
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 pretrial 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
NEUTRAL CITATION NO. 2026:MPHC-GWL:10791
3 MCRC-13162-2026
bond executed by him;
ii. The applicant will cooperate in the investigation/trial, as the case
may be;
iii. The applicant will not indulge himself in extending inducement,
threat or promise to any person acquainted with the facts of the case so as to
dissuade them from disclosing such facts to the Court or to the Police
Officer, as the case may be;
iv. The applicant shall not involve in any criminal activities in future
and shall not commit an offence similar to the offence of which he is
accused;
v. The applicant will not seek unnecessary adjournments during the
trial;
vi. The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
8. Application stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
Rashid
