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Madhya Pradesh High Court
Rana Pratap Singh vs The State Of Madhya Pradesh on 1 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:25744
1 CRA-2624-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI
ON THE 1 st OF APRIL, 2026
CRIMINAL APPEAL No. 2624 of 2026
RANA PRATAP SINGH AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Karunanidhi Bundela - Advocate for appellant.
Smt. Vineeta Sharma - Dy. G.A. for State.
ORDER
The appellants have filed first criminal appeal under Section 14-A of the
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989
being aggrieved by order dated 11.03.2026 passed in B.A. No.445/2026 by the
Special Judge, SC/ST (POA) Act, District Chhatarpur (M.P.), whereby their bail
application filed under Section 483 of BNSS, 2023, has been rejected.
2. The appellants have been arrested on 07.03.2026 relating to FIR/Crime
No.89/2026 registered at Police Station Bameetha, District Chhatarpur (M.P.) for
the offences punishable under Sections 191(2), 191(3), 190, 331(6), 296A, 115(2),
351(3), 324(2) of BNS and Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the SC/ST Act.
3. It is submitted by learned counsel appearing on behalf of present
appellants that the appellants are in custody since 07.03.2026. As per the story of
prosecution, the co-accused persons have entered into the house of complainant
and committed marpeet with him but the present appellants have been implicated
only on the basis of memorandum of co-accused persons. Although the statement
recorded under Section 161 of the Cr.P.C. on 06.03.2026 contains the names of
NEUTRAL CITATION NO. 2026:MPHC-JBP:25744
2 CRA-2624-2026
the present appellants but the same was recorded after a delay of two days from
the date of the incident, which gives rise to a reasonable inference that the
implication of the present appellants is an afterthought. It s further submitted that
as far as appellant-Rana Pratap Singh is concerned, though one more case is
registered against him but he has been falsely implicated in that case also. He has
already been granted bail in that case. The present appellants have a good case on
merits. They are ready to comply with the conditions as may be imposed by this
Court. The conclusion of trial will take considerable time. In view of the aforesaid
submissions, it is prayed that the present appellants may be released on bail.
4. Per contra , learned counsel for State has opposed the prayer of bail and
prayed for rejection of appeal.
5. Heard learned counsel for the parties and perused the case diary.
6. Considering the submissions made by learned counsel for the parties and
keeping in view the attending facts and circumstances of the case, this Court is
inclined to release the appellants on bail. Thus, without commenting anything on
the merits of the case, the appeal is allowed and it is directed that the present
appellants be released on bail upon their furnishing a personal bond in the sum of
Rs.70,000/- (Rupees Seventy Thousand Only) each with one solvent surety each
in the like amount to the satisfaction of the concerned trial Court/Committal
Court.
7. This order will remain operative subject to compliance of following
conditions by the appellants:-
"i) The appellants shall comply with all the terms and conditions of the
bond executed by them;
ii) The appellants shall cooperate in the investigation/trial, as the case may
NEUTRAL CITATION NO. 2026:MPHC-JBP:25744
3 CRA-2624-2026
be;
iii) The appellants shall 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;
iv) The appellants shall not commit an offence similar to the offence of
which they are accused;
v) The appellants shall not seek unnecessary adjournments during the trial;
vi) The appellants shall not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be;
v i i ) Appellant-Rana Pratap Singh shall mark his presence before the
concerned Police Station once in a fortnight till conclusion of the trial; and
viii) If any of the aforesaid conditions is violated, then this order shall loose
its effect automatically."
8. Copy of this order be sent to the trial Court concerned for compliance by
the office of this Court.
Certified copy as per rules.
(RAJENDRA KUMAR VANI)
JUDGE
ac/-
