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Madhya Pradesh High Court
Rahul vs The State Of Madhya Pradesh on 1 April, 2026
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
NEUTRAL CITATION NO. 2026:MPHC-IND:8539
1 MCRC-12685-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
ON THE 1 st OF APRIL, 2026
MISC. CRIMINAL CASE No. 12685 of 2026
RAHUL
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Sanjay Kumar Sharma - Advocate for the applicant.
Shri Tarun Pagare - Govt. Advocate for the respondent/State.
Shri Aditya Chouhan - Advocate for the respondent [OBJ].
ORDER
This is seventh application filed under section 483 of the BNSS, 2023
for grant of temporary bail in connection with Crime No.119/2024 registered
at Police Station -Namli, District - Ratlam(M.P.) for offence punishable
under Sections 302, 201, 120-B and 34 of IPC. He is in custody since
25.03.2024. Applicant's first, third and fifth bail applications were
dismissed as withdrawn v i d e orders dated 01.05.2024, 05.08.2024 &
10.09.2025 passed in M.Cr.C. No. 16166/2024, M.Cr.C. No. 28388/2024 &
M.Cr.C. No. 26309/2025. His second, fourth and sixth bail application were
dismissed on merits v i d e orders dated 27.05.2024, 27.02.2025 and
29.10.2025 passed in M.Cr.C. No. 20606/2024, M.Cr.C. No. 7766/2025 and
M.Cr.C. No. 46105/2025.
2. Learned counsel for the applicant submits that the present seventh
application for grant of temporary bail to the applicant has been filed on the
NEUTRAL CITATION NO. 2026:MPHC-IND:8539
2 MCRC-12685-2026
ground of serious ailment of applicant's wife - Mitthu Jaat.
3. Learned Counsel for State referred to the verification report from
the SHO, P.S. Namli Distt. Ratlam verifying the factum of medical
status/ailment of applicant's wife.
4. The medical report, received from the Dr. Aakash Choudhary,
PGMO (Medicine), District Hospital, Mandsaur dated 24.03.2026 in
compliance with Court order dated 20.03.2026, is as under :-
(i) Patient is suffering from Pelvic Inflammatory Disease(USG
ASolomen) & Cervicitis(PapSmear). It may spread if not treated or
biopsy done on time.
(ii) Cervical Biopsy may be needed because patient symptoms
not relieved by treatment multiple times.
(iii) As per Gynaecologist opinion hence referred to Higher
Centre.
5. Heard learned counsel for the parties and perused the medical
report received from the P.S. Namli, Ratlam.
6. Considering the medical report, the request for temporary bail is
allowed on humanitarian grounds to facilitate medical assistance and proper
treatment to the applicant's wife - Mitthu Jaat and considering the gravity of
alleged offence, it is directed that the applicant shall be released on temporary
bail for a period of 01 month (One month) from the date of his release on bail
for treatment of his wife as "an inhouse patient at any Medical Centre or
Nursing Home", subject to deposit of cash amount of Rs.1,00,000/- in the
trial Court and on his furnishing personal bond of Rs.2,00,000/- (Rupees Two
lakhs only) with one surety of the like amount to the satisfaction of the trial
Court for compliance with following conditions-
NEUTRAL CITATION NO. 2026:MPHC-IND:8539
3 MCRC-12685-2026
1. Applicant shall admit his wife for treatment at any higher Medical
centre having facility of requisite treatment within three days of his release on
bail and submit copy of medical status and treatment papers of his wife, as
inhouse patient, on Monday of every week before the trial Court.
2. If his wife Mitthu Jaat is discharged from Medical Centre/ Nursing
Home before expiry of one month, applicant shall immediately surrender to
custody of concerned Court/ Superintendent of concerned Jail.
3. The applicant shall abide by the conditions enumerated u/S 437(3)
of Cr.P.C. during period of bail.
In case of failure to comply the order within 07 days or violation of any
condition of bail, this temporary bail order shall automatically stand
cancelled and the cash amount and the bonds shall be forfeited.
7. The applicant shall surrender before the trial Court on or before
expiry of period of 01 month (One month) . The cash amount be returned to
the applicant on surrender, else it will be forfeited. Necessary papers
regarding surrender and treatment of the wife of applicant be furnished to the
registry of this Court also.
8. M.Cr.C. stands disposed of accordingly.
C.C. as per rules.
(SANJEEV S KALGAONKAR)
JUDGE
sh
