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Madhya Pradesh High Court
Rangilal Rajak vs The State Of Madhya Pradesh on 1 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10776
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE AMIT SETH
ON THE 1 st OF APRIL, 2026
CRIMINAL APPEAL No. 2477 of 2026
RANGILAL RAJAK
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Siddharth Sijoria and Ms. Sakshi Basnet - Advocates for
appellant.
Shri Vikram Pippal - Public Prosecutor for respondent No.1/State.
Shri Bhanupratap Singh Chauhan - Advocate for respondent
No.2/complainant.
ORDER
1. Learned counsel for respondent No.1/State informs that in
compliance of mandatory provisions of Section 15-A of Scheduled Caste and
Scheduled Tribes (Prevention of Atrocities) Act, 1989 , notice has been duly
served on the respondents/complainants.
2. This second criminal appeal has been filed under Section 14-A(2) of
the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities
Amendment) Act 2015 against the order dated 23.02.2026 passed by the
Special Judge (Atrocities), Guna, rejecting the regular bail application of the
appellant. First criminal appeal (Criminal Appeal No.11579/2025) was
dismissed as withdrawn on 17.02.2026.
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3. The appellant has been arrested on 12.08.2025 in connection with
Crime No. 363/2025 registered at Police Station - Aron, District Guna (M.P.)
for commission of offence punishable under Sections 296, 115 (2), 118 (1),
351 (3), 3 (5), 118 (2), 117 (2) of BNS and Section 3 (1) (da), 3 (1) (dha), 3
(2) (va), 3 (2) (v) of SCST Act.
4. As per the prosecution story, on 25.07.2025 in the morning,
complainants, i.e., Babulal and Neeraj had gone to the farm in Barod. At
around 3:00 PM, Neeraj called and informed that Rangilal Rajak was
quarreling with them. Then complainant and Monu, Vinod, Vishal, Lakhan
Sahariya and Ravindra Chandel reached the farm. Lakhan Vishal, Ravindra
had stopped near the gate. When Vinod and Monu reached the house built on
the farm, in front of their house, Rangilal, his relatives Rajendra, Mangal and
Ankit were abusing his family members. When Babulal stopped them to
abuse, they allegedly started beating him and his family members with axe
and sticks causing injuries to them.
5. Learned counsel for the appellant submits that allegation against the
present appellant is of causing an injury to Babulal on the head by use of an
Axe. He submits that there are total seven accused in the matter and a cross
FIR has also been registered. Except for the appellant, all the co-accused,
against whom the allegations were of causing injury by Lathi, have been
enlarged on bail. He submits that at the time of being taken to the hospital,
the condition of injured was stable. He submits that the investigation in the
matter is complete and the appellant is in jail since 12.08.2025. Hence, he
prays that the appellant may be enlarged on bail.
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6. On the other hand, learned counsel for the respondents No.1/State as
well as the counsel appearing for the respondent No.2/Objector vehemently
opposes the criminal appeal and submits that injured Babulal has suffered
two fractures and in the counter case, the appellant has suffered only minor
injury.
7. Heard learned counsel for the parties and perused the case diary.
8. Looking to the fact that the investigation is complete and there is no
criminal antecedent of a similar nature, this Court deems it proper to allow
the prayer for grant of bail to the appellant. Accordingly, without
commenting anything on the merits of the case, the criminal appeal is
allowed and impugned order dated 23.02.2026 is hereby set aside.
9. It is directed that the appellant be released on bail on furnishing a
personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with
one solvent surety in the like amount to the satisfaction of the Trial Court
concerned.
10. This order will remain operative subject to compliance of the
following conditions by the appellant :-
i) The appellant will comply with all the terms and conditions of the
bond executed by him;
ii) The appellant will cooperate in the investigation/trial, as the case
may be;
iii) The appellant will not indulge himself 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
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Officer, as the case may be;
iv) The appellant will not seek unnecessary adjournments during the
trial;
v) The appellant will not commit any other offence or will not repeat
the offence in future. In case offence of same nature is repeated, this bail
order shall automatically stand cancelled;
vi) The appellant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
11. Copy of this order be sent to the trial Court concerned.
12. With the aforesaid, present criminal appeal stands allowed and
disposed of.
Certified Copy as per rules.
(AMIT SETH)
JUDGE
AK/-
