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Madhya Pradesh High Court
Ramesh @ Rinku Gupta vs The State Of Madhya Pradesh on 1 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:25958
1 CRA-2223-2026
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. 2223 of 2026
RAMESH @ RINKU GUPTA
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Brajesh Kumar Rajak - Advocate for appellant.
Shri Anil Upadhyay - P.L. for State.
ORDER
This is the second criminal appeal filed by the appellant under Section
14-A of the Scheduled Castes and Scheduled Tribes (Prevention of
Atrocities) Act, 1989, for grant of bail relating to Crime No.588/2022
registered at Police Station Gorakhpur, District Jabalpur (M.P.) for the
offence punishable under Sections 376, 376(D) of IPC and Sections 3(ii)(w),
(i)(ii)(v) of the SC/ST (POA) Act.
2. This is a case of bail jump.
3. It is submitted by the counsel for present appellant that the
appellant was earlier granted bail by a coordinate Bench of this Court vide
order 18.11.2023 passed in CRA No.12611 of 2022. Thereafter, he was
appearing before the learned trial Court, but since on 09.09.2025, he could
not mark his appearance because he went outside to earn his livelihood,
therefore, arrest warrant has been issued. However, before execution of
NEUTRAL CITATION NO. 2026:MPHC-JBP:25958
2 CRA-2223-2026
arrest warrant, the present appellant himself has surrendered before the
learned trial Court on 14.02.2026 and since then he is in custody. The
absence of appellant is bona fide. He is ready to comply with all the terms
and 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 appellant may be released on bail.
4 . Per contra, learned counsel for the State has vehemently opposed
the appeal/bail application and prayed for its rejection.
5 . Having heard the learned counsel for the parties and keeping in
view the attending facts and circumstances of the case, but without
expressing any opinion on merits of the case, this appeal/bail application is
allowed and it is directed that present appellant be released on bail upon his
furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty
Thousand Only) with a solvent surety in the like amount to the satisfaction
of the trial Court/committal Court.
6 . This order will remain operative subject to compliance of the
following conditions by present 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
NEUTRAL CITATION NO. 2026:MPHC-JBP:25958
3 CRA-2223-2026
Officer, as the case may be;
iv) The appellant will not commit any other offence or will not repeat
the offence in future. In case, if he/she is found involved in the offence of
same nature, this bail order shall stand cancelled automatically without
further reference to the Bench;
v) The appellant will not seek unnecessary adjournments during the
trial; and
vi) The appellant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
7 . The trial Court is at liberty to recover the amount of bail bond and
personal bond from the accused.
8 . It is made clear that in case of bail jump, this order shall
automatically stand cancelled.
9 . 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/-
