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Madhya Pradesh High Court
Bhuri Bai vs The State Of Madhya Pradesh on 1 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10857
1 MCRC-10535-2026
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. 10535 of 2026
ANNU ALIAS ANIL PARIHAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Mayank Pathak - Advocate for the applicant.
Shri Atul Kumar Sharma - PP for the State.
WITH
MISC. CRIMINAL CASE No. 10219 of 2026
BHURI BAI
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Raj Kumar Shrivastava - Advocate for the applicant.
Shri Atul Kumar Sharma - PP for the State.
Shri Prashant Chauhan - Advocate for the complainant.
ORDER
The applicant/Annu @ Anil Parihar has filed this first bail application and
applicant/Bhuri Bai has filed this second bail application u/S.483 of BNSS for
grant of bail. Applicant/Annu @ Anil Parihar and applicant/Bhuri Bai have been
arrested on 14.02.2026 and 06.01.2026 respectively by Police Station- Mahila
Thana District- Shivpuri in connection with Crime No.01/2026 for the offence
punishable under Sections 143(2), 127(7) of BNS and Section 3, 4, 5, 6 of the
Immoral Traffic (Prevention) Act. First application of applicant/Bhuri Bai was
dismissed as withdrawn by this Court.
NEUTRAL CITATION NO. 2026:MPHC-GWL:10857
2 MCRC-10535-2026
It is the submission of learned counsel for the applicants that false case has
been registered against the applicants and they are suffering confinement since
14.02.2026 and 06.01.2026 respectively. It is further submitted that omnibus
allegation has been levelled against the applicants. The applicants have not
committed any offence. They have been falsely implicated in this case. It is
further stated that prosecutrix has filed her affidavit, which is already on record,
stating that no incident was caused by her family members. She wants to marry
with some one, but her family members were not ready to the said marriage,
therefore, she has lodged false report against her family members. Investigation is
almost over. Applicants do not bear any criminal record. Applicants undertake to
cooperate in trial as well as investigation and would make themselves available as
and when required. They would abide by the terms and conditions as imposed by
this Court. Under these grounds, counsel for the applicants prayed for bail.
Learned PP for the respondent/State opposed the prayer and prayed for
dismissal of this application.
Heard learned counsel for the parties and perused the case diary.
Considering the submissions advanced by the learned counsel for the
parties and looking to the facts and circumstances of the case as well as in view of
the affidavit filed by the prosecutrix, but without commenting on the merits of the
case, applications are allowed. It is hereby directed that the applicants namely
Annu @ Anil Parihar and Bhuri Bai shall be released on bail on their furnishing
personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) each with one solvent
surety in the like amount to the satisfaction of trial Court.
This order will remain operative subject to compliance of the following
conditions by the applicants:-
NEUTRAL CITATION NO. 2026:MPHC-GWL:10857
3 MCRC-10535-2026
1. The applicants will comply with all the terms and conditions of the bond
executed by them;
2. The applicants will cooperate in the investigation/trial, as the case may
be;
3. The applicants will not indulge their 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;
4. The applicants shall not involve in any criminal activities in future and
shall not commit an offence similar to the offence of which they are accused;
5. The applicants will not seek unnecessary adjournments during the trial;
6. The applicants will not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be.
Applications stand 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
