[Cites 0, Cited by 0]
Madhya Pradesh High Court
Ramu Rai Alias Ramprasad vs The State Of Madhya Pradesh on 2 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:11072
1 MCRC-14699-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 2nd OF APRIL, 2026
MISC. CRIMINAL CASE No. 14699 of 2026
RAMU RAI ALIAS RAMPRASAD
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Pramod Kumar Pachori - Advocate for the applicant.
Shri Anurag Sharma - Dy. Government Advocate for the State.
ORDER
This is the first application filed by the applicant under Section
483 of BNSS for grant of bail relating to Crime No.338/2025 registered
at Police Station - Karariya Chouraha, District Vidisha(M.P.) for the
offence under Sections 115(2), 296(A), 3(5), 351(3) of BNS and added
Sections 103(1), 117 (2) of BNS.
2. According to the prosecution, the incident occurred on
23.11.2025, at about 11:30 PM. The complainant, Rajkumar
Raghuvanshi, accompanied by Devendra and Durgesh Raghuvanshi,
visited a liquor shop at Chitoria Jod. A verbal altercation ensued when
the shop manager, Ramu Rai, refused to sell liquor, claiming the shop
was closed. The situation escalated when present applicant/Ramu Rai
and his associate, Manish Bediya, allegedly assaulted the complainant
NEUTRAL CITATION NO. 2026:MPHC-GWL:11072
2 MCRC-14699-2026
with sticks, causing injuries above his right eye and to his right arm.
When Devendra and Durgesh intervened, two or three unidentified
associates of the accused joined the assault with sticks. Consequently,
Devendra sustained a head injury, while Durgesh suffered multiple
bodily injuries. Thereafter, injured sent to the District Hospital and
during treatment of one injured Rajkumar Raghuvanshi has died.
Accordingly, aforesaid crime was registered.
3. Counsel for the applicants submits that the applicants are
innocent and have been falsely implicated in the present case. The
applicants have been in custody since 25.11.2025. As the investigation is
complete and the charge-sheet has been filed, his further incarceration is
unnecessary. It is further submitted that the applicant was implicated
solely on the basis of the memorandum statements of co-accused
persons. Even if the prosecution's story is accepted as true, it is an
admitted fact that the three applicant allegedly assaulted other injured
persons, not the deceased, using sticks. It is further submitted that the
eyewitnesses, namely Devendra Raghuwanshi (PW-4) and Durgesh
(PW-5), as well as all other material witnesses, have already been
examined before the learned trial court. However, they did not support
the prosecution's case and have turned hostile. The eyewitnesses have
not supported the prosecution's case and have turned hostile. Applicant
undertake to cooperate in trial as well as investigation and would make
himself available as and when required. He would abide by the terms and
NEUTRAL CITATION NO. 2026:MPHC-GWL:11072
3 MCRC-14699-2026
conditions as imposed by this Court. It is further submitted that co-
accused persons namely Shailendra Raghuwanshi, Sanjay Kumar Mishra
and Manish Gupta have already been granted bail by this Court by a
common order dated 23.03.2026 passed in MCRC Nos.12921/2026,
12888/2026 and 13276/2026. Under these grounds and on the ground of
parity, counsel for the applicant prayed for bail.
4. Learned PP for the respondent/State opposed the prayer and
prayed for dismissal of this application.
5. Heard learned counsel for the parties and perused the case diary.
6. Considering the submissions advanced by the learned counsel
for the parties and looking to the facts and circumstances of the case and
in view of the parity of co-accused persons, but without commenting on
the merits of the case, application is allowed. It is hereby directed that the
applicant shall be released on bail on his furnishing personal bond of
Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the
like amount to the satisfaction of trial Court.
7. This order will remain operative subject to compliance of the
following conditions by the applicant:-
i) The applicant will comply with all the terms and conditions of
the bond executed by him;
ii). The applicant will cooperate in the investigation/trial, as the
case may be;
iii). The applicant will not indulge himself in extending
NEUTRAL CITATION NO. 2026:MPHC-GWL:11072
4 MCRC-14699-2026
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;
iv) The applicant 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;
v) The applicant will not seek unnecessary adjournments during
the trial; and
vi) The applicant will not leave India without previous permission
of the trial Court/Investigating Officer, as the case may be.
8. The application stands allowed and disposed of.
E- copy of this order be sent to the trial Court concerned for
compliance.
(RAJESH KUMAR GUPTA )
JUDGE
Rashid
