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Madhya Pradesh High Court
Manoj Alias Gintu Gwala vs The State Of Madhya Pradesh on 2 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:11014
1 MCRC-14665-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 2 nd OF APRIL, 2026
MISC. CRIMINAL CASE No. 14665 of 2026
MANOJ ALIAS GINTU GWALA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Anil Kumar Sharma, Advocate for applicant.
Shri Samar Ghuraiya, Public Prosecutor for respondent/State.
ORDER
This is Second application filed by the applicant under Section 483 of the
B.N.S.S. for grant of bail. His first application was dismissed by co-ordinate
Bench of this Court. The applicant has been arrested in connection with POR
No.296/2015/2016 registered at Police Station Vishwavidyalaya, District -
Gwalior (M.P.) for the offence under Sections 309(4) of BNS and Section 11/13 of
MPDVPK Act further added section 61(2) of BNS.
2. As per prosecution case, on 25 November 2024, the complainant Vinay
Anand, son of Shri Parmasukh Anand, lodged a report at Police Station
University, stating that on the same day, at about 2:00 p.m., he had gone from his
home to the State Bank of India, City Centre Branch, Gwalior, along with his
brother-in-law Satish Kumar and his two sons Anubhav and Deepak. From his
brother-in-law's account, he withdrew an amount of Rs.5,00,000/- for the purpose
of executing a property registration and kept the cash in a black bag, which he
carried in his hand. As soon as they came out of the bank, and before they could
reach the car parked near the other gate of the SBI bank, at a distance of about 20
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meters, two persons arrived on a black Pulsar motorcycle bearing registration
number HR-26-DL-4509, and the pillion rider snatched the bag from the
complainant's hand and fled away..
3. Learned counsel for the applicant submits that the applicant is innocent
and has been falsely implicated in this case. The applicant is in custody since
03.08.2025. Investigation is over and charge-sheet has been filed. The applicant
has been implicated in this case on the basis of robbery of Rs. 5 Lakhs from
complainant. Complainant Vinay Anand(PW-1) identified the present applicant
before trial Court, but he has turned hostile in paragraph No.7 of cross-
examination. There is no previous criminal antecedent against the present
applicant. It is further submitted that applicant is ready and willing to abide by all
the terms and conditions imposed by this Court. No further custodial interrogation
is required in the matter. Conclusion of the trial will take sufficiently long time.
Hence, prayed for grant of regular bail to the applicant.
4. Learned counsel for the State has vehemently opposed the prayer and
prayed for its dismissal.
5. Heard learned counsel for the rival parties and perused the case diary.
6. Considering the above submissions made by the counsel for the parties
and looking to the facts and circumstances of the case, but without expressing any
opinion on merits of the case, this application is allowed and it is directed that the
applicant be released on bail on furnishing a personal bond in the sum
of Rs.50,000/- (Rupees Fifty Thousand only) along with one solvent surety in the
like amount to the satisfaction of the Trial Court.
8. This order will remain operative subject to compliance of the following
conditions by the applicant:-
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i) The applicant will comply with all the terms and conditions of the bond
executed by him/her;
ii) The applicant will cooperate in the investigation /trial, as the case may
be;
iii) The applicant will not indulge himself/herself 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 acts 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.
vi) The applicant will not seek unnecessary adjournments during the trial;
and
vii) The applicant will not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be.
9. Application is allowed and disposed of.
10. E- copy of this order be sent to the trial Court concerned for
compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
"R"
