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Madhya Pradesh High Court
Kuldeep Saluja vs The State Of Madhya Pradesh on 2 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:26271
1 CRA-2770-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI
ON THE 2 nd OF APRIL, 2026
CRIMINAL APPEAL No. 2770 of 2026
KULDEEP SALUJA
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Mr. Rajnish Kumar Pandey - Advocate for appellant.
Ms. Shikha Baghel - Panel Lawyer for respondent No.1/State.
Mr. Rohit Yadav - Advocate for respondent.
ORDER
The appellant has filed this first criminal appeal under Section 14-A of
the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,
1989 being aggrieved by order dated 16.03.2026 passed in Bail Application
No.198 of 2026 passed by the Special Judge (Prevention of Atrocities),
District Betul, MP whereby his regular bail application filed under Section
483 of BNSS, 2023, has been rejected.
2 . The appellant has been arrested on 02.03.2026 relating to FIR/Crime
No.156 of 2026 registered at police station - Kotwali, Betul, District Betul
(MP); for offence punishable under Sections 109(1), 296b and 115(2) of the
Bharatiya Nyaya Sanhita and Sections 3(2)(v), 3(2)(va) and 3(1)(r)(s) of the
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
3 . Learned counsel appearing on behalf of the appellant has pointed out
that the appellant is innocent and has not committed any offence. It is
contended that, according to the prosecution case, the appellant inflicted
NEUTRAL CITATION NO. 2026:MPHC-JBP:26271
2 CRA-2770-2026
injuries upon the victim by means of a knife; however, the injuries sustained
by the victim were only muscle deep and were not dangerous to life. No
grievous injury was caused to the victim. It is further submitted that, even
before the learned trial Court, the complainant, namely, Mohit, appeared in
person and filed an affidavit expressing no objection to the grant of bail to
the appellant. Nevertheless, the learned trial Court dismissed the application,
as is evident from the impugned order. The appellant is in custody since
02.03.2026. He is not having any criminal antecedents. He is ready to
comply with the conditions as may be imposed by this Court. In the
aforesaid circumstances, it is prayed that the appellant be enlarged on bail.
4 . Per contra, learned counsel for the State has vehemently opposed the
appeal for bail. However, learned counsel appearing for respondent No. 2 is
present before this Court and has also expressed no objection to the grant of
bail to the appellant.
5. Heard learned counsel for the parties and perused the case diary.
6. Considering the submissions made by learned counsel for the parties and
the entire facts and circumstances of the case, this Court is inclined to release
the present appellant on bail. Thus, without commenting on the merits of the
case, the appeal is allowed and it is directed that appellant be released on
bail upon his furnishing a personal bond in the sum of Rs.70,000/- (Rupees
Seventy Thousand Only) with one solvent surety in the like amount to the
satisfaction of the concerned trial Court/Committal Court.
7 . This order will remain operative subject to compliance of the following
conditions by the appellant :-
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"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
Officer, as the case may be;
iv) The appellant shall not commit an offence similar to the offence of
which he is accused;
v) The appellant will not seek unnecessary adjournments during the
trial;
vi) The appellant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be; and
vii) If any of the aforesaid conditions is violated, then this order shall
loose its effect automatically."
8. 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
THK
