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Madhya Pradesh High Court
Prabhat Rawat vs The State Of Madhya Pradesh on 2 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:11077
1 MCRC-13311-2026
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. 13311 of 2026
PRABHAT RAWAT
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Bal Krishna Sharma, Advocate for applicant.
Shri Samar Ghuraiya, Public Prosecutor for State.
ORDER
This is the first application filed by the applicant under Section 439 of
Cr.P.C./483 of BNSS for grant of bail relating to Crime No.122/2024 registered at
Police Station Kotwali, District Shivpuri (M.P.) for the offence under Sections
307, 294, 34 of IPC and Section 25/27 of Arms Act.
2. This is a case of bail jump.
3. Learned counsel for the applicant submits that applicant is innocent and
has been falsely implicated in this case. It is further submitted that earlier the bail
application of the applicant was allowed by the co-ordinate Bench of this Court in
MCRC No.14177/2024 vide order dated 16.04.2024. A condition was imposed by
Co-ordinate Bench that applicant will not commit an offence similar to the offence
for which he is accused. But, applicant committed another offence under Section
307 of IPC. Therefore, he was remained in custody. Now, present applicant is
under custody since 10.12.2025. No further custodial interrogation is required in
the matter. He is ready and willing to abide by all the terms and conditions which
may be imposed by this Court. The trial will take time to conclude. On these
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2 MCRC-13311-2026
grounds, he prays for grant of bail to the applicant.
4. Per contra, learned counsel for the State vehemently opposed the bail
application on the ground of criminal record which consisting 9 criminal cases and
prayed for its rejection.
5. Heard learned counsel for the parties and perused the record.
6. Considering the overall 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) with a solvent surety in the like
amount to the satisfaction of the trial Court/committal 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
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 applicant will not commit any other offence or will not
repeat the offence in future. In case, if he/she is found involving in the
offence of same nature, this bail order shall stand cancelled
automatically without further reference to the Bench.
v) The applicant will not seek unnecessary adjournments during
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the trial; and
vi) The applicant will not leave India without previous
permission of the trial Court/Investigating Officer, as the case may be.
vii) The applicant shall mark his presence before the Police
Station Kotwali District Shivpuri on every first Sunday month between
10:30 am to 2:00 pm, till conclusion of trial, failing which this order
shall stand cancelled without further reference to the Court.
8. The Trial Court will be at liberty to forfeit the amount of earlier bail
bonds.
9 . It is made clear that in case of bail jump, this order shall automatically
stand cancelled.
Copy of this order be sent to the trial Court concerned for compliance, if
possible, by the office of this Court.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
"R"
