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Madhya Pradesh High Court
Anuj Pratap Yadav vs The State Of Madhya Pradesh on 7 April, 2026
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IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
ON THE 7 th OF APRIL, 2026
MISC. CRIMINAL CASE No. 15083 of 2026
ANUJ PRATAP YADAV
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Satyam Agrawal - Advocate for the applicant.
Smt. Kshipra Gupta - Panel Lawyer for the State.
ORDER
This is the first application filed by the applicant under Section 482 of
Bharatiya Nagrik Suraksha Sanhita, 2023 seeking anticipatory bail in
connection with Crime No.395/2025 registered at Police Station - Kotwali,
District - Tikamgarh for the offence punishable under Sections 296, 115(2),
333, 351(3) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
2. Learned counsel for the applicant has submitted that on the report of
the applicant, Crime No.396/2025 was registered in which the applicant is
the complainant i.e. Annexure A-3 and as per that FIR, the incident was
occurred on 01.06.2025 at about 11:58 PM and the place of incident is stated
to be Village - Pahadi Tilwaran i.e. the house of the complainant. The FIR
was registered against Pramod, Manoj, Ravindra, Anil, Pankaj, Mathura,
Saroj and Arvind Yadav and from the allegation of both the cases, the case
of prosecution is that there was dispute regarding cutting a tree on the
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boundary of agricultural field. On the date of incident, at about 6:30 PM, the
dispute arose between the parties and both the parties assaulted each other
and the case against the applicant has been registered.
3. Learned counsel for the applicant has further submitted that Bharat,
Pankaj, Anil and Manoj Yadav have been stated to be the victim and injured,
have filed the affidavit in favour of the applicant that their matters have been
compromised in both the cases and the present applicant was the injured in
the case registered as Crime No.396/2025 and on the basis of the
compromise petition, accused persons of the counter case have been released
on anticipatory bail or on regular bail.
4. Learned counsel for the applicant has further submitted that when
the matter has been compromised and both the parties are of the same family,
no purpose would be served by sending the applicant behind the Bars, hence,
the applicant be released on anticipatory bail.
5. Learned counsel for the State has opposed the bail application and
has submitted that the injury suffered to Anil has been reported to be
grievous in nature as he has suffered the permanent loss of vision and the
offence punishable under Section 117(2) of the BNS will be made out,
hence, the applicant is not entitled to be released on anticipatory bail.
6. Heard the parties and perused the case diary.
7. Looking to the factual aspect of the case, cross FIRs and the matter
has been compromised between the parties and the copy of affidavit has been
filed before this Court along with the ID and learned counsel for the
applicant has verified the factum of compromise application, this Court
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deems it fit to enlarge the applicant on anticipatory bail. Hence, without
commenting anything on the merits of the case, the application is allowed.
8. It is directed that in the event of arrest the applicant shall be
enlarged on bail on his furnishing a personal bond in the sum of Rs.50,000/-
(Rupees Fifty Thousand Only) with one solvent surety of the like amount to
the satisfaction of the Arresting Officer for his appearance before him during
the course of investigation or before the trial Court concerned during trial, as
the case may be.
9. The applicant is directed to cooperate with the investigating agency
and also appear on the date and time directed by the Investigating Officer.
10. The applicant will regularly appear before the trial Court and
cooperate till disposal of this case.
11. It is further directed that the applicant shall abide by all the
conditions as enumerated under Section 482(2) of BNSS.
12. Accordingly, the application stands disposed of.
Certified copy as per rules.
(DEVNARAYAN MISHRA)
JUDGE
DPS
