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Madhya Pradesh High Court
Narendra Singh Alias Nandu vs The State Of Madhya Pradesh on 8 April, 2026
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE AMIT SETH
ON THE 8 th OF APRIL, 2026
CRIMINAL APPEAL No. 3181 of 2026
NARENDRA SINGH ALIAS NANDU
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Pradeep Katare - Advocate for appellant.
Shri Mohit Shivhare - Public Prosecutor for respondent No.1/State.
Shri Ashutosh Pratap Singh Yadav - Advocate for respondent
No.2/complainant.
ORDER
1. This fifth criminal appeal has been filed under Section 14 (A) (2) of
the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,
1989 against the order dated 26.03.2026 passed by the Special Judge
(Atrocity), Bhind (M.P.), rejecting the regular bail application of the
appellant filed under Section 483 of BNSS, 2023.
2. The earlier criminal appeals seeking regular bail, i.e., the first,
second, third, and fourth, were dismissed as withdrawn vide orders dated
09.04.2025 in Cr.A.No.3468/2025, 02.07.2025 in Cr.A.No.5903/2025,
16.09.2025 in Cr.A.No.8907/2025, and 20.02.2026 Cr.A.No.10459/2025,
respectively.
3. The appellant has been arrested on 13.01.2025 in connection with
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Crime No.04/2025 registered at Police Station Raun, District Bhind (M.P.)
for commission of offence punishable under Section 109 of BNS and Section
3 (2) (v) of SC/ST Act and Section 25 (1-B) (A) of Arms Act.
4. According to the FIR and the complaint (in brief), the complainant
Harendra, in an injured condition, gave a report to this effect that on
06.01.2025 at about 09:00 a.m., the complainant was going from his house to
Vishnu's grocery shop to take goods; as soon as he reached near the
Hanuman temple, the accused/appellant passed by him while staring at
him and he went behind and from a distance of about 5 hand-lengths, with
the intention to kill, fired a bullet, which hit Harendra on the calf of his left
leg. After this, he fired one gunshot, which hit Harendra on the thigh of his
left leg. Thereafter, two gunshots were made from his pistol, which passed
near Harendra.
5. Learned counsel appearing for the appellant submits that as per the
case of the prosecution, the appellant has caused two gunshots injuries to the
injured whereas, the medical evidence does not corroborate the said fact.
Only one gunshot injury is found. He submits that the appellant is in jail
since 13.01.2025, i.e., more than a year and the evidence of the injured PW/1
is already over. Looking to the period of custody, he prays for grant of
regular bail to the appellant.
6. On the other hand, learned counsel appearing for the respondent
No.1/State, as well as the counsel appearing for the respondent
No.2/complainant, opposes the criminal appeal and prays for its rejection.
7. Heard learned counsel for the parties and perused the case diary.
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8. Considering all the facts and circumstances of the case , this Court
deems it proper to allow the prayer for grant of bail to the appellant.
Accordingly, without commenting anything on the merits of the case, the
criminal appeal is allowed and impugned order dated 26.03.2026 is hereby
set aside.
9. It is directed that the appellant be released on bail on furnishing a
personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with
one solvent surety in the like amount to the satisfaction of the Trial Court
concerned.
10. This order will remain operative subject to compliance of the
following conditions by the appellant :-
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 will not seek unnecessary adjournments during the
trial;
v) The appellant 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;
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vi) The appellant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
11. Copy of this order be sent to the trial Court concerned.
12. With the aforesaid, present criminal appeal stands allowed and
disposed of.
Certified Copy as per rules.
(AMIT SETH)
JUDGE
AK/-
