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Madhya Pradesh High Court
Tulsi Bediya vs The State Of Madhya Pradesh on 10 April, 2026
Author: Anand Pathak
Bench: Anand Pathak
NEUTRAL CITATION NO. 2026:MPHC-JBP:28265
1 MCRC-16271-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
ON THE 10th OF APRIL, 2026
MISC. CRIMINAL CASE No. 16271 of 2026
TULSI BEDIYA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Basant Raj Pandey - Advocate for the applicant.
Shri Veer Vikrant Singh- Deputy Government Advocate for the
respondent/State.
ORDER
This is first application under Section 482 of B.N.S.S. (438 of Cr.P.C)
filed by the applicant apprehending his arrest in connection with Crime
No.35751/1, registered at Police Station- Forest Range Mohndra, District
Panna (M.P.) for the offence punishable under Sections 2(16), 9, 39, 50, 51,
52, 57 of the Wildlife Protection Act.
2. It is the submission of learned counsel for applicant that applicant
is apprehending his arrest on the basis of registration of offence as referred
above. It is further submitted that as per the allegations, co-accused Param
Basor was caught by Forest Guard while carrying the head of a wild boar.
On the basis of memo prepared under Section 27 of Evidence Act of Param
Basor, applicant is being implicated. Therefore, Only source of implication
is memo under Section 27 of Evidence Act. Nothing less nothing more. It is
NEUTRAL CITATION NO. 2026:MPHC-JBP:28265
2 MCRC-16271-2026
further submitted that the offence is triable by Magistrate and maximum
punishment prescribed is up to seven years. Applicant undertakes to abide by
the terms and conditions as imposed by this Court and to purge his
misdeeds, he intends to perform community service for betterment of the
environment. Hence, he prays for the grant of anticipatory bail.
3. Learned counsel for the Respondent/State opposed the prayer and
prayed for dismissal of the application.
4. Heard the counsel for the parties and perused the case diary.
5 . Considering the submissions advanced by learned counsel for
parties, without expressing any opinion on the merits of the case, this Court
intends to allow the application. Hence, it is hereby directed that in the event
of arrest, applicant-Tulsi Bediya shall be released on bail on furnishing a
personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one
solvent surety of the like amount to the satisfaction of Arresting
Authority/Investigating Officer.
6 . This order will remain operative subject to compliance of the
following conditions by the applicant:-
(1). The applicant will comply with all the terms and
conditions of the bond executed by him;
(2). The applicant will cooperate in the investigation/ trial,
as the case may be;
NEUTRAL CITATION NO. 2026:MPHC-JBP:28265
3 MCRC-16271-2026
(3). 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.
(4). The applicant shall not commit an offence similar to the
offence of which he is accused;
(5). The applicant will not seek unnecessary adjournments
during the trial;
(6). The applicant will not leave India without previous
permission of the trial Court/Investigating Officer, as the case may
be;
(7). Applicant shall not be source of embarrassment and
harassment to the complainant party in any manner and shall not
move in their vicinity.
(8). The applicant shall mark his presence on every Sunday
and Thursday before the concerned Police Station between 10:30
am to 2 pm till filing of charge sheet.
7. It is made clear that this bail is granted once the case is made out for
bail and thereafter, direction for plantation of saplings is given and it is not
the case where a person intends to serve social cause can be given bail
without considering the merits.
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NEUTRAL CITATION NO. 2026:MPHC-JBP:28265
4 MCRC-16271-2026
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8. It is expected from the applicant that he shall submit photographs by
downloading the mobile application (NISARG App) prepared at the instance
of High Court for monitoring the plantation through satellite / Geo-Tagging /
Geo fencing etc.
9. Application stands allowed and disposed of.
NEUTRAL CITATION NO. 2026:MPHC-JBP:28265
5 MCRC-16271-2026
10. Copy of this order be sent to the trial Court/Police Station
concerned for compliance.
11. Certified copy as per rules.
(ANAND PATHAK)
JUDGE
L.R.
