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Madhya Pradesh High Court
Lakshman vs The State Of Madhya Pradesh on 10 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:28422
1 MCRC-16192-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
ON THE 10 th OF APRIL, 2026
MISC. CRIMINAL CASE No. 16192 of 2026
LAKSHMAN AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Vishal Vincent Rajendra Daniel - Advocate for the applicants.
Shri C.K. Mishra - Government Advocate for the respondent/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.126/2026 registered at Police Station Kotwali, District Tikamgarh
(M.P.) for the offence punishable under Sections 108 and 85 of the Bharatiya
Nyaya Sanhita, 2023.
2. Learned counsel for the applicant has submitted that there is an allegation
that the applicants, along with other family members, were quarreling over
possession of the joint family agricultural land and they have also not given the
possession of the land attached to the house. Due to this, on being harassed by the
applicants, the deceased committed suicide. Further submitted that, according to
the document dated 17.06.2021, the Tahsildar of Tikamgarh passed a partition
order. In this order, the father of the applicants was given his share and in the same
way other legal heirs of the deceased Fulliram were also given their respective
shares and from the order dated 17.06.2021, it is also clear that family partition
was made. Thus, it could not be said that victim's share was not decided and he
NEUTRAL CITATION NO. 2026:MPHC-JBP:28422
2 MCRC-16192-2026
was unaware of the legal proceeding, if he was not given possession of the land, he
was competent to apply before the revenue officials but he has not initiated any
legal proceedings and as per the video recovered from the mobile phone of the
deceased, it is alleged that the applicants along with their family members
harassed the victim and was not given share and due to that the victim has
committed suicide.
3. Learned counsel for the applicants has further submitted that from the
merg intimation, it is clear that it was reported by Ramdeen and in that he has
clearly mentioned that Pushpendra's wife was in her parental house and he has
committed suicide at 06:00 AM in the morning and the ground of suicide was
mentioned by him that his expenditure were more than his income and due that in
sudden impulse, he has committed suicide. After that on 07.03.2026, this FIR has
been registered nearabout after 4 months. The applicants are innocent, hence, the
applicants be granted the benefit of anticipatory bail.
4. Learned counsel for the State has opposed the bail application and
submitted that the suicide note recovered, in the from of video from the mobile of
the deceased, there is clear allegation against the applicants. Hence, the applicants
are not entitled to be enlarged on anticipatory bail.
5. Heard the parties and perused the case diary.
6. Looking to the factual aspect that to abetment, the ingredients of Section
107 of IPC/ 45 of the BNS must be fulfilled and only on the basis that the
deceased was being harassed, it cannot be presumed that the applicants abetted the
suicide, this Court deems it fit to enlarge the applicants on anticipatory bail.
Hence, without commenting anything on the merits of the case, the application is
allowed.
7. It is directed that in the event of arrest the applicants shall be enlarged on
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bail on their furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty
Thousand Only) each with one solvent surety each of the like amount to the
satisfaction of the Arresting Officer for their appearance before him during the
course of investigation or before the trial Court concerned during trial, as the case
may be.
8. The applicants are directed to cooperate with the investigating agency and
also appear on the date and time directed by the Investigating Officer.
9. The applicants shall not directly or indirectly induce or threaten any
prosecution witness.
10. The applicants will regularly appear before the trial Court and cooperate
till disposal of this case.
11. It is further directed that the applicants 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
VB*
