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Madhya Pradesh High Court
Gautam Maravi vs The State Of Madhya Pradesh on 10 April, 2026
Author: Anand Pathak
Bench: Anand Pathak
NEUTRAL CITATION NO. 2026:MPHC-JBP:28382
1 MCRC-15550-2026
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. 15550 of 2026
GAUTAM MARAVI
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Sukhnandan Pandey - Advocate for the applicant.
Shri Anand Singh - Public Prosecutor for the respondent/State.
ORDER
1. The applicant has filed this first bail application, u/S. 483 of BNSS
(Section 439 of Cr.P.C.) for grant of bail. Applicant has been arrested on 02-08-
2025, by Police Station -Bidhhiya, District Mandla, in connection with Crime
No.293/2025, for the offence punishable under Section 103(1) of BNS.
2. It is the submission of the learned counsel for applicant that applicant is
suffering confinement since 02-08-2025 and charge-sheet has already been filed
in the matter, therefore, chance of tampering with the witness is remote.
Applicant does not bear any criminal record and is a member of Scheduled Tribe.
It is further submitted that date of incident is 22-05-2025, when deceased
Sukhwati Marawi was found dead in forest. At that time, in last rites ceremony
a n d marg, Surjeet Singh did not disclose any fact regarding witnessing the
incident. However, on 01-08-2025 police recorded statement of Surjeet Singh
purportedly under Section 161 of Cr.P.C. wherein for the first time witness
divulged the details about the course of event by which applicant inflicted injury
from one stick in his hand which was the cause of death of the deceased
NEUTRAL CITATION NO. 2026:MPHC-JBP:28382
2 MCRC-15550-2026
Sukhwati Marawi.
3. Learned counsel for the applicant further referred medical report of the
deceased (MLC) which indicates that cause of death appears to be accidental.
After such delay, witness Surjeet Singh for the first time divulged the details,
indicates nature of allegations. In the conspectus of facts and circumstances of the
case where cause of death is uncertain, bail be granted to the applicant, specially
when no criminal record exists against him.
4. Counsel for the State opposed the prayer, however fairly submits that
applicant does not bear any criminal record.
5. Heard learned counsel for the parties and perused the case diary.
6. Considering the submissions advanced by learned counsel for the
parties, period of custody and nature of allegations, without commenting any
opinion on merits of the case, it is hereby directed that the applicant shall be
released on bail, on his furnishing personal bond of Rs.10,000/- (Rupees Ten
Thousand Only) along with one solvent surety of like amount to the satisfaction of
trial Court.
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;
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
them from disclosing such facts to the Court or to the Police Officer, as the case
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3 MCRC-15550-2026
may be;
4. The applicant shall not commit an offence similar to the offence of
which he is accused;
5. The applicant will not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be;
7. Application stands allowed and disposed of.
8. Copy o f this order be sent to the trial Court concerned for information and
necessary compliance.
Certified copy as per rules.
(ANAND PATHAK)
JUDGE
C
