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Madhya Pradesh High Court
Shivam Kirar Alias Arjun vs The State Of Madhya Pradesh on 10 April, 2026
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 10th OF APRIL, 2026
MISC. CRIMINAL CASE No. 15516 of 2026
SHIVAM KIRAR ALIAS ARJUN
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Lokendra Sharivastava - Advocate for the applicant.
Shri Harish Sharma - PP for the State.
ORDER
This is second application filed by the applicant under Section 483 of
BNSS for grant of bail relating to Crime No. 105/2025 registered at Police
Station - Alampur, District - Bhind(M.P.) for the offence under Sections 110,
125, 191(1), 191(2), 191(3), 324(4), 296(A), 351(3), 109, 331(5), 333, 238 of
BNS and Section 25, 27 of the Arms Act.
2. The allegation against the present applicant is that he along with
other co-accused persons commited marpeet with the complainant.
Accordingly, offence has been registered against him.
3. Learned counsel for the applicant submits that a false case has been
registered against the applicant, who has been in continuous confinement
since 27.12.2025. It is further argued that there is huge contradictions in the
prosecution story and Dehati Nalisi. Investigation is over and charge-sheet
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has been filed in the case. No grievous injury has been caused by the present
applicant and the only allegation against him is of causing injury by means
of wooden sticks. It is further submitted that the present applicant is the sole
breadwinner of his family, and has continued absence has rendered the
family without any means of livelihood, causing severe financial hardship
and virtual starvation. No further custodial interrogation of applicant is
required in the matter. Trial will take sufficient time to conclude. The injured
has already been discharged from the hospital. Applicant undertakes to
cooperate in trial as well as investigation and would make himself available
as and when required. He would abide by the terms and conditions as
imposed by this Court. Under these grounds, counsel prayed for bail.
4 . The PP for the State, opposed the prayer and sought dismissal of
the application by submitting that the applicant bear criminal record of seven
cases and the eye-witnesses has supported the story of the prosecution.
5. Heard learned counsel for the parties and perused the case diary.
6. Considering the facts and circumstances of the case, particularly the
fact that the applicant has been in custody since 27.12.2025 and the
investigation is complete, but without commenting on the merits of the case,
application is allowed. It is hereby directed that the applicant shall be
released on bail on their furnishing personal bond of Rs.50,000/- (Rupees
Fifty Thousand Only) with one solvent surety in the like amount to the
satisfaction of trial Court.
8 . This order will remain operative subject to compliance of the
following conditions by the applicant:-
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i. The applicant will comply with all the terms and conditions of the
bond executed by him;
ii. The applicant will cooperate in the investigation/trial, as the case
may be;
iii. 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 may be;
iv. The applicant shall not involve in any criminal activities in future
and shall not commit an offence similar to the offence of which he is
accused;
v. The applicant will not seek unnecessary adjournments during the
trial;
vi. The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
vii The applicant is directed to mark his presence on every Sunday
before Police Station Alampur District- Bhind, till conclusion of trial, failing
which this bail order shall stand cancelled automatically, without further
reference to this Court.
9. Applications stand allowed and disposed of.
(RAJESH KUMAR GUPTA )
JUDGE
Vishal
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