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Madhya Pradesh High Court
Simmu Mehra vs State Of Mp on 10 April, 2026
Author: Anand Pathak
Bench: Anand Pathak
NEUTRAL CITATION NO. 2026:MPHC-JBP:28331
1 MCRC-15358-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
ON THE 10 th OF APRIL, 2026
MISC. CRIMINAL CASE No. 15358 of 2026
SIMMU MEHRA AND OTHERS
Versus
STATE OF MP AND OTHERS
Appearance:
Shri Parimal Chaturvedi - Advocate on behalf of Shri Saket Sen - Advocate
for the applicants.
Shri Sourabh Soni - Public Prosecutor for the respondent/ State.
ORDER
The instant application under section 483 of BNSS, 2023 is filed on behalf
of applicants for grant of bail. Applicants are in custody since 18/03/2026 in
relation to Crime No.727/2025 registered at Police Station Gadarwara, District
Narsinghpur (MP) for the offences punishable under sections 137(2), 64, 64(2)(m),
65(1), 87, 49 of BNS & Section 5(L)/6, 16/17 of POCSO Act.
2. It is the submission of learned counsel for the applicants that applicants
are suffering confinement since 18/03/2026 on false pretext and charge-sheet is
likely to be filed soon. It is further submitted that prime accused is Ajay, who
happens to be son of present applicants and as per allegations, he eloped with the
prosecutrix who was around 16 years of age (minor). They both entered into
wedlock thereafter, they both resided together as couple for two and half months at
Mathura (UP) and thereafter for some days at the residence of present applicants at
Gadarwara, District Narsinghpur. Nothing less, nothing more. Allegation of rape
is not over present applicants. At best, it is alleged that applicants helped the prime
NEUTRAL CITATION NO. 2026:MPHC-JBP:28331
2 MCRC-15358-2026
accused Ajay to keep the prosecutrix with them. However, statement of
prosecutrix indicates that it is a matter of consent because prosecutrix and prime
accused shared emotional and physical proximity by consent and entered into
wedlock. Apparently, prosecutrix left her maternal home on her own volition. On
false pretext, both the applicants are suffering confinement. Besides that,
applicants do not bear any criminal antecedents. They undertake to cooperate in
trial/ investigation and would not be a source of embarrassment and harassment to
the complainant side in any manner. Applicants are ready to abide by terms and
conditions this Court deems fit and proper in case they are enlarged on bail. Under
such circumstances, they prayed for grant of bail.
3. Learned counsel for the respondent/State opposed the prayer for bail and
prayed for its dismissal.
4. Heard the learned counsel for the parties at length and perused the case
diary.
5. Considering the submissions advanced and the nature of allegations, but
without commenting on the merits of the case, the application is allowed. It is
hereby directed that the applicant No.1-Simmu Mehra and applicant No.2 Smt.
Siya shall be released on bail on their furnishing personal bond in the sum of
Rs.25,000/- (Rupees Twenty Five Thousand Only) each with one solvent surety
each in the like amount to the satisfaction of trial Court.
6. This order will remain operative subject to compliance of the following
conditions by the applicants :-
(i). The applicants will comply with all the terms and conditions of the bond
executed by them;
(ii) The applicants will cooperate in the investigation/trial, as the case may
be;
NEUTRAL CITATION NO. 2026:MPHC-JBP:28331
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(iii) The applicants will not indulge themselves 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 applicants shall not commit an offence similar to the offence of
which he is accused;
(v) The applicants will not seek unnecessary adjournments during the trial;
(vi) The applicants will not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be;
(vii) The applicants shall not be a source of embarrassment or harassment to
the complainant side in any manner and shall not move in the vicinity of
complainant side.
7. Application stands allowed and disposed of.
8. A copy of this order be sent to the trial Court concerned for compliance
and information.
Certified copy today.
(ANAND PATHAK)
JUDGE
C
