[Cites 5, Cited by 0]
Madhya Pradesh High Court
Shivam Rai vs The State Of Madhya Pradesh on 10 April, 2026
Author: Anand Pathak
Bench: Anand Pathak
NEUTRAL CITATION NO. 2026:MPHC-JBP:28262
1 MCRC-15020-2026
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. 15020 of 2026
SHIVAM RAI
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Sourabh Bhushan Shrivastava - 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.138/2026,
registered at Police Station- Gotegaon, District Narsinghpur (M.P.) for the offence
punishable under Sections 25, 27 of Arms Act and Section 49 of BNS.
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.
Only source of implication of the applicant is the memo under Section 27 of
Evidence Act prepared at the instance of co-accused Sanjay Vishwakarma and
Laxman Lodhi, wherein it is alleged that country made pistol belongs to present
applicant. Nothing less nothing more. Therefore, looking to the source of
implication and the fact that no recovery has been made from the possession of
applicant, it is a case of false implication. Applicant is a member of political party
and therefore, to settle scores, this false case is being registered against him.
NEUTRAL CITATION NO. 2026:MPHC-JBP:28262
2 MCRC-15020-2026
Except one case of Gambling Act, applicant has no tainted background. He
undertakes to perform community service to purge his misdeeds, if any, and to
serve national/social/environmental cause. 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- Shivam Rai 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;
(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.
NEUTRAL CITATION NO. 2026:MPHC-JBP:28262
3 MCRC-15020-2026
(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.
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:28262
4 MCRC-15020-2026
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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.
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.
