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Madhya Pradesh High Court
Ganesh Singh vs The State Of Madhya Pradesh on 10 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:28485
1 CRA-2828-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI
ON THE 10 th OF APRIL, 2026
CRIMINAL APPEAL No. 2828 of 2026
GANESH SINGH
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Sourabh Shrivastava - Advocate for appellant.
Shri Anil Kumar Upadhyay - Panel Lawyer for State.
ORDER
This is the first criminal appeal filed by the appellant under Section 14(A)
of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,
1989, being aggrieved by order dated 10.02.2026 passed in Bail Application
No.246 of 2026 passed by the Special Judge (Exclusive Court) under the
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,
Chhatarpur, District Chhatarpur (M.P.) whereby his bail application filed under
Section 483 of BNSS, 2023, has been rejected.
2. The appellant has been arrested on 05.02.2026 relating to Crime No.282 of
2017 registered at Police Station Bakswaha, District Chhatarpur (M.P.) for the
offence punishable under Sections 341, 302, 120-B and 34 of the Indian Penal
Code, Sections 25 and 27 of the Arms Act and Section 3(2)(5) of the Scheduled
Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
3. This is a case of bail jump.
4. Learned counsel appearing on behalf of the present appellant has pointed out
that the appellant was earlier granted bail by the learned trial Court. At the stage of
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final argument, he remain absent, therefore, arrest warrant has been issued against
him and he has been arrested on 05.02.2026 since then he is in custody. Learned
counsel further submits that the appellant could not appear before the learned trial
Court on the scheduled date on account of his engagement in the treatment of his
grandfather, and therefore, the reason for his absence was bona fide and not
deliberate. It is further submitted that the appellant is ready to comply with all the
terms and conditions as may be imposed by this Court. The conclusion of trial will
take considerable time. In view of the aforesaid submissions, it is prayed that the
appellant may be released on bail.
5. Per contra, learned counsel for the State has vehemently opposed the
appeal/bail application and prayed for its rejection.
6. Having heard the learned counsel for the parties and keeping in view the
attending facts and circumstances of the case, but without expressing any opinion
on merits of the case, this appeal/bail application is allowed and it is directed that
present appellant be released on bail upon his furnishing a personal bond in the
sum of Rs.50,000/- (Rupees Fifty Thousand Only) with a solvent surety in the like
amount to the satisfaction of the trial Court/committal Court.
7. This order will remain operative subject to compliance of the following
conditions by present appellant:-
i) The appellant will comply with all the terms and conditions of the bond
executed by him;
ii) The appellant will cooperate in the investigation/trial, as the case may be;
iii) The appellant 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;
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iv) The appellant will not commit any other offence or will not repeat the
offence in future. In case, if he/she is found involved in the offence of same
nature, this bail order shall stand cancelled automatically without further reference
to the Bench;
v) The appellant will not seek unnecessary adjournments during the trial;
vi) The appellant shall appear before the concerned Police Station in every
fortnight till conclusion of trial; and
vii) The appellant will not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be.
8. The trial Court is at liberty to recover the amount of bail bond and personal
bond from the appellant.
9. It is made clear that in case of bail jump, this order shall automatically stand
cancelled.
10. Copy of this order be sent to the trial Court concerned for compliance, by the
office of this Court.
Certified copy as per rules.
(RAJENDRA KUMAR VANI)
JUDGE
THK
