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Madhya Pradesh High Court
Bharat Alias Bantu vs The State Of Madhya Pradesh on 10 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:11893
1 MCRC-13746-2026
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. 13746 of 2026
BHARAT ALIAS BANTU
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Rajmani Bansal - Advocate for the applicant.
Shri Samar Ghuraiya - Dy. Government Advocate for the State.
ORDER
The applicant has filed this first bail application u/S.483 of BNSS for
grant of bail. Applicant has been arrested on 01.10.2025 by Police Station-
Civil Line, District- Morena in connection with Crime No.421/2025 for the
offence punishable under Sections 103, 3(5), 238, 239 of BNS.
As per prosecution story, in short, is that present applicant has
murdered her daughter Divya by gunshot and with the association of other
co-accused person and threw her dead body into the Kwari river after tying
with stones. Thereafter, dead body of deceased was recovered from the said
river near Bhagwan Singh Ka Pura on the basis of information given by co-
accused. On returning home, applicant and his brother-in-law Yaduvir
cleaned the room and destroyed evidence related to the incident.
It is the submission of learned counsel for the applicant that false case
has been registered against the applicant and applicant is suffering
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2 MCRC-13746-2026
confinement since 01.10.2025. It is further submitted that statements of
prosecution witnesses including independent witnesses namely Ramgopal
Singh (PW-1) Munni (PW-2), Vinita (PW-3), Ramnaresh Srivas (PW-4),
Karu @ Karan (PW-5), Brajesh Singh Sikarwar (PW-6), Jatin (PW-7),
Pappu (PW-8) have been recorded before the Trial Court, in which they have
not supported the prosecution story and turned hostile. Investigation is over
and charge-sheet has already been filed. Applicant does not bear any
criminal record. Applicant undertakes to cooperate in trial as well as
investigation and would make herself available as and when required. He
would abide by the terms and conditions as imposed by this Court. Under
these grounds, counsel for the applicant prayed for bail.
Learned Dy. Government Advocate for the respondent/State opposed
the prayer and prayed for dismissal of this application.
Heard learned counsel for the parties and perused the case diary.
Considering the submissions advanced by the learned counsel for the
parties and looking to the facts and circumstances of the case as well as in
view of the period of custody, 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 her 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.
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
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bond executed by her;
2. The applicant will cooperate in the investigation/trial, as the case
may be;
3. The applicant will not indulge herself 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;
4. The applicant shall not involve in any criminal activities in future
and shall not commit an offence similar to the offence of which she 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.
Application stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
Rashid
