[Cites 0, Cited by 0]
Madhya Pradesh High Court
Abhishek Vishwakarma @ Badde vs The State Of Madhya Pradesh on 10 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:28258
1 MCRC-13674-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANDEEP N. BHATT
ON THE 10 th OF APRIL, 2026
MISC. CRIMINAL CASE No. 13674 of 2026
ABHISHEK VISHWAKARMA @ BADDE
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Anshul Tiwari - Advocate for the applicant.
Shri Himanshu Tiwari - Panel Lawyer for the respondent/State.
ORDER
This is second application filed by the applicant under Section 483 of the
Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of regular bail relating to
FIR/Crime No.395/2025 registered at Police Station - Sanjeevani Nagar, District
Jabalpur for offences punishable under Sections 296,109,190,191(2) and 191(3)
of BNS, 2023. Applicant is in detention since 31.10.2025.
2. As per prosecution story, on 23.10.2025 at about 01:40 AM, while he was
standing at Gulaua Chowk with his friend Dhanraj Chakravarti, the accused Sujal
Raikwar, Satyam Kevat, and Abhishek Barman arrived, abused him, and assaulted
him. It is alleged that Sujal Raikwar stabbed him with a knife with intent to kill,
however, during the attempt to himself, the injury was caused on his right thigh.
Satyam Kevat and Abhishek Barman allegedly assaulted him with kicks and fists,
after which he became unconscious and was taken to the hospital by his brother
and mother. F.I.R was registered. After investigation, charge sheet has been filed.
3. The counsel for the applicant has submitted that the applicant is innocent and
has been falsely implicated in the offence. He is behind bars since 31.10.2025. It
NEUTRAL CITATION NO. 2026:MPHC-JBP:28258
2 MCRC-13674-2026
is further submitted that applicant aged about 19 years old young boy. Charge-
sheet has been filed. There are one criminal antecedents of the applicant. He has
further submitted that the trial will take its own time to conclude, therefore, it is
prayed that the applicant be released on bail.
4. Per contra, counsel for the State has opposed the same by submitting that
specific role has been attributed to the applicant in the first statement of injured
recorded in the hospital by the police. However, he fairly submitted that in the
second statement no specific role has been attributed against the applicant. He
further submitted that applicant has one criminal antecedent, therefore, bail
application of the present applicant should not be considered.
5. Heard the submissions made at the bar and perused the case diary.
6. Considering the age of the applicant 19 years, the fact that charge sheet has
already been filed, he is behind bar since 31.10.2025, trial of the case will take
time to conclude and also considering the role attributed to the present applicant,
the matter requires consideration. However, considering the fact that applicant has
one criminal antecedents, it is shocking to know that such a young boy is indulge
in such criminal activity, some strict condition should be imposed.
Therefore, without expressing any view on the merits of the case, I deem it a fit
case to release the applicant on bail by imposing strict conditions. Accordingly,
the application is allowed.
7. It is directed that the applicant shall be released on bail on furnishing a
personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one
surety in the like amount to the satisfaction of the trial Court concerned for his
appearance before the said Court on all such dates as may be fixed in this regard
during the pendency of trial. In addition to this, (1) He will not act in any manner
NEUTRAL CITATION NO. 2026:MPHC-JBP:28258
3 MCRC-13674-2026
which influence the proceedings of trial or influence any of the witnesses; (2) He
will not indulge in any criminal activity by musing the liberty granted by this
order; (3) He shall remain present at the time of trial without any default; (4) He
shall also mark his presence on every first and third Monday of each month before
the concerned Police Station till the trial gets over; (5) He shall make himself
available as and when required in trial (6) He shall provide his current address and
his functional mobile number to the concerned police station and concerned trial
court (7) He shall abide by the conditions enumerated under section 480(3) of the
Bhartiya Nagrik Suraksha Sanhita, 2023.
8. It is made clear that if any of the above conditions are violated, it is open for
the prosecution to pray for cancellation of bail and this order shall stand
automatically cancelled and police and trial Court shall be at liberty to commit
him in jail.
9. This order shall be effective till the end of the trial. However, in case of bail
jump and breach of any of the conditions of bail, it shall become ineffective.
Certified copy as per rules.
(SANDEEP N. BHATT)
JUDGE
R
