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Madhya Pradesh High Court
Pramod Patel vs The State Of Madhya Pradesh on 15 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:28884
1 CRA-1771-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI
ON THE 15 th OF APRIL, 2026
CRIMINAL APPEAL No. 1771 of 2026
PRAMOD PATEL
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Rajendra Kushwaha - Advocate for the appellant.
Shri Manohar Meena - Panel Lawyer for the respondent/State.
ORDER
The appellant has filed this first criminal appeal under Section 14-A of the
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 being
aggrieved by order dated 11.02.2026 passed in Bail Application No.224/2026 by
the Special Judge under the Scheduled Castes and Scheduled Tribes (Prevention of
Atrocities) Act, Chhatarpur, M.P., whereby his regular bail application filed
under Section 483 of BNSS, 2023/439 of Cr.P.C. has been rejected.
2. The appellant has been arrested on 16.01.2026 relating to FIR/Crime
No.02/2019 registered at Police Station Satai, District Chhatarpur (M.P.); for
offence punishable under Sections 294, 323, 506, 34 of IPC and Sections 3(1)
(r), 3(1)(s) & 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention
of Atrocities) Act, 1989.
3. It is submitted by learned counsel for the present appellant that the present
appellant in this case was granted bail vide order dated 05.03.2019 but thereafter
on 27.01.2023 he remained absent, therefore, arrest warrant has been issued
against him and in pursuance thereof he has been arrested and since 16.01.2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:28884
2 CRA-1771-2026
he is in jail. He remained in jail in another case which is pending at Balangir,
Orissa and in the judgment he has been declared acquitted. Copy of the judgment
is appended with I.A. No.8323/2026. The array of accused detail shows that he
was in continuous custody since 25.12.2022 and he has been acquitted vide
judgment dated 30.10.2024. Thereafter he could not contact with his lawyer and
did not file any application for bail. As far as the criminal antecedents, as many as
15 other offences have been registered against him but he has been acquitted in 05
cases and convicted with fine in one case and in other case are related to
prohibitory proceedings and one case is pending under the provisions of NDPS
Act but he has been falsely implicated in those cases. Conclusion of the trial will
take time. He is ready to comply with the stringent conditions as may be imposed
by this Court. Therefore, it is prayed that the appellant may be granted benefit of
bail.
4. Per contra, learned counsel for the State has opposed the bail
application/appeal and prayed for its rejection.
5. Heard learned counsel for the parties and perused the case diary.
6. Considering the submissions made by learned counsel for the parties and the
entire facts and circumstances of the case, this Court is inclined to release the
present appellant on bail. Thus, without commenting on the merits of the case, the
appeal is allowed and it is directed that appellant be released on bail upon his
furnishing a personal bond in the sum of Rs.70,000/- (Rupees Seventy Thousand
Only) with one solvent surety in the like amount to the satisfaction of the
concerned trial Court/Committal Court.
7. This order will remain operative subject to compliance of the following
conditions by the appellant :-
"i) The appellant will comply with all the terms and conditions of the bond
NEUTRAL CITATION NO. 2026:MPHC-JBP:28884
3 CRA-1771-2026
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;
iv) The appellant shall not commit an offence similar to the offence of
which he is accused;
v) The appellant will not seek unnecessary adjournments during the trial;
v i ) The appellant shall mark his presence before the concerned Police
Station on every Saturday till conclusion of the trial ; and
vii) The appellant will not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be.
viii) If any of the aforesaid conditions is violated, then this order shall loose
its effect automatically."
8. 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
DV
