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Madhya Pradesh High Court
Ajeet Dohare vs The State Of Madhya Pradesh on 15 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:12158
1 MCRC-15236-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 15 th OF APRIL, 2026
MISC. CRIMINAL CASE No. 15236 of 2026
AJEET DOHARE
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Ravinder Singh Kushwah and Shri Aman Agarwal, Advocates for
applicant.
Shri Harish Sharma, Public Prosecutor for respondent/State.
Shri Ashish Singh Jadoun, Advocate for respondent/complainant.
ORDER
This is fifth bail application under Section 483 of BNSS filed by the
applicant for grant of bail. His earlier bail application was dismissed as withdrawn
vide order dated 23.01.2026 passed in M.Cr.C. No.3721 of 2026.
2. The applicant has been arrested in connection with Crime No.33/2025
registered at Police Station Unnav District Datia for offence punishable under
Sections 64, 127(2), 87 of BNS and Sections 5/6 of the POCSO Act.
3. As per prosecution story, allegation against the present applicant is that
he committed rape upon the prosecutrix.
4. Learned counsel for the applicant submits that the applicant is innocent
and has been falsely implicated in the present case. The applicant is in custody
since 15.02.2025. It is submitted that charge-sheet has been filed and all the
material witnesses have been examined before trial Court. Applicant has already
undergone almost 14 months of jail incarceration. Present applicant was very well
NEUTRAL CITATION NO. 2026:MPHC-GWL:12158
2 MCRC-15236-2026
known to the prosecutrix and she was in contact with the applicant from earlier.
She was in emotional proximity with present applicant. She went to the
neighbour's house at 1 O'Clock midnight and made physical relations with present
applicant. It is the case of consent. No internal injuries were found on the body of
prosecutrix during medical examination. Applicant does not have any previous
criminal antecedents. Investigation is almost over. Applicant undertakes to
cooperate in trial as well as investigation and would make himself available as and
when required. He would abide by the terms and conditions as imposed by this
Court. No custodial interrogation is required in the matter. It is further submitted
that the trial of the case is likely to take a considerable period of time for its
conclusion. In view of the aforesaid facts and circumstances, it is prayed that this
Hon'ble Court may kindly be pleased to enlarge the applicant on bail.
5. Per contra, learned counsel for the State has vehemently opposed the bail
application and prayed for dismissal of the application.
6. Heard learned counsel for the rival parties and perused the case diary.
7. Considering the above submissions made by the counsel for the parties
and looking to the facts and circumstances of the case, but without expressing any
opinion on merits of the case, this application is allowed and it is directed that the
applicant be released on bail on furnishing a personal bond in the sum
of Rs.50,000/- (Rupees Fifty Thousand only) along with one solvent local surety
in the like amount to the satisfaction of the trial Court/Committal Court.
8. This order will remain operative subject to compliance of the following
conditions by the applicant:-
i) The applicant will comply with all the terms and conditions of the bond
executed by him/her;
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ii) The applicant will cooperate in the investigation /trial, as the case may
be;
iii) The applicant will not indulge himself /herself 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 acts to the Court or to the Police Officer,
as the case may be;
iv) The applicant will not commit any other offence or will not repeat the
offence in future. In case offence of same nature is repeated, this bail order shall
automatically stand cancelled;
v) The applicant will not seek unnecessary adjournments during the trial;
and
vi) The applicant will not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be.
9. The application stands allowed and disposed of.
10. E- copy of this order be sent to the trial Court concerned for
compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
"R"
