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Madhya Pradesh High Court
Shailu Alias Shaliendra vs The State Of Madhya Pradesh on 15 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:12157
1 MCRC-16017-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 15th OF APRIL, 2026
MISC. CRIMINAL CASE No. 16017 of 2026
SHAILU ALIAS SHALIENDRA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Mr. Rajmani Bansal - Advocate for the applicant.
Mr. Satendra Singh Sikarwar - Govt. Advocate for respondent/State.
ORDER
This is the first application filed by the applicant under Section 483 of
B.N.S.S. for grant of bail. The applicant has been arrested in connection with
Crime No.376/2025 registered at Police Station - Ambah, District - Morena
(M.P.) for the offence under Section 34(2) of the Excise Act.
As per the prosecution case, 900 bulk litres of country-made illicit
liquor has been found from the possession of co-accused.
Learned counsel for the applicant submitted that applicant is innocent
and has been falsely implicated. He is in custody since 21.03.2026. Since
charge-sheet has already been filed in the matter, therefore, there is no
requirement of further custodial interrogation of the applicant. It is further
submitted that present applicant has been implicated in the present case only
on the memorandum of co-accused- Anil Singh Tomar, who has already
been granted bail by this Court vide order dated 13.10.2025 passed in
NEUTRAL CITATION NO. 2026:MPHC-GWL:12157
2 MCRC-16017-2026
M.Cr.C. No. 41369 of 2025. Further argument is that offence is triable by the
JMFC and trial is likely to take long time to conclude. Applicant is the
permanent resident of District - Morena (M.P.) and there is no possibility of
his absconsion or tampering with the prosecution evidence, if released on
bail.
On the other hand, learned State counsel vehemently opposed the bail
application and prayed for its rejection stating that he is having criminal
history of nine cases.
Heard learned counsel for the rival parties and perused the case diary.
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 surety in the like amount to the satisfaction of the trial
Court/Committal Court.
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;
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
NEUTRAL CITATION NO. 2026:MPHC-GWL:12157
3 MCRC-16017-2026
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.
(vii) The applicant shall mark his attendance before Police Station
concerned on every Sunday till the conclusion of the trial.
E- copy of this order be sent to the trial Court concerned for
compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
(LJ*)
