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Madhya Pradesh High Court
Chandan Masih vs The State Of Madhya Pradesh on 16 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:29054
1 CRA-2634-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI
ON THE 16 th OF APRIL, 2026
CRIMINAL APPEAL No. 2634 of 2026
CHANDAN MASIH
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri L.C. Chourasiya - Advocate for the appellant.
Ms Chetna Gupta - Panel Lawyer for the respondent/State.
Shri Bhupendra Kumar Shukla - Advocate for the objector.
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 24.02.2026 passed in B.A. No.75/2026 passed by
the Special Judge under the Scheduled Castes and Scheduled Tribes (Prevention
of Atrocities) Act, Harda, MP whereby his regular bail application filed under
Section 483 of BNSS, 2023, has been rejected.
2 . The appellant has been arrested on 03.02.2026 relating to FIR/Crime
No.78/2026 registered at police station - Timarni, District Harda; for offence
punishable under Sections 118(1), 296, 115(2), 351(3), 190, 191(2), 191(3),
109(1) of BNS and Sections 3(1)(r), 3(1)(s) & 3(2)(v) of the Scheduled Castes
and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
3. It is submitted by learned counsel for the present appellant that as per the
prosecution story, the present appellant by means of Danda has caused injury to
the victim Banti but Banti has sustained no grievous injury caused by hard and
NEUTRAL CITATION NO. 2026:MPHC-JBP:29054
2 CRA-2634-2026
blunt object. There is injury of sharp object on the person of the complainant but
that has not been caused by the present appellant. He is in custody since
03.02.2026. Though charge sheet has not been filed but in respect of present
appellant the investigation is over. Since one of the accused is absconded,
therefore the charge sheet has not been filed. 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 as well as counsel appearing for
the objector have 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
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
NEUTRAL CITATION NO. 2026:MPHC-JBP:29054
3 CRA-2634-2026
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
