[Cites 0, Cited by 0]
Madhya Pradesh High Court
Satyam Nishad vs The State Of Madhya Pradesh on 16 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:29310
1 MCRC-16092-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
ON THE 16th OF APRIL, 2026
MISC. CRIMINAL CASE No. 16092 of 2026
SATYAM NISHAD
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ravi Prakash Soni - Advocate for the applicant.
Shri C.K. Mishra - Government Advocate for the respondent/State.
ORDER
This is the third application filed by the applicant under Section 483
of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of temporary bail
relating to FIR/Crime No.1361/2025 registered at Police Station GRP,
District Katni, for the offence punishable under Sections 305(C) of the
Bharatiya Nyaya Sanhita, 2023. The applicant is in jail since 15.01.2026.
2. The applicant's earlier bail application was dismissed vide order
dated 25.03.2026 passed in M.Cr.C. No.11763 of 2026 granting liberty to
renew his prayer for bail if the trial is not concluded within six months.
3. Learned counsel for the applicant has submitted that the applicant
has been arrested and search and seizure have also been made from him.
Charge-sheet has already been submitted. The applicant is not required in
investigation. Trial will take time to be concluded, hence, the applicant be
enlarged on bail.
NEUTRAL CITATION NO. 2026:MPHC-JBP:29310
2 MCRC-16092-2026
4. Learned counsel for the applicant has also submitted that the
marriage of applicant's cousin sister is fixed for 20.04.2026 and she has no
brother, hence, he has to perform all the rituals of brother. It is submitted that
if the applicant is not released on merits, then he be enlarged on temporary
bail.
5. The fact regarding the marriage of applicant's cousin sister has been
verified from the police station concerned and it has been stated that the
marriage of applicant's cousin sister is fixed for 20.04.2026.
6. Learned counsel for the respondent/State has submitted that the
applicant has criminal record of four cases, if he is released on bail, he will
repeat the offence, hence, no case of bail is made out.
7. Heard the parties and perused the record.
8. The applicant is a young person aged about 22 years, search and
seizure have already been made from him. The applicant is not required in
investigation.
9. Considering the aforesaid factual aspects of the case, coupled with
the fact that trial will take time to be concluded, this Court deems it
appropriate to enlarge the applicant on bail. Thus, without commenting
anything on the merits of the case, the application is allowed on merits.
10. It is directed that applicant shall be released on regular bail on his
furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty
Thousand Only) with one solvent surety of 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 by that Court in this regard during pendency of
NEUTRAL CITATION NO. 2026:MPHC-JBP:29310
3 MCRC-16092-2026
trial.
11. The applicant shall not involve in the offences of theft and if any
case of the same nature is further registered against him and substantial
recovery of stolen property is made from his possession, then this bail order
shall be automatically cancelled and the trial Court shall be at liberty to take
the applicant into custody.
12. The State shall also be at liberty to file an appropriate application
for cancellation of bail granted to the applicant.
13. The applicant, directly or indirectly, shall not induce or threaten
any prosecution witness.
14. The applicant shall personally appear before the trial Court
concerned and assist in quick disposal of the case.
15. The applicant shall mark his presence on every week, on Sunday,
at Police Station GRP, District Katni, between 10:00 a.m. to 12:00 noon for
the next six months from the date of release on bail.
16. It is further directed that the applicant shall comply with the
provisions of Section 480(3) of BNSS.
17. Accordingly, Misc. Criminal Case stands disposed of.
Certified copy as per rules.
(DEVNARAYAN MISHRA)
JUDGE
dm
