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Madhya Pradesh High Court
Abhishek Yadav vs The State Of Madhya Pradesh on 16 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:29160
1 CRA-3184-2026
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. 3184 of 2026
ABHISHEK YADAV
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Shafiqullah - Advocate for the appellant.
Smt. Vineeta Sharma - Dy. Govt. Advocate for respondent No.1.
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 SC ATR
No.15/2026 by the Special Judge under the Scheduled Castes and Scheduled
Tribes (Prevention of Atrocities) Act, Bhopal, 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 10.12.2025 relating to FIR/Crime
No.312/2025 registered at Police Station Tilajamalpura District Bhopal
(M.P.); for offence punishable under Sections 333, 296(a), 118(1), 115(2),
351(3), 3(5) of BNS, Amended Section 118(2), 238(b) of BNS and Sections
3(1)(r), 3(1)(s), 3(2)(va) and 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 he is in
custody since 10.12.2025. Co-accused has already been granted bail. Charge
NEUTRAL CITATION NO. 2026:MPHC-JBP:29160
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sheet has been filed. Though as many as 14 cases are registered against him
but he has been falsely implicated in those cases. As per the allegation the
present appellant by means of knife has caused injury on the neck and cheek
of the victim and initially the case was registered under Section 118(1) but
later on, on the report of Doctor of Hamidia Hospital, as regards dis-
figuration, offence under Section 115(2) of BNS has been added and charge
sheet has 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 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 executed by him;
ii) The appellant will cooperate in the investigation/trial, as the case
may be;
NEUTRAL CITATION NO. 2026:MPHC-JBP:29160
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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;
vi) 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
mrs. mishra
