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Madhya Pradesh High Court
Akash Singh vs The State Of Madhya Pradesh on 16 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:29075
1 MCRC-16000-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANDEEP N. BHATT
ON THE 16th OF APRIL, 2026
MISC. CRIMINAL CASE No. 16000 of 2026
AKASH SINGH
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Prabal Singh Rajput - Advocate for the applicant.
Shri Himanshu Tiwari, P.L. for respondent/State.
ORDER
This is first application filed by the applicant under Section 483 of
BNSS, 2023 for grant of regular bail relating to FIR/Crime No.786/2026
registered at Police Station- Ranjhi, District - Jabalpur for commission of
offence punishable under Section 34(2) and 49 of MP Excise Act. Applicant
is in jail since 16.03.2026.
2. As per the prosecution story, 60 bulk litres liquor has been seized from
the possession of the present applicant.
3. Learned counsel for the applicant has submitted that the applicant is
behind bar since 16.03.2026 and charge-sheet has been filed. Learned
counsel for the applicant has further submitted that applicant is innocent and
he has not committed any offence. He has been falsely implicated. Charge
sheet has been filed. He is ready to abide by all the conditions imposed by
the court. Trial of the case will take considerable time. Therefore, it is prayed
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that applicant may be released on bail.
4. On the other hand, learned counsel for the State has opposed the prayer for
grant of bail to the applicant and submitted that applicant has criminal
antecedents of ten cases, therefore, bail should not be granted.
5. Heard the submissions and perused the case diary.
6. Having taken into consideration all the facts and circumstances of the case
and considering the fact that applicant is behind bar since 16.03.2026;
charge-sheet has been filed and trial will take a considerable time as well
as the principle 'bail is the rule, jail is the exception' and also the provisions
of Article 21 of the Constitution of India, however, keeping in view the
criminal antecedents of the applicant, bail is granted by imposing some strict
conditions, therefore, without expressing any view on the merits of the case,
I deem it a fit case to release the applicant on bail. Therefore, the application
is allowed .
7. It is directed that applicant be released on bail on his furnishing a personal
bond in the sum of Rs.50,000/- (Rupees Fifty thousand only) with one
solvent surety in the like amount to the satisfaction of the trial Court, for his
regular appearance before the trial Court during trial with a condition that he
shall remain present before the concerned Court on all the dates fixed by it
during trial. He shall abide by all the conditions enumerated under Section
480(3) of BNSS, 2023. However, looking to the criminal antecedents of the
applicant, he shall also abide by the following conditions:- (1) He will not act
in any manner which influence the proceedings of trial or influence any of
the witnesses; (2) He will not indulge in any criminal activity by misusing
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the liberty granted by this order; (3) He shall remain present at the time of
trial without any default; (4) He shall also mark his presence on every
Wednesday of the month before the concerned Police Station till the trial
gets over; (5) He shall make himself available as and when required in trial;
(6) He shall provide his current address and his functional mobile number to
the concerned police station and concerned trial court; (7) He shall abide by
all the conditions enumerated under section 480(3) of the Bhartiya Nagrik
Suraksha Sanhita, 2023.
8. If applicant is found involved in similar/any type of offence, it is open for
the authorities to prefer application for cancellation of bail.
9. This order shall be effective till the end of the trial. However, in case of
bail jump and breach of any of the conditions of bail, it shall become
ineffective.
Certified copy as per rules.
(SANDEEP N. BHATT)
JUDGE
MKL
