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Madhya Pradesh High Court
Surendra Singh Baghel vs The State Of Madhya Pradesh on 2 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:4163
1 MCRC-4212-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 2 nd OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 4212 of 2026
SURENDRA SINGH BAGHEL
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Pawan Kumar - Advocate for the petitioner [P-1].
Ms Kalpana Parmar Ga appearing on behalf of Advocate General[r-1].
ORDER
This is first bail application under Section 483 of BNSS filed by the
applicant for grant of bail.
The applicant has been arrested on 15.12.2025 by Police Station-
Kampoo, District Gwalior in connection with Crime No.387/2025, registered
in relation to the offence punishable under Sections 309 (4) of BNS and
sections 11/13 of M.P.D.V.P.K. Act.
The allegation against the present applicant is that he in connivance
with the co-accused, pushed the complainant, forcibly threw him along with
his vehicle, and committed robbery by taking away a black-coloured bag
containing Rs. 1,81,500/-.
Learned counsel for the applicant submits that the applicant has been
falsely implicated in the case. He has not committed any offence. It is
further submitted that the complainant has stated that the alleged incident
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took place on 09.12.2025 at about 10:00 PM and was committed by unknown
persons. However, the complainant reported the incident to Police Station
Kampoo only on 11.12.2025, despite claiming that he had informed the
liquor shop licensee about the incident on the same day. Neither the
complainant nor the licensee lodged any report at Police Station Kampoo
immediately, which makes the alleged incident doubtful and suspicious. It is
further submitted that co-accused Karan Singh Baghel, who was working as
a salesman at the liquor shop at Ayodhya Nagari, was also working with the
complainant. There was a dispute regarding money transactions between the
complainant and the co-accused. Due to this minor dispute, the matter has
been falsely converted into a case of robbery, and the present applicant has
been falsely implicated, whereas no incident has been committed by the
applicant. It is further submitted that the police have claimed seizure of Rs.
42,000/- from the applicant, however, no amount was recovered from the
applicant. The challan has been filed and trial will take time for its
conclusion. The applicant is permanent resident of District Gwalior and there
is no likelihood of his absconsion or tampering with the prosecution
evidence. He is ready to abide by the terms and conditions as may be
imposed. With the aforesaid submissions, prayer for grant of bail is made
out.
Learned counsel for the State vehemently opposed the application and
submits that applicant is having criminal history of one case prayed for its
rejection.
Considering the overall facts and circumstances of the case, nature of
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allegations and coupled with the fact that the trial is not likely to conclude in
near future and prolonged pre- trial detention being an anathema to the
concept of liberty, this Court is inclined to extend the benefit of bail to the
applicant.
Accordingly, 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) with one solvent surety of the like amount to the satisfaction
of the trial Court/committal Court for his appearance on the dates given by
the concerned Court.
This order will remain operative subject to compliance of the
following conditions by the applicant:-
1. The applicant will comply with all the terms and conditions of the bond
executed by him;
2. The applicant will cooperate in the investigation/trial, as the case may be;
3. The applicant will not indulge themselves in extending inducement, threat
or promise to any person acquainted with the facts of the case so as to
dissuade him from disclosing such facts to the Court or to the Police Officer,
as the case may be;
4 . The applicant shall not commit any other offence during pendency of the
trial, failing which this bail order shall stand cancelled automatically, without
further reference to the Bench;
5. The applicant will not seek unnecessary adjournments during the trial; and
6. The applicant will not leave India without previous permission of the trial
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Court/Investigating Officer, as the case may be.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
(aspr)
