Pradeep vs The State Of Madhya Pradesh
2026 Latest Caselaw 1113 MP

Madhya Pradesh High Court

Pradeep vs The State Of Madhya Pradesh on 4 February, 2026

Author: Milind Ramesh Phadke

Bench: Milind Ramesh Phadke

           NEUTRAL CITATION NO. 2026:MPHC-GWL:4427




                                                             1                            MCRC-5120-2026
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                      BEFORE
                                    HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                               ON THE 4 th OF FEBRUARY, 2026
                                           MISC. CRIMINAL CASE No. 5120 of 2026
                                                        PRADEEP
                                                         Versus
                                             THE STATE OF MADHYA PRADESH
                         Appearance:
                                 Shri Abhishek Jat - Advocate for the applicant.

                                 Ms Anjali Gyanani - GA for the respondent/State.

                                                                 ORDER

The applicant has filed this first application under Section 483 of the BNSS for grant of bail.

The applicant was arrested on 12.01.2026 in connection with Crime No.12/2026 registered at Police Station Shadora, District Ashoknagar (M.P.) for offences punishable under Section 105 of BNS.

Heard on I.A. No.2223/2026, which is an application for grant of interim relief/temporary bail.

It is submitted by learned counsel for the applicant that the applicant is a young student pursuing his studies as a self-study candidate of Class XII. It is further submitted that the applicant has filled the annual examination form for the academic year 2025-26 through his school, which fact is duly certified by the concerned school Principal. The annual examinations conducted by the Board of Secondary Education, Bhopal, are scheduled from

NEUTRAL CITATION NO. 2026:MPHC-GWL:4427

2 MCRC-5120-2026 10.02.2026 to 07.03.2026. Therefore, it is prayed that the applicant be enlarged on temporary bail for appearing in the examinations.

4. The aforesaid factum of examinations has been verified and not disputed by the State counsel.

Heard learned counsel for the parties and perused the case diary. Considering the submissions advanced, without expressing any opinion on the merits of the case, this Court deems it appropriate to allow the application to a limited extent.

Accordingly, the application for interim relief as well as bail application are partly allowed. It is directed that the applicant shall be released on interim bail on 05.02.2026 and shall remain on interim bail till 10.03.2026 on 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. The applicant shall surrender on or before 11.03.2026 before the Trial Court. The surrender report shall be forwarded by the concerned Court to the Office of this Court for information.

This order shall remain operative subject to compliance of the following conditions:

(i) The applicant shall comply with all terms and conditions of the bond executed by him;

(ii) The applicant shall cooperate in the investigation/trial, as the case may be;

(iii) The applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the

NEUTRAL CITATION NO. 2026:MPHC-GWL:4427

3 MCRC-5120-2026 case so as to dissuade such person from disclosing such facts to the Court or to the Police Officer;

(iv) The applicant shall not commit any offence and shall not tamper with the evidence;

(v) The applicant shall not seek unnecessary adjournments during trial;

(vi) The applicant shall not leave India without prior permission of the Trial Court/Investigating Officer, as the case may be;

(vii) The applicant shall not attempt to abscond, tamper with evidence, or harass the complainant party in any manner, failing which benefit of temporary bail shall stand withdrawn automatically;

With the aforesaid directions, the application stands disposed of. Copy of this order be sent to the Trial Court concerned for compliance.

Certified copy as per rules.

(MILIND RAMESH PHADKE) JUDGE

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