[Cites 5, Cited by 0]
Madhya Pradesh High Court
Dheeraj vs The State Of Madhya Pradesh on 5 February, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:3770
1 MCRC-298-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 5 th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 298 of 2026
DHEERAJ AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Manish Yadav - Advocate for the applicants Dheeraj and Kartik.
Shri Aditya Garg - G.A. for State.
ORDER
1] They are heard. Perused the case diary / challan papers.
2] This is the applicants' first bail application filed under Section 483 of
Bharatiya Nagrik Suraksha Sanhita, 2023/439 of Criminal Procedure Code, 1973,
as they are implicated in connection with Crime No.1043/2025 registered at
Police Station - Dewas Industrial, Dewas (MP) for offence punishable under
Sections 326(g) & 3(5) of B.N.S. Applicant No.1 Dheeraj is in custody since
10.12.2025 and applicant No.2 Kartik is in custody since 18.12.2025.
3] The allegation against the applicants is of arson, in which two
motorcycles were burnt by the applicants and the co-accused.
4] Counsel for the applicants seeks to withdraw this application on
behalf of applicant No.2 Kartik.
5] Accordingly, present application on behalf of applicant No.2 Kartik is
dismissed as withdrawn.
6] However, so far as applicant No.1 Dheeraj is concerned, counsel has
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submitted that the applicant No.1 is ready to deposit Rs.75,000/- before the
trial Court. Thus, it is prayed that the application be allowed.
7] Counsel for the State, on the other hand, has opposed the prayer.
8] Having considered the rival submissions, perusal of the case-diary, and
taking note of the undertaking given by the counsel for the applicant No.1, this
Court is inclined to allow the present application on behalf of applicant No.1
Dheeraj only on certain strict terms.
9] Accordingly, without reflecting anything on the merits of the case, the
application filed under Section 439 of Cr.P.C. on behalf of the applicant No.1
Dheeraj is hereby allowed subject to depositing a sum of Rs.25,000/- (Rupees
Twenty Five Thousand) by the applicant No.1 Dheeraj or any other person on his
behalf before his release i.e. at the time of furnishing the bail bond in a fixed
deposit in a nationalized bank, and producing the receipt/certificate of the same
before the concerned trial Court.
10] The rest of Rs.50,000/-(Rupees Fifty Thousand) to be deposited by the
applicant No.1 Dheeraj in two equal installments of Rs.25,000/- each within a
period of two months from the date of his release. The first installment shall be
paid after one month from the date of his release in a fixed deposit in a
nationalized bank, and producing the receipt/certificate of the same before the
concerned trial Court, and the said amount shall be subject to the final outcome of
the case by the trial Court. The deposit receipt/certificate so produced by the
applicant No.1 Dheeraj shall be endorsed by the learned Judge of the lower Court
to be, 'furnished towards the bail of the applicant No.1 and shall be subject to the
final decision of the case by the trial Court'.
11] It is further directed that the applicant No.1- Dheeraj shall be released on
bail on his furnishing a bond in the sum of Rs.25,000/- (Rupees Twenty Five
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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 court concerned during trial and
shall also abide by the conditions enumerated under Section 437 (3) Criminal
Procedure Code, 1973. If the applicant No.1 is found to be involved in
violation of any of the terms of this order, an application for cancellation of
his bail may be filed before the trial Court itself, who shall decide the same,
in accordance with law.
12] M.Cr.C. stands partly allowed and disposed of .
Certified copy as per rules.
(SUBODH ABHYANKAR)
JUDGE
Pankaj
