Kundan Kumar Soni vs The State Of Madhya Pradesh
2026 Latest Caselaw 1218 MP

Madhya Pradesh High Court

Kundan Kumar Soni vs The State Of Madhya Pradesh on 6 February, 2026

Author: Pranay Verma

Bench: Pranay Verma

         NEUTRAL CITATION NO. 2026:MPHC-IND:3931




                                                                1                                  WP-4737-2026
                              IN      THE     HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                           BEFORE
                                             HON'BLE SHRI JUSTICE PRANAY VERMA
                                                  ON THE 6 th OF FEBRUARY, 2026
                                                   WRIT PETITION No. 4737 of 2026
                                             KUNDAN KUMAR SONI AND OTHERS
                                                         Versus
                                        THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                 Shri Ajay Gupta - Advocate for the petitioners.
                                 Shri Kushal Goyal - Dy. Advocate General for the respondents/State.

                                                                 ORDER

1. By this petition preferred under Article 226 of the Constitution of India the petitioner has prayed for the following reliefs :-

"(07)- सहायता जो इस यािचका के मा यम से चाह ं गई है :-

वन ाथना है क, यािचकाकता क बगलामुखी भ िनवास होटल नलखेडा पर दनांक 25.01.2026 र ववार क रात 10-30 से 11-50 बजे घटना घ टत होने तथा िशकायतकतागण धम राजपूत एवं कमल शमा क मौखीक िशकायत पर से, यथ -2-पुिलस थाना नलखेडा के ारा यािचकाकता-1-कु दन कुमार सोनी एवं अ य अ ात के व धारा 109(1), 296, 115(2), 3(5), BNS 2023 (धारा 307, 294, 323, 34, IPC 1860) के अंतगत FIR 0039 दनांक 26.01.2026 सोमवार को अलसुबह 02-27 बजे पंजीब क गई। घटना के समय उ यािचकाकता क होटल पर भी CCTV कैमरे लगे हुए थे एवं यथ -2 के पुिलस थाने पर भी CCTV कैमरे लगे हुए थे, जनम संपूण घटना कैद होकर सुर त है । इस कारण से उ यािचकाकता-1 क होटल पर एवं यथ -2 के पुिलस थाने पर लगे CCTV कैमर क व डयो रका डगस लीप के inculpatory as well as exculptory material को एक त कए जाने तथा सभी संबंिधत के मोबाई स क कॉल डटे स मय लोकेशन स हत एक त कए जाने बावत यथ -2 को आदे श एवं िनदश दान करने क कृ पा कर तथा यािचकाकतागण के ारा धारा 62, 63, भारतीय सा य अिधिनयम 2023 (धारा 65-ए, 65-बी, भारतीय सा य अिधिनयम 1872) के माण-प स हत inculpatory as well as exculptory material सा य तुत कए जाने पर उसको ववेचना म समा व करने बावत यथ -2 को आदे श एवं िनदश दान करने क कृ पा कर ।"

NEUTRAL CITATION NO. 2026:MPHC-IND:3931

2 WP-4737-2026

2. In exercise of the powers conferred by Article 227 of the Constitution of India, read with Section 477 of the Criminal Procedure Code, 1973 (2 of 1974), the High Court of Madhya Pradesh made the following amendments in the Madhya Pradesh Rules and Orders (Criminal) in pursuance to order passed by the Hon'ble Supreme Court in Suo Moto Writ Petition (Cri.) No.1/2017 In Re: To Issue Certain Guidelines Regarding Inadequacies and Deficiencies in Criminal Trials. Rule 117-A reads as under:

"117-A, Supply of documents under sections 173, 207 and 208 of Cr.P.C., 1973 - - Every Accused shall be supplied with statements of witness recorded under Sections 161 and 164 Cr.P.C., 1973 and a list of documents, material objects and exhibits seized during investigation and relied upon by the Investigating Officer (J.O) in accordance with Sections 207 and 208, Cr.P.C., 1973. [Explanation: The list of statements, documents, material objects and exhibits shall specify statements, documents, material objects and exhibits that are not relied upon by the Investigating Officer]."

3. In view of the averments made by the petitioner, we hereby dispose of the petition directing the respondent no.2 to ensure that the case diary as well as the charge sheet filed under Section 193 BNSS contains all the evidence/statement/material inculpatory as well as exculpatory in nature. Further we direct the respondents to ensure compliance of Rule 117-A of this Court in toto, by way of supplying (under Section 230 and 231 of the BNSS), all the material inculpatory as well as exculpatory, collected during the course of investigation to the accused before commencement of his trial in terms of Rule 117-A.

4. With the aforesaid direction, the petition stands disposed off.

(PRANAY VERMA) JUDGE

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