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Madhya Pradesh High Court
Ramswaroop Noriya vs The State Of Madhya Pradesh on 13 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:12873
1 CRA-1315-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI
ON THE 13th OF FEBRUARY, 2026
CRIMINAL APPEAL No. 1315 of 2026
RAMSWAROOP NORIYA
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Paritosh Trivedi - Advocate for the appellant.
Shri Himanshu Soni - Panel Lawyer for the respondent/State.
ORDER
The appellant has filed this first criminal appeal under Section 14-A of
the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,
1989 being aggrieved by order dated 30.12.2025 passed in B.A.No.455/2025
passed by the Special Judge under the Scheduled Castes and Scheduled
Tribes (Prevention of Atrocities) Act, Raisen, MP whereby his bail
application filed under Section 483 of BNSS, 2023, has been rejected.
2 . The appellant has been arrested on 26.12.2025 relating to
FIR/Crime No.625/2025 registered at police station - Bareli, District Raisen
(M.P.); for offences punishable under Sections 296(1), 115(2), 351(3),
118(2), 3(5) of BNS and 3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled Castes
and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
3. It is submitted by learned counsel for the present appellant that the
present appellant is in custody since 26.12.2025. The charge sheet has
already been filed. It is submitted that co-accused Lata has been granted bail
NEUTRAL CITATION NO. 2026:MPHC-JBP:12873
2 CRA-1315-2026
by this Court vide order dated 29.01.2026 passed in Cr.A. No.289 of 2026.
The case of present appellant is identical to that of co-accused Lata. He has
no criminal antecedents. He is ready to comply with the conditions as may
be imposed by this Court. The conclusion of the trial will take time.
Therefore, it is prayed that the present appellant be also extended the benefit
of suspension of sentence and grant of bail on the ground of parity.
4 . Per contra, learned counsel for the State has opposed the bail
application/appeal and prayed for its rejection. However, he fairly concedes
the factum of parity with co-accused Lata.
5. Heard learned counsel for the parties and perused the case diary.
6 . Considering the submissions made by learned counsel for the
parties and the entire facts and circumstances of the case, this Court is
inclined to release the present appellant on bail. Thus, without commenting
on the merits of the case, the appeal is allowed and it is directed
that appellant be released on bail upon his furnishing a personal bond in the
sum of Rs.70,000/- (Rupees Seventy Thousand Only) with one solvent
surety in the like amount to the satisfaction of the concerned trial
Court/Committal Court.
7 . This order will remain operative subject to compliance of the
following conditions by the appellant :-
"i) The appellant will comply with all the terms and conditions of the
bond executed by him;
ii) The appellant will cooperate in the investigation/trial, as the case
may be;
NEUTRAL CITATION NO. 2026:MPHC-JBP:12873
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iii) The appellant will not indulge himself in extending inducement,
threat or promise to any person acquainted with the facts of the case so as to
dissuade him/her from disclosing such facts to the Court or to the Police
Officer, as the case may be;
iv) The appellant shall not commit an offence similar to the offence of
which he is accused;
v) The appellant will not seek unnecessary adjournments during the
trial;
vi) The appellant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
vii) If any of the aforesaid conditions is violated, then this order shall
loose its effect automatically."
8 . Copy of this order be sent to the trial Court concerned for
compliance by the office of this Court.
Certified copy as per rules.
(RAJENDRA KUMAR VANI)
JUDGE
DV
