Akash Alias Patel Kushwah vs The State Of Madhya Pradesh
2026 Latest Caselaw 1536 MP

Madhya Pradesh High Court

Akash Alias Patel Kushwah vs The State Of Madhya Pradesh on 13 February, 2026

           NEUTRAL CITATION NO. 2026:MPHC-GWL:5776




                                                            1                               CRA-1582-2026
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                       BEFORE
                                       HON'BLE SHRI JUSTICE PUSHPENDRA YADAV
                                                ON THE 13th OF FEBRUARY, 2026
                                             CRIMINAL APPEAL No. 1582 of 2026
                                            AKASH ALIAS PATEL KUSHWAH
                                                      Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                  Shri Rajendra Singh Yadav - Advocate for the appellant.

                                  Shri Manish Saxena - PP appearing on behalf of State.

                                                                ORDER

The appellant has filed this first criminal appeal under Section 14-A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 being aggrieved by order dated 03.02.2026 passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Vidisha whereby bail application under Section 483 of BNSS of appellant has been dismissed.

2 . Learned Counsel for the State submits that the victim has been

informed about filing of this appeal in compliance with mandate of Section 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

3. Appellant has been arrested on 31.01.2026 by the Police Station- Kotwali, District Vidisha in connection with Crime No.333/2025, registered in relation to the offence punishable under Sections 127(1),

NEUTRAL CITATION NO. 2026:MPHC-GWL:5776

2 CRA-1582-2026 119(1), 296, 115(2), 3(5) of BNS, and Sections 3(1)(r), 3(1)(s), 3(2) (va), 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

4. Learned counsel for the appellant submits that appellant is innocent and has falsely been implicated in the case. It is further submitted that the complainant has given written application that the appellant has not beaten him and turned hostile. There were no grievous injury caused to the complainant. Trial is likely to take long time to conclude. The appellant is ready and willing to abide by all the conditions which may be imposed by the Court. Thus, on these grounds, he prays that the impugned order be set aside and appellant may be extended the benefit of bail.

5. On the other hand, learned counsel for State opposed the prayer and

prayed for its rejection.

6. Heard the counsel for the parties and perused the case diary.

7. Considering the facts and circumstances of the case and the fact that trial will take some time, without commenting upon the merits of the case, this appeal stands allowed and it is directed that the appellant be released on bail on his 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 concerned trial Court.

8. This order will remain operative subject to compliance of the following conditions by the appellant:-

1. The appellant will comply with all the terms and conditions of the bond executed by him;

NEUTRAL CITATION NO. 2026:MPHC-GWL:5776

3 CRA-1582-2026

2.The appellant will cooperate in the investigation/trial, as the case may be;

3.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;

4.The appellant shall not commit an offence similar to the offence of which he is accused;

5.The appellant will not seek unnecessary adjournments during the trial; and

6.The appellant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

9. A copy of this order be sent to the Court concerned for compliance. C.C. as per rules.

(PUSHPENDRA YADAV) JUDGE

Chandni