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Madhya Pradesh High Court
Narayan Singh vs The State Of Madhya Pradesh on 13 February, 2026
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
NEUTRAL CITATION NO. 2026:MPHC-IND:4584
1 MCRC-7297-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
ON THE 13 th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 7297 of 2026
NARAYAN SINGH
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Virendra Sharma Senior Advocate with Shri Jitendra Sharma advocate
for applicant.
Shri Gajendra Singh Dodia public prosecutor for State.
ORDER
This first application has been filed by applicant under Section 483 of
Bharatiya Nagarik Suraksha Sanhita 2023 for grant of bail in connection with
Crime No.459/2025 registered at Police Station-Makdon, District-
Ujjain(M.P.) for offence punishable under Sections 115(2), 296(b), 351(3),
3(5) and 109 of the BNS, 2023. The applicant is in judicial custody since
2.2.2026.
Learned Counsel for the applicant, in addition to the grounds mentioned
in the application, submits that applicant has been falsely implicated in this
matter. It is a case of false over implication. Applicant did not commit the
alleged offence. As per accusation in FIR, co-accused Mangilal caught hold
of the hands of Vijaysingh. Narayansingh (applicant) assaulted Vijaysingh
with wooden sticks on his mouth. Vijaysingh sustained injury near left eye,
which was found to be simple in nature. There is no fracture on skull or
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mouth of Vijaysingh. The prosecution for offence punishable under Section
109 of BNS, 2023 was added on the basis of CT Scan report showing
fracture of ribs, which is not reported in the FIR. Learned counsel further
referring to the cross-case FIR registered at Crime No.458/2025, P.S.
Makdon contends that it is a case of free-fight between the parties. Both the
parties had oral altercation over damage of pipe-line, which aggravated into
physical scuffle. The investigation is almost complete. Further custodial
interrogation of the applicant is not needed in the matter. The applicant has
clean past with family roots and property. There is no likelihood of tampering
with evidence by the applicant. Jail incarceration is causing hardship to the
applicant. The applicant is ready to cooperate in the trial. The alleged offence
is not heinous or brutal in nature affecting society at large.
Per contra, learned Counsel for the State opposes the bail application on
the ground of gravity of alleged offence. However, after going through the
case diary, he fairly states that no criminal antecedent is reported against the
applicant. Applicant is aged 61 years. He is an agriculturist by profession.
As per the accusation on case diary, Vijaysingh reported to P.S. Makdon
that on 10.12.2025, around 08.00 in the morning, he was passing in front of
the house of Mangilal, Narayansingh (applicant) and Mangilal abused him in
filthy language over dispute of way. Mangilal caught hold of his hand.
Narayansingh assaulted him with wooden stick on his mouth. He sustained
injury near left eye. Cash Rs.70,000/- fell down somewhere during scuffle.
Accused threatened him to kill. On such allegation, P.S. Makdon, District -
Ujjain(M.P.) registered FIR for offence punishable under sections 115(2),
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296(b), 351(3), 3(5) of the BNS, 2023 against Mangilal and Narayansingh.
The injured Vijaysingh was forwarded for medico-legal examination. The
injury on mouth of Vijaysingh was found to be simple in nature. Later, he
was subjected to CT Scan on chest. The Medical Officer opined that fracture
of ribs revealed by CT Scan report may be life threatening. Therefore,
prosecution for offence punishable under Section 109(1) and 117(2) of BNS,
2023 was added. The relevant seizures were made. The statement of
witnesses were recorded. The applicant was arrested on 2.2.2026. He is in
custody ever since. A wooden stick was seized at the instance of the applicant
Narayansingh. The trial would take time to conclude. The contentions
advanced by the applicant have prima-facie merit and cannot be dismissed as
manifestly baseless. The veracity of the prosecution and complicity of the
applicant in the alleged offence will be considered on merit after evidence.
As informed, the applicant has family responsibility. Considering these
aspects, there appears to be no possibility of fleeing from justice. In absence
of any criminal past, there appears to be no likelihood of tampering
with evidence or influencing the witnesses by the applicant. There appears to
be no compelling reason to continue incarceration of the applicant. However,
the observations, herein-above, are recorded for present application only.
Considering the rival contentions and overall circumstances of the case,
in the light of aforestated facts, but without commenting on the merits, this
Court is inclined to release the applicant on bail. Thus, the application is
allowed.
9. Accordingly, it is directed that applicant -Narayan Singh shall be
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released on bail in connection with Crime as mentioned in first paragraph of
this order, upon furnishing a personal bond in the sum of Rs.50,000/-(Rupees
Fifty Thousand only) with one surety of the same amount to the satisfaction
of the trial Court, for compliance with the following conditions :(For
convenience of understanding by accused and surety, the conditions of bail
are also reproduced in Hindi as under):-
(1) Applicant shall remain present on every date of hearing as may be directed by the concerned court;
(1) आवेदक संबंिधत यायालय के िनदशानुसार सुनवाई क येक ितिथ पर उप थत रहे गा ।
(2) Applicant shall not commit or get involved in any offence of similar nature;
(2) आवेदक समान कृ ित का केाई अपराध नह ं करे गा या उसम स मिलत नह ं होगा ।
(3) Applicant shall not directly or indirectly make any inducement, threat or promise to any person
acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to the
Court or to the police officer;
(3) आवेदक करण के त य से प रिचत कसी य को य या अ य प से लोभन, धमक या वचन नह ं
दे गा, जससे ऐसा य ऐसे त य को यायालय या पुिलस अिधकार को कट करने से िनवा रत हो ।
(4) Applicant shall not directly or indirectly attempt to tamper with the evidence or allure, pressurize or
threaten the witness;
(4) आवदे क य या अ य प से सा य के साथ छे डछाड करने का या सा ी या सा य को बहलाने-फुसलाने,
दबाव डालने या धमकाने का यास नह ं करे गा ।
(5) During trial, the applicant shall ensure due compliance of provisions of Section 309 of Cr.P.C./346 of
Bharatiya Nagarik Suraksha Sanhita, 2023 regarding examination of witnesses in attendance;
(5) वचारण के दौरान, उप थत गवाह से पर ण के संबंध म आवेदक धारा ३०९ दं . .सं./ ३४६ भारतीय नाग रक
सुर ा सं हता, 2023 के ावधान का उिचत अनुपालन सुिन त करे गा ।
10. This order shall be effective till the end of trial. However, in case of
breach of any of the preconditions of bail, the trial Court may consider, on
merit, cancellation of bail without any impediment from this order.
11. The trial Court shall get these conditions reproduced on the personal
bond by the accused and on surety bond by the surety concerned. If any of
them is unable to write, the scribe shall certify that he/she had explained the
conditions to the concerned accused or the surety.
C.C. as per rules.
(SANJEEV S KALGAONKAR)
JUDGE
BDJ
