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Madhya Pradesh High Court
Arvind Sharma vs The State Of Madhya Pradesh on 13 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:12982
1 CRA-1214-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI
ON THE 13 th OF FEBRUARY, 2026
CRIMINAL APPEAL No. 1214 of 2026
ARVIND SHARMA
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri M. Shafiqullah - Advocate for appellant.
Shri Dayaram Vishwakarma - Public Prosecutor for State.
ORDER
The appellant has filed this second criminal appeal under Section 14-A (1)
of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,
1989 being aggrieved by order dated 30.01.2026 passed in SC ATR No.161 of
2025 passed by the Special Judge under the Scheduled Castes and Scheduled
Tribes (Prevention of Atrocities) Act, Bhopal, MP whereby his regular bail
application filed under Section 483 of BNSS, 2023, has been rejected. The first
bail application was dismissed on merits vide order dated 07.11.2025 in CRA
No.10679 of 2025.
2. The appellant has been arrested on 03.10.2025 relating to FIR/Crime No.68
of 2025 registered at police station - Habibganj, Bhopal District Bhopal; for
offence punishable under Sections 137(2), 143, 238, 318(4), 336(3), 338, 340(2),
61(2), 63(D) and 87 of the Bharatiya Nyaya Sanhita, 2023 and Section 3(2)(v) of
the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
3 . It is submitted by learned counsel for the present appellant that as per the
allegation of prosecution, the first marriage of the prosecutrix was got solemnized
NEUTRAL CITATION NO. 2026:MPHC-JBP:12982
2 CRA-1214-2026
with appellant, second was with Mahesh, third was with Kaluram and fourth was
with Narendra. Co-accused Mahesh and Narendra have already been extended the
benefit of bail vide order dated 09.12.2025 in CRA No.11252 of 2025 and order
dated 19.12.2025 in CRA No.12188 of 2025 respectively. Similarly, the co-
accused Kaluram has also been extended the benefit of bail vide order dated
15.01.2026 in CRA No.12192 of 2025. It is submitted that the case of present
appellant is identical to that of co-accused Narendra, Mahesh and Kaluram. The
present appellant has no criminal antecedents. The conclusion of the trial will take
time. He is ready to comply with the conditions as may be imposed by this Court.
In view of the aforesaid, a prayer is made to release the appellant on 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 but fairly concedes the factum of
parity with co-accused Narendra, Mahesh and Kaluram.
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;
NEUTRAL CITATION NO. 2026:MPHC-JBP:12982
3 CRA-1214-2026
ii) The appellant will cooperate in the investigation/trial, as the case may
be;
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; and
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
THK
