Vishal Singh @ Golu Singh Chandel vs The State Of Madhya Pradesh
2026 Latest Caselaw 1552 MP

Madhya Pradesh High Court

Vishal Singh @ Golu Singh Chandel vs The State Of Madhya Pradesh on 13 February, 2026

          NEUTRAL CITATION NO. 2026:MPHC-JBP:12878




                                                                  1                            CRA-1164-2026
                                 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. 1164 of 2026
                                            VISHAL SINGH @ GOLU SINGH CHANDEL
                                                           Versus
                                         THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                 Shri Vishnu Kumar Upadhyay - Advocate for appellant.
                                 Shri Mukesh Shukla - Public Prosecutor for State.

                                                                      ORDER

The appellant has filed this first criminal appeal under Section 14-A(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 being aggrieved by order dated 28.01.2026 passed in Bail Application No.177 of 2026 passed by the Special Judge (Prevention of Atrocities), District Chhatarpur, MP whereby his regular bail application filed under Section 483 of BNSS, 2023, has been rejected.

2 . The appellant has been arrested on 28.01.2026 relating to FIR/Crime

No.244 of 2023 registered at police station - Orchha Road, District Chhatarpur; for offence punishable under Sections 294, 323, 506, 34 and 427 of the Indian Penal Code and Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. 3 . Learned counsel appearing on behalf of the appellant has pointed out that the appellant is innocent and has not committed any offence. It is submitted that, as per the prosecution case, the allegation against the present

NEUTRAL CITATION NO. 2026:MPHC-JBP:12878

2 CRA-1164-2026 appellant is limited to causing simple injury, abusing the complainant, and extending threats. The learned trial Court has dismissed the application on the ground that a similar offence had earlier been registered against the appellant in the year 2020. It is further submitted that the appellant has been falsely implicated in the said case as well. The investigation is complete and the charge-sheet has already been filed in the matter. The appellant is in custody since 28.01.2026. He is ready to comply with the conditions as may be imposed by this Court. In view of the aforesaid, the appellant may be granted benefit of bail.

4 . Per contra, learned counsel for the State has vehemently opposed the appeal for bail.

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

NEUTRAL CITATION NO. 2026:MPHC-JBP:12878

3 CRA-1164-2026 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 shall mark his presence before the concerned Police Station once in every fortnight till conclusion of the trial ; and

vii) The appellant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be; and

viii) 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