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Madhya Pradesh High Court
Lakhan Raikwar vs The State Of Madhya Pradesh on 13 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:5785
1 CRA-1156-2026
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. 1156 of 2026
LAKHAN RAIKWAR
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Ashirbad Dwivedi - Advocate for the appellant.
Shri Manish Saxena - PP appearing on behalf of State.
ORDER
The appellant has filed this 2nd criminal appeal under Section 14-A
(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,
1989 being aggrieved by order dated 09.01.2026 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 01.09.2025 by the Police Station-
Kotwali, District Vidisha in connection with Crime No.661/2025, registered
in relation to the offence punishable under Sections 109, 3(5) of BNS,
NEUTRAL CITATION NO. 2026:MPHC-GWL:5785
2 CRA-1156-2026
Sections 3(2) (v) of the Scheduled Castes and Scheduled Tribes (Prevention
of Atrocities) Act.
4. Learned counsel for the appellant submits that first appeal of
appellant was withdrawn on 28.11.2025. It has also been submitted that the
appellant is innocent and has falsely been implicated in the matter. The only
allegation against the appellant is that he had hit the complainant by way of
lathi. It is further submitted that the statements of injured and other eye
witnesses have already been recorded and they have been turned hostile.
Thus, the appellant has good case on merit and there is every likelihood of
his acquittal. 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:-
NEUTRAL CITATION NO. 2026:MPHC-GWL:5785
3 CRA-1156-2026
1. The appellant will comply with all the terms and conditions of the
bond executed by him;
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
