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Madhya Pradesh High Court
Raees Pinjara vs State Of Madhya Pradesh on 17 February, 2026
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
NEUTRAL CITATION NO. 2026:MPHC-IND:4838
1 MCRC-5707-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
ON THE 17th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 5707 of 2026
RAEES PINJARA
Versus
STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Priyvrat Singh Chouhan - Advocate for the applicant.
Shri Bhaskar Agrawal - Govt. Advocate for respondent/State.
ORDER
1. This first application has been filed by applicant under Section
483 of Bharatiya Nagarik Suraksha Sanhita 2023 for grant of regular bail in
connection with Crime No.286 of 2025 registered at Police Station -
Nalkheda, District - Rajgarh (M.P.) for offence punishable under Sections
64, 64 (2) (m), 69 and 351(3) of the BNS, 2023. The Applicant is in judicial
custody since 22.11.2025.
2. Heard the arguments.
3. Perused the grounds for grant of bail stated in the application, case
diary and the relevant material on record.
4. Learned counsel for the applicant in addition to the grounds
mentioned in the application contends that it is a case of romantic
relationship between the youngsters, but the complainant was engaged
elsewhere and the relationship turns sour. When the engagement of applicant
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was broken she again pressurized the applicant to marry her. False
allegations of rape on promise of marriage are levelled against the applicant.
The alleged offence is not committed by the applicant. The applicant has
already informed the police authorities on 18.11.2025, two days prior to the
registration of FIR apprehending false allegations. The final report has been
submitted on completion of investigation. Applicant has clean past with
family roots, property and employment. There is no history of evading
process of law. There is no likelihood of tampering with evidence by the
applicant. The trial would take time to conclude. Jail incarceration is causing
hardship to the applicant and the dependent family. Applicant is ready to
cooperate in the trial.
5. Per contra, learned counsel for the State opposes the 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 22 years and is a mechanic by profession.
6. As per accusation on record, the complainant aged around 19
years reported to police station - Nalkheda on 20.11.2025 that she was
acquainted with Raees. Raees promised to marry on her attaining majority.
Raees committed rape with her on promise of marriage on multiple
occasions. On 9.11.2025 in the night, Raees called her to his house and had
sexual relations with her. She was engaged elsewhere. Raees was
instrumental in breaking her engagement. When she asked for marriage,
Raees refused to marry her. On such allegation police station - Nalkheda
registered the offence under Sections 64, 64 (2) (m), 69 and 351(3) of the
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BNS, 2023. The applicant was arrested on 22.11.2025. He is in custody ever
since. The final report has been submitted. Trial will take time to
conclude. The contentions advanced by the applicant have prima-facie merit
and cannot be dismissed as manifestly baseless. The veracity of prosecution,
complicity and intention of the applicant will be determined after evidence in
the trial.
7. As informed, the applicant is 22 years and has family
responsibility. Considering these aspects, there appears to be no possibility
of fleeing from justice. In absence of any criminal antecedent, considering
the socio-economic status of the applicant, there appears to be no likelihood
of recidivism or tampering with the 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.
8. 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 - Raees Pinjara S/o.
Shafiq shall be released on bail in connection with the Crime as mentioned
in first paragraph of this order, upon furnishing a personal bond in the sum of
Rs.25,000/- (Rupees Twenty Five Thousand only) with one solvent surety of
the same amount to the satisfaction of the Trial Court, for compliance with
the following conditions : (For convenience of understanding by accused
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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.
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(SANJEEV S KALGAONKAR)
JUDGE
SS/-
