[Cites 9, Cited by 0]
Madhya Pradesh High Court
Antar Singh vs The State Of Madhya Pradesh on 17 February, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:4843
1 MCRC-50-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 17th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 50 of 2026
RAKESH AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ritu Raj Bhatnagar - Advocate for the applicants.
Shri Tarun Pagare- G.A. for the State.
Shri Rishiraj Trivedi- Advocate for the objector.
WITH
MISC. CRIMINAL CASE No. 5630 of 2026
ANTAR SINGH AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Rishiraj Trivedi - Advocate for the applicants.
Shri Tarun Pagare- G.A. for the State.
Shri Ritu Raj Bhatnagar - Advocate for the objector.
ORDER
1] They are heard. Perused the case-diary.
2] This order shall govern the disposal of M.Cr.C. Nos.50/2026 and
5630/2026, as M.Cr.C No.5630/2025 has arisen out of Crime No.189/2025,
which is a cross case against the Crime Number of M.Cr.C. No.50/2026,
NEUTRAL CITATION NO. 2026:MPHC-IND:4843
2 MCRC-50-2026
which is 188/2025.
3] Both these applications are the first applications filed by the
applicants under Section 482 of the Bharatiya Nagrik Suraksha Sanhita,
2023/Section 438 of Criminal Procedure Code, 1973 for grant of anticipatory
bail as they are apprehending their arrest in connection with Crime
Nos.188/2025 and 189/2028, respectively, registered at Police Station
Balwada, District Khargone for the offence punishable under Sections 296,
115(2), 351(3), 3(5), 190, 191(2), 191(3), 117, 117(2), 117(4) and 118(2) of
the B.N.S., 2023.
4] The allegation against the applicants is of assault.
5] Counsel for the applicants have submitted that they are trying to
settle the issue outside the Court only, and the dispute has arisen in respect of
a bhandara, as both the parties were at logger heads in respect of the place
where the said bhandara was to take place. Counsel have submitted that they
do not have any objection if the application of the other party is allowed.
6] Counsel for the respondent/State, on the other hand, has opposed
the prayer.
7] On due consideration of submissions, perusal of the documents
filed on record, and also taking note of the fact that in M.Cr.C. No.50/2026,
as many as fourteen applicants have filed the application, whereas, in
M.Cr.C. No.5630/2026, five applicants have filed the application, this Court
is inclined allow the present application as the custodial interrogation of the
applicants under the facts and circumstances of the case does not appear
necessary.
NEUTRAL CITATION NO. 2026:MPHC-IND:4843
3 MCRC-50-2026
8] Accordingly, without commenting anything on the merits of the
case, the applications are allowed. It is directed that in the event of arrest,
applicants Rakesh, Nikhil, Kalu, Devkaran, Ravindra, Sunderlal, Rohit,
Rajesh, Shivam, Manohar, Gopichand, Santosh, Pawan and Man Singh, and
applicants Antar Singh, Santoshbai, Dhan Singh, Lalit @ Pintu and Surendra
shall be released on bail, upon their executing a personal bond in the sum of
Rs.25,000/- (Rupees Twenty Five Thousand only) each and furnishing
separate solvent surety in the like amount to the satisfaction of the Arresting
Officer (Investigating Officer). The applicants shall make themselves
available for interrogation by a Police Officer, as and when required. They
shall further abide by the other conditions enumerated in Sub Section (2) of
Section 438 of the Code of Criminal Procedure, 1973.
9] Accordingly, MCRC stands allowed and disposed of.
Certified copy as per rules.
(SUBODH ABHYANKAR)
JUDGE
Bahar
