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Madhya Pradesh High Court
Narendra Pal vs The State Of Madhya Pradesh on 18 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 18th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 7817 of 2026
NARENDRA PAL
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Sunil Kumar Soni - Advocate for applicant.
Ms Kalpana Parmar - Public Prosecutor for respondent/State.
ORDER
The applicant has filed this First bail application under Section 482 of
BNSS/438 of Cr.P.C. for grant of anticipatory bail.
Applicant apprehends his arrest in connection with Crime
No.814/2014 registered at Police Station Morar District Gwalior (M.P.) in
relation to the offence punishable under Sections 302, 120B, 201, 34 of IPC
and Section 25, 27 of Arms Act.
The allegation against the present applicant is that in the absence of
the applicant/accused Narendra Pal, his wife developed illicit relations with
the deceased, Ramveer Gurjar; upon learning of this, the applicant/accused
conspired with co-accused to murder Ramveer, and it was agreed that after
carrying out the killing, the applicant/accused would pay a sum of twelve
lakh rupees to co-accused Asharam Pal.
Learned counsel for the applicant submits that the applicant has neither
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any direct nor indirect connection with the alleged offence and has been
falsely implicated in the present case due to enmity. It is submitted that in
Crime No. 814/2014 registered at Police Station Murar, District Gwalior, the
First Information Report was initially lodged against unknown persons. As
per the prosecution story, upon completion of investigation, it was alleged
that the accused Harprasad Pal, Gaurav Rana, and Rinku Pal caused the
death of the deceased, Ramveer, by shooting him. However, the present
applicant has been arrayed as a co-accused solely on the basis of the
memorandum statement recorded under Section 27 of the Indian Evidence
Act. It is further submitted that the applicant was not present at the place of
occurrence at the date and time of the alleged incident, and no overt act has
been attributed to him. There is no independent material available on record
to connect the applicant with the commission of the alleged offence, except
the aforesaid memorandum statement, which by itself is insufficient to
establish involvement. The applicant is presently serving in the Indian Army
and is a permanent resident of District Gwalior. He has deep roots in society,
and there is no likelihood of his absconding or tampering with the
prosecution evidence. The applicant undertakes to cooperate with the
investigation and trial and to abide by any condition that may be imposed by
this Hon'ble Court. In view of the foregoing facts and circumstances of the
case, it is prayed that this Hon'ble Court may be pleased to grant the benefit
of anticipatory bail to the present applicant.
Per contra, learned Counsel for the State vehemently opposes the
prayer for anticipatory bail and submits that the present case pertains to a
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grave and heinous offence involving a well-planned conspiracy culminating
in the brutal murder of the deceased, Ramveer Gurjar. Considering the
seriousness of the offence, the nature of allegations, and the fact that
custodial interrogation may be necessary to unearth the larger conspiracy and
recover relevant evidence, grant of anticipatory bail at this stage would
seriously prejudice the investigation. Hence, the application deserves to be
rejected.
Heard the counsel for the parties and perused the case diary.
Considering the totality of facts and circumstances of the case, the
arguments advanced by learned counsel for the rival parties, without
commenting on the merits of the case, this Court is of the considered opinion
that the applicant has made out a case for grant of anticipatory bail.
Accordingly, it is directed that in the event of his arrest, the applicant
shall be released on bail upon furnishing a personal bond in the sum of Rs.
50,000/- (Rupees Fifty Thousand only) along with one solvent surety in the
like amount, to the satisfaction of the Arresting Authority or Investigating
Officer.
This order will remain operative subject to compliance of the
following conditions by the applicant:-
(i) The applicant will comply with all the terms and conditions of the
bond executed by him;
(ii) The applicant will cooperate in the investigation/ trial, as the case
may be;
(iii) The applicant will not indulge himself in extending inducement,
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threat or promise to any person acquainted with the facts of the case so as to
dissuade them from disclosing such facts to the Court or to the Police
Officer, as the case may be;
(iv) The applicant shall not commit any offence during the period of
bail;
(v) The applicant will not seek unnecessary adjournments during
the trial;
(vi) The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
Application stands allowed and disposed of.
Copy of this order be sent to the trial Court/Police Station concerned
for compliance.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
ojha
