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Madhya Pradesh High Court
Kuldeep Sikarwar vs The State Of Madhya Pradesh on 18 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:6275
1 MCRC-7352-2026
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. 7352 of 2026
KULDEEP SIKARWAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Ms. Priyanka Tonk - Advocate for applicant.
Ms Kalpana Parmar - Public Prosecutor for respondent/State.
ORDER
This is first application filed by the applicant under Section 483 of
BNSS for grant of bail.
2. The applicant has been arrested on 05.02.2026 in connection with
Crime No.126/2012 registered at Police Station Maharajpura District
Gwalior (M.P.) for offences punishable under Sections 379, 424 of IPC.
3. Learned counsel for the applicant submits that the present case
pertains to an alleged bail jump. It is submitted that the applicant/accused
was released on bail on 20.06.2012, but he remained absent before the trial
Court, as a result of which he was again released on bail on 18.04.2013 and
30.11.2017. Thereafter, upon his once again remaining absent, a non-bailable
warrant of arrest was issued against him on 08.04.2022, in compliance with
which he surrendered before the Court of JMFC on 05.02.2026. The absence
was neither intentional nor deliberate. Learned counsel submits that the
NEUTRAL CITATION NO. 2026:MPHC-GWL:6275
2 MCRC-7352-2026
applicant undertakes to remain present on each and every date of hearing and
to strictly abide by all the terms and conditions that may be imposed by this
Hon'ble Court. It is therefore prayed that this Hon'ble Court may be pleased
to condone the applicant's absence and enlarge him on bail, in the interest of
justice.
4. Learned counsel for the State vehemently opposed the bail
application and prayed for its rejection.
5. Heard learned counsel for the parties and perused the case diary.
6. Considering the overall facts and circumstances of the case, without
expressing any opinion on merits of the case, this application is allowed and
it is directed that the applicant be released on bail on 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 trial
Court/committal Court.
7. 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,
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;
NEUTRAL CITATION NO. 2026:MPHC-GWL:6275
3 MCRC-7352-2026
iv) The applicant shall not commit an offence similar to the offence of
which he is accused;
v) The applicant will not seek unnecessary adjournments during the
trial; and
vi) The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
vii) The trial court is directed to forfeit the amount from his earlier bail
bonds in accordance with its discretion.
8. It is made clear that in case of bail jump, this order shall
automatically stand cancelled.
9. Copy of this order be sent to the trial Court concerned for
compliance.
Certified copy as per rules
(MILIND RAMESH PHADKE)
JUDGE
ojha
