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Madhya Pradesh High Court
Rakesh Nayak Banjara vs The State Of Madhya Pradesh on 20 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:6637
1 MCRC-8069-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 20th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 8069 of 2026
RAKESH NAYAK BANJARA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Jitendra Sharma - Advocate for the applicant.
Shri Brajesh Kumar Tyagi - PP for the State.
ORDER
This is second application filed by the applicant under Section 483 of
the BNSS for grant of regular bail. The applicant has been arrested in
connection with Crime No.283/2025 registered at Police Station
Shamshabad, District Vidisha (M.P.) for the offence under Sections 80 of
BNS. First bail application was dismissed as withdrawn with liberty to renew
the prayer after examination of material prosecution witnesses vide order
dated 26.11.2025 passed in MCRC No.48601/2025 by this Court.
2. As per the prosecution story, the allegation against the present
applicant along with co-accused subjected the deceased with cruelty for
demand of dowry, due to which she died by hanging herself, Therefore, the
aforesaid crime was registered.
3. Learned counsel for the the applicant submits that applicant has
falsely been implicated in the present case. He is in custody since
NEUTRAL CITATION NO. 2026:MPHC-GWL:6637
2 MCRC-8069-2026
12.08.2025. The investigation is complete and charge sheet has been filed.
There is no specific role or act has been alleged against the present applicant
and only omnibus allegations have been levelled against him. It is further
argued that statements of family members of deceased including parents
have been examined and they have not stated anything against the present
applicant and turned hostile. There is no criminal antecedents against the
present applicant. Applicant is a permanent resident of District - Vidisha and
there is no possibility of his absconsion or tampering with the prosecution
evidence, if released on bail. Under these grounds, counsel for applicant
prayed for grant of bail to the applicant.
4 . Per contra, Dy. Government Advocate for the State vehemently
opposed the bail application and prayed for its rejection.
5. Heard learned counsel for the rival parties and perused the case
diary.
6. Considering the above submissions made by the counsel for the
parties and facts and circumstances of the case, but 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) along 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
NEUTRAL CITATION NO. 2026:MPHC-GWL:6637
3 MCRC-8069-2026
bond executed by him/her;
ii) The applicant will cooperate in the investigation /trial, as the case
may be;
iii) The applicant will not indulge himself /herself 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 acts to the Court or to
the Police Officer, as the case may be;
iv) The applicant will not commit any other offence or will not repeat
the offence in future.
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.
8. The application stands allowed and disposed of.
E- copy of this order be sent to the trial Court concerned for
compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
Rashid
