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Madhya Pradesh High Court
Parvat Singh vs The State Of Madhya Pradesh on 20 February, 2026
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
NEUTRAL CITATION NO. 2026:MPHC-IND:5315
1 MCRC-7758-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
ON THE 20th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 7758 of 2026
PARVAT SINGH
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Aditya Verma - Advocate for the applicant.
Shri Gaurav Rawat GA for the State.
ORDER
1. This first application has been filed by the applicant under Section
483 of BNSS, 2023 for grant of bail in connection with Crime No. 760 of
2026 registered at Police Station - Excise Circle, Khilchipur, District Rajgarh
(M.P.) for offence punishable under Sections 34(1) and 34(2) of M.P. Excise
Act, 1915. Applicant is in judicial custody since 27.01.2026.
2. Heard the arguments.
3. Perused the grounds for grant of bail stated in the application and
the relevant material on record.
4 . Learned counsel for the applicant, in addition to the grounds
mentioned in the application, submits that the applicant is falsely implicated
in the alleged offence merely on the basis of information given by the co-
accused Devilal in police custody. He has not committed the alleged offence.
No incriminating material, much less, the illicit liquor was recovered and
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seized at the instance of the applicant. The investigation is almost complete.
Further custodial interrogation of the applicant is not needed in the matter.
There is no likelihood of tampering with evidence by the applicant. Jail
incarceration is causing hardship to the applicant and his dependent family.
The applicant is ready to cooperate in further investigation/trial. The alleged
offence is not heinous or brutal in nature affecting society at large.
5. Per contra, learned counsel for the State opposes the application
on the ground of gravity of alleged offenc However, after going through the
case diary, learned counsel fairly states that no criminal antecedent is
reported against the applicant. Applicant is aged 45 years and is labourer by
profession.
6. According to the accusation on case diary, the Excise Circle,
Khilchipur received secret information on 25/01/2026 regarding illegal
transportation of illicit liquor in while colour Maruti Van bearing registration
no MP-41-BC-2183. Accordingly, the alleged vehicle was intercepted. The
driver and the passenger in the vehicle fled away from the spot of incident
taking benefit of darkness. On search of the vehicle, country-made plan
liquor, total quantity 126 bulk liters was recovered. The vehicle and the
liquor were seized. During investigation, Devilal was apprehended on
27/01/2026. He informed that Parwat Singh was his associate. Accordingly,
he was arrested on 27/01/2026. He is in custody ever since. The trial would
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 and complicity of the applicant will be determined after evidence
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in the trial.
7. As informed, the applicant has family responsibility of aged
parents. Considering these aspects, there appears to be no possibility of
fleeing from justice. In absence of criminal antecedent, considering the
socio-economic status of the applicant, there appears to be no likelihood of
tampering with evidence or influencing the witnesses by the applicant. The
offence is triable by JMFC. 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- Parwat Singh shall be
released on bail in connection with 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 surety of the same amount
to the satisfaction of the Trial Court, for compliance with the following
conditions : (For convenience of understanding by accused 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,
NEUTRAL CITATION NO. 2026:MPHC-IND:5315
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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 ग
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.
(SANJEEV S KALGAONKAR)
JUDGE
amol
