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Madhya Pradesh High Court
Yogendra Pratap Singh vs The State Of Madhya Pradesh on 20 February, 2026
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
NEUTRAL CITATION NO. 2026:MPHC-JBP:14820
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IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
ON THE 20th OF FEBRUARY, 2026
CRIMINAL APPEAL No. 1562 of 2026
YOGENDRA PRATAP SINGH
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri A.S. Parihar - Advocate for the appellant.
Shri Pankaj Raj - Panel Lawyer for the State of M.P.
Shri K.K. Verma - Advocate for the objector.
ORDER
The appellant has filed this first criminal appeal under Section 14-A of
the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,
1989 being aggrieved by order dated 5.2.2026 passed in Bail Application
No.132/2026 by the Special Judge, SC/ST (POA) Act, Satna, District Satna,
whereby his bail application filed under Section 483 of BNSS, 2023, has
been rejected.
2. The appellant has been arrested on 3.2.2026 relating to FIR/Crime
No.788/2025 registered at Police Station City Kotwali, District Satna (M.P.)
for offence punishable under Sections 119(1), 109, 296, 351(3), 3(5) of BNS,
Sections 3(2)(va) and 3(2)(v) of the SC/ST Act.
3. It is submitted by learned counsel appearing on behalf of present
appellant that appellant is in custody since 3.2.2026. Charge sheet has
not been filed but the present appellant is not required for custodial
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interrogation. It is also submitted that the present appellant is not named in
the FIR. Thereafter name of co-accused Sourabh has been revealed who by
means of knife caused injury to the complainant. As far as present appellant
is concerned, he was not accompanied with the co-accused and complainant
himself concedes this fact. He has been falsely implicated in this case. He is
ready to comply with all the conditions as may be imposed by this Court. In
view of the aforesaid submissions, it is prayed that the present appellant may
be released on bail.
4. Per contra, learned counsel for the State has vehemently opposes the
prayer of bail and prayed for rejection of appeal. He admits that the appellant
was arrested on 3.2.2026 and in the case diary his arrest memo is attached.
5. Learned counsel for the complainant supported the version of
present appellant and he has no objection in granting bail to the present
appellant.
6. Heard learned counsel for the parties and perused the case diary.
7. It is seen that co- accused Babu Sen @ Vipin has been granted bail
by Hon'ble Coordinate Bench in Cr.A. No.10785 of 2025 vide order dated
19.11.2025.
8. Another co- accused Rishabh Dwivedi has been granted bail by the
trial court in Bail Application no.866 of 2025 vide order dated 27.11.2025.
9. Co- accused - Prashant @ Anuj Tiwari was granted bail by the
learned trial court in Bail Application No.873 of 2025 order dated
1.12.2025.
10. Co- accused - Sourabh Singh has been granted bail by learned trial
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court in Bail Application No.76 of 2026 on 23.1.2026.
11. It is seen that the complainant - Rajeev Choudhary appeared in the
trial court and submitted no objection if the bail was granted.
12. As per prosecution story on 25.10.2025 the complainant - Rajeev
Choudhary lodged a a report in Kotwali, Satna that while he was walking
near his shop near Mr. Bhukhand Shop at about 4.15 PM two boys came
and one of them caught his neck from behind and said whatever money he
had to hand over. When the complainant replied that he did not have any
money then they assaulted the complainant with legs and fists. Somehow
the complainant scaped and ran away and intimated the matter to his
owner. His owner advised him to lodge the report. When he was going to
lodge the report near the circuit house crossing at about 5 pm two boys
alongwith other persons came on motorcycle and caught hold of him and
one person who was wearing blue shirt said that the complainant did not
know that his name was Sourabh Singh Thakur and took out a big knife and
with intention to kill the complainant assaulted him with the knife on
account of which the complainant sustained some injuries on the left side of
his waist. They also abused him and knife and legs and fists. They also
threatened him that in future they will kill him.
13. Learned trial court has also mentioned in the order sheet that while
it has been mentioned in FIR that he was assaulted by knife by Sourabh
Singh Thakur but during investigation it has come on record that it was
Yogendra Pratap Singh who assaulted the complainant with knife and he is
absconding.
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14. Learned trial court has rejected the bail application of Yogendra
Pratap Singh.
15. Learned counsel for the appellant submits that Yogendra Pratap
Singh is in jail and prayer is made to extend him benefit of bail.
16. Considering the submissions made by learned counsel for the
parties and keeping in view the attending facts and circumstances of the case,
this Court is inclined to release the appellant on bail. Thus, without
commenting on the merits of the case, the appeal is allowed and it is directed
that the appellant be released on bail upon his 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 concerned trial
Court/Committal Court.
17. This order will remain operative subject to compliance of the
following conditions by the appellant :-
"i) The appellant will comply with all the terms and conditions of the
bond executed by him;
ii) The appellant will cooperate in the investigation/trial, as the case
may be;
iii) The appellant 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;
iv) The appellant shall not commit an offence similar to the offence of
which he is accused;
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v) The appellant will not seek unnecessary adjournments during the
trial;
vi) The appellant shall mark his presence before the concerned Police
Station once in a fortnight till conclusion of the trial ;
vii) The appellant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
viii) If any of the aforesaid conditions is violated, then this order shall
loose its effect automatically.
18. Copy of this order be sent to the trial Court concerned for
compliance by the office of this Court.
Certified copy as per rules.
(AVANINDRA KUMAR SINGH)
JUDGE
bks
