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Madhya Pradesh High Court
Navneet Kirar vs The State Of Madhya Pradesh on 23 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:6761
1 MCRC-8497-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 23rd OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 8497 of 2026
NAVNEET KIRAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Madhur Bhargava - Advocate for the applicant.
Shri Mohit Shivhare - Public Prosecutor for the State.
ORDER
This is first bail application under Section 483 of BNSS filed by the
applicant for grant of bail. The applicant has been arrested on 30.01.2026 by
Police Station- Cantt. District Guna in connection with Crime No.64 of
2026, registered in relation to the offence punishable under Section 4 (A) of
the Public Gambling (M.P.) Act, 1976 and Section 112 and 238 (A) of BNS.
The allegation against the present applicant is that he along with co-
accused persons formed a group and acted as members of a gang. During a
cricket match, they were allegedly involved in online betting and were also
facilitating betting activities for other persons, thereby committing a small
organized crime.
Learned counsel for the applicant has submitted that the applicant has
been falsely implicated in the case. He has not committed any offence. It is
further submitted that the role attributed to the present applicant is identical
NEUTRAL CITATION NO. 2026:MPHC-GWL:6761
2 MCRC-8497-2026
to that of the co-accused, namely, Rohit Gupta alias Monty, who has already
been granted bail by this Court in M.Cr.C. No. 6844/2026 vide order dated
12.02.2026. On the ground of parity, prayer for grant of bail is made out in
the bail application.
On the other hand, learned counsel for the State does not dispute the
factum of parity as canvassed by learned counsel for the applicant.
Heard learned counsel for the parties and perused the case diary.
Considering the overall facts and circumstances of the case and nature
of allegations and looking to the factum of parity with the co-accused,
namely, Rohit Gupta alias Monty, who has already been granted bail by this
Court in M.Cr.C. No. 6844/2026 vide order dated 12.02.2026, coupled with
the fact that the trial is not likely to conclude in near future and prolonged
pre-trial detention being an anathema to the concept of liberty, this Court is
inclined to extend the benefit of bail to the applicant. Accordingly, 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 local
surety of the like amount to the satisfaction of the trial Court/committal
Court for his appearance on the dates given by the concerned Court., subject
to compliance of the following conditions by the applicant:-
1. The applicant will comply with all the terms and
conditions of the bond executed by him;
2. The applicant will cooperate in the
investigation/trial, as the case may be;
NEUTRAL CITATION NO. 2026:MPHC-GWL:6761
3 MCRC-8497-2026
3. 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;
4. The applicant shall not commit any other offence
during pendency of the trial, failing which this bail order
shall stand cancelled automatically, without further reference
to the Bench;
5. The applicant will not seek unnecessary
adjournments during the trial; and
6. The applicant will not leave India without previous
permission of the trial Court/Investigating Officer, as the case
may be.
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
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