[Cites 7, Cited by 0]
Madhya Pradesh High Court
Veerendra Alias Veer Tomar vs The State Of Madhya Pradesh on 23 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:6885
1 MCRC-8474-2026
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. 8474 of 2026
VEERENDRA ALIAS VEER TOMAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Raj Kumar Shrivastava - Advocate for the applicant.
Shri Mohit Shivhare - GA for the respondent/State.
ORDER
This is third bail application under Section 483 of BNSS filed by the
applicant for grant of bail. His second bail application was dismissed as
withdrawn vide order dated 05.01.2026 in M.Cr.C. No.58488/2025.
The applicant has been arrested on 17.09.2025 by Police Station-
Thatipur, District Gwalior in connection with Crime No.261/2024, registered
in relation to the offence punishable under Section 147, 148, 149, 294, 307
of IPC and Section 25/27 of Arms Act.
Allegation against the present applicant is that he along-with other co-
accused have committed marpeet with the complainant.
Learned counsel for the applicant submits that the applicant has been
falsely implicated in the case and has not committed any offence. It is further
submitted that no specific overt act has been attributed to the present
applicant in the FIR. Learned counsel further submits that after filing of the
NEUTRAL CITATION NO. 2026:MPHC-GWL:6885
2 MCRC-8474-2026
charge sheet, the witnesses have not been appearing before the trial Court for
recording their statements, and even the trial Court has issued arrest warrants
against certain witnesses. Therefore, the trial is likely to take considerable
time to conclude. It is also submitted that the applicant is a permanent
resident of District Morena and there is no likelihood of his absconding or
tampering with the prosecution evidence. The applicant is ready to abide by
any terms and conditions that may be imposed by this Hon'ble Court. With
the aforesaid submissions, a prayer for grant of bail is made.
Learned counsel for the State vehemently opposed the application and
prayed for its rejection.
Considering the overall facts and circumstances of the case and nature
of allegations, 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 solvent 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.
This order will remain operative subject to compliance of the
following conditions by the applicant:-
1. The applicant will comply with all the terms and conditions of
NEUTRAL CITATION NO. 2026:MPHC-GWL:6885
3 MCRC-8474-2026
the bond executed by him;
2. The applicant will cooperate in the investigation/trial, as the case
may be;
3. The applicant will not indulge themselves in extending inducement,
threat or promise to any person acquainted with the facts of the case so as to
dissuade him 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.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
neetu
