[Cites 4, Cited by 0]
Madhya Pradesh High Court
Dharmendra @ Bablu Yadav vs The State Of Madhya Pradesh on 24 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:15862
1 CRA-1648-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI
ON THE 24 th OF FEBRUARY, 2026
CRIMINAL APPEAL No. 1648 of 2026
DHARMENDRA @ BABLU YADAV
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Surendra Kumar Rajak - Advocate for appellant.
Smt. Vineeta Sharma - Dy. G.A. for State.
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 03.02.2026 passed in B.A. No.313/2026 by the
Special Judge, SC/ST (POA) Act, District Jabalpur (M.P.), whereby his bail
application filed under Section 483 of BNSS, 2023, has been rejected.
2. The appellant has been arrested on 07.01.2026 relating to FIR/Crime
No.04/2026 registered at Police Station Khamariya, District Jabalpur, (M.P.) for
offence punishable under Sections 119(1), 296, 115(2), 351(2), 3(5) of BNS and
Sections 3(1)(da), 3(2)(dha) and 3(1)(va) of the SC/ST Act.
3. It is submitted by learned counsel appearing on behalf of the present
appellant that except the offence under Section 119(1) of BNS, other offences are
not more than 7 years of punishment. As many as two injuries in the forma of
abrasion and contusion have been found on the person of the victim, which are
simple in nature. The present appellant has been falsely implicated in this case.
Though as many as 26 other offence have been registered against him, out of
NEUTRAL CITATION NO. 2026:MPHC-JBP:15862
2 CRA-1648-2026
which, in 17 cases he has been acquitted. Details of those cases have been
mentioned in the appeal memo. The remaining cases are pending against him but
he has been falsely implicated in those cases also. He is in custody since
07.01.2026. He has a good case on merit. He is ready to comply with the
conditions as may be imposed by this Court. The conclusion of trial will take
considerable time. In view of the aforesaid submissions, it is prayed that the
present appellant may be released on bail.
4. Per contra , learned counsel for State has opposed the prayer of bail and
prayed for rejection of appeal.
5. Heard learned counsel for the parties and perused the case diary.
6. 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 anything 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.70,000/-
(Rupees Seventy Thousand Only) with one solvent surety in the like amount to the
satisfaction of the concerned trial Court/Committal Court.
7. This order will remain operative subject to compliance of the following
conditions by the appellant:-
"i) The appellant shall comply with all the terms and conditions of the bond
executed by him;
ii) The appellant shall cooperate in the investigation/trial, as the case may
be;
iii) The appellant shall 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
NEUTRAL CITATION NO. 2026:MPHC-JBP:15862
3 CRA-1648-2026
may be;
iv) The appellant shall not commit an offence similar to the offence of
which he is accused;
v) The appellant shall not seek unnecessary adjournments during the trial;
vi) The appellant shall not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be;
vii) The appellant shall mark his presence before the concerned Police
Station once in a fortnight till conclusion of the trial; and
viii) If any of the aforesaid conditions is violated, then this order shall loose
its effect automatically."
8. Copy of this order be sent to the trial Court concerned for compliance by
the office of this Court.
Certified copy as per rules.
(RAJENDRA KUMAR VANI)
JUDGE
ac/-
