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Madhya Pradesh High Court
Rahul Alias Chilka Razak vs The State Of Madhya Pradesh on 25 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:7236
1 MCRC-9244-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 25th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 9244 of 2026
RAHUL ALIAS CHILKA RAZAK
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Rajmani Bansal - Advocate for the applicant.
Shri Rajendra Singh Yadav - Dy. Advocate General for the State.
ORDER
This is the first application filed by the applicant under Section 483 of
B.N.S.S. for grant of bail. The applicant has been arrested in connection with
Crime No.13/2026 registered at Police Station - City Kotwali, District -
Morena(M.P.) for the offence under Sections 110, 125, 115(2), 351(2), 296(b),
3(5) of BNS and enhanced Section 25/27 of the Arms Act.
2. As per the story of prosecution, the applicant along with co-accused
persons came committed marpeet with the complainant. The present applicant
assaulted the complainant by means of rear side of the gun. Therefore, the
aforesaid offence has been registered.
3 . Learned counsel for the applicant submitted that applicant is innocent
and has been falsely implicated. Applicant is in custody since 12.01.2026.
Investigation is almost over. No custodial interrogation is required. Conclusion of
the trial will take sufficiently long time. As per MLC, there is no major injury
attributable to the present applicant. No recovery has been made from the present
NEUTRAL CITATION NO. 2026:MPHC-GWL:7236
2 MCRC-9244-2026
applicant. The offence is triable by JMFC. Applicant is the permanent resident of
district Morena (M.P.). and there is no possibility of his absconsion or tampering
with the prosecution evidence, if released on bail. The applicant shall abide by all
the conditions which may be imposed by this Court. It is further submitted that
co-accused has already been granted bail vide order dated 19.02.2026 passed in
MCRC No.6047/2026 by this Court. Under these grounds as well as on the
ground of parity, he prayed for bail to the applicant.
4. On the other hand, learned State counsel vehemently opposed the bail
application and prayed for its rejection by submitting that the applicant bears
criminal record of 13 cases.
5. Heard learned counsel for the rival parties and perused the case diary.
6. Considering the above submissions made by the counsel for the parties
and looking to the facts and circumstances of the case as well as nature of offence
and on the ground of parity, but 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) along with one local surety in the like amount to the satisfaction
of the trial Court/Committal Court.
7. This order will remain operative subject to compliance of the following
conditions by the applicant:-
i) The applicant will comply with all the terms and conditions of the bond
executed by him/her;
ii) The applicant will cooperate in the investigation /trial, as the case may
be;
iii) The applicant will not indulge himself /herself in extending
inducement, threat or promise to any person acquainted with the facts of the case
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3 MCRC-9244-2026
so as to dissuade him/her from disclosing such acts to the Court or to the Police
Officer, as the case may be;
iv) The applicant will not commit any other offence or will not repeat the
offence in future. In case offence of same nature is repeated, this bail order shall
automatically stand cancelled;
v) The applicant will not seek unnecessary adjournments during the trial;
and
vi) The applicant will not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be.
vii) The applicant shall mark his presence before the concerned police
station on every Sunday, till conclusion of trial, failing which, this bail order shall
stand automatically cancelled without further reference to this Court.
8. Application stands allowed and disposed of.
E- copy of this order be sent to the trial Court concerned for compliance.
(RAJESH KUMAR GUPTA )
JUDGE
Rashid
