[Cites 0, Cited by 0]
Madhya Pradesh High Court
Veerendra Singh Gurjar vs The State Of Madhya Pradesh on 26 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:7483
1 MCRC-9741-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 26th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 9741 of 2026
VEERENDRA SINGH GURJAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ravi Dwivedi - Advocate for the applicant.
Ms Anjali Gyanani - GA for the respondent/State.
ORDER
This is the first application filed on behalf of the applicant under
Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) for
grant of regular bail.
2. The applicant has been arrested on 15.01.2026 in relation to Crime
No.25/2025 registered at Police Station - Bhanwarpura District Gwalior
(M.P.) for the offence punishable under Sections 115(2), 351(2), 296 (A),
118(1), 3(5) and 118(2) of BNS.
3. As per prosecution story, the aggrieved party lodged a report stating
that on 13.12.2025, at around 11:30 a.m., they were cleaning a field near
Londupura Tiraha. At that time, the applicant/accused Banwari Gurjar, along
with co-accused Jandel Gurjar, Rameshwar Gurjar, Dharmendra Gurjar, and
Virendra Gurjar (present applicant), began verbally abusing the aggrieved
party. When the aggrieved party refused to respond to the abuses, the
NEUTRAL CITATION NO. 2026:MPHC-GWL:7483
2 MCRC-9741-2026
accused persons assaulted them with an axe, rods, and sticks.
4. Learned counsel for the applicant submits that the applicant is
innocent and has been falsely implicated in the present case. The
complainant party had assaulted the applicant's associates, for which a cross-
case was registered. To evade this, the present offense has allegedly been
registered. The complainant party itself was the aggressor, having initially
assaulted the accused persons. The applicant has no prior criminal record.
The applicant has been in custody since 15.01.2026, and the conclusion of
the trial is likely to take a considerable period of time. The applicant is a
permanent resident of District Gwalior, and there is no likelihood of his
absconding, tampering with prosecution evidence, or influencing prosecution
witnesses. It is further submitted that other co-accused persons, namely
Dharmendra Singh Gurjar, Banwari and Rameshwar Singh Gurjar have been
granted anticipatory bail by this Court vide orders dated 30.01.2026,
30.01.2026 and 10.02.2026 in M.Cr.C. Nos.2608/2026, 3866/2026 and
6620/2026 respectively. In view of the aforementioned facts and
circumstances, it is prayed that this Court may be pleased to enlarge the
applicant on bail.
5. Per contra, learned counsel for the State opposed the application and
prayed for its rejection by contending that on the basis of the allegations and
the material available on record, no case for grant of bail is made out.
6. Heard counsel for the parties and perused the case diary.
7. Considering the totality of the circumstances, the nature of
allegations, coupled with the fact that the trial is not likely to conclude in
NEUTRAL CITATION NO. 2026:MPHC-GWL:7483
3 MCRC-9741-2026
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.
8. Accordingly, without commenting on merits of the case, this bail
application is allowed. It is directed that the applicant be released on bail on
furnishing a personal bond in the sum of Rs,50,000/- (Rs. Fifty Thousand
Only) with one solvent sureties in the like amount to the satisfaction of the
concerned trial Court for his appearance before it on the dates given by the
concerned Court.
9. 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;
ii. The applicant will cooperate in the investigation/trial, as the case
may be;
iii. 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;
iv. The applicant shall not commit any offence during pendency of the
trial, failing which this bail order shall stand cancelled automatically, without
further reference to the Bench;
v. The applicant will not seek unnecessary adjournments during the
trial; and
NEUTRAL CITATION NO. 2026:MPHC-GWL:7483
4 MCRC-9741-2026
vi. The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
10. Copy of this order be sent to the trial Court concerned for
compliance.
11. Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
neetu
