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Madhya Pradesh High Court
Gabbar Alias Gourav vs The State Of Madhya Pradesh on 26 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:7487
1 MCRC-9729-2026
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. 9729 of 2026
GABBAR ALIAS GOURAV
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Sushil Goswami - Advocate for the applicant.
Ms Anjali Gyanani Ga appearing on behalf of Advocate General[r-1].
ORDER
This is fifth bail application under Section 483 of BNSS filed by the
applicant for grant of bail. His fourth bail application was dismissed on
merits vide order dated 11.09.2025 passed in M.Cr.C. No.39937 of 2025 by
this Court.
The applicant has been arrested on 18.06.2023 in connection with
Crime No.149/2023 registered at Police Station Umri, District Bhind, for the
offences punishable under Sections 302, 307, 365, 294, 147, 148 of IPC.
Learned counsel for the applicant submits that the case of the present
applicant is identical and akin to that of co-accused Raghuraj Singh, who has
been enlarged on bail by this Court vide order dated 05.02.2025 passed in
M.Cr.C. No.30388/2024. On the ground of parity, it is argued that the
applicant is entitled to the same relief.
Learned counsel for the State opposes the prayer for bail; however, she
NEUTRAL CITATION NO. 2026:MPHC-GWL:7487
2 MCRC-9729-2026
fairly does not dispute the fact that the case of the present applicant stands on
similar footing to that of co-accused Raghuraj, who has already been granted
bail by this Court.
Heard counsel for parties and perused the case diary.
The case of the applicant appears to be similar to that of co-accused
Raghuraj Singh, who has been enlarged on bail by this Court vide order
dated 05.02.2025 passed in M.Cr.C. No.30388/2024. In the absence of any
distinguishing feature pointed out by the prosecution and in view of the
principle of parity, this Court sees no reason to take a different view from
that taken in the case of the aforesaid co-accused.
In view of above and looking to the fact that the material placed on
record does not disclose the possibility of the applicant's fleeing from justice,
this Court is inclined to extend the benefit of bail to the applicant.
Accordingly, without expressing any opinion on the merits of the case,
the present application is allowed. It is directed that the applicant be released
on bail upon furnishing a personal bond in the sum of Rs. 50,000/- (Rupees
Fifty Thousand only), along with one solvent surety of the like amount, to
the satisfaction of the Trial Court/Committal Court, for his appearance on the
dates fixed by the said 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 the
bond executed by him;
2. The applicant will cooperate in the investigation/trial, as the case
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3 MCRC-9729-2026
may be;
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.
A copy of this order be sent to the Court concerned for compliance.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
neetu
