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Madhya Pradesh High Court
Rishikesh Jatav vs The State Of Madhya Pradesh on 26 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:7497
1 MCRC-9713-2026
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. 9713 of 2026
RISHIKESH JATAV
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Anshu Gupta - Advocate for the applicant.
Ms Anjali Gyanani - Ga for the respondent/State.
ORDER
This is second bail application u/S.439 CrPC/483 of BNSS filed by the
applicant for grant of bail.
The petitioner has been arrested on 04.02.2026 by Police Station Civil
Lines Datia, District Datia (M.P.) in connection with Crime No.167/2020
registered in relation to the offences punishable u/S.399, 400, 402 of IPC and
Section 11/13 of MPDVPK, Act and Section 25/27 of the Arms Act.
As per prosecution case, some unknown persons were preparing to
commit loot, whereupon the police registered Crime No. 167/2020 at Police
Station Civil Line, Datia, District Datia against the accused persons.
Learned counsel for the applicant submitted that the applicant is
innocent and has been falsely implicated in the present case. No prima facie
case is made out against him. The investigation in the matter is complete and
the charge sheet has already been filed before the Trial Court, therefore, no
NEUTRAL CITATION NO. 2026:MPHC-GWL:7497
2 MCRC-9713-2026
custodial interrogation is required. The alleged act does not satisfy the
ingredients of the offences levelled against the applicant. The applicant is a
permanent resident of District Gwalior (M.P.), and there is no likelihood of
his absconding. He is ready to furnish adequate surety and undertakes to
abide by all such terms and conditions as may be imposed by this Court.
Per contra, learned counsel for the State opposed the application and
prayed for its rejection.
Heard counsel for the parties and perused the case diary.
Considering the totality of the circumstances, the 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 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.
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;
NEUTRAL CITATION NO. 2026:MPHC-GWL:7497
3 MCRC-9713-2026
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
vi. The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
neetu
