[Cites 8, Cited by 0]
Madhya Pradesh High Court
Shivram vs The State Of Madhya Pradesh on 26 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:7433
1 MCRC-9621-2026
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. 9621 of 2026
SHIVRAM
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Manoj Kumar Dwivedi - Advocate for the applicant.
Ms. Kalpana Parmar - Public Prosecurtor for the State.
ORDER
This is the third bail application under Section 483 of BNSS filed by
the applicant for grant of bail. The applicant has been arrested on 27.3.2024
by Police Station- Dabra City, District Gwalior in connection with Crime
No.181/2024, registered in relation to the offence punishable under Sections
302, 147, 148, 149, 120-B, 194 of IPC and sections 25/27 of Arms Act.
Learned counsel for the applicant submits that the applicant has been
falsely implicated in the case. Learned counsel submits that the role
attributed to the present applicant is identical to that of the co-accused,
namely, Vishvendra @ Pushpendara Rawat and Bharat Rawat, who have
already been granted bail by this Court in M.Cr.C. No. 27961 of 2024 and
M.Cr.C. No.60090 of 2025 vide order dated 8.7.2024 and 08.01.2026
respectively. On the ground of parity, the present applicant is also entitled to
the benefit of bail.
NEUTRAL CITATION NO. 2026:MPHC-GWL:7433
2 MCRC-9621-2026
On the other hand, learned counsel for the State does not dispute the
factum of parity as canvassed by learned counsel for the applicant; however,
it is submitted that the applicant has a criminal history of four cases
registered against him.
Heard counsel for the parties and perused the case diary.
Considering the overall facts and circumstances of the case, nature of
allegations and particularly the ground of parity with co-accused, 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 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) with one solvent surety of the like amount to the satisfaction
of the trial Court/committal Court for his appearance on the dates given by
the concerned Court, 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 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 from disclosing
NEUTRAL CITATION NO. 2026:MPHC-GWL:7433
3 MCRC-9621-2026
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.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
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