[Cites 2, Cited by 0]
Madhya Pradesh High Court
Udayram vs The State Of Madhya Pradesh on 27 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:7661
1 MCRC-10020-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 27th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 10020 of 2026
UDAYRAM
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Om Prakash - son of the applicant is present in person.
Shri Jai Prakash Bhargava for the respondent/State appearing on
behalf Advocate General Office Gwalior.
ORDER
Today, due to call of High Court Bar Association, Gwalior, Advocates
are abstaining from court work.
This is first application under Section 483 of BNSS filed by the
applicant for grant of bail.
The applicant has been arrested on 14.02.2026 by Police Station
Badoni District Datia in connection with Crime No.26/2026 registered in
relation to the offence punishable under Sections 296(A), 110, 3(5) of BNS
and Section 25, 27 of Arms Act.
The applicant/accused is alleged to have, in furtherance of a common
intention and in concert with other co-accused persons, verbally abused the
complainant at a public place and discharged a firearm with the intent to
commit culpable homicide amounting to an attempt to murder.
NEUTRAL CITATION NO. 2026:MPHC-GWL:7661
2 MCRC-10020-2026
According to pleadings of bail application, the name of the present
applicant does not find mention in the original FIR, which itself creates
serious doubt regarding his alleged involvement in the offence. The applicant
has been falsely implicated due to prior enmity with the complainant.
Furthermore, there is no medical evidence on record to substantiate the
allegation of firing or to establish that any injury was caused which could be
said to endanger life. In the absence of cogent and reliable material
connecting the applicant with the alleged offence, the possibility of false
implication cannot be ruled out. Therefore, the applicant deserves to be
enlarged on bail.
Considered the pleadings and perused the case diary.
After considering the pleadings and perusing the case diary, but
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 in the like amount, to the
satisfaction of the learned Trial Court/Committal Court for his appearance on
the dates given by the concerned 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
may be;
NEUTRAL CITATION NO. 2026:MPHC-GWL:7661
3 MCRC-10020-2026
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.
The Court expresses its appreciation for the able, efficient, and
commendable assistance rendered by Shri Jai Prakash Bhargava on behalf of
the Advocate General's Office
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
ojha
