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Madhya Pradesh High Court
Chotu Alias Ranveer Nagar vs The State Of Madhya Pradesh on 27 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:7649
1 MCRC-9904-2026
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. 9904 of 2026
CHOTU ALIAS RANVEER NAGAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Maharaj Singh - father 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.
Perused the case diary.
This is second application under Section 483 of BNSS filed by the
applicants for grant of bail. His earlier bail application was dismissed as
withdrawwn with liberty to renew his prayer after filing of charge-sheet vide
order dated 17.02.2026 passed in M.Cr.C. No.6383 of 2026.
The applicant has been arrested on 22.01.2026 by Police Station
Maharapura District Gwalior in connection with Crime No.50/2026
registered in relation to the offence punishable under Sections 34(2) of M.P.
Excise Act.
The allegation against the present applicant is that he was found in
possession of 180 bulk litres of illicit liquor.
NEUTRAL CITATION NO. 2026:MPHC-GWL:7649
2 MCRC-9904-2026
The applicant is in custody in respect of the aforesaid offence. Charge-
sheet in the matter has been filed. The applicant has no criminal antecedents.
Since investigation is over, further custodial interrogation is no more
required.
In view of above and looking to the fact that early conclusion of the
trial is a bleak possibility and prolonged pre-trial detention being an
anathema to the concept of liberty and the material placed on record does not
disclose possibility of applicant fleeing from justice, this Court is inclined to
extend 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 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;
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
NEUTRAL CITATION NO. 2026:MPHC-GWL:7649
3 MCRC-9904-2026
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
