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Madhya Pradesh High Court
Upendra Jadon vs The State Of Madhya Pradesh on 27 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:7692
1 MCRC-9864-2026
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. 9864 of 2026
UPENDRA JADON
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Petitioner 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 petition under Section 482 of Cr.P.C. has been filed by the
petitioner seeking extension of time of interim bail granted in favour of the
petitioner vide order dated 30.01.2026 passed in M.Cr.C. No.4903/2026.
The petitioner submits that he has been implicated in Crime No.
263/2025 registered at Police Station Vishwavidyalaya, District Gwalior, for
the offences punishable under Sections 302, 201, 34 and 120-B of the Indian
Penal Code, along with Sections 25 and 27 of the Arms Act. The petitioner
had preferred an application under Section 439 of the Code of Criminal
Procedure before this Hon'ble Court, and upon hearing dated 30.01.2026,
this Hon'ble Court was pleased to allow the said application and grant the
NEUTRAL CITATION NO. 2026:MPHC-GWL:7692
2 MCRC-9864-2026
applicant the benefit of interim bail for a period of one month.
It is submitted that subsequent to his release on interim bail, the
applicant utilized the liberty granted by this Hon'ble Court solely for bona
fide and humanitarian purposes. The petitioner took his wife for medical
consultation at AIIMS, Bhopal on 23.02.2026, where, upon examination, the
attending doctors advised her immediate hospitalization in view of her
medical condition. However, owing to the non-availability of a vacant bed at
the said hospital, she could not be admitted and was directed to report again
on 27.02.2026 for further medical management and possible admission.
It is submitted that the presence of the petitioner is indispensable for
the medical care, assistance, and support of his wife, particularly in light of
her deteriorating health condition and the requirement of hospitalization. The
interim bail granted by this Hon'ble Court is expiring on 04.03.2026, and in
the absence of an extension, the petitioner would be unable to ensure proper
medical treatment and necessary arrangements for his wife.
The petitioner further submits that he has faithfully complied with
each and every condition imposed by this Hon'ble Court while granting
interim bail. There has been no misuse of liberty, nor the petitioner in any
manner has attempted to interfere with the course of justice. His conduct
during the period of interim bail has remained impeccable and in complete
adherence to the directions of this Hon'ble Court. In these circumstances, it
is just, proper, and in the interest of justice that the interim bail granted to the
petitioner vide order dated 30.01.2026 be extended for a further period of one
month, so as to enable the applicant to attend to the urgent medical needs of
NEUTRAL CITATION NO. 2026:MPHC-GWL:7692
3 MCRC-9864-2026
his wife.
Having considered the submissions made and taking into account the
medical exigency pleaded on behalf of the petitioner, coupled with the fact
that there is no allegation of misuse of the liberty granted to him, this Court
is of the opinion that the prayer for extension of interim bail deserves to be
allowed in the interest of justice.
Accordingly, the petition is allowed. The period of interim bail granted
to the petitioner vide order dated 30.01.2026 passed in M.Cr.C. No.
4903/2026 is hereby extended for a further period of one month from
05.03.2026 to 05.04.2026 on the same terms and conditions as imposed
earlier.
The petitioner shall surrender before the concerned Court on
06.04.2026. The surrender report shall be forwarded by the concerned Court
to the Office of this Court for information.
(MILIND RAMESH PHADKE)
JUDGE
ojha
