[Cites 1, Cited by 0]
Madhya Pradesh High Court
Arpit Arora vs The State Of Madhya Pradesh on 27 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:7679
1 MCRC-9202-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 27 th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 9202 of 2026
ARPIT ARORA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Yograj Khatri - maternal grant father of the petitioner appeared in persons.
Shri Jay Prakash Bhargav for the respondents/State appeared on behalf of Advocate General Office,
Gwalior.
ORDER
Today, due to call of High Court Bar Association, Gwalior Advocates are
abstaining from Court work.
The applicant has filed this first application under Section 483 of the BNSS
for grant of temporary/interim bail.
The applicant was arrested on 09.02.2026 by Police Station Padav, District
Gwalior, in connection with Crime No.27/2026 registered for offences punishable
under Sections 25(1-B)(A) of Arms Act.
As per the case diary, acting on information received from an informant, the
police apprehended one Arpit Arora alias Aryan, aged 19 years, resident of
Gwalior, near Laxmibai Samadhi. Upon search, he was found in possession of an
illegal country-made pistol. Since the accused failed to produce any valid license
or authorization for carrying the said firearm, the weapon was seized in
accordance with law. Consequently, a case was registered against him under the
relevant provisions of the Arms Act.
In the bail application it is submitted that the applicant is innocent and has
NEUTRAL CITATION NO. 2026:MPHC-GWL:7679
2 MCRC-9202-2026
been falsely implicated in the present case. The applicant has no direct or indirect
involvement whatsoever in the alleged offence. The applicant is a young student
pursuing his First Year BBA and has been leading a peaceful life. He has no
previous criminal history. Prolonged judicial custody at such a formative stage of
life is likely to have a serious adverse impact on his mental well-being and overall
development. The continued incarceration of the applicant is severely affecting
his education. The applicant is in judicial custody since 09.02.2026 and the trial is
likely to take considerable time to conclude. The applicant is permanent resident
of District Gwalior and there is no likelihood of his absconding or tampering with
the prosecution evidence, and he is willing to abide by any condition that may be
imposed by this Court. On these grounds, a prayer is made to enlarge the
applicant on bail.
Considering the averments made in the bail application and perusing the
case diary, 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 the merits of the case, the
application is allowed. It is directed that the applicant be released on bail upon
furnishing a personal bond in the sum of ₹50,000/- (Rupees Fifty Thousand only),
with one solvent surety in the like amount, to the satisfaction of the Trial
Court/Committal Court, for securing his appearance on the dates fixed 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;
NEUTRAL CITATION NO. 2026:MPHC-GWL:7679
3 MCRC-9202-2026
2. The applicant will cooperate in the investigation/trial, as the case may be;
3. The applicant will not indulge themselves in extending inducement,
threat or promise to any person acquainted with the facts of the case so as to
dissuade them 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
neetu
