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Madhya Pradesh High Court
Ranveer Singh Parihar vs The State Of Madhya Pradesh on 27 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:7684
1 MCRC-8693-2026
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. 8693 of 2026
RANVEER SINGH PARIHAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Sagar Parihar, son of the applicant appeared in person.
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.
This is fourth bail application under Section 483 of BNSS filed by the
applicant for grant of bail. His third bail application was dismissed as
withdrawn vide order dated 16.01.2026 passed in M.Cr.C. No.2336/2026 by
this Court.
The applicant has been arrested on 19.08.2025 by Police Station-
Belgada, District Gwalior in connection with Crime No.69/2025, registered
in relation to the offence punishable under Sections 109, 217, 231, 233, 238,
248, 61(2) of BNS.
In the bail application it is submitted that after dismissal of applicant's
third bail application, co-accused Bhanwar Singh has been enlarged on bail
NEUTRAL CITATION NO. 2026:MPHC-GWL:7684
2 MCRC-8693-2026
by this Court vide order dated 17.02.2026 passed in M.Cr.C. No.7497/2026
and the case of the present applicant is identical and akin to that of co-
accused. Hence, on the ground of parity, it is prayed in the bail application
that the applicant is entitled to the same relief.
After considering the averments made in the bail application and
perusing the case diary, this Court finds that the case of the applicant appears
to be similar to that of co-accused Bhanwar Singh, who has been enlarged on
bail by this Court vide order dated 17.02.2026 passed in M.Cr.C.
No.7497/2026. In view of the principle of parity, this Court sees no reason to
take a different view from that taken in the case of the aforesaid co-accused.
In view of above and looking to the fact that the material placed on
record does not disclose the possibility of the applicant's fleeing from justice,
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 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 of the like amount, to
the satisfaction of the Trial Court/Committal Court, for his appearance on the
dates fixed by the said 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
NEUTRAL CITATION NO. 2026:MPHC-GWL:7684
3 MCRC-8693-2026
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
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.
A copy of this order be sent to the Court concerned for compliance.
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
(aspr)
