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Madhya Pradesh High Court
Sagar Ahirwar vs The State Of Madhya Pradesh on 6 January, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:739
1 MCRC-49195-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAMKUMAR CHOUBEY
ON THE 6 th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 49195 of 2025
SAGAR AHIRWAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Aman Soni - Advocate for the applicant.
Shri Sharad Sharma - Government Advocate for the respondent/State.
ORDER
This is the forth application filed under Section 483 of Bharatiya
Nagarik Suraksha Sanhita, 2023 (BNSS) on behalf of the applicant for grant
of regular bail relating to FIR/Crime No.94/2025 registered at Police Station
Abdullaganj, District Raisen (M.P.), for the offence punishable under
Sections 108, 3(5), 318(4), 51 and 61(2)(a) of NDPS Act. The applicant is in
jail since 09.04.2025.Earlier bail applications were dismissed as withdrawn
vider order dated 02.06.2025 passed in M.Cr.C. No. 19351/2025, order dated
12.08.2025 passed in M.Cr.C. No.26135/2025 and vide order dated
13.10.2025 passed in M.Cr.C. No.43950/2025. However, the same day that
is on 13.10.2025 another co-accused/Abhinav Sharma has been enlarged on
bail.
2 . The prosecution case in brief is that on 01-03-2025, information was
received at Police Station, Obedullaganj that a person has hanged himself in
NEUTRAL CITATION NO. 2026:MPHC-JBP:739
2 MCRC-49195-2025
his house. On finding the information correct, a case was registered on the
spot on the information of the informant Mohandas Chaire under Section 194
of the Indian Penal Code under Rural Nalsi Marg No. 0/25. The suicide note
written by the deceased Ankit Chaire was picked up from the iron box by the
father of the deceased, Mohandas Chaire, which was duly seized in the
presence of witnesses and taken into police custody. The statements were
recorded after questioning the family members of the deceased. Vide crime
No. 94/2025, a case under section 108, 3(5) of the Indian Penal Code was
registered against applicant as well as co-accused persons.
3. Learned counsel for the applicant has submitted that the applicant is
innocent and has been falsely implicated in the alleged offence. He further
submitted that deceased has not even indicated towards the present applicant
as a cause of suicide in a suicide note. It is submitted that there is no overact
on the part of the applicant which shows that the applicant had abetted the
deceased to commit suicide. It is further submitted that the applicant is in jail
since 09.04.2025. The other co-accused person has been enlarged on bail by
this Court. Learned counsel for the applicant placed reliance on the
judgments in the case of Mahendra Awase Vs. The State of Madhaya
Pradesh passed in CRA No. 221/2025 vide order dated 17.01.2025 and in the
case of Geo Varghese Vs. The State of Rajasthan And Another passed in
CRA No. 1164/2019 vide order dated 05.10.2021 . He further submitted that
since there is no cogent evidence against the applicant that he may be
released on bail.Thus, it is prayed that considering the aforesaid facts and
circumstances of the case, he may be enlarged on bail.
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3 MCRC-49195-2025
4. On the other hand, the counsel for the State/respondent has opposed the
prayer of bail and submitted that earlier three bail applications were
dismissed though as withdrawn but the factual situation and status of the case
is remained same, therefore, in unchanged circumstances, the forth
application does not deserve to be released on bail. He further submitted that
there is ample evidence on record showing involvement of the present
applicant. Thus he prays for dismissal of the present application of the
applicant.
5. Considering the overall facts and circumstances of the case, particularly
no unchanged circumstances from earlier dismissal of bail applications, it
may not be appropriate to allow fourth one. Since the learned counsel for the
applicant is unable to convince this Court with respect to the withdrawal of
earlier applications and any change situation, therefore, the bail application
filed by the applicant is hereby dismissed.
(RAMKUMAR CHOUBEY)
JUDGE
R
