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Madhya Pradesh High Court
Khuman Singh vs State Of Madhya Pradesh on 29 January, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:8282
1 MCRC-3088-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
ON THE 29th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 3088 of 2026
KHUMAN SINGH AND OTHERS
Versus
STATE OF MADHYA PRADESH
Appearance:
Shri Raghuvar Prasad Prajapati - Advocate for the applicants.
Ms. Shikha Baghel - Panel Lawyer for the State.
ORDER
This is the first application filed by the applicants under Section 482 of
Bharatiya Nagarik Suraksha Sanhita , 2023/Section 438 of Cr.P.C., 1973
seeking anticipatory bail in connection with Crime No.745 of 2025
registered at Police Station - Rahli, District - Sagar for the offence
punishable under Sections 296-B, 118(1), 351(2) and 3(5) of BNS.
2. Learned counsel for the applicants has submitted that the opposite
party/complainant party were trying to intervene in the land which is in the
possession of the applicants. Previously, a decree in the favour of the
applicants was passed but the execution of that decree was pending before
the Civil Judge, Senior Division, Rahli on the application of the wife of the
applicant No.1 Khuman. In that case, the complainant party was directed to
deposit Rs.66,000/- and they were released on the bail after submission of
under taking. On the same incident, the FIR was lodged by the applicants on
NEUTRAL CITATION NO. 2026:MPHC-JBP:8282
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26.11.2025 in which, it has been clearly mentioned that at 11:30 AM, he was
sowing the wheat crop through tractor on his field then Pappu Dangi, Bablu
Dangi and Anand Dangi came and started making quarrel and started uttering
filthy abuses. Anand Dangi assaulted him with the help of lathi, Pappu
assaulted Rishiraj with the help of an axe and Yuvraj assaulted Bablu Dangi.
Crime No.746/2025 was registered against the victim party for the same
incident.
3. Learned counsel for the applicants has further submitted that in this
case Crime No.745/2025 has been registered against the applicants. The
incident has been stated to be on 26.11.2025 near about 12 PM and it is
clearly mentioned that the applicants namely Khuman, Narendra and Rishi
were present on the spot and the quarrel took place. The victim has suffered
no grievous injury. Pappu Dangi, Monika and Arti have suffered the injury
and they have taken the name of the assailants in the counter case, hence, the
applicants be granted the benefit of anticipatory bail.
4. Learned counsel for the State has also opposed the anticipatory bail
application and has submitted that the complainant has suffered the grievous
injury and other two persons have suffered injury, therefore, no case of
anticipatory bail is made out.
5. Heard the parties and perused the case diary.
6. Looking to factual aspects of the case, this Court deems it
appropriate to enlarge the applicants on anticipatory bail. Thus, without
commenting anything on the merits of the case, the application is allowed.
7. It is directed that in the event of arrest, applicant No.1 Khuman
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Singh, applicant No.2 Narendra Singh and applicant No.3 Rishiraj shall be
enlarged on bail on furnishing a personal bond in a sum of Rs.50,000/-
(Rupees Fifty Thousand Only) each with one surety in the like amount each
to the satisfaction of the Arresting Officer/Trial Court for their appearance
before the concerned during the course of investigation or during trial, as the
case may be.
8. It is further directed that the applicants shall abide by all the
conditions as enumerated under Section 482(2) of BNSS.
9. The applicants are directed to cooperate with the investigating
agency and shall also appear on the date and time, as directed by the
Investigating Officer.
10. Accordingly, M.Cr.C. stands disposed of.
C.C. as per rules.
(DEVNARAYAN MISHRA)
JUDGE
DPS
