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Madhya Pradesh High Court
Upendra Jadoun vs The State Of Madhya Pradesh on 30 January, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:3797
1 MCRC-4903-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 30th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 4903 of 2026
UPENDRA JADOUN
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Rajesh Pathak - Advocate for applicant.
Ms Kalpana Parmar - Public Prosecutor for respondent/State.
Ms. Anukritee Pateria- Advocate for the respondent [COMP].
ORDER
This is the 11th application under Section 483 of the BNSS for grant
of interim bail. His tenth bail appliation was dismissed vide order dated
23.09.2025 passed in M.Cr.C. No.42971 of 2025 by this Court.
The applicant was arrested on 27.12.2023 in connection with Crime
No.263/2023 registered at Police Station University, District Gwalior (M.P.)
for offences punishable under Sections 302, 201, 34, 120-B of IPC and
Sections 25/27 of the Arms Act.
Learned counsel for the applicant submits that earlier interim bail
granted to the applicant was extended for a period of seven days vide order
dated 23.09.2025, enabling him to take care of his wife who is suffering from
multiple mental health issues following the tragic suicide of their son on
19.05.2025 while in jail. It is further submitted that the period of interim bail
NEUTRAL CITATION NO. 2026:MPHC-GWL:3797
2 MCRC-4903-2026
expired on 01.10.2025, whereafter the applicant duly surrendered before the
Court below. Learned counsel further submits that upon his temporary
release, the applicant took his wife for medical consultation, and after
examination, the doctor advised further treatment. In view of these
circumstances, prayer is made that the present application be allowed and
interim bail be granted to the applicant for a period of three months.
Learned counsel for the respondent/State and learned counsel for the
complainant vehemently opposed the application and prayed for its rejection.
Heard learned counsel for the parties and perused the case diary.
Considering the submissions advanced, without expressing any
opinion on the merits of the case, this Court deems it appropriate to allow the
application to a limited extent.
Accordingly, the application for temporary bail is partly allowed. It is
directed that the applicant shall be released on interim bail on 31.01.2026
and shall remain on interim bail till 04.03.2026 on furnishing a personal
bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with two
solvent sureties in the like amount to the satisfaction of the Trial Court. The
applicant shall surrender on or before 05.03.2026 before the Trial Court. The
surrender report shall be forwarded by the concerned Court to the Office of
this Court for information.
This order shall remain operative subject to compliance of the
following conditions:
(i) The applicant shall comply with all terms and conditions of the
bond executed by him;
NEUTRAL CITATION NO. 2026:MPHC-GWL:3797
3 MCRC-4903-2026
(ii) The applicant shall cooperate in the investigation/trial, as the case
may be;
(iii) The applicant shall not directly or indirectly make any
inducement, threat or promise to any person acquainted with the facts of the
case so as to dissuade such person from disclosing such facts to the Court or
to the Police Officer;
(iv) The applicant shall not commit any offence and shall not tamper
with the evidence;
(v) The applicant shall not seek unnecessary adjournments during trial;
(vi) The applicant shall not leave India without prior permission of the
Trial Court/Investigating Officer, as the case may be;
(vii) The applicant shall not attempt to abscond, tamper with evidence,
or harass the complainant party in any manner, failing which benefit of
temporary bail shall stand withdrawn automatically;
With the aforesaid directions, the application stands disposed of.
Copy of this order be sent to the Trial Court concerned for
compliance.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
ojha
