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Madhya Pradesh High Court
Satish vs The State Of Madhya Pradesh on 30 January, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:3760
1 MCRC-4847-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 30 th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 4847 of 2026
SATISH
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Pradeep Katare - Advocate for applicant.
Shri Mohit Shivhare - Public Prosecutor for respondent/State.
Shri Kunar Sahab Singh - Advocate for respondent [COMP].
ORDER
This is first application filed by the applicant under Section 482 of BNSS
for grant of anticipatory bail.
The applicant apprehends his arrest in connection with Crime No.7/2026
registered at Police Station Mow District Bhind for offence punishable under
Section 108 of BNS.
The allegation against the present applicant is that he subjected the
deceased to physical assault and harassment prior to her death, thereby abetting
her to commit suicide, and thereafter, on the intervening night of 21-22.12.2025,
the deceased committed suicide by hanging herself in a room of her house.
Learned counsel for the applicant submits that the applicant is innocent and
has been falsely implicated in the present case. It is contended that the applicant is
the husband of the deceased. Even if the allegations made in the FIR are taken at
their face value and accepted in their entirety, the essential ingredients necessary
to constitute the offence of abetment to commit suicide are wholly absent. It is
NEUTRAL CITATION NO. 2026:MPHC-GWL:3760
2 MCRC-4847-2026
further submitted that the marriage between the applicant and the deceased was
solemnized in the year 2015, and out of the said wedlock, two minor sons aged
about 8 years and 5 years were born. The applicant has cooperated with the
investigating agency and undertakes to continue to cooperate in the investigation
and trial. There is no likelihood of the applicant absconding or tampering with
prosecution evidence or influencing witnesses in any manner. The applicant is
ready and willing to abide by any condition that may be imposed by this Court. In
view of the foregoing facts and circumstances, it is prayed that this Court may be
pleased to extend the benefit of anticipatory bail to the applicant.
On the other hand, learned counsel for the State and learned counsel for the
complainant vehemently opposed the bail application and prayed for its rejection.
Heard the counsel for the parties and perused the case diary.
Considering the totality of facts and circumstances of the case, the nature of
allegations, without commenting on the merits of the case, this Court is of the
considered opinion that the applicant has made out a case for grant of anticipatory
bail.
Accordingly, it is directed that in the event of arrest, the applicant shall be
enlarged on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees
Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction
of the Arresting Officer for his appearance before it during the course of
investigation or before the trial Court concerned during trial, as the case may be.
This order will remain operative subject to compliance of the following
conditions by the applicant :-
(i) The applicant will comply with all the terms and conditions of the bond
executed by him;
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ii) The applicant will cooperate in the investigation/trial, as the case may
be;
iii) 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;
iv) The applicant will not seek unnecessary adjournments during the trial;
v) The applicant shall not commit any other offence during the period of
bail;
vi) The applicant will not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be.
Application stands allowed and disposed of.
Copy of this order be sent to the trial Court/Police Station concerned for
compliance.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
ojha
