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Madhya Pradesh High Court
Ravi Alias Kalla Ahirwar vs The State Of Madhya Pradesh on 6 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:7909
1 CRA-2012-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE PUSHPENDRA YADAV
ON THE 6 th OF MARCH, 2026
CRIMINAL APPEAL No. 2012 of 2026
RAVI ALIAS KALLA AHIRWAR
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Satyendra Singh Rajput - Advocate for the appellant.
Shri Harish Sharma - learned Public Prosecutor for respondent/State.
ORDER
The appellant has filed this criminal appeal under Section 14-A (2) of
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989
being aggrieved by order dated 19.02.2026 passed by Special Judge,
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Guna
whereby bail application under Section 483 of BNSS of appellant has been
dismissed.
2 . Learned Counsel for the State submits that the victim has been
informed about filing of this appeal in compliance with mandate of Section
15-A of the Scheduled Castes and Scheduled Tribes (Prevention of
Atrocities) Act, 1989.
3. Appellant has been arrested on 06.02.2026 by the Police Station-
Cantt, District Guna in connection with Crime No.431/2023, registered in
relation to the offence punishable under Sections 347, 364A, 323, 294 and
NEUTRAL CITATION NO. 2026:MPHC-GWL:7909
2 CRA-2012-2026
34 of IPC and Section 3(2)(d) and 3(1) (dha), 3 (2)(v) and 3 (2)(va) of the
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
4. Learned Counsel for the appellant submit that appellant is innocent
and he has falsely been implicated in the crime. As per prosecution case, the
date of incident is 26.05.2023 and statement of abductee under Section 161
of Cr.P.C. has been recorded two times i.e. on 26.05.2023 and 28.05.2023 in
which he stated that he was abducted by two unknown persons. The present
appellant has been implicated in the present case only on the basis of
memorandum of co-accused Pawan. The alleged money was transferred
through Phonepe in the account of one Manish, however, the said Manish
has not been made an accused. In the present case no TIP has been
conducted till date and charge-sheet has been filed. Trial is likely to take
long time to conclude. The appellant is ready and willing to abide by any
conditions which may be imposed by the Court. On these grounds, he pray
that the impugned order be set aside and appellant may be extended the
benefit of bail.
5. Learned counsel for State opposed the prayer however, complainant
has no objection if bail is granted to the appellant.
6. Heard the counsel for the parties and perused the case dairy.
7. Considering the facts and circumstances of the case and the fact that
trial will take time, without commenting upon the merits of the case, this
appeal stands allowed and it is directed that the appellants be released on bail
on their furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty
Thousand only) with one solvent surety in the like amount to the satisfaction
NEUTRAL CITATION NO. 2026:MPHC-GWL:7909
3 CRA-2012-2026
of the concerned trial Court.
8. This order will remain operative subject to compliance of the
following conditions by the appellant:-
1. The appellant will comply with all the terms and conditions of the
bond executed by them;
2.The appellant will cooperate in the investigation/trial, as the case
may be;
3.The appellant 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 appellant shall not commit an offence similar to the offence of
which the are accused;
5.The appellant will not seek unnecessary adjournments during the
trial; and
6.The appellant will not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be.
9. A copy of this order be sent to the Court concerned for compliance.
C.C. as per rules.
(PUSHPENDRA YADAV)
JUDGE
Ashish*
