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Madhya Pradesh High Court
Phool Singh @ Fulli Yadav vs The State Of Madhya Pradesh on 6 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:18115
1 CRA-1989-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI
ON THE 6 th OF MARCH, 2026
CRIMINAL APPEAL No. 1989 of 2026
PHOOL SINGH @ FULLI YADAV
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Anoop Kumar Saxena - Advocate for appellant.
Smt. Vineeta Sharma - Dy. G.A. for State.
ORDER
The appellant has filed this first criminal appeal under Section 14-A of
the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,
1989 being aggrieved by order dated 19.02.2026 passed in Bail Application
No.1126/2026 by the Special Judge, SC/ST (POA) Act, District Chhatarpur
(M.P.), whereby his bail application filed under Section 483 of BNSS, 2023,
has been rejected.
2. The appellant has been arrested on 12.02.2026 relating to
FIR/Crime No.86/2026 registered at Police Station City Kotwali, District
Chhatarpur (M.P.) for offence punishable under Sections 299, 331(4),
305(D), 3(5) of BNS and Section 3(1)(t) of the SC/ST Act.
3. It is submitted by learned counsel appearing on behalf of present
appellant that the appellant has been implicated falsely in this case. There is
no evidence against him. Only Rs.1,000/- has been seized from the
possession of the present appellant. He has been made accused only on the
NEUTRAL CITATION NO. 2026:MPHC-JBP:18115
2 CRA-1989-2026
basis of memorandum of co-accused Jitendra but nothing else is on record
which implicate the present appellant with the offence legally. Though as
many as four other offences have been registered against him but he has
been implicated falsely in those cases. The present appellant is in custody
since 12.02.2026. The appellant is ready to comply with the conditions as
may be imposed by this Court. The conclusion of trial will take considerable
time. In view of the aforesaid submissions, it is prayed that the appellant may
be released on bail.
4. Per contra, learned counsel for the State has opposed the prayer of
bail and prayed for rejection of appeal.
5. Heard learned counsel for the parties and perused the case diary.
6. Considering the submissions made by learned counsel for the
parties and keeping in view the attending facts and circumstances of the case,
this Court is inclined to release the appellant on bail. Thus, without
commenting on the merits of the case, the appeal is allowed and it is directed
that the appellant be released on bail upon his furnishing a personal bond in
the sum of Rs.70,000/- (Rupees Seventy Thousand Only) with one solvent
surety in the like amount to the satisfaction of the concerned trial
Court/Committal Court.
7. This order will remain operative subject to compliance of the
following conditions by the appellant:-
"i) The appellant shall comply with all the terms and conditions of the
bond executed by him;
ii) The appellant shall cooperate in the investigation/trial, as the case
NEUTRAL CITATION NO. 2026:MPHC-JBP:18115
3 CRA-1989-2026
may be;
iii) The appellant shall 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 appellant shall not commit an offence similar to the offence of
which he is accused;
v) The appellant shall not seek unnecessary adjournments during the
trial;
vi) The appellant shall not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be;
vii) The appellant shall mark his presence before the concerned Police
Station once in a fortnight till conclusion of the trial ; and
viii) If any of the aforesaid conditions is violated, then this order shall
lose its effect automatically."
8. Copy of this order be sent to the trial Court concerned for
compliance by the office of this Court.
Certified copy as per rules.
(RAJENDRA KUMAR VANI)
JUDGE
ac/-
