[Cites 0, Cited by 0]
Madhya Pradesh High Court
Pavendra @ Pawan Singh Thakur vs The State Of Madhya Pradesh on 6 March, 2026
Author: Vishal Mishra
Bench: Vishal Mishra
NEUTRAL CITATION NO. 2026:MPHC-JBP:18019
1 MCRC-9639-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 6 th OF MARCH, 2026
MISC. CRIMINAL CASE No. 9639 of 2026
PAVENDRA @ PAWAN SINGH THAKUR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Rahul Kumar Tripathi - Advocate for applicant.
Shri A.S. Baghel - Govt. Advocate for respondent/State.
ORDER
This is the first application filed by the applicant under Section 482 of
the Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of anticipatory bail
relating to Crime No.62 of 2026 registered at Police Station Garha District
Jabalpur (M.P.) for the offences under Sections 87, 75(1) and 61(2) of the
Bharatiya Nyaya Sanhita, 2023.
2. Learned counsel for the applicant submits that the applicant is innocent
and has been falsely implicated in the case. The applicant is an employee of
Municipal Corporation Jabalpur and works as a Pump Operator. The victim
is a married lady aged about 20 years. Due to dispute with her husband, she
herself has left the house and voluntarily travelled with the applicant at
various places and did not raise any alarm for her rescue. There is
considerable delay in lodging the FIR. There is no allegation of any threat or
force being used by the applicant against the victim. The applicant is first
NEUTRAL CITATION NO. 2026:MPHC-JBP:18019
2 MCRC-9639-2026
offender. He is ready to cooperate with the investigation and to abide by all
the terms and conditions that may be imposed by this Court while
considering anticipatory bail application. He is ready to furnish adequate
security. The applicant is permanent resident of District Jabalpur and there is
no possibility of his absconding or tampering with the prosecution case. On
these grounds, prayer is made to enlarge the applicant on anticipatory bail.
3. Per contra, State counsel has objected the anticipatory bail and prayed
for its rejection.
4. Considering the overall facts and circumstances of the case and
without commenting upon the merits of the case, this Court deems it
appropriate to allow the present application for grant of anticipatory bail
subject to verification of the fact that the applicant is first offender . In the
event of his arrest, the applicant is directed to be released on bail on
furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty
Thousand only) with one surety in the like amount to the satisfaction of
Arresting Officer.
5. The applicant is directed to mark his presence before the concerning
Police Station in first week of every month till completion of investigation
and filing of charge-sheet and is directed to co-operate in the investigation.
In case of failure to cooperate, the bail granted by this Court shall stand
rejected automatically.
6. T h i s order will remain operative subject to compliance of the
following conditions by the applicant :-
(i) He will comply with all the terms and conditions of the bond
executed by him;
(ii) He will cooperate in the investigation/trial, as the case may be;
NEUTRAL CITATION NO. 2026:MPHC-JBP:18019
3 MCRC-9639-2026
(iii) He 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 from disclosing such facts to the Court or to the Police
Officer, as the case may be;
(iv) He shall not involve any other offence, in case the applicant
indulges in any other criminal case the benefit of bail as extended by
this Court shall automatically cancelled;
(v) He will not seek unnecessary adjournments during the trial;
(vi) He will not leave India without previous permission of the trial
Court/Investigating Officer, as the case may be,
(vii) He will inform the concerned S.H.O. of concerned Police Station
about his residential address in the said area and it would be the duty of
the Public Prosecutor to send E-copy of this order to SHO of concerned
police station as well as Superintendent of Police concerned who shall
inform the concerned SHO regarding the same.
7. In above terms, the application stands allowed and disposed of finally.
(VISHAL MISHRA)
JUDGE
VV
