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Madhya Pradesh High Court
Vardaan Singh Goshi vs The State Of Madhya Pradesh on 6 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:18117
1 CRA-1839-2026
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. 1839 of 2026
VARDAAN SINGH GOSHI
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Vivek Shukla - Advocate for the appellant.
Smt. Vineeta Sharma - Dy. Govt. Advocate for respondent No.1.
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 13.02.2026 passed in Bail Application No.978/2026
passed by the Special Judge under the Scheduled Castes and Scheduled Tribes
(Prevention of Atrocities) Act, Chhatarpur, MP whereby his regular bail
application filed under Section 483 of BNSS, 2023, has been rejected.
2 . The appellant has been arrested on 12.01.2026 relating to FIR/Crime
No.59/2025 registered at Bamitha police station -Chhatarpur (M.P.); for offence
punishable under Sections 296, 351(3) of BNS and Sections 3(1)(r), 3(1)(s) &
3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities)
Act, 1989.
3 . It is submitted by learned counsel for the present appellant that the
present appellant is in custody since 12.1.2026. Charge-sheet has already been
filed. The offences under Section 296 and 351(3) of BNS against the present
NEUTRAL CITATION NO. 2026:MPHC-JBP:18117
2 CRA-1839-2026
appellant are of less than seven years of imprisonment. He has been falsely
implicated though the bail application was dismissed on the ground of criminal
antecedents. As many as 12 other cases are registered against the present
appellant but he has been implicated falsely in those cases. Conclusion of the trial
will take time. He is ready to comply with the stringent conditions as may be
imposed by this Court. Therefore, it is prayed that the appellant may be granted
benefit of bail.
4 . Per contra , learned counsel for the State has opposed the bail
application/appeal and prayed for its rejection.
5. Heard learned counsel for the parties and perused the case diary.
6. Considering the submissions made by learned counsel for the parties and
the entire facts and circumstances of the case, this Court is inclined to release the
present appellant on bail. Thus, without commenting on the merits of the case, the
appeal is allowed and it is directed that 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 will comply with all the terms and conditions of the bond
executed by him;
ii) The appellant will cooperate in the investigation/trial, as the case may be;
iii) The appellant will not indulge himself in extending inducement, threat
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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 will not seek unnecessary adjournments during the trial;
v i ) The appellant shall mark his presence before the concerned Police
Station on every fortnight till conclusion of the trial ; and
vii) The appellant will not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be.
viii) If any of the aforesaid conditions is violated, then this order shall loose
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
mrs. mishra
