[Cites 0, Cited by 0]
Madhya Pradesh High Court
Bhupendra Yadav vs The State Of Madhya Pradesh on 9 March, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:8075
1 MCRC-10208-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 9 th OF MARCH, 2026
MISC. CRIMINAL CASE No. 10208 of 2026
BHUPENDRA YADAV
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Asha Ram Shivhare - Advocate for the applicant.
Ms. Anjali Gyanani - GA for the respondent/State.
ORDER
The applicant has filed this first application under Section 482 of BNSS for
grant of anticipatory bail.
Applicant apprehends his arrest in connection with crime No.157/2025
registered at Police Station Mungaoli, District Ashok Nagar for the offences
punishable under Sections 103(1), 3(5) of BNS.
The allegation against the applicant is that he alongwith other co-accused
due to a prior dispute, assaulted the deceased-Sendhpal with kicks and fists and
left him in an injured condition, who was admitted for treatment at the
Government Hospital, Mungaoli, from where he was referred to the District
Hospital, Ashok Nagar, where he died during treatment. During the merg inquiry,
witness Ghasi Prajapati stated that the deceased, while drunk, lost balance and hit
his motorcycle against a bull. After the post-mortem, the body was handed over to
the father and brother of the deceased.
Learned counsel for the applicant submits that the applicant has not
committed any offence and he has falsely been implicated in the case. It is
submitted that there is material improvement in the statements of the witnesses, as
NEUTRAL CITATION NO. 2026:MPHC-GWL:8075
2 MCRC-10208-2026
at late juncture, the names of the applicant/co-accused were implicated in the
incident. Also, in the merg statements, witnesses had deposed that the deceased
died due to accident coupled with the fact that even death compensation had been
received in that regard. It is further submitted that the other co-accused in the
present case, namely, Abhishek, Veekesh @ Ritesh, Devi Singh and Santosh @
Toni have already been extended the benefit of regular bail by this Court vide
orders dated 13.01.2026, 22.01.2026, 27.01.2026 and 10.02.2026 passed in
M.Cr.C. Nos.540/2026, 2548/2026, 3670,2026 and 6677/2026 and the case of the
present applicant is on better footing to that of the case of co-accused. It is further
submitted by the counsel for the applicant that the applicant is ready and willing to
co-operate in the investigation and shall abide by all the terms and conditions as
may be imposed by this Court. On the aforesaid grounds, he prays for grant of
anticipatory bail to the present applicant.
On the other hand, learned counsel for the State opposed the bail application
and prayed for its rejection.
Heard counsel for parties and perused the case diary.
Considering the facts and circumstances brought on record and to maintain
parity, this Court is inclined to grant the benefit of anticipatory bail to the present
applicant. Thus, without commenting upon the merits of the case, this application
is allowed.
It is hereby 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.
NEUTRAL CITATION NO. 2026:MPHC-GWL:8075
3 MCRC-10208-2026
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;
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.
Copy of this order be sent to the trial Court/Police Station concerned for
compliance.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
neetu
