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Madhya Pradesh High Court
Smt. Mandakni Kanjar vs The State Of Madhya Pradesh on 9 March, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:8039
1 MCRC-9193-2026
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. 9193 of 2026
SMT. MANDAKNI KANJAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Rajkumar Awasthi - Advocate for the applicant.
Shri Manish Saxena - GA for the respondent/State.
ORDER
This is third bail application under Section 483 of BNSS filed by the
applicant for grant of bail.
The applicant has been arrested on 12.02.2026 by Police Station-
Excise, Datia in connection with Crime No.267/2025, registered in relation
to the offence punishable under Section 34 (1) and 49 (A) of M.P. Excise
Act.
Allegation against the present applicant is that she was found under
possession of 23 litres of illicit liquor suspected to be unfit for human
consumption.
Learned counsel for the applicant submits that applicant is innocent
and has been falsely implicated. She is in custody since 12.02.2026. Final
Conclusion of trial will take long sufficient time. Applicant is the permanent
resident of District - Datia (M.P.) and there is no possibility of her
NEUTRAL CITATION NO. 2026:MPHC-GWL:8039
2 MCRC-9193-2026
absconsion or tampering with the prosecution evidence. Hence, prayed for
grant of bail to the applicant.
On the other hand, learned counsel for the State vehemently opposed
the bail application and prayed for its rejection submitting that the applicant
is having criminal history of 26 cases.
Heard learned counsel for the rival parties and perused the case diary
available on record.
Considering the overall facts and circumstances of the case and nature
of allegations, coupled with the fact that the trial is not likely to conclude in
near future and prolonged pre-trial detention being an anathema to the
concept of liberty, this Court is inclined to extend the benefit of bail to the
applicant.
Accordingly, without expressing any opinion on merits of the case,
this application is allowed and it is directed that the applicant be released 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 trial Court/committal Court for her appearance on the dates given by
the concerned Court.
This order will remain operative subject to compliance of the
following conditions by the applicant:-
1. The applicant will comply with all the terms and conditions of the
bond executed by her;
2. The applicant will cooperate in the investigation/trial, as the case
may be;
NEUTRAL CITATION NO. 2026:MPHC-GWL:8039
3 MCRC-9193-2026
3. The applicant will not indulge themselves in extending inducement,
threat or promise to any person acquainted with the facts of the case so as to
dissuade her from disclosing such facts to the Court or to the Police Officer,
as the case may be;
4 . The applicant shall not commit any other offence during pendency
of the trial, failing which this bail order shall stand cancelled automatically,
without further reference to the Bench;
5. The applicant will not seek unnecessary adjournments during the
trial; and
6. The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
neetu
