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Madhya Pradesh High Court
Ganraj @ Prince @ Dishant vs The State Of Madhya Pradesgh on 10 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:19028
1 CRA-2262-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI
ON THE 10th OF MARCH, 2026
CRIMINAL APPEAL No. 2262 of 2026
GANRAJ @ PRINCE @ DISHANT
Versus
THE STATE OF MADHYA PRADESGH AND OTHERS
Appearance:
Shri Pradeep Naveriya - Advocate for appellant.
Shri A.S. Baghel - P.L. 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 28.02.2026 passed in Bail Application
No.94/2026 by the Special Judge, SC/ST (POA) Act, Betul, District Betul
(M.P.), whereby his bail application filed under Section 483 of BNSS, 2023,
has been rejected.
2. The appellant has been arrested on 30.01.2026 relating to
FIR/Crime No.430/2019 registered at Police Station Betul Ganj, District
Betul (M.P.) for offence punishable under Sections 420, 294, 506 of IPC and
Sections 3(2)(va), 3(1)(r) and 3(1)(s) of the SC/ST Act.
3. It is submitted by learned counsel appearing on behalf of the present
appellant that except the offences under the provisions of SC/ST (POA) Act,
other offences are triable by the Judicial Magistrate First Class. It is also
submitted that due to absconsion, the appellant's bail application has been
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rejected by the learned trial Court, but he was admitted in the hospital,
remained in 'coma' and thereafter, he was taking treatment of the injuries.
Therefore, he could not contact his counsel and could attend the Court, but
he will now comply the order of the Court and will regularly appear before it.
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 vehemently 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
may be;
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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/-
