[Cites 3, Cited by 0]
Madhya Pradesh High Court
Surya Parmar vs The State Of Madhya Pradesh on 10 March, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:8200
1 MCRC-11142-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 10 th OF MARCH, 2026
MISC. CRIMINAL CASE No. 11142 of 2026
SURYA PARMAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Karan Virwani - Advocate for applicant.
Shri Rajendra Singh Yadav - Public Prosecutor for respondent/State.
ORDER
This is the first application under Section 482 of the Bhartiya Nagrik
Suraksha Sanhita, 2023 filed by the applicant seeking grant of anticipatory bail in
connection with Crime No.179 of 2025 registered at Police Station Girwai,
District Gwalior (M.P.) for the offence punishable under Sections 125, 296,
115(2), 351(2), 190, 191(2), 191(3) of BNS and Section 30 of Arms Act further
added Section 109 of BNS and Section 25/27 of Arms Act.
Learned counsel for the applicant submits that the case of the present
applicant is identical and akin to that of co-accused namely Dheeraj Kushwah,
Kaushlendra Singh Kushwah, Bhupendra alias Lala Yadav, Ahmad Khan , Ram
Singh Tomar, Prabhat Singh alia Golu Chauhan, Satish Kushwah and Ajay Singh
Baghel who have been granted benefit of anticipatory bail vide orders dated
30.10.2025, 04.11.2025, 10.11.2025, 11.11.2025, 19.11.2025, 06.01.2026,
06.01.2026 and 06.01.2026 passed in MCRC No. 48189/2025, MCRC No.
49444/2025, MCRC No. 50362/2025, MCRC No. 51450/2025, MCRC No.
53166/2025, MCRC No. 58981/2025, MCRC No. 59249/2025 and MCRC No.
NEUTRAL CITATION NO. 2026:MPHC-GWL:8200
2 MCRC-11142-2026
59251/2025 respectively. On the ground of parity, it is argued that the applicant
is entitled to the same relief.
Learned counsel for the State opposes the prayer for bail; however, he fairly
does not dispute the fact that the case of the present applicant stands on similar
footing to that of co-accused Dheeraj Kushwah, Kaushlendra Singh Kushwah,
Bhupendra alias Lala Yadav, Ahmad Khan, Ram Singh Tomar, Prabhat Singh alia
Golu Chauhan, Satish Kushwah and Ajay Singh Baghel who have already been
granted anticipatory bail by this Court.
Heard counsel for parties and perused the case diary.
The case of the applicant appears to be similar to that of co-accused Dheeraj
Kushwah, Kaushlendra Singh Kushwah, Bhupendra alias Lala Yadav, Ahmad
Khan, Ram Singh Tomar , Prabhat Singh alia Golu Chauhan, Satish Kushwah and
Ajay Singh Baghel, who have been enlarged on anticipatory bail by this Court. In
the absence of any distinguishing feature pointed out by the prosecution and in
view of the principle of parity, this Court sees no reason to take a different view
from that taken in the case of the aforesaid co-accused.
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:8200
3 MCRC-11142-2026
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
ojha
