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Madhya Pradesh High Court
Golu Yadav Alias Rajveer Yadav vs The State Of Madhya Pradesh on 10 March, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:8353
1 MCRC-11126-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 10th OF MARCH, 2026
MISC. CRIMINAL CASE No. 11126 of 2026
GOLU YADAV ALIAS RAJVEER YADAV
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Satyendra Singh Rajput - Advocate for the applicant.
Shri Manish Saxena - GA for the respondent/State.
ORDER
This is second bail application under Section 483 of BNSS filed by the
applicant for grant of bail. First application was dismissed as withdrawn vide
order dated 12.2.2026 passed in M.Cr.C.No.7184 of 2026, with a liberty to
renew the prayer after filing of challan.
The applicant has been arrested on 30.1.2026 by Police Station- Cantt
Guna in connection with Crime No.911/2025, registered in relation to the
offence punishable under Sections 191 (2), 126 (2), 296, 115 (2), 118 (1),
118 (2), 351 (2) of BNS.
The allegation against the present applicant is that he along with other
co-accused persons wrongfully restrained the complainant on his way and
allegedly assaulted him with a luhangi (wooden stick), causing injuries to
him and abused him using obscene words referring to his mother and sister
and also threatened to kill him.
Learned counsel for the applicant submits that the applicant has been
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falsely implicated in the case. He has not committed any offence. It is
further submitted that the offences registered against the applicant are triable
by the learned Judicial Magistrate First Class. The alleged incident is stated
to have occurred on 04.10.2025 at about 9:30 PM, however the FIR was
lodged with considerable delay on 05.10.2025 at about 5:00 PM, and no
proper explanation for such delay has been given. The injury alleged under
Section 118(2) of BNS is stated to be on the little finger of the injured
person, and the allegation of causing the said injury has been specifically
made against the co-accused Sonu, not against the present applicant. It is
further submitted that in fact the complainant sustained injuries due to the
overturning of an auto, and due to previous enmity the applicant has been
falsely implicated in the present case. Charge-sheet has been filed on
2.3.2026 and Trial will take time for its conclusion. The applicant is
permanent resident of District Guna and there is no likelihood of his
absconsion or tampering with the prosecution evidence. He is ready to
abide by the terms and conditions as may be imposed. With the aforesaid
submissions, prayer for grant of bail is made out.
Learned counsel for the State vehemently opposed the application and
submitted that the applicant along with co-accused persons, acting with
common intention, brutally assaulted the complainant with a dangerous
weapon, a glass bottle, and caused grievous injuries resulting in permanent
disability and the accused persons also threatened the complainant with dire
consequences and warned him that they would kill him in the future and
therefore, prayed for its rejection.
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Considering the overall facts and circumstances of the case, nature of
allegations and 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 his 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 him;
2. The applicant will cooperate in the investigation/trial, as the case may be;
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 him 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
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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
(aspr)
