[Cites 1, Cited by 0]
Madhya Pradesh High Court
Prahalad vs The State Of Madhya Pradesh on 11 March, 2026
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
NEUTRAL CITATION NO. 2026:MPHC-IND:6501
1 MCRC-9530-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
ON THE 11th OF MARCH, 2026
MISC. CRIMINAL CASE No. 9530 of 2026
PRAHALAD
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Santosh Kumar Meena, Advocate for the applicant.
Shri Surendra Gupta, Govt. Advocate for the respondent/State.
ORDER
1. This first application has been filed by the applicant under Section 483
of BNSS, 2023 for grant of bail in connection with Crime No.24/2026 registered
at Police Station-Piploda, District - Ratlam(M.P.) for offence punishable under
Sections 331(4), 305(a), 303(2) r/w 3(5) of BNS, 2023. Applicant is in judicial
custody since 06.02.2026.
2. Heard the arguments.
3. Perused the grounds for grant of bail stated in the application, case
diary and the relevant material on record.
4. Learned counsel for the applicant, in addition to the grounds mentioned
in the application, submits that the applicant is falsely implicated in the alleged
offence. The applicant is an agriculturist by profession. The seized soyabean
belongs to the applicant. No offence, as alleged, is committed by the applicant.
The investigation is almost complete. Further custodial interrogation of the
applicant is not needed in the matter. There is no likelihood of tampering with
NEUTRAL CITATION NO. 2026:MPHC-IND:6501
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evidence by the applicant. Jail incarceration is causing hardship to the young
applicant and his family members. Applicant is ready to cooperate in the trial.
There is no allegation of organized crime constituting threat to national security
or general public.
5. Per contra, learned counsel for the State opposes the application on the
ground of gravity of alleged offence. However, after going through the case diary,
he fairly states that no criminal antecedent is reported against the applicant.
Applicant is aged 20 years. He is labourer by profession.
6. As per accusation on case diary, Shravansingh reported to P.S.
Piploda, District Ratlam that his motorcycle H.F. Deluxe bearing registration
No.MP.43.ZH.8974 was stolen in the intervening night of 02.02.2026 and
03.02.2026. He further came to know that 08 Gunny bags of Soyabean were
stolen from the house of his nephew Devendra Singh. On such allegations, P.S.
Piploda registered FIR for offence punishable under Sections 331(4), 305(a),
303(2) r/w 3(5) of BNS, 2023 against unknown offenders. Applicant was arrested
on 06.02.2026. He is in custody ever since. Eight gunny bags of soyabean were
recovered at the instance of the present applicant. The investigation is underway
with regard to other accused. The trial would take time to conclude. The
contentions advanced by the applicant have prima-facie merit and cannot be
dismissed as manifestly baseless. The veracity of prosecution and complicity of
applicant in the alleged offence will be determined after evidence in the trial.
7. As informed, the applicant is aged 20 years. He is still dependent upon
his family and survives on occasional labour work. Considering these aspects,
there appears to be no possibility of fleeing from justice. In absence of any
criminal antecedent, considering the socio-economic status of the applicant, there
appears to be no likelihood of recidivism or tampering with evidence or
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3 MCRC-9530-2026
influencing the witnesses by the applicant. The offence is triable by JMFC. There
appears to be no compelling reason to continue incarceration of the young
applicant. However, the observations, herein-above, are recorded for present
application only.
8. Considering the rival contentions and overall circumstances of the
case, in the light of aforestated facts, but without commenting on the merits, this
Court is inclined to release the applicant on bail. Thus, the application is allowed.
9. Accordingly, it is directed that applicant-Prahalad shall be released on
bail in connection with Crime, as mentioned in first paragraph of this order, upon
furnishing a personal bond in the sum of Rs.50,000/-(Rupees Fifty Thousand
only) with one surety of the same amount to the satisfaction of the trial Court, for
compliance with the following conditions : (For convenience of understanding
by accused and surety, the conditions of bail are also reproduced in Hindi
as under):-
(1) Applicant shall remain present on every date of hearing as may be directed by the
concerned court;
(1) आवेदक संबंिधत यायालय के िनदशानुसार सुनवाई क येक ितिथ पर उप थत रहे गा ।
(2) Applicant shall not commit or get involved in any offence of similar nature;
(2) आवेदक समान कृ ित का केाई अपराध नह ं करे गा या उसम स मिलत नह ं होगा ।
(3) Applicant shall not directly or indirectly make any inducement, threat or promise to
any person acquainted with the facts of the case so as to dissuade them/him/her from
disclosing such facts to the Court or to the police officer;
(3) आवेदक करण के त य से प रिचत कसी य को य या अ य प से लोभन,
धमक या वचन नह ं दे गा, जससे ऐसा य ऐसे त य को यायालय या पुिलस अिधकार को
कट करने से िनवा रत हो ।
(4) Applicant shall not directly or indirectly attempt to tamper with the evidence or
allure, pressurize or threaten the witness;
(4) आवदे क य या अ य प से सा य के साथ छे डछाड करने का या सा ी या सा य
को बहलाने-फुसलाने, दबाव डालने या धमकाने का यास नह ं करे गा ।
(5) During trial, the applicant shall ensure due compliance of provisions of Section 309
of Cr.P.C ./346 of Bharatiya Nagarik Suraksha Sanhita, 2023 regarding examination of
witnesses in attendance;
(5) वचारण के दौरान, उप थत गवाह से पर ण के संबंध म आवेदक धारा ३०९ दं . .सं./ ३४६
भारतीय नाग रक सुर ा सं हता, 2023 के ावधान का उिचत अनुपालन सुिन त करे गा ।
10. This order shall be effective till the end of trial. However, in case of
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breach of any of the preconditions of bail, the trial Court may consider, on merit,
cancellation of bail without any impediment from this order.
11. The trial Court shall get these conditions reproduced on the personal
bond by the accused and on surety bond by the surety concerned. If any of them
is unable to write, the scribe shall certify that he had explained the conditions to
the concerned accused or the surety.
C.C. as per rules.
(SANJEEV S KALGAONKAR)
JUDGE
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