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Madhya Pradesh High Court
Bhanu Jatav vs The State Of Madhya Pradesh on 12 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:8561
1 MCRC-11095-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 12th OF MARCH, 2026
MISC. CRIMINAL CASE No. 11095 of 2026
BHANU JATAV AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Shobhendra Kumar Tiwari - Advocate for the applicant.
Shri Satendra Singh Sikarwar - PP for the State.
ORDER
This is third application filed under Section 483 of BNSS for grant of
bail relating to Crime No.217 of 2025 registered at Police Station -
Badarwas, District - Shivpuri (M.P.) for the offence under Sections 303(2),
324(5) and 324(3) of the BNS and Section 136 of the Electricity Act. Earlier
two applications have been dismissed as withdrawn by this Court.
2. As per prosecution story, allegation against the present applicants is
that they committed theft of the property of the electricity Department.
3. Learned counsel for the applicants submits that the applicants are
innocent and have been falsely implicated. Investigation is over and charge-
sheet has been filed. The complainant of the case has been examined. The
offence is triable by the JMFC. Therefore, the custodial interrogation is not
required. The applicants is in custody since 30.07.2025. The applicants are
permanent residents of District Guna (M.P.) and there is no possibility of
NEUTRAL CITATION NO. 2026:MPHC-GWL:8561
2 MCRC-11095-2026
their absconding or tempering with prosecution case. They have suffered
custody of more than seven months. Under these grounds , he prays for grant
of bail to the applicants.
4. Per contra, learned counsel for the State has vehemently opposed
the bail application and prayed for its dismissal citing criminal antecedents of
the applicants.
5. Heard learned counsel for the rival parties and perused the case
diary available on record.
6. Considering the above submissions advanced by the counsel for the
parties and facts and circumstances of the case, and without expressing any
opinion on the merits of the case, this application is allowed and it is directed
that the applicants be released on bail on furnishing a personal bond in the
sum of Rs.50,000/- (Rupees Fifty Thousand Only) each with one solvent
surety each in the like amount to the satisfaction of the trial Court/committal
Court.
7. This order will remain operative subject to compliance of the
following conditions by the applicants:-
i) The applicants will comply with all the terms and conditions of the
bond executed by him;
ii) The applicants will cooperate in the investigation/trial, as the case
may be;
iii) The applicants 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/her from disclosing such facts to the Court or to
NEUTRAL CITATION NO. 2026:MPHC-GWL:8561
3 MCRC-11095-2026
the Police Officer, as the case may be;
iv) The applicants will not commit any other offence or will not repeat
the offence in future. In case, if he is found involving in offence of the same
nature, this bail order shall stand cancelled automatically without further
reference to the Bench.
v) The applicants will not seek unnecessary adjournments during the
trial; and
vi) The applicants will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
vii) The applicants are directed to mark their presence on first Sunday
of every month before the Police Station- Badarwas, District Shivpuri, till
conclusion of trial, failing which this bail order shall stands automatically
cancelled without further reference to this Court.
8. Learned State counsel is directed to send an e-copy of this order to
the Station House Officer of the concerned Police Station for information
and necessary action.
9. E- copy of this order be sent to the trial Court concerned for
compliance, if possible, by the office of this Court.
10. Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
Vishal
