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Madhya Pradesh High Court
Devpratap Singh Parmar vs The State Of Madhya Pradesh on 13 March, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:8751
1 MCRC-11418-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 13 th OF MARCH, 2026
MISC. CRIMINAL CASE No. 11418 of 2026
DEVPRATAP SINGH PARMAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Pallav Tripathi - Advocate for the applicant.
Shri Atul Kumar Sharma - GA for the respondent/State.
ORDER
The present first application under Section 482 of BNSS has been filed by
the applicant seeking grant of anticipatory bail.
The applicant is apprehending his arrest in connection with Crime
No.46/2026 registered at Police Station Madhoganj, District Gwalior (M.P.) for
the offences punishable under Sections 296(b), 119(1), 125, 324(4), 351(2), 3(5)
of BNS Enhanced Section 25 & 27 of The Arms Act, 1959.
As per prosecution story, on 18.02.2026, at Hemsingh Ki Parade, Murgi
Farm, Government Quarter of the Veterinary Department, G-03, Madhoganj,
District Gwalior, outside the complainant's house, a white-colored Scorpio
vehicle arrived. From the said vehicle, Dev Parmar, Monty Chauhan, Sumit
Chauhan, and Yogesh Kansana came out and called the complainant by his name.
Thereafter, the complainant's younger brother came outside, and all of them
demanded ₹2,000 from him to purchase liquor. Upon his refusal to give the
money, they started abusing him. When he requested them not to do so, Sumit
Chauhan fired a shot in the air from his katta. After some time, Akshay Nangel
and Kunal Kushwah also came out of the Scorpio and began abusing him. They
NEUTRAL CITATION NO. 2026:MPHC-GWL:8751
2 MCRC-11418-2026
then damaged the Venue car parked near the complainant's house, assuming it to
be the complainant's vehicle. Thereafter, all of them left the spot, threatening that
if the matter was reported to any police station, they would kill him. On the basis
of the aforesaid allegations, an FIR was registered against the present applicant at
Crime No. 46/2026 at Police Station Madhoganj, District Gwalior (M.P.).
Learned counsel for the applicant submits that the applicant is innocent and
he has been falsely implicated in the present case. It is submitted that there is no
specific allegation of using fire arm is attributed against the present applicant and
the only allegation is of hurling abuses. The applicant has no criminal history. The
investigation and trial are likely to take considerable time. The applicant is a
permanent resident of District Gwalior and there is no likelihood of his
absconding or tampering with the prosecution evidence. He is ready to furnish
adequate surety and abide by all the conditions that may be imposed by this Court.
Hence, prayed for grant of anticipatory bail to the applicant.
Per contra, learned counsel for the State has vehemently opposed the prayer
for grant of anticipatory bail and has prayed for its rejection.
Heard the counsel for the parties and perused the case diary.
Considering the overall facts and circumstances of the case, without
commenting on the merits of the case, this Court is of the opinion that the
applicant has made out a case for grant of anticipatory bail.
Accordingly, it is directed that in the event of his arrest, the applicant shall
be released on bail upon furnishing a personal bond in the sum of Rs. 50,000/-
(Rupees Fifty Thousand only) along with one solvent surety in the like amount, to
the satisfaction of the Arresting Authority or Investigating Officer.
This order will remain operative subject to compliance of the following
NEUTRAL CITATION NO. 2026:MPHC-GWL:8751
3 MCRC-11418-2026
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 shall not commit any offence during the period of bail;
(v) The applicant will not seek unnecessary adjournments during the trial;
(vi) The applicant will not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be.
Application stands allowed and disposed of. Copy of this order be sent to
the trial Court/Police Station concerned for compliance.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
neetu
