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Madhya Pradesh High Court
Pappu Alias Jitendra Singh Narwariya vs The State Of Madhya Pradesh on 13 March, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 13th OF MARCH, 2026
MISC. CRIMINAL CASE No. 11131 of 2026
PAPPU ALIAS JITENDRA SINGH NARWARIYA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ajit Singh Bhadoria - Advocate for the applicant.
Shri Harish Sharma - DGA for the respondent/State.
ORDER
This is second bail application under Section 483 of BNSS filed by the
applicant for grant of bail. His first bail application was dismissed as
withdrawn vide order dated 20.08.2025 passed in M.Cr.C. No.32813/2025.
The applicant has been arrested on 17.03.2025 by Police Station-
Mehgaon, District Bhind in connection with Crime No.84/2025, registered
in relation to the offence punishable under Sections 420, 467, 468, 471, 120
(बी), 34 of IPC.
According to the prosecution, the complainant Somnath Narwariya
submitted a complaint at Police Station Mehgaon stating that he is a resident
of Village Mrigpura and works in agriculture. A person named Mahendra
Narwariya from his village introduced him to Pappu alias Jitendra Narwariya
and informed him that Pappu's brother, Harendra Narwariya, owned one
bigha of land in Village Ashokhar and wanted to sell it due to financial
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need. The complainant discussed the matter with Pappu, who demanded
₹2,50,000 for the land. Later, the deal was finalized for ₹2,20,000. On
23.10.2019, the complainant went to Mehgaon Tehsil for registration of the
land and paid ₹2,20,000 to Pappu. At that time, Pappu was accompanied by
a Pandit and another person, whom he introduced as his brother Harendra
Narwariya. After counting the money, the sale deed was executed and the
land was registered in the complainant's name. Later, when the complainant
visited Village Ashokhar, he came to know that the person who appeared
during the registration was not Harendra Narwariya. It was alleged that
accused Pappu Narwariya had produced another person in place of his
brother Harendra to execute the sale deed. Based on this complaint, Police
Station Mehgaon registered a case and after investigation filed the charge
sheet.
Learned counsel for the applicant submits that the applicant has been
falsely implicated in the present case due to personal enmity and has no
connection with the alleged offence. There is no direct or indirect evidence
against the applicant. It is further submitted that no recovery remains to be
made from the applicant. He is in custody since 17.03.2025 and the trial will
take time for its conclusion. The applicant is a resident of District Bhind
(M.P.), and there is no likelihood of his absconding or tampering with the
prosecution evidence. The applicant undertakes to cooperate with the trial
and abide by all the conditions imposed by this Court. Learned counsel for
the applicant further submits that the applicant undertakes to deposit a sum of
Rs.2,20,000/- (Rupees Two Lakhs and Twenty Thousand only), before the
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learned Trial Court within a period of 15 days from the date of receipt of
certified copy of this order, as a condition for the grant of bail. With the
aforesaid submissions, prayer for grant of bail is made out.
Learned counsel for the State vehemently opposed the application and
prayed for its rejection.
Considering the overall facts and circumstances of the case and nature
of allegations, 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 subject to depositing Rs.2,20,000/- (Rupees Two Lakhs and Twenty
Thousand only) before the Trial Court and upon his furnishing 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,
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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
6. The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
7. Failure to deposit the aforesaid amount, the bail order granted by
this Court shall automatically be cancelled.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
neetu
