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Madhya Pradesh High Court
Satyam Singh Rajawat vs The State Of Madhya Pradesh on 13 March, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:8867
1 MCRC-10439-2026
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. 10439 of 2026
SATYAM SINGH RAJAWAT
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Nirmal Sharma - Advocate for applicant.
Shri Harish Sharma - Deputy Govt. Advocate for respondent/State.
ORDER
This is first bail application under Section 483 of BNSS filed by the
applicant for grant of bail.
2. The applicant has been arrested on 11.02.2026 in connection with
crime No.82/2025 registered at Police Station Nayagaon District Bhind
(M.P.) for the alleged commission of offences under Sections 296, 115(2),
351(3) 109(1), 117(2) of BNS, 2023.
3. As per prosecution case, on 22.10.2025 at about 11:00 PM, the
complainant Satte alias Satyam was standing outside when the accused
persons Rambahadur, Shyamsundar alias Lalla, and the applicant/accused
Satyam passed in front of his house and, due to previous enmity, began
abusing him with filthy and obscene insults. When the complainant objected
to the abuse, accused Shyamsundar alias Lalla struck him with an axe, which
hit his head, causing an injury and bleeding. Thereafter, accused
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Rambahadur Singh and the applicant/accused Satyam assaulted him with
sticks, resulting in blunt injuries on his body. Ranjina and Sheru Singh were
present at the spot; they intervened, rescued the complainant, and witnessed
the incident. While leaving the place, the accused persons threatened that he
had escaped today but would be killed in the future. During his admission
and treatment at the District Hospital, Bhind, the complainant Satyam lodged
a written rural complaint (Dehati Nalishi) regarding the incident, on the basis
of which a criminal case was registered.
4. Learned counsel for the applicant submitted that the applicant is
innocent and has been falsely implicated in the present case. It is contended
that the specific allegation of assaulting the complainant with an axe has
been attributed to co-accused Shyamsundar alias Lalla. Insofar as the present
applicant is concerned, the only allegation against him is that he assaulted
the complainant with a lathi. It is further submitted that the injury allegedly
caused by the applicant is only a simple bruise and no grievous or life-
threatening injury has been attributed to him. Therefore, the alleged act, at
the highest, falls within the ambit of Section 115(2) of the Bharatiya Nyaya
Sanhita. Learned counsel further submits that the trial is likely to take a
considerable period of time for its conclusion. The applicant is a permanent
resident of District Bhind and there is no likelihood of his absconding or
evading the process of law. The applicant undertakes to abide by all such
terms and conditions as may be imposed by this Hon'ble Court and assures
that he shall not tamper with the prosecution evidence or influence the
witnesses in any manner. In view of the facts and circumstances stated
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hereinabove, it is prayed that this Hon'ble Court may kindly be pleased to
enlarge the applicant on bail in the interest of justice.
5. On the other hand, learned counsel for the State has opposed the
prayer for bail and submitted that the allegations against the applicant are
serious in nature and therefore the applicant does not deserve to be released
on bail.
6. Heard counsel for the parties and perused the case diary.
7. Considering all the facts and circumstances of the case, nature of
allegations, arguments advanced by both the parties 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.
8. Accordingly, without commenting on merits of the case, this bail
application is allowed. It is directed that the applicant be released on bail on
furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand
Only) with one solvent surety in the like amount to the satisfaction of the
concerned trial Court for his appearance before it on the dates given by the
concerned Court.
9. 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;
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3. 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;
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.
10. Copy of this order be sent to the trial Court concerned for
compliance.
11. Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
ojha
