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Madhya Pradesh High Court
Ranu Alias Abhishek Singh Sikarwar vs The State Of Madhya Pradesh on 18 March, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:9684
1 MCRC-12581-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 18th OF MARCH, 2026
MISC. CRIMINAL CASE No. 12581 of 2026
RANU ALIAS ABHISHEK SINGH SIKARWAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Shyam Kumar Pathak - Advocate for the applicant.
Ms. Anjali Gyanani - GA for the respondent/State.
ORDER
This is first application under Section 483 of BNSS filed by the
applicant for grant of bail.
The applicant has been arrested on 05.02.2026 by Police Station Hajira
District Gwalior in connection with Crime No.47/2026 registered in relation
to the offence punishable under Sections 34(2) of Excise Act.
The allegation against the present applicant is that he was found in
possession of 56.88 litres of illicit liquor, for which he was not having any
valid license.
Learned counsel for the applicant submits that the applicant is innocent
and has been falsely implicated in the present case. It is further submitted
that the applicant has been in judicial custody since 05.02.2026. It is
contended that the alleged offence is triable by the Judicial Magistrate First
Class. The conclusion of the trial is likely to take a considerable period of
NEUTRAL CITATION NO. 2026:MPHC-GWL:9684
2 MCRC-12581-2026
time. Learned counsel further submits that the applicant is permanent
resident of District Gwalior and there is no likelihood of his absconding or
tampering with the prosecution evidence. In view of the aforesaid
circumstances, it is prayed that the applicant be enlarged on bail.
Per contra, learned counsel for the State vehemently opposed the bail
application and prayed for its rejection.
Heard learned counsel for the rival parties and perused the case diary.
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 the merits of the case,
the present application is allowed. It is directed that the applicant 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 learned 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 applicants will cooperate in the investigation/trial, as the case
may be;
NEUTRAL CITATION NO. 2026:MPHC-GWL:9684
3 MCRC-12581-2026
3. The applicants 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.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
neetu
