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Madhya Pradesh High Court
Parth Yadav vs The State Of Madhya Pradesh on 18 March, 2026
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
NEUTRAL CITATION NO. 2026:MPHC-IND:7456
1 MCRC-12521-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
ON THE 18th OF MARCH, 2026
MISC. CRIMINAL CASE No. 12521 of 2026
PARTH YADAV
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Senior Advocate Shri Vivek Singh along with Shri Rishiraj Ayachi,
learned counsel for the applicant.
Shri Surendra Gupta GA for the State.
ORDER
1. Learned counsel for the petitioner submits that the petitioner was
granted temporary bail vide order dated 11/03/2026 passed in MCRC no.
10969 of 2026 with certain conditions. The said order reads as under :
1. This is first application filed under section 483 of the BNSS, 2023 for grant of
temporary bail in connection with Crime No. 643 of 2024 registered at Police Station
- Mahakal, Ujjain, District - Ujjain (M.P.) for offence punishable under Sections
118(1), 115(2), 296, 351(2), 109, 3(5) of the BNS, 2023. He is in custody since
06/02/2026.
2. Learned counsel for the applicant submits that mother of the applicant -
Abhilasha Yadav is suffering from cancer. She is undergoing treatment at Sushrut
Hospital, Mumbai (MH). She is advised admission to the hospital on or around 16th
February, 2026 and Parth Yadav (applicant) is the registered caretaker / attendant of
patient - Mrs. Abhilasha Yadav to coordinate the treatment process with the hospital,
therefore, the applicant be extended benefit of temporary bail. Learned counsel
further submits that injured Mahendra Yadav has suffered fracture of Vertebra L2
spine. There is no allegation against the applicant regarding assault to Mahendra
Yadav. The allegation against the applicant relates to assault to Surendra Yadav, who
has suffered simple injury. Therefore, the applicant be extended the benefit of
temporary bail.
3. Learned counsel for the State, ably assisted by learned counsel for the objector,
NEUTRAL CITATION NO. 2026:MPHC-IND:7456
2 MCRC-12521-2026
opposed the application on the ground of gravity of alleged offence, however, learned
counsel for the State submits the verification report regarding treatment of Mrs.
Abhilasha Yadav at Sushrut Hospital, Mumbai (MH).
4. Considering above aspect of the matter, the request for temporary bail is allowed
on humanitarian grounds to facilitate treatment of mother of applicant and it is hereby
directed that the applicant shall be released on temporary bail for a period of one
month from the date of his release for treatment of his mother, as an indoor patient at
Sushrut Hospital, Mumbai (MH) , subject to deposit of cash amount of Rs.50,000/- in
the trial Court and on his furnishing personal bond of Rs.50,000/- (Rupees Fifty
Thousand only) with one surety of the like amount to the satisfaction of the Court
concerned. If the patient - Mrs. Abhilasha Yadav is discharged from the hospital
before expiry of one month, the applicant shall surrender to custody of concerned
Court/ Supdt. of concerned Jail within three (3) days. The applicant shall abide by the
conditions enumerated u/S 437(3) of Cr.P.C. during period of bail. In case of failure
to comply the order within 07 days or violation of any condition of bail, this
temporary bail order shall automatically stand cancelled and the cash amount and the
bonds shall be forfeited.
5. The applicant shall surrender before the trial Court on or before expiry of period
of One month if not required earlier on discharge of his mother from hospital. The
cash amount be returned to the applicant on surrender, else it will be forfeited.
Necessary papers regarding surrender and treatment of the mother of applicant be
furnished to the trial Court.
2. Learned counsel further submits that mother of the petitioner -
Mrs. Abhilasha Yadav has been discharged from Sushrut Hospital, Mumbai.
She is presently admitted at Tejankar Health Care, Ujjain . She is suffering
from cancer and is seriously ill, therefore, the temporary bail granted vide
order dated 11/03/2026 passed in MCRC no. 10969 of 2026 be modified to
the extent that Mrs. Abhilasha Yadav is admitted at Tejankar Health Care,
Ujjain.
3. Learned counsel for the State has no objection in view of the
certificate dated 17/03/2026 issued by Tejankar Health Care, Ujjain.
4. Considered.
5. The order dated 11/03/2026 passed in MCRC no. 10969 of 2026
is modified to change the name of hospital from Sushrit Hospital, Mumbai to
NEUTRAL CITATION NO. 2026:MPHC-IND:7456
3 MCRC-12521-2026
Tejankar Health Care, Ujjain.
6. Rest of the order and its effect shall remain intact.
CC as per rules.
(SANJEEV S KALGAONKAR)
JUDGE
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