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Madhya Pradesh High Court
Bharat Singh Parmar vs The State Of Madhya Pradesh on 18 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:22893
1 MCRC-12072-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
ON THE 18th OF MARCH, 2026
MISC. CRIMINAL CASE No. 12072 of 2026
BHARAT SINGH PARMAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Manish Datt - Senior Advocate with Shri Kaustubh Singh -
Advocate for the applicant.
Shri Amit Pandey - Panel Lawyer for the State.
ORDER
Though this application has been filed for grant of regular bail but
looking to the seriousness of illness, learned senior counsel for the applicant
prays that this application be treated as temporary bail application.
This is the second bail application filed by the applicant under Section
483 of Bharatiya Nagarik Suraksha Sanhita , 2023/ 439 of Code of Criminal
Procedure for grant of regular bail relating to FIR/Crime No.506/2025
registered at Police Station - Devendranagar, District - Panna (M.P.) for the
offence punishable under Sections 109(1), 55, 61(2)(A) and 3(5) of BNS and
Sections 25/27 of the Arms Act. The applicant is in custody since
17.10.2025. Applicant's first bail application i.e. M.Cr.C. No.59918/2025
was dismissed as withdrawn vide order dated 14.01.2026.
2. On the request of learned senior counsel for the applicant, medical
NEUTRAL CITATION NO. 2026:MPHC-JBP:22893
2 MCRC-12072-2026
report was called from the District Jail, Panna and as per report submitted by
the District Jail, Panna, it has been submitted by the learned senior counsel
for the applicant that the applicant was complaining pain in the back portion
of the head and left side of back and was also complaining numbness in the
left hand and after that a panel of doctors has examined the applicant. In
MRI of the brain, it has been found that there is cerebral hematoma (edema).
Learned senior counsel for the applicant has further submitted that there is no
direct involvement of the applicant as the whole case is based upon the
memorandum of the co-accused and the applicant is also not named in the
FIR as the accused.
3. Learned senior counsel for the applicant has further submitted that
looking to the gravity of the illness and the report of the doctors, it would be
proper to release the applicant on temporary bail.
4. Learned counsel for the State has opposed the bail application and
has submitted that in the memorandum of co-accused, there is clear
statement that the applicant conspired with the co-accused. The applicant has
made a conspiracy to murder the victim and in furtherance of that
conspiracy, the injury was caused to the victim, therefore, no case of bail is
made out, hence, the applicant is not entitled to be released on bail.
5. Heard the parties and perused the case diary.
6. Looking to the seriousness of the illness of the applicant, proper
treatment is required, hence, this regular bail application is treated as a
temporary bail application.
7. Considering the facts and circumstances brought on record, coupled
NEUTRAL CITATION NO. 2026:MPHC-JBP:22893
3 MCRC-12072-2026
with the facts of the medical report, this Court deems it appropriate to allow
the application. Thus, without commenting anything on the merits of the
case, the application is allowed.
8. It is directed that the applicant shall be released on temporary bail
on his furnishing a 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 concerned. The applicant shall be released on temporary
bail for a period of one month on 23.03.2026 at 08:00 am and he shall
surrender before the trial Court concerned on 24.04.2026 till 05:00 pm and
then, trial Court shall send him to the judicial custody. The trial Court is
further directed to send a copy of the applicant's surrender report before this
Court.
9. It is further directed that the applicant shall comply with the
provisions of Section 480(3) of BNSS.
10. Accordingly, Misc. Criminal Case stands disposed of.
Certified copy today.
(DEVNARAYAN MISHRA)
JUDGE
DPS
