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Madhya Pradesh High Court
Kishan Pardi vs The State Of Madhya Pradesh on 18 March, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:9595
1 MCRC-11861-2026
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. 11861 of 2026
KISHAN PARDI
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Alok Kumar Sharma - Advocate for the applicant.
Shri Samar Ghuraiya - Public Prosecutor for the State.
ORDER
This is the fifth bail application under Section 483 of the BNSS filed
by the applicant for grant of bail. The applicant has been arrested on
21.05.2024 in connection with Crime No.105/2024 registered at Police
Station Dharnavada District Guna for offences punishable under Sections
307, 323, 294, 147, 148, 149 of IPC further added Section 302, 354 of IPC.
Learned counsel for the applicant submits that the case of the present
applicant is identical and akin to that of co-accused Arun, who has been
enlarged on bail by this Court vide order dated 21.01.2026 passed in M.Cr.C.
No.1585 of 2026. On the ground of parity, it is argued that the applicant is
entitled to the same relief.
Learned counsel for the State does not dispute the fact that the case of
the present applicant stands on similar footing to that of co-accused Arun,
who has already been granted bail by this Court.
NEUTRAL CITATION NO. 2026:MPHC-GWL:9595
2 MCRC-11861-2026
Heard counsel for parties and perused the case diary.
The case of the applicant appears to be similar to that of co-accused
co-accused Arun, who has been enlarged on bail by this Court vide order
dated 21.01.2026 passed in M.Cr.C. No.1585 of 2026. In the absence of any
distinguishing feature pointed out by the prosecution and in view of the
principle of parity, this Court sees no reason to take a different view from
that taken in the case of the aforesaid co-accused.
In view of above and looking to the fact that the material placed on
record does not disclose the possibility of the applicant's fleeing from justice,
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 of the like amount, to
the satisfaction of the Trial Court/Committal Court, for his appearance on the
dates fixed by the said Court, 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 himself in extending
inducement, threat or promise to any person acquainted with
the facts of the case so as to dissuade him/her from
NEUTRAL CITATION NO. 2026:MPHC-GWL:9595
3 MCRC-11861-2026
disclosing such facts to the Court or to the Police Officer, as
the case may be;
4 . The applicant will not seek unnecessary
adjournments during the trial; and
5. 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;
6. The applicant will not leave India without previous
permission of the trial Court/Investigating Officer, as the case
may be.
A copy of this order be sent to the Court concerned for compliance.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
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