Raghuveer Singh vs The State Of Madhya Pradesh
2026 Latest Caselaw 2785 MP

Madhya Pradesh High Court

Raghuveer Singh vs The State Of Madhya Pradesh on 20 March, 2026

Author: Milind Ramesh Phadke

Bench: Milind Ramesh Phadke

         NEUTRAL CITATION NO. 2026:MPHC-GWL:9832




                                                             1                         MCRC-13014-2026
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                        BEFORE
                                      HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                                  ON THE 20th OF MARCH, 2026
                                            MISC. CRIMINAL CASE No. 13014 of 2026
                                                    RAGHUVEER SINGH
                                                          Versus
                                              THE STATE OF MADHYA PRADESH
                           Appearance:
                                   Shri Pawan Kumar - Advocate for the petitioner [P-1].

                                   Shri Harish Sharma Dy Ga appearing on behalf of Advocate
                           General[r-1].
                                                                 WITH
                                            MISC. CRIMINAL CASE No. 12906 of 2026
                                                     GULAB ADIWASI
                                                          Versus
                                              THE STATE OF MADHYA PRADESH
                           Appearance:
                                   Shri Pawan Kumar - Advocate for the petitioner [P-1].
                                   Shri Harish Sharma Dy Ga appearing on behalf of Advocate

                           General[r-1].


                                                                 ORDER

This is first bail application under Section 483 of BNSS filed by the applicants for grant of bail.

The applicants have been arrested on 6.3.2026 by Police Station-

NEUTRAL CITATION NO. 2026:MPHC-GWL:9832

2 MCRC-13014-2026 Purani Chhawani, District Gwalior in connection with Crime No.77/2026, registered in relation to the offence punishable under Section 34 (2) of M.P. Excise Act.

The allegation against the applicants are that they were found in possession of 60 bulk litres of unauthorized liquor.

Learned counsel for the applicant submits that the applicants have been falsely implicated in the case. They have not committed any offence. Trial will take time for its conclusion. The applicants are permanent resident of District Gwalior and there is no likelihood of their absconsion or tampering with the prosecution evidence. They are ready to abide by the terms and conditions as may be imposed. With the aforesaid submissions, prayer for grant of bail is made out.

Learned counsel for the State vehemently opposed the application and prayed for its rejection and submits that the applicants are having criminal history of 1 case.

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 merits of the case, this application is allowed and it is directed that the applicants be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each with one solvent surety each of the like amount to the

NEUTRAL CITATION NO. 2026:MPHC-GWL:9832

3 MCRC-13014-2026 satisfaction of the trial Court/committal Court for their appearance on the dates given by the concerned Court.

This order will remain operative subject to compliance of the following conditions by the applicants:-

1. The applicants 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;

3. The applicants will not indulge themselves in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer, as the case may be;

4 . The applicants 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 applicants will not seek unnecessary adjournments during the trial; and

6. The applicants 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

(aspr)