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Madhya Pradesh High Court
Mannu @ Sameer vs The State Of Madhya Pradesh on 20 March, 2026
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
NEUTRAL CITATION NO. 2026:MPHC-IND:7660
1 MCRC-10946-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
ON THE 20th OF MARCH, 2026
MISC. CRIMINAL CASE No. 10946 of 2026
MANNU @ SAMEER
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Ms. Rakeshita Shastri advocate for the applicant.
Shri Romil Verma public prosecutor for State.
ORDER
1 . This third application has been filed by applicant under Section 483 of
Bharatiya Nagarik Suraksha Sanhita 2023 for grant of regular bail in
connection with Crime No. 72/2023 registered at Police Station - Sarangpur,
District Rajgarh(M.P.) for offence punishable under Sections 454, 307, 294,
34, 324, 120-B of IPC and Section 25 and 27 of Arms Act. Applicant is in
judicial custody since 15.2.2023. First bail application was dismissed as
withdrawn vide order dated 22.3.2024 passed in MCRC No. 52456/2023,
second bail application was dismissed as withdrawn vide order dated
4.8.2025 passed in MCRC No. 20970/2025.
2. Heard the arguments.
3. Perused the grounds for grant of bail stated in the application, case diary
and the relevant material on record.
4. Learned Counsel for the applicant, in addition to the grounds mentioned
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in the application, submits that applicant has been falsely implicated in this
matter due to previous enmity. He has not committed the alleged offence.
The applicant is in custody for more than three years. The material
prosecution witness have been examined. As per status report, 17
prosecution witnesses are yet to be examined. Main accused Sharukh has
been extended benefit of bail vide order dated 20.2.2026 passed in SLP (Cri.)
No. 866/2026. Considering the long incarceration, the applicant be also
extended benefit of bail.
5. Per contra, learned counsel for the State opposes the application on the
ground of gravity of alleged offence. Learned counsel refers to 02 criminal
antecedents of the applicant as mentioned in the case diary. Applicant is
aged 23 years and is labourer by profession.
6. In reply learned counsel for the applicant submits that other matters are
pending for trial. He has never been convicted for any offence.
7. According to the material on the case diary, Sharukh assaulted Salman
Ali with knife on his head. Mannu also assaulted Salman with knife on his
hand and leg. Applicant was arrested for offence punishable under Sections
457, 307, 294, 34 of IPC and Section 25 of Arms Act on 15.2.2023. He is in
custody ever since. The trial is delayed. Only 10 witness out of 27 enlisted
prosecution witness could be examined till date. Main accused Sharukh has
been extended benefit of bail by the Supreme Court. The prosecution against
the applicant Mannu is similar in nature. The contentions advanced by the
applicant have prima facie merit and cannot be dismissed as manifestly
baseless. The trial would take time to conclude. The veracity of prosecution
NEUTRAL CITATION NO. 2026:MPHC-IND:7660
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and complicity of the applicant will be determined after evidence in trial.
8. As informed, the applicant is still dependent on family and survives on
occasional labour work. Considering these aspects, there appears to be no
possibility of fleeing from justice. In absence of substantial criminal past and
previous conviction for any major offence, considering the socio economic
status of the applicant, there appears to be no likelihood of tampering with
evidence or influencing the remaining witnesses by the applicant. There
appears to be no compelling reason to continue incarceration of the
applicant. However, the observations, herein-above, are recorded for present
application only
9. Considering the rival contentions and overall circumstances of the case,
in the light of aforestated facts, but without commenting on the merits, this
Court is inclined to release the applicant on bail. Thus, the application is
allowed.
10. Accordingly, it is directed that applicant Mannu @ Sameer shall be
released on bail in connection with Crime, as mentioned in first paragraph of
this order, upon furnishing a personal bond in the sum of Rs.75,000/-
(Rupees Seventy Five Thousand only) with one surety of the same amount to
the satisfaction of the Trial Court, for compliance with the following
conditions : (For convenience of understanding by accused and surety, the
conditions of bail are also reproduced in Hindi as under):-
(1) Applicant shall remain present on every date of hearing as may be directed by the concerned court;
(1) आवेदक संबंिधत यायालय के िनदशानुसार सुनवाई क येक ितिथ पर उप थत रहे गा ।
(2) Applicant shall not commit or get involved in any offence of similar nature;
(2) आवेदक समान कृ ित का केाई अपराध नह ं करे गा या उसम स मिलत नह ं होगा ।
(3) Applicant shall not directly or indirectly make any inducement, threat or promise to any person
acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to the
Court or to the police officer;
(3) आवेदक करण के त य से प रिचत कसी य को य या अ य प से लोभन, धमक या वचन
नह ं दे गा, जससे ऐसा य ऐसे त य को यायालय या पुिलस अिधकार को कट करने से िनवा रत हो
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(4) Applicant shall not directly or indirectly attempt to tamper with the evidence or allure, pressurize or
threaten the witness;
(4) आवदे क य या अ य प से सा य के साथ छे डछाड करने का या सा ी या सा य को बहलाने-
फुसलाने, दबाव डालने या धमकाने का यास नह ं करे गा ।
(5) During trial, the applicant shall ensure due compliance of provisions of Section 309 of Cr.P.C./346 of
Bharatiya Nagarik Suraksha Sanhita, 2023 regarding examination of witnesses in attendance;
(5) वचारण के दौरान, उप थत गवाह से पर ण के संबंध म आवेदक धारा ३०९ दं . .सं./ ३४६ भारतीय नाग रक
सुर ा सं हता, 2023 के ावधान का उिचत अनुपालन सुिन त करे गा ।
11. This order shall be effective till the end of trial. However, in case of
breach of any of the preconditions of bail, the trial Court may consider, on
merit, cancellation of bail without any impediment from this order.
12. The trial Court shall get these conditions reproduced on the personal
bond by the accused and on surety bond by the surety concerned. If any of
them is unable to write, the scribe shall certify that he had explained the
conditions to the concerned accused or the surety.
C.C. as per rules.
(SANJEEV S KALGAONKAR)
JUDGE
BDJ
