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Madhya Pradesh High Court
Mangal Singh vs The State Of Madhya Pradesh on 20 March, 2026
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
1 MCRC-11287-2026
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. 11287 of 2026
MANGAL SINGH
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Avinash Yadav - Advocate for the petitioner [P-1].
Shri Viraj Godha - Govt. Advocate for the respondent/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.765 of 2025 registered at Police Station-Station
Road, District Ratlam (M.P.) for offence punishable under Sections 331(4),
305(1), of the BNS, 2023. The applicant is in judicial custody since
29.09.2025. His first bail application was dismissed as withdrawn vide order
dated 14.11.2025 passed in M.Cr.C. No.50552/2025 and the second
application was dismissed was withdrawn vide order dated 02.02.2026
passed in MCRC No.4547of 2026.
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
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mentioned in the application, submits that the applicant is falsely implicated
in the alleged offence. He has not committed the alleged offence. Further, no
incriminating material connecting the applicant with the alleged offence is
seized from the applicant. The offence is triable by JMFC. The final report
has been submitted on completion of investigation. The trial would take time
to conclude. There is no likelihood of tampering with evidence by the
applicant. Jail incarceration is causing hardship to the applicant and the
dependent family. Applicant is ready to cooperate in the trial.
5. Per contra, learned counsel for the State opposes the application
on the ground of gravity of alleged offence. Learned counsel further refers to
08 criminal antecedents against applicant as mentioned in the case diary.
The applicant is aged around 28 years, he is labourer by profession.
6. In reply, learned counsel for the applicant submit that all other
matters are pending for trial. The applicant has never been convicted for any
offence.
7. According to the material available on case diary, unknown
offenders committed theft of cash Rs.96,500/-, inter box machine, motorola
mobile phone and a black colour bag from Noble International Academy
School, Mhow in the night of 15.09.2025 and 16.09.2025. Applicant was
arrested on 29.09.2025. He is in custody ever since. Cash of Rs.8,000/- and
one iron tommy was recovered at the instance of the applicant. The offence is
triable by Judicial Magistrate First Class. The veracity of prosecution and
complicity of the applicant will be determined after evidence in the trial.
8. As informed, the applicant has family responsibility of aged
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parents. Considering these aspects, there appears to be no possibility of
fleeing from justice. In absence of previous conviction for any offence,
considering the socio-economic status of the applicant, there appears to be
no likelihood of tampering with evidence or influencing the witnesses by the
applicant. The offence is triable by JMFC. 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, however, on stringent
conditions in view of his multi-state criminal antecedents. Thus, the
application is allowed.
10. Accordingly, it is directed that applicant - Mangal Singh shall be
released on bail in connection with Crime, as mentioned in first paragraph of
this order, subject to furnishing cash deposit of Rs.25,000/- (Rupees twenty
five thousand Only) and a personal bond in the sum of Rs.1,00,000/-(Rupees
One lakh 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;
(2) आवेदक 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;
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(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 ।
(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 ।
(6) The applicant shall mark his presence before the SHO, P.S.- Station Road, District Ratlam
(M.P.) on first Saturday of every month till conclusion of trial. A copy of this order be
forwarded to the concerned SHO for compliance with the case diary.
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 of 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
sumathi
