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Madhya Pradesh High Court
Gulab Adiwasi 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)
