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Madhya Pradesh High Court
Navab Singh Yadav vs The State Of Madhya Pradesh on 23 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:9931
1 MCRC-13133-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 23rd OF MARCH, 2026
MISC. CRIMINAL CASE No. 13133 of 2026
NAVAB SINGH YADAV
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Mr. Prem Singh Bhadouria - Advocate for the applicant.
Mr. Harish Sharma Dy. Govt. Advocate for respondent/State.
Mr. Abhishek Mishra - Advocate for the respondent [COMP].
ORDER
This is the forth application filed by the applicant u/S. 483 of BNSS
for grant of bail relating to Crime No.114/2025 registered at Police Station -
Rampurkalan District - Morena (M.P.) for the offence under Sections 103(1),
115(2), 117(2), 109(1), 3(5) of BNS and Section 25(2) of Arms Act. His last
bail application was dismissed on merits vide order dated 03.12.2025 passed
in M.Cr.C. No. 50650 of 2025.
2. As per prosecution case, Lokendra Singh reported in the emergency
ward of Sabalgarh hospital in an injured condition that today on 12.11.2024
at around 07.00 pm, he and his son Girraj Yadav went to their old house in
village Simrauda to light a lamp, then Nawab Yadav, Mohan Yadav, Balle
and Dilip Yadav came there and said that you will not light a lamp in the
house as this place belongs to them, then he said that this is their home too.
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Upon hearing this, the accused began abusing him. When he objected,
Nawab Yadav/present applicant grabbed him, and Dilip beaten him with a
stick. When his brother Surendra Yadav and nephew Ranvijay Yadav
arrived, Balle Yadav stabbed Surendra in the chest. Dilip, then hit Surendra
with a stick. Nawab Yadav grabbed his son, Girraj Yadav, and Balle Yadav
stabbed Girraj with the intent to kill him, hitting him on the left side of the
chest. Girraj fell unconscious at the scene. His condition was critical and he
was taken to Sabalgarh Hospital, where the doctor declared him dead. Based
on this information, a rural complaint was filed at the Rampur Kalan police
station, and a case was registered against the accused under Sections 103 (1)
and 3 (5) of the Indian Penal Code, 2023, in Crime No. 114/2024 at the
Rampur Kalan police station. During the investigation, sections 115(2), 117
(2), 109 (1) of the Indian Penal Code, 2023 and section 25B of the Arms Act
were added and after completion of investigation, the charge sheet was filed
in the court.
3. Learned counsel for the applicant submitted that applicant is
innocent and has been falsely implicated. The applicant is under custody
since 13.11.2024. He already suffered more than one year's jail incarceration
as pretrial detention. The present applicant is an old man aged 64 years.
According to the prosecution, the only allegation against the present
applicant is that he caught the deceased, with no other overt act attributed to
him in the incident. It is further submitted that since the rejection of the
applicant's previous bail application, co-accused Dilip Yadav and Mohan
Singh Yadav have been granted bail vide orders dated 12.03.2026 (M.Cr.C.
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No. 10672 of 2026) and 23.02.2026 (M.Cr.C. No. 6607 of 2026),
respectively. Furthermore, as all material prosecution witnesses have already
been examined, there is no risk of the applicant influencing said
witnesses. The applicant is permanent resident of District Morena (M.P.) and
there is no possibility of his absconding or tempering with prosecution case.
Under these grounds as well as on the ground of parity, he prays for grant of
bail to the applicant.
4. Per contra, learned counsel for the State as well as counsel for the
complainant vehemently opposed the bail application and prayed for its
dismissal.
5. Heard learned counsel for the rival parties and perused the case
diary available on record.
7. Considering the above submissions advanced by the counsel for the
parties and facts and circumstances of the case so also the fact that all
material prosecution witnesses have been examined before the trial Court,
and without expressing any opinion on the merits of the case, this application
i s allowed and it is directed that the applicant be released on bail on
furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty
Thousand Only) with one solvent surety in the like amount to the satisfaction
of the trial Court/committal Court.
8. This order will remain operative subject to compliance of the
following conditions by the applicant:-
i) The applicant will comply with all the terms and conditions of the
bond executed by him;
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ii) The applicant will cooperate in the investigation/trial, as the case
may be;
iii) 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 disclosing such facts to the Court or to the Police
Officer, as the case may be;
iv) The applicant will not commit any other offence or will not repeat
the offence in future. In case, if he is found involving in offence of the same
nature, this bail order shall stand cancelled automatically without further
reference to the Bench.
v) The applicant will not seek unnecessary adjournments during the
trial; and
vi) The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
vii) The applicant shall mark his attendance at the police station
concerned every Sunday until the conclusion of the trial.
9. E- copy of this order be sent to the trial Court concerned for
compliance.
10. Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
(LJ*)
