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Madhya Pradesh High Court
Durga Shankar Singraha vs The State Of Madhya Pradesh on 23 March, 2026
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IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANDEEP N. BHATT
ON THE 23rd OF MARCH, 2026
MISC. CRIMINAL CASE No. 11785 of 2026
DURGA SHANKAR SINGRAHA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Piyush Pathak - Advocate for the applicant.
Shri Aditya Gupta - Panel Lawyer for the respondent/State.
ORDER
This is first application filed by the applicant under Section 483 of the
Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of regular bail relating to
FIR/Crime No.1221/2025 registered at Police Station - Adhartal, District
Jabalpur for offences punishable under Sections 64(1), 70(1), 74, 127(2) and
351(2) of BNS. Applicant is in detention since 26.12.2025.
2. The counsel for the applicant has submitted that the applicant is
innocent and has been falsely implicated in the offence. He is behind bars
since 26.12.2025. It is further submitted that applicant aged about 58 years
and Government servant. Charge-sheet is filed. From the perusal of charge-
sheet paper, no believable material which can connect the present applicant
in crime location. It is submitted that the looking to the chart of the place of
incident which happens on the holiday i.e. 25.12.2025.The conduct of the
applicant indicates that she did not raise any objection, and no one heard her
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shouting. Therefore, the prosecution's version of the story is doubtful in this
regard. He has submitted that the statement of the prosecutrix recorded under
Section 183 of the BNS and the version of the FIR do not support each other
with regard to the place of the incident in its entirety. He further submitted
that the He has further submitted that the trial will take its own time to
conclude, therefore it is prayed that the applicant be released on bail.
3. Per contra, counsel for the State has opposed the same by
submitting that the present applicant has played a main role and the fact that
he tried to elope the present prosecutix by giving promise for some
employment and she has gone with the present applicant and thereafter the
such incident has taken place. There is sufficient material to connect the
present applicant is involved in the offence and therefore, the bail application
is not required to be considered and prays for its rejection.
4. Heard the submissions made at the bar and perused the case diary.
5. Considering the fact that the investigation is completed and charge
sheet is also filed. Considering the age of the applicant i.e.58 years and he
Government servant and he behind bar since 26.12.2025 and considering the
paper of charge-sheet, no other independent witness is found from the
record. Prma facie, place of incident is government quarter and day of
incident is 25.12.2025. Considering the totality of facts and circumstances,
considering the principle 'bail is the rule, jail is an exception' as well as
Article 21 of the Constitution of India, but without expressing any view on
the merits of the case, I deem it a fit case to release the applicant on bail by
imposing strict conditions. Accordingly, the application is allowed.
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However, considering the conduct of the applicant for evading arrest,
appropriate condition are also required to be imposed. The applicant shall
provide his current address and his functional mobile number to the
concerned police station.
6. It is directed that the applicant shall be released on bail on
furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand
Only) with one surety in the like amount to the satisfaction of the trial Court
concerned for his appearance before the said Court on all such dates as may
be fixed in this regard during the pendency of trial. In addition to this, (1) he
will not act in any manner which influence the proceedings of trial or
influence any of the witnesses; (2) he will not indulge in any criminal
activity by musing the liberty granted by this order; (3) the applicant shall
remain present at the time of trial without any default; (4) applicant shall also
mark his presence on every first Monday of each month before the concerned
Police Station till the trial gets over; (5) he shall make himself available as
and when required in trial.
7 . It is clarified that if any of the above conditions are violated, it is
open for the prosecution to pray for cancellation of bail and this order shall
stand automatically cancelled and police and trial Court shall be at liberty to
commit him in jail and they shall abide by the conditions enumerated under
section 480(3) of the Bhartiya Nagrik Suraksha Sanhita, 2023.
8. This order shall be effective till the end of the trial. However, in
case of bail jump and breach of any of the conditions of bail, it shall become
ineffective.
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Certified copy as per rules.
(SANDEEP N. BHATT)
JUDGE
R
