[Cites 1, Cited by 0]
Madhya Pradesh High Court
Imran Cheepa vs The State Of Madhya Pradesh on 23 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:23667
1 MCRC-11770-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANDEEP N. BHATT
ON THE 23 rd OF MARCH, 2026
MISC. CRIMINAL CASE No. 11770 of 2026
IMRAN CHEEPA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Gyan Prakash Tripathi - Advocate for the applicant.
Shri Aditya Gupta - P.L. for 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.36/2026 registered at Police Station - Gohalpur, District - Jabalpur
for the offences punishable under Sections 303(2), 112(2) BNS, 2023. Applicant is
in detention since 18.01.2026.
2. As per prosecution story, on 14.01.2026, approximately four days after the
incident on 17.01.2026, a motorcycle bearing registration number MP-20-SZ-
7438 was seized from the possession of the applicant and it is alleged that the
applicant has stolen the said vehicle as well as approximately eight two-wheelers
from various areas of District Jabalpur F.I.R was registered. Charge sheet has been
filed.
3. Learned counsel for the applicant submits that the applicant is 20 years of
age and he is behind bar since 18.01.2026. No criminal antecedent is against the
applicant. It is further submitted that looking to the allegations made in the FIR,
as such no role is attributed to the present applicant and he was falsely implicated
NEUTRAL CITATION NO. 2026:MPHC-JBP:23667
2 MCRC-11770-2026
in this case because it is alleged that the vehicle in question was seized from his
possession. Now, charge-sheet has been filed and considering the age of the
applicant and considering that no further investigation is required, his case may be
considered. He is permanent resident of Jabalpur District and, therefore, he will be
available in each date of trial and there is no chance of his fleeing away. It is
prayed that considering the fact that applicant is behind bar since 18.01.2026,
charge sheet has been filed, the applicant is not named in the FIR and trial will
take considerable time, applicant may be released on bail.
4. Learned counsel for the State has opposed the prayer by saying that there is
one criminal antecedent against the applicant that pertains to some other offence
regarding causing injury. The present offence is serious in nature because the
vehicle in question was recovered from the possession of the applicant, therefore,
it is prayed that his application may be dismissed.
5. I have considered the rival submission made at the Bar and perused the case
diary.
6. It transpires that charge sheet has been filed. Applicant is aged 20 years of
age. However, considering the submission made by the counsel for the applicant
that there is no criminal antecedent against the applicant, the fact is required to be
disclosed. The applicant is behind bar since 18.01.2026. Considering the role of
the present applicant coupled with the fact that he is not named in the FIR, trial
will take considerable time and principle 'bail is the rule, jail is the 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. Therefore, the application is allowed.
7. It is directed that applicant be released on bail on his furnishing a personal
bond in the sum of Rs.50,000/- (Rupees fifty thousand only) with one solvent
NEUTRAL CITATION NO. 2026:MPHC-JBP:23667
3 MCRC-11770-2026
surety of the like amount to the satisfaction of the trial Court, for his regular
appearance before the trial Court during trial with a condition that he shall remain
present before the concerned Court on all the dates fixed by it during trial. He shall
abide by all the conditions enumerated under Section 480(3) of BNSS, 2023. He
will not indulge in any such activity which affects the process of investigation
process of trial in any manner. He shall regularly mark his presence before the
concerned Police Station once in a month on every second Thursday till trial gets
over. He will not try to influence any of the witnesses during the course of trial.
8. He shall strictly follow all above mentioned conditions. He shall not violate
any of the conditions otherwise it will be open for the prosecution to pray for
cancellation of bail.
9. 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.
Certified copy as per rules.
(SANDEEP N. BHATT)
JUDGE
Biswal
