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Madhya Pradesh High Court
Pankaj vs The State Of Madhya Pradesh on 24 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10184
1 MCRC-13445-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 24th OF MARCH, 2026
MISC. CRIMINAL CASE No. 13445 of 2026
PANKAJ
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Suresh Pal Singh Gurjar - Advocate for the applicant.
Shri Harish Sharma - Public Prosecutor for the respondent/State.
ORDER
This is Second application filed by the applicant under Section 483 of
the BNSS for grant of regular bail. The applicant has been arrested in
connection with Crime No.67/2025 registered at Police Station, Mau, District
Bhind (M.P.) for the offence under Sections 80, 85, 3(5) of BNS and 3/4 of
Dowry Prohibition Act. His first bail application was dismissed vide order
dated 20.08.2025 passed in M.Cr.C. No.32558/2025 by the co-ordinate
Bench of this Court.
2. According to the prosecution's case, the allegation against the
applicant is that he, along with the co-accused, subjected the deceased to
cruelty regarding demands for dowry. Consequently, she committed suicide
by hanging, leading to the registration of the aforementioned crime.
3. Counsel for the the applicant submits that he has falsely been
implicated in the present case. He is under custody since 17.04.2025. After
NEUTRAL CITATION NO. 2026:MPHC-GWL:10184
2 MCRC-13445-2026
withdrawal of earlier bail application, the investigation is complete and
charge sheet has been filed filed. Dhyanendra (PW-1), brother, Shusheela bai
(PW2), mother, Rinki (PW-3), sister-in-law, Gajraj (PW-4), brother-in-law
and Pravesh Devi (PW-5), sister of the deceased have not supported the
prosecution story and they have turned hostile. There is no criminal
antecedents against the present applicant. Applicant is a permanent resident
of District - Bhind and there is no possibility of his absconsion or tampering
with the prosecution evidence, if released on bail. Under these grounds,
counsel for applicant prayed for grant of bail to the applicant.
4 . Per contra, learned counsel for the State has opposed the bail
application and prayed for its rejection.
5. Heard learned counsel for the rival parties and perused the case
diary.
6. Considering the above submissions made by the counsel for the
parties and facts and circumstances of the case, but without expressing any
opinion on merits of the case, this application is 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) along with one solvent
surety in the like amount to the satisfaction of the trial Court/Committal
Court.
7. 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/her;
NEUTRAL CITATION NO. 2026:MPHC-GWL:10184
3 MCRC-13445-2026
ii) The applicant will cooperate in the investigation /trial, as the case
may be;
iii) The applicant will not indulge himself /herself 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 acts 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.
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.
8. The application stands allowed and disposed of.
E- copy of this order be sent to the trial Court concerned for
compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
mani
