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Madhya Pradesh High Court
Yogesh Rathore vs The State Of Madhya Pradesh on 24 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10188
1 MCRC-13469-2026
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. 13469 of 2026
YOGESH RATHORE
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Shiv Pratap Singh Kushwah - Advocate for the applicant.
Shri Satendra Singh Sikarwar - Public Prosecutor for the
respondent/State.
ORDER
This is first 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.457/2025 registered at Police Station, Gwalior, District
Gwalior(M.P.) for the offence under Sections 115(2), 118(1), 119(1), 119(2),
296, 3(5), 308(2), 351(3) of BNS and Sections 11, 13 of MPDVPK Act.
2. According to the prosecution's case, the allegation against the
applicant is that he, along with the co-accused on the dispute of not given the
money by the complainant, they abused the complainant and committed
marpeet by legs and fists.
3. Counsel for the the applicant submits that he has falsely been
implicated in the present case. He is under custody since 20.11.2025.
Investigation has been completed and charge-sheet has been filed.
NEUTRAL CITATION NO. 2026:MPHC-GWL:10188
2 MCRC-13469-2026
Therefore, there is no requirement of custodial interrogation is required.
There are eight criminal cases is pending against the present applicant.
Applicant is a permanent resident of District - Gwalior 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 on the ground of criminal
antecedents.
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;
ii) The applicant will cooperate in the investigation /trial, as the case
may be;
NEUTRAL CITATION NO. 2026:MPHC-GWL:10188
3 MCRC-13469-2026
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.
vii). The applicant shall mark his presence on every Sunday before the
Police Station Gwalior, District Gwalior between 10:30 am to 2:30 pm till
conclusion of trial, failing which this bail order shall automatically cancelled
without further reference of this Court.
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
