[Cites 2, Cited by 0]
Madhya Pradesh High Court
Nawab Jatav vs The State Of Madhya Pradesh on 24 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10111
1 MCRC-7536-2026
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. 7536 of 2026
NAWAB JATAV
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Jitendra Sharma - Advocate for the applicant.
Shri Dinesh Savita - PP for the State.
WITH
MISC. CRIMINAL CASE No. 11309 of 2026
NEERAJ SOLANKI
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Jitendra Sharma - Advocate for the applicant.
Shri Dinesh Savita - PP for the State.
MISC. CRIMINAL CASE No. 11314 of 2026
ANIL
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Jitendra Sharma - Advocate for the applicant.
Shri Shri Dinesh Savita - PP for the State.
MISC. CRIMINAL CASE No. 11427 of 2026
MUNESH ALIAS MONU
Versus
Signature Not Verified
Signed by: RASHID KHAN
Signing time: 3/25/2026
1:18:33 PM
NEUTRAL CITATION NO. 2026:MPHC-GWL:10111
2 MCRC-7536-2026
THE STATE OF MADHYA PRADESH
Appearance:
Shri Jitendra Sharma - Advocate for the applicant.
Shri Dinesh Savita - PP for the State
ORDER
The applicants have filed this first bail application u/S.483 of BNSS
for grant of bail. Applicants namely Nawab Jatav and Munesh @ Monu have
been arrested on 05.08.2025 and applicants namely Anil and Neeraj Solanki
have been arrested on 01.10.2025 and 13.08.2025 respectively by Police
Station- Station Road, Morena, District- Morena, in connection with Crime
No.200/2025 for the offence punishable under Sections 109, 117(2), 125,
3(5), 296 of BNS and Sections 25/27 of the Arms Act.
It is the submission of learned counsel for the applicants that false case
has been registered against the applicants and applicants namely Nawab
Jatav and Munesh @ Monu have been arrested on 05.08.2025 and applicants
namely Anil and Neeraj Solanki have been arrested on 01.10.2025 and
13.08.2025 respectively. It is further submitted that the statements of all the
eye witnesses including injured witness have been recorded before the Trial
Court in which they have not supported the prosecution story and turned
hostile. Investigation is over and charge-sheet has already been filed.
Applicants do not bear any criminal record. Applicants undertake to
cooperate in trial as well as investigation and would make themselves
available as and when required. They would abide by the terms and
conditions as imposed by this Court. Under these grounds, counsel for the
applicants prayed for bail.
NEUTRAL CITATION NO. 2026:MPHC-GWL:10111
3 MCRC-7536-2026
Learned PP for the respondent/State opposed the prayer and prayed
for dismissal of this application.
Heard learned counsel for the parties and perused the case diary.
Considering the submissions advanced by the learned counsel for the
parties and looking to the facts and circumstances of the case, but without
commenting on the merits of the case, applications are allowed. It is hereby
directed that all the applicants shall be released on bail on their furnishing
personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) each with one
solvent surety in the like amount to the satisfaction of trial Court.
This order will remain operative subject to compliance of the
following conditions by the applicants:-
1. The applicants will comply with all the terms and conditions of the
bond executed by them;
2. The applicants will cooperate in the investigation/trial, as the case
may be;
3. The applicants will not indulge themselves in extending
inducement, threat or promise to any person acquainted with the facts of the
case so as to dissuade them from disclosing such facts to the Court or to the
Police Officer, as the case may be;
4. The applicants shall not involve in any criminal activities in future
and shall not commit an offence similar to the offence of which they are
accused;
5. The applicants will not seek unnecessary adjournments during the
trial;
NEUTRAL CITATION NO. 2026:MPHC-GWL:10111
4 MCRC-7536-2026
6. The applicants will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
Applications stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
Rashid
