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Madhya Pradesh High Court
Satendra Gurjar vs The State Of Madhya Pradesh on 25 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10344
1 MCRC-11766-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 25 th OF MARCH, 2026
MISC. CRIMINAL CASE No. 11766 of 2026
SATENDRA GURJAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri R K Sharma, Senior Advocate with Ms. Bhavya Sharma- Advocate for
the applicant.
Shri Satendra Singh Sikarwar - Public Prosecutor for the respondent/State.
ORDER
This is second application filed under Section 483 of BNSS for grant of bail
relating to Crime No. 758/2024 registered at Police Station -Maharjpura, District -
Gwalior(M.P.) for the offence under Sections 103, 109, 191(2), 191(3), 190, 296,
115(2), and 61(2) of BNS and Section 25/27 of Arms Act. His first bail application
was dismissed as withdrawn with liberty to renew the prayer after recording
statements of material witnesses vide order dated 22.08.2025 passed in
M.Cr.C.No.23433/2025.
2. Learned counsel for the applicant submits that the applicant is innocent
and has been falsely implicated. The applicant is in custody since 13.12.2024.
Learned counsel for the applicant submits that the role attributed to the present
applicant is identical to that of co-accused persons namely, Atendra Singh Gurjar
and Siyaram Singh Gurjar, who have already been granted bail by this Court in
M.Cr.C.No.58946/2025 and M.Cr.C.No.5677/2026 vide order dated 28.01.2026
and 05.02.2026 respectively. Case of present applicant is similar to that of the
NEUTRAL CITATION NO. 2026:MPHC-GWL:10344
2 MCRC-11766-2026
aforesaid co-accused. The applicant is permanent resident of District Vidisha
(M.P.) and there is no possibility of his absconding or tempering with prosecution
case. Under these grounds as well as on the ground of parity, he prays for grant of
bail to the applicant.
4. Per contra, learned counsel for the State has vehemently opposed the bail
application and prayed for its dismissal. However, he conceded the ground of
parity.
5. Heard learned counsel for the rival parties and perused the case diary
available on record.
6. Considering the above submissions advanced by the counsel for the
parties and facts and circumstances of the case so also on the ground of parity and
without expressing any opinion on the 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) 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;
ii) The applicant will cooperate in the investigation/trial, as the case may
be;
iii) The applicant will not indulge himself 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 facts to the Court or to the Police Officer, as the case
NEUTRAL CITATION NO. 2026:MPHC-GWL:10344
3 MCRC-11766-2026
may be;
iv) The applicant will not commit any other offence or will not repeat the
offence in future. In case, if he is found involving in offence of the same nature,
this bail order shall stand cancelled automatically without further reference to the
Bench.
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. Learned State counsel is directed to send an e-copy of this order to the
Station House Officer of the concerned Police Station for information and
necessary action.
9. E- copy of this order be sent to the trial Court concerned for compliance,
if possible, by the office of this Court.
10. Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
mani
