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Madhya Pradesh High Court
Prem @ Pappu Ben vs The State Of Madhya Pradesh on 26 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:25053
1 MCRC-14093-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANDEEP N. BHATT
ON THE 26th OF MARCH, 2026
MISC. CRIMINAL CASE No. 14093 of 2026
PREM @ PAPPU BEN
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ravi Kumar Tiwari - Advocate for the applicant.
Shri Aditya Gupta - Panel Lawyer for the respondent/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.351/2025 registered at Police Station - Gwarighat, District -
Jabalpur for the offences punishable under Sections 103(1) and 3(5) of BNS
and Section 25 of Arms Act. Applicant is in detention since 01.09.2025.
2. Learned counsel for the applicant submits that the applicant is aged
about 22 years and the applicant has one criminal antecedent. Charge-sheet
has already been filed. The applicant has been implicated on the basis of
statements of co-accused and some witnesses who have stated that an
unidentified person was beaten by some persons and one of the persons
amongst them, has given blow with knife. He has further submitted that there
are three different versions in the incident in question, therefore, false story
has been made by the Investigating Agency to implicate the applicant in the
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crime in question. He has further submitted that from the memorandum, it is
clear that the role of the applicant was that he caught hold the deceased. He
is behind bar since 01.09.2025. Considering the fact that the applicant is a
labour and available in Jabalpur District and, therefore, he will be available
in each date of trial and there is no chance of his fleeing away. As some of
the important witnesses were examined before the trial Court who have not
supported the case of the prosecution, therefore, it is prayed that considering
the fact that applicant is behind bar since 01.09.2025 and trial will take
considerable time, the applicant be released on bail.
3. Learned counsel for the State has opposed the prayer by saying that
serious allegations have been made against the present applicant and eye-
witness has also stated that there were three persons who gave kick and fist
blow and one of the persons had given blow with knife, resulting his death.
He has further submitted that even the applicant is identified in the test
identification parade. However, he has fairly submitted that the role
regarding giving blow with knife is not attributable to the present applicant
and there is no material to show that the applicant had given blow with
knife. It is prayed that the application for bail filed by the applicant may be
dismissed.
4. I have considered the rival submissions made at the Bar and perused the
case diary.
5. The applicant is aged about 22 years and he is behind bar since
01.09.2025. Charge-sheet has already been filed. In the trial, some of the
witnesses, who are important witnesses, were examined and considering the
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material available on record, there are different versions coming on record,
the role attributed to the present applicant is to the extent of caught hold of
the deceased person. Considering the fact that applicant will cooperate in the
proceedings and considering the role of the applicant in the incident, the
matter requires consideration. Therefore, without expressing any view on the
merits of the case, I deem it a fit case to release the applicant on bail.
Accordingly, the application is allowed.
6. 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 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 on every
third Monday of the month till trial gets over. He will not try to influence any
of the witnesses during the course of trial. He will provide his permanent
address and telephone/mobile number before the trial Court as well as before
the Police Authorities.
7. 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.
8. This order shall be effective till the end of the trial. However, in case of
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bail jump and breach of any of the conditions of bail, it shall become
ineffective.
Certified copy as per rules.
(SANDEEP N. BHATT)
JUDGE
R
