[Cites 2, Cited by 0]
Madhya Pradesh High Court
Jitendra Yadav Alias Jeetu vs The State Of Madhya Pradesh on 26 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10433
1 MCRC-13906-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 26th OF MARCH, 2026
MISC. CRIMINAL CASE No. 13906 of 2026
JITENDRA YADAV ALIAS JEETU AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Rajmani Bansal - Advocate for the applicants.
Shri Satendra Singh Sikarwar-GA appearing for respondents/State.
ORDER
This is the first bail application under Section 483 of the Bharatiya
Nagarik Suraksha Sanhita, 2023 (BNSS) filed by the applicant for grant of
bail.
Applicants were arrested on 25.01.2026 by Police Station Civil Line,
District Morena, in connection with Crime No. 42/2026, registered for
offences punishable under Sections 309(6), 115(2), 126(2), 3(5) of BNSS and
Section 11/13 of the MPDVPK Act.
The allegation against the applicants is that they, along with co-
accused persons, allegedly assaulted the complainant, threatened him with a
firearm (katta) at his temple, and forcibly took Rs. 19 lakh and 4 mobile
phones.
Learned counsel for the applicants submits that applicants are innocent
and have been falsely implicated. It is contended that there is no evidence
NEUTRAL CITATION NO. 2026:MPHC-GWL:10433
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linking them to the alleged offences. The complainant had not identified the
applicants, rather some passersby, who had allegedly seen the incident had
identified them in T.I.P., that too when their photographs were already
appended on the arrest memo, which makes the identification doubtful. The
applicants have been in custody since 25.01.2026, and the trial is likely to
take considerable time for its conclusion. Both applicants are permanent
residents of District Guna, and there is no likelihood of their absconding or
tampering with the prosecution evidence. Co-accused persons have already
been enlarged on bail in M.Cr.C. No. 9547/2026. They are ready to abide by
all terms and conditions that may be imposed. In view of these submissions,
a prayer for grant of bail has been made.
Learned counsel for the State vehemently opposed the application,
submitting that the allegations are serious and the investigation is ongoing,
warranting custodial custody to ensure proper inquiry.
Considering the overall facts and circumstances of the case, coupled
with the likelihood that the trial will not conclude in the near future and the
principle that prolonged pre-trial detention is detrimental to personal liberty,
this Court is inclined to extend the benefit of bail to the applicants.
Accordingly, without expressing any opinion on the merits of the case,
this application is allowed, and it is directed that applicants be released on
bail on furnishing a personal bond of Rs. 50,000/- (Rupees Fifty Thousand
only) each, along with one solvent surety of the like amount in case of each
of the applicants, to the satisfaction of the Trial Court/Committal Court, for
their appearance on the dates given by the concerned Court.
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This order shall remain operative subject to compliance with the
following conditions by the applicants:
1. The applicants shall comply with all the terms and conditions of the
bonds executed by them.
2. The applicants shall cooperate in the investigation and trial, as the
case may be.
3. The applicants shall not induce, threaten, or promise any person
acquainted with the facts of the case so as to dissuade them from disclosing
such facts to the Court or the Police Officer.
4. The applicants shall not commit any other offence during the
pendency of the trial; failing which, this bail order shall stand automatically
cancelled without further reference to the Bench.
5. The applicants shall not seek unnecessary adjournments during the
trial.
6. The applicants shall not leave India without prior permission from
the Trial Court/Investigating Officer.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
ar
