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Madhya Pradesh High Court
Shri Ramnivas Gurjar vs The State Of Madhya Pradesh on 26 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10536
1 MCRC-13668-2026
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. 13668 of 2026
SHRI RAMNIVAS GURJAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ravi Dwivedi - Advocate for the applicant.
Shri Satendra Singh Sikarwar GA appearing for respondents/State.
ORDER
This is first bail application under Section 483 of BNSS filed by the
applicant for grant of bail.
2. The applicant has been arrested on 12.03.2026 in connection with
crime No.796/2015 registered by the Department of Forest Ghatigaon
District Gwalior (M.P.) for the alleged commission of offences under
Sections 26, 41 of Indian Forest Act, 1927, and Sections 27, 29, 50 and 51 of
Wildlife Protection Act, 1972.
3. As per prosecution case, the allegation against the applicant is that
he was illegally cutting forest trees (kher) and upon receiving information,
the forest staff reached the spot, however, the applicant managed to flee from
the spot along with his accomplices; in connection with this incident forest
Offence Case No. 796/2015 was registered against the applicant and other
accused persons under aforesaid sections.
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4. Learned counsel for the applicant submits that the applicant is
innocent and has been falsely implicated in the present case. The applicant is
in custody since 12.03.2026. The case is triable by JMFC. It is contended that
the applicant has been arrayed as an accused solely on the basis of the
memorandum statement of the co-accused, recorded under Section 27 of the
Indian Evidence Act. Except for the said memorandum statement, there is no
independent, cogent, or corroborative material available on record to prima
facie connect the applicant with the commission of the alleged offence. It is a
settled position of law that a memorandum statement of a co-accused, in the
absence of any independent corroboration, is insufficient to establish
involvement. The conclusion of trial is likely to take considerable time. The
applicant is a permanent resident of District Gwalior and there is no
likelihood of his absconding or fleeing from justice. The applicant
undertakes to abide by any condition that may be imposed by this Hon'ble
Court and assures that he shall not tamper with the prosecution evidence or
influence any witness. In view of the facts and circumstances stated
hereinabove, it is prayed that this Hon'ble Court may be pleased to enlarge
the applicant on bail.
5. Per contra, learned counsel for the State vehemently opposes the
bail application and prays for its rejection submitting that the applicant has
cirminal antecedents of seven criminal cases out of which two cases are of
similar nature.
6. Heard counsel for the parties and perused the case diary.
7. Considering all the facts and circumstances of the case, arguments
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advanced by both the parties coupled with the fact that the trial is not likely
to conclude in near future and prolonged pre- trial detention being an
anathema to the concept of liberty, this Court is inclined to extend the benefit
of bail to the applicant.
8. Accordingly, without commenting on merits of the case, this bail
application is allowed. It is directed that the applicant be released on bail on
furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand
Only) with one solvent surety in the like amount to the satisfaction of the
concerned trial Court for his appearance before it on the dates given by the
concerned Court.
9. This order will remain operative subject to compliance of the
following conditions by the applicant:-
1. The applicant will comply with all the terms and conditions of the
bond executed by him;
2. The applicant will cooperate in the investigation/trial, as the case
may be;
3. 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 may be;
4. The applicant shall not commit any other offence during pendency
of the trial, failing which this bail order shall stand cancelled automatically,
without further reference to the Bench;
5. The applicant will not seek unnecessary adjournments during the
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trial; and
6. The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
7. The applicant shall mark his presence in Police Station Ghatigaon,
Distt. Gwalior on every Sunday, till disposal of this case, failing which this
order shall stand cancelled without further reference to this Court.
10. Copy of this order be sent to the trial Court concerned for
compliance.
11. Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
ar
