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Madhya Pradesh High Court
Satyaprakash Sharma Alias Satte vs The State Of Madhya Pradesh on 26 March, 2026
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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. 13258 of 2026
SATYAPRAKASH SHARMA ALIAS SATTE
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ayush Saxena - Advocate for the applicant.
Shri Anurag Sharma Dy. Ga appearing for respondents/State.
Shri Rajmani Bansal- Advocate for complainant.
ORDER
This is seventh bail application under Section 483 of BNSS filed by
the applicant for grant of bail. Sixth bail application stands dismissed with
direction to the trial Court to expedite the trial proceedings vide order dated
21.01.2026 in M.Cr.C. No.2805/2026.
2. The applicant has been arrested on 08.11.2023 in connection with
Crime No.524/2023 registered at Police Station Janakganj District Gwalior
for offences under Sections 302, 307, 294, 323, 324, 147, 148, 149 of IPC
and Section 25, 25-B and 27 of Arms Act.
3. As per the case of the prosecution, the accused persons due to some
previous rivalry assaulted informant's brother Lokendra Rathore, who later
called the informant on the spot. The applicant & other accused persons then
abused informant and his brother and threatened them of dire consequences
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at own their residence and when they reached their residence, Kamlesh
Sharma who was having a country made pistol, Suraj Sharma having baka,
Satyadev Prakash alias Satte (present applicant) having palta, Raja @ Rajesh
Bhadoriya, Subedar Pal and Virendra Sharma carrying wooden stick came to
their house, abused them and when the informant's brother Dilip intervened
and prevented the accused persons from abusing, Kamlesh Sharma caught
hold of the hands of Dilip and Lokendra Sharma fired with an intent to
commit murder and as a result, Dilip sustained bullet injury on his back and
fell down. It is further stated in the complaint that Subedar Pal and Virendra
Sharma who had come with wooden sticks had assaulted the brothers with
the sticks and Satyadev Prakash had assaulted them with kicks and fists and
after hue and cry was raised, they left the scene of crime. The courts-below
have declined to grant' the regular bail to the appellant.
4. Learned counsel for the applicant submits that the applicant has not
committed any offence and has been falsely implicated in this case. It is
further submitted that a perusal of the FIR shows that the only allegation
against the present applicant is that he assaulted lokendra and Dilip with
kicks and fists. It is further submitted that the applicant has been in custody
since 28.11.2023 and the trial is likely to take considerable time to conclude.
The charge-sheet has already been filed and charges have also been framed.
It is further submitted that co-accused Virendra Sharma has already been
granted bail by the Hon'ble Supreme Court vide order dated 18.02.2026 in
SLP No.20351/2025 and the case of the present applicant is similar to that of
co-accused. In these circumstances, it is prayed that the applicant be enlarged
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on bail.
5. Per contra, learned counsel for the State has vehemently opposed
the bail application and prayed for its rejection.
6. Heard counsel for the parties and perused the case diary.
7. Considering the overall facts and circumstances of the case, nature
of allegations and period of custody, 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 expressing any opinion on merits of the case,
this application is allowed and it is directed that the applicant be released on
bail on the ground of parity on 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/committal Court for his
appearance 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
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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
trial; and
6. The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
ar
