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Madhya Pradesh High Court
Pradeep vs The State Of Madhya Pradesh on 26 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10464
1 MCRC-12201-2026
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. 12201 of 2026
PRADEEP
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Arshad Ali M. Haque - Advocate for the applicant.
Shri Harish Sharma Dy. GA appearing for respondents/State.
ORDER
This is first application filed under Section 483 of BNSS for grant of
bail relating to Crime No. 5/2026 registered at P.S RPF Post Gwalior District
-Gwalior M.P.) for the offence under Section 3 RP (UP) Act.
2. According to the prosecution, the allegation against the applicant is
theft of railway line and carried it by cutting the railway line into pieces into
a Eco-Car and selling of railway line pieces to a ragman (Kabadi).
3. Learned counsel for the applicant submits that the applicant is
innocent and has been falsely implicated. Present applicant is implicated in
the act of theft of railway line. Two pieces of railway line measuring 2.5 ft.
have been seized from the possession of the applicant by RPF. Co-accused
Shyam alias Bhoori Rathore has already been enlarged on bail by Second
ASJ, Gwalior, vide order 26.02.2026 in Bail Application No. 465/2026. The
applicant is in custody since 19.02.2026. Investigation is almost over and
NEUTRAL CITATION NO. 2026:MPHC-GWL:10464
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charge-sheet is likely to be filed soon. Case is triable by JMFC. The
applicant is permanent resident of District Bhind (M.P.) and there is no
possibility of his absconding or tempering with prosecution case. Under
these grounds, 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 by submitting that there is
one previous criminal antecedent under section 150 of the Railways Act
against the applicant.
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 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
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dissuade him/her from disclosing such facts to the Court or to the Police
Officer, as the case 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
ar
