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Madhya Pradesh High Court
Sourav Alias Haddu Gurjar vs The State Of Madhya Pradesh on 26 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10417
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 26 th OF MARCH, 2026
MISC. CRIMINAL CASE No. 12112 of 2026
SOURAV ALIAS HADDU GURJAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Rajmani Bansal - Advocate for the applicant.
Shri Harish Sharma - Dy. Government Advocate for the State.
WITH
MISC. CRIMINAL CASE No. 12121 of 2026
SHYAMVEER GURJAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Rajmani Bansal - Advocate for the applicant.
Shri Harish Sharma - Dy. Government Advocate for the State.
ORDER
The applicants have filed this first bail application u/S.483 of BNSS for
grant of bail. Applicants namely Sourav @ Haddu Gurjar and Shyamveer Gurjar
have been arrested on 08.12.2025 and 06.01.2026 respectively by Police Station-
Civil Line Morena, District- Morena, in connection with Crime No.515/2025 for
the offence punishable under Sections 191(2), 191(3), 190, 132, 121(2), 262,
263(a), 109(1) of BNS and Section 285/27 of the Arms Act.
It is the submission of learned counsel for the applicants that false case has
been registered against the applicants and applicants namely Sourav @ Haddu
Gurjar and Shyamveer Gurjar are suffering confinement since 08.12.2025 and
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2 MCRC-12112-2026
06.01.2026 respectively. It is further submitted that the only role of applicants is
that they came alongwith the main accused Gaurav for commission of marpeet,
but they have not committed the offence. The main accused is Gaurav who
committed marpeet with the injured. Investigation is over and charge-sheet has
already been filed. Applicants bear criminal record of four cases which are of
minor offences. Applicants undertake to cooperate in trial as well as investigation
and would make themselves available as and when required. They would abide by
the terms and conditions as imposed by this Court. Under these grounds, counsel
for the applicants prayed for bail.
Learned Dy. Government Advocate for the State for the respondent/State
opposed the prayer and prayed for dismissal of this application.
Heard learned counsel for the parties and perused the case diary.
Considering the submissions advanced by the learned counsel for the
parties and looking to the facts and circumstances of the case and looking to the
role of applicants but without commenting on the merits of the case, application is
allowed. It is hereby directed that the applicants namely Sourav @ Haddu Gurjar
and Shyamveer Gurjar shall be released on bail on their furnishing personal bond
of Rs.50,000/- (Rupees Fifty Thousand Only) each with one solvent surety in the
like amount to the satisfaction of trial Court.
This order will remain operative subject to compliance of the following
conditions by the applicants:-
1. The applicants will comply with all the terms and conditions of the bond
executed by him;
2. The applicants will cooperate in the investigation/trial, as the case may
be;
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3. The applicants will not indulge themselves in extending inducement,
threat or promise to any person acquainted with the facts of the case so as to
dissuade them from disclosing such facts to the Court or to the Police Officer, as
the case may be;
4. The applicants shall not involve in any criminal activities in future and
shall not commit an offence similar to the offence of which they are accused;
5. The applicants will not seek unnecessary adjournments during the trial;
6. The applicants will not leave India without previous permission of the
trial Court/Investigating Officer, as the case may be.
7. The applicants shall mark their presence before the Police Station - Civil
Line, District Morena on first Sunday of every month between 10:30 am to 2:30
pm till conclusion of trial.
Application stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
Rashid
