Guddu Yadav vs The State Of Madhya Pradesh on 4 May, 2026

         NEUTRAL CITATION NO. 2026:MPHC-JBP:34590




                                                                   1                         CRA-3980-2026
                                IN     THE      HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                          BEFORE
                                        HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI
                                                        ON THE 4 th OF MAY, 2026
                                                 CRIMINAL APPEAL No. 3980 of 2026
                                                      GUDDU YADAV
                                                         Versus
                                        THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                Shri Deependra Mishra - Advocate for the appellant.
                                Shri Amit Pandey - Panel Lawyer for the respondent/State.

                                                                       ORDER

The appellant has filed this first criminal appeal under Section 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 being aggrieved by order dated 15.04.2026 passed in SCATR No.32 of 2026 by the Special Judge, SC/ST (POA) Act, Panna (M.P.), whereby his bail application filed under Section 483 of BNSS, 2023, has been rejected.

2. The appellant has been arrested on 14.02.2026 relating to FIR/Crime No.35 of 2026 registered at police station - Raipura, District Panna; for

offence punishable under Sections 64(1), 332(B), 115(2), 351(3) and 117(2) of the Bharatiya Nyaya Sanhita and Sections 3(2)(v), 3(1)(w) (i) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

3. It is submitted by the learned counsel for the present appellant that present appellant is in custody since 14.02.2026. The charge sheet has already been filed. Further custodial interrogation is not required. The DNA report is negative. The FIR is delayed by four days but no explanation has

NEUTRAL CITATION NO. 2026:MPHC-JBP:34590

2 CRA-3980-2026 been offered by the prosecution for such delay. The appellant has a good case on merits. The appellant is ready to comply with the conditions as may be imposed by this Court. The conclusion of trial will take considerable time. In view of the aforesaid submissions, it is prayed that the appellant may be released on bail.

4 . Per contra, learned counsel for the State has opposed the prayer of bail and prayed for rejection of appeal.

5. Heard learned counsel for the parties and perused the case diary.

6. Considering the submissions made by learned counsel for the parties and keeping in view the attending facts and circumstances of the case, this Court is inclined to release the appellant on bail. Thus, without commenting on the

merits of the case, the appeal is allowed and it is directed that the appellant be released on bail upon his furnishing a personal bond in the sum of Rs.70,000/- (Rupees Seventy Thousand Only) with one solvent surety in the like amount to the satisfaction of the concerned trial Court/Committal Court.

7. This order will remain operative subject to compliance of the following conditions by the appellant:-

"i) The appellant shall comply with all the terms and conditions of the bond executed by him;

ii) The appellant shall cooperate in the investigation/trial, as the case may be;

iii) The appellant shall not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade

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3 CRA-3980-2026 him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;