Dilkhush Meena And Others vs State Of Madhya Pradesh

Rajesh Kumar Gupta, J

This is first bail application under Section 483 of BNSS filed by the applicant for grant of bail. The applicants have been arrested in connection with Crime No.230/2025 registered at Police Station- Manpur, District Sheopur in relation to the offence punishable under Sections 103(1), 118(1), 115(2), 296(a), 126(2), 324(4), 351(2) and 3(5) of BNS and Section 25(2) of Arms Act.

As per prosecution case, the complainant/deceased Sudeep Singh gave an oral information at Police Station Manpur stating that he owns land in Village Kyarpura. On 14/11/2025 at about 06:00 PM, when he went to inspect his land, he met Dilkhush Meena, Suresh Meena, Rajendra Meena and Gappu Meena there. He told all four persons that the matter between them had already been settled and asked them to vacate his land. Upon this, all four persons started abusing him with filthy and obscene language relating to his mother and sister. When the complainant objected to the abuses, Dilkhush Meena attacked him with a sword, which struck his head causing bleeding. Thereafter, Rajendra Meena also assaulted him with a sword, which again struck his head resulting in bleeding. Subsequently, Suresh Meena and Gappu Meena assaulted him with sticks, due to which he sustained injuries on his left arm, and bleeding occurred. He also sustained injuries on his right arm, left leg and right leg. On the basis of the aforesaid information, Police Station Manpur registered Crime No. 230/2025 under aforementioned sections of the BNS and investigation was initiated.

Learned counsel for the applicants submits that the applicants have been falsely implicated in the present case and have not committed any offence as alleged. The applicants are in custody since 18.11.2025. The investigation is already over and charge-sheet has been filed. The allegation against the present applicants are that they assaulted the complainant by lathi. Co-accused Suresh Meena has been enlarged on bail vide order dated 27.04.2026 passed in M.Cr.C.No.1930/2026. Case of present applicants is similar to that of the aforesaid co-accused. There is one criminal history against the applicant No.1 and two criminal history against applicant No.2. The trial is likely to take considerable time for its conclusion. The applicants are a permanent resident of District Sheopur and there is no likelihood of their absconding or tampering with the prosecution evidence. The applicants undertake to abide by all terms and conditions that may be imposed by this Court. Under these grounds, counsel for the applicants prays for bail.

Per contra, learned counsel for the State opposes the bail application and prayed for its dismissal on the ground criminal antecedents. However, he concedes the ground of parity.

Heard counsel for the parties and perused the case diary.

Having heard the rival submissions and considering the facts and circumstances of the case and on the ground of parity but without commenting anything on the merits of the case, the application is allowed. It is directed that the applicants be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) each with one solvent surety each in the like amount to the satisfaction of the trial Court/committal Court.

This order will remain operative subject to compliance of the following conditions by the applicants:-

i) The applicants will comply with all the terms and conditions of the bond executed by them;

ii) The applicants will cooperate in the investigation/trial, as the case may be;

iii ) 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;

iv) The applicants will not commit any other offence or will not repeat the offence in future. In case, if they are found involved in the offence of same nature, this bail order shall stand cancelled automatically without further reference to the Bench.

v) The applicants will not seek unnecessary adjournments during the trial;

vi) The applicants will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

Copy of this order be sent to the trial Court concerned for compliance.

Certified copy as per rules.