Lal Singh vs State Of Madhya Pradesh

Rajesh Kumar Gupta, J

They are heard. Perused the case diary/challan papers.

This is the applicant's first application under Section 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 (Section 439 of Criminal Procedure Code, 1973), as he / she is implicated in connection with Crime No.69/2026 registered at Police Station Alote, Ratlam (MP) for offence punishable under Sections 296(b), 115(2), 351(2), 103(1) & 3(5) of Bhartiya Nyay Sanhita, 2023. The applicant is lodged in jail since 18.03.2026.

As per prosecution story, on 15-02-2026, complainant Jitendra Singh lodged the report and stated that Thansingh came to his house and stated that we will resolve old dispute going on between them but Thansingh with Dulesingh & Toofansingh started using filthy language and on trying to stop them Thansingh caused injury with means of wooden stick on her head and shoulder:and when complainant wife interrupt co-accused Dulesingh & Toofansingh caused injuries to her. On this information police registered crime under sections 115(2), 296(b), 351(2), 3(5) of BNS. During investigation police receive merg intimation and police recorded merg statement of Jaswant Singh stated that present applicant and other co-accused persons have cause injury to deceased. On this information police added section 103(1) of BNS arrested accused persons. Hence, present application has been filed.

Counsel for the applicant has submitted that the applicant is innocent and has falsely been implicated in the crime. He has submitted that the charge sheet has already been filed. The name of the present applicant has not been mentioned in the FIR and no weapon has been seized from the custody of the applicant. He has also submitted that the present applicant is having complete parity with the co-accused Vikram Singh who has been granted bail vide order dated 16.04.2026 passed by Co-ordinate Bench of this Court in M.Cr.C. No. 10929/2026. There is only one criminal case registered against the present applicant. He has further submitted that the applicant is in jail since 18.03.2026 and the final conclusion of trial is likely to take sufficient long time. Hence, it is submitted that the bail application be allowed and applicant be released on bail.

Counsel for the respondent / State as well as counsel for the objector, on the other hand have opposed the prayer and it is submitted that no case for grant of bail is made out.

Having considered the rival submissions and on perusal of the case diary, taking note of the fact that present applicant is having complete parity with co-accused Vikram Singh who has been granted bail by Co-ordinate Bench of this Court vide order dated 16.04.2026 in M.Cr.C. No. 10929/2026 and the applicant is lodged in jail since 18.03.2026, and final conclusion of the trial is likely to take sufficient long time, in the considered opinion of this Court, the applicant's application deserves to be allowed.

Accordingly, without commenting on the merits of the case, the application filed by the applicant is allowed. The applicant is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/-(Rupees Twenty five thousand) with one solvent surety of the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he / she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973.

M.Cr.C. stands allowed.