Madhuram Yadav Alias Golu vs State Of Madhya Pradesh

Milind Ramesh Phadke, J

The applicant has filed this third application under Section 483 of BNSS for grant of bail. His second bail application was dismissed as withdrawn vide order dated 11.11.2025 in M.Cr.C. No.49737/2025.

The applicant has been arrested on 08.10.2025 in connection with Crime No.456/2025 registered at Police Station Maharajpura District Gwalior (M.P.) for the offences punishable under Sections 296, 115(2), 351(2), 3(5) of B.N.S enhanced section 109(1), 117(2) of B.N.S

As per the case of the prosecution, on 10.09.2025, the complainant, Ramveer, along with his brother Mohan Pal, nephew Anil Pal, and Shyampal, went to his field, where he found that co-accused Pawan Sikrawar was carrying out construction work on the field. When the complainant party inquired about the construction, Pawan Sikrawar verbally abused Ramveer Pal, his brother Mohan Lal, his nephew Anil Pal, and Shyampal, and subsequently summoned co-accused Lalu Yadav, Sandeep, and another individual over the phone. These four accused, assaulted the complainant party with axes, rods, and sticks, causing injuries to the complainant’s head with bleeding, as well as injuries to his arms and legs, while the brother and nephew of the complainant also sustained injuries on various parts of their bodies. Following the incident, the accused fled after threatening to kill the complainant party. The complainant’s brother and nephew are receiving medical treatment in the hospital. On the basis of the complainant’s report, a First Information Report was lodged, and the offence was registered. During the investigation, a spot map of the incident was prepared, and statements of witnesses were recorded, based on which Section 109(1) of B.N.S. was added; further, on the basis of the doctor’s query report, Section 117(2) of B.N.S. was also incorporated into the case.

Learned counsel for the applicant contended that the applicant has not committed any offence as alleged in the present case. The applicant has been falsely implicated. It is further submitted that an application for compromise i.e. I.A. No.1466/2026 has been filed by the complainant, wherein it has been averred that now both the parties have settled the dispute between them and the complainant has no objection if bail is granted to the applicant. The applicant has been in judicial custody since 08.10.2025 and the trial is likely to take considerable time to be concluded. The applicant is a permanent resident of District Gwalior, and there is no likelihood of his absconding or tampering with prosecution evidence. Hence, it is prayed that the applicant be released on bail.

Learned counsel for the respondent/State as well as counsel for the complainant have affirmed the fact of compromise.

Heard the counsel for the parties and perused the case diary. Considering the submissions advanced by learned counsel for parties as well as looking to the fact that the compromise has been arrived at between the parties, without expressing any opinion on the merits of the case, this Court is inclined to extend the benefit of bail to the applicant.

Accordingly, without expressing any opinion on the merits of the case, the present application is allowed. It is directed that the applicant be released on bail upon furnishing a personal bond in the sum of Rs. 50,000/- (Rupees Fifty Thousand only), along with one solvent surety of the like amount, to the satisfaction of the Trial Court/Committal Court, for his appearance on the dates fixed by the said Court.

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

The applicant will comply with all the terms and conditions of the bond executed by him;

The applicant will cooperate in the investigation/trial, as the case may be;

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 dissuade him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;

The applicant shall not commit any other offence during pendency of the trial, failing which this bail order shall stand cancelled automatically, without further reference to the Bench;

The applicant will not seek unnecessary adjournments during the trial; and

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

A copy of this order be sent to the Court concerned for compliance. Certified copy as per rules.