Manglesh vs State Of Madhya Pradesh

Sanjeev S Kalgaonkar, J

This is third application filed under section 483 of the BNSS, 2023 for grant of temporary bail in connection with Crime No.561/2024 registered at Police Station - Chimanganj Mandi, District - Ujjain(M.P.) for offence punishable under Sections 103(1), 3(5), 61(2) of the BNS, 2023 and under Section 25 of the Arms Act. He is in custody since 26.07.2024. Applicant was granted the benefit of temporary bail for a period of one month vide order dated 12.09.2025 passed in M.Cr.C. No. 31474/2025.

2 . Learned counsel for the applicant submits that the present third application for grant of temporary bail to the applicant has been filed on the ground of serious ailment of applicant - Manglesh.

Learned Counsel for State referred to the verification report of Medical Board dated 12.02.2026 received through the SHO, P.S. Chimanganj Mandi verifying the factum of medical status/ailment of applicant.

The medical report, received from the Medical Board constituted by Chief Medical and Health Officer, Ujjain in compliance to Court order dated 07.02.2026, is as under :-

The ailment suffered by the applicant :-

Patient suffered from :-

Thrombocypenia CLD Relarted /Vit B12 deficiency related,

Newly Diagnosed chronic liver disease,

k/c/o system hypertension since 2017(on medication)

k/c/o Anal Fissure since 1 year,

k/c/oPtyriasis versicolor since 10 year of age.

k/c/o RT. Sciatica since 2019

H/O CAD/OLD MI IN 2017 (no document available)

The nature and gravity of ailment :-

The nature of ailment is given above, now patient is stable and under treatment by M.Y. Hospital Doctors.

Whether, treatment of applicant is feasible while in custody at the Central Jail, Ujjain :-

Patient is under Treatment from M.Y. Hospital, Doctors under custody in Central Jail, Ujjain.

Whether, treatment of applicant is necessary at any Higher Medical Centre :-

Yes, patient needed treatment & further investigations at higher medical centre.

Heard learned counsel for the parties and perused the medical report received from the P.S. Chimanganj Mandi, Ujjain.

Considering the medical report, the request for temporary bail is allowed on humanitarian grounds to facilitate medical assistance and proper treatment to the applicant and it is directed that the applicant Manglesh shall be released on temporary bail a period of 03 months (three months) from the date of his release on bail for treatment as an inhouse patient at any Medical Centre or Nursing Home, subject to deposit of cash amount of Rs.50,000/- in the trial Court and on his furnishing personal bond of Rs.1,00,000/- (Rupees one lac only) with one surety of the like amount to the satisfaction of the Court concerned. Applicant shall submit copy of his medical status and treatment papers, as inhouse patient, on Monday of every week before the trial Court. If he is discharged from Medical Centre/ Nursing Home before expiry of three months, he shall immediately surrender to custody of concerned Court/ Superintendent of concerned Jail. The applicant shall abide by the conditions enumerated u/S 437(3) of Cr.P.C. during period of bail. In case of failure to comply the order within 07 days or violation of any condition of bail, this temporary bail order shall automatically stand cancelled and the cash amount and the bonds shall be forfeited.

The applicant shall surrender before the trial Court on or before expiry of period of 03 months(three months). The cash amount be returned to the applicant on surrender, else it will be forfeited. Necessary papers regarding surrender and treatment of the applicant be furnished to this Court.

M.Cr.C. stands disposed of accordingly. C.C. as per rules.