Ramveer Singh Rajawat vs State Of Madhya Pradesh

Milind Ramesh Phadke, J

This is first bail application under Section 483 of BNSS filed by the applicant for grant of bail.

The applicant has been arrested on 05.10.2025 in connection with crime No.3/2024 registered at Police Station Kotwali District Guna for offence punishable under Sections 197, 198, 420, 463, 465, 467, 471 of IPC.

As per prosecution case, it was found during investigation in Crime No. 65/2017, registered under Sections 302, 307, 365, 364, 120B, and 201 of the Indian Penal Code and Section 3(2)(v) of the SC/ST Act at Police Station Dharanavda, Guna, with respect to the vehicle bearing registration number MP 08 CA 0022, which was used in the commission of that crime, that the applicant/accused Ramveer, in deliberate conspiracy with officials and employees of the Transport Department, concealed the facts in the documents and caused the vehicle to be registered in the name of Sanjay Singh, son of Bahadursingh, whereas the actual name of Sanjay Singh’s father is Lal Bahadursingh, with the intention that the real owner of the vehicle could not be traced in the event of the commission of a crime; and consequently, on the basis of tampering with and falsifying the facts in the vehicle documents and registration, a case was registered against him and other accused persons under Crime No. 3/2024 at Police Station Kotwali, District Guna under aforesaid sections.

Learned counsel for the applicant submitted that the applicant is innocent and has been falsely implicated in the case. It is contended that in Crime No. 65/2017, the applicant has already been granted anticipatory bail vide order dated 26.09.2025 passed in Cr.A. No. 7318 of 2025. During investigation of the said crime, a fresh FIR was registered in Crime No. 3/2024 alleging that the applicant got the aforesaid vehicle registered in the name of Sanjay Singh. It is noteworthy that Sanjay Singh, in whose name the vehicle is registered, has not been arrayed as an accused in the present crime. It is further submitted that the role attributed to the applicant is only to the extent that he had given money for purchase of the vehicle. The officials of the RTO, with whose assistance the vehicle was registered, have already been granted anticipatory bail by the coordinate Bench vide orders dated 08.02.2025 and 17.02.2024 passed in M.Cr.C. No. 4440/2024 and M.Cr.C. No. 6721/2024, respectively. The applicant is in custody since 05.10.2025. The trial is likely to take considerable time to conclude. The applicant is a permanent resident of District Guna, there is no likelihood of his absconding or tampering with the prosecution evidence, and he is ready to abide by any condition imposed by the Court.

Per contra, the learned Public Prosecutor has opposed the application and prayed for its rejection.

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

Considering the facts and circumstances of the case coupled with the fact that the trial is not likely to conclude in near future and prolonged pre- trial detention being an anathema to the concept of liberty, this Court is inclined to extend the benefit of bail to the applicant.

Accordingly, without commenting on merits of the case, this bail application is allowed. It is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the concerned trial Court for his appearance before it on the dates given by the concerned 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 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.

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

Certified copy as per rules.