Sumit Jat vs State Of Madhya Pradesh

Milind Ramesh Phadke, J

The applicant has filed this first application under Section 483 of BNSS for grant of bail.

The applicant has been arrested on 09.01.2026 in connection with Crime No.03/2026 registered at Police Station Jhansi Road Thana District Gwalior (M.P.) for the offences punishable under Sections 296 (a), 109(2), and 3(5) of B.N.S.

As per the case of the prosecution, on 02.01.2026 at around 6:30 p.m., when Palwinder @ Prafull @ Gandhi and his friends were travelling from Gwalior to Chinore, that their car was stopped at Satau Mod Bypass by a white Swift car. Accused Satpal, Gurpreet, Sumit Jat, and Arun Jat got out of the car and due to an old rivalry started abusing them. Thereafter Satpal fired at Gurpal with intent to kill, injuring him in the left chest. Gurpal was admitted to Star Bundelkhand Hospital, Gwalior, for treatment. On this information given by the complainant, the police registered the offence against the accused persons.

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 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 09.01.2026 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 has opposed the application and prayed for its rejection.

Learned counsel for the complainant has 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 a 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:-

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

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

iii. 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;

iv. 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;

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

vi. 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.