Supreme Court - Daily Orders
Rajendra Singh Parihar vs State Of Madhya Pradesh on 9 February, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. OF 2026
(arising out of SLP (Crl.) No.20756 of 2025)
RAJENDRA SINGH PARIHAR Appellant(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
with
CRIMINAL APPEAL NOs. OF 2026
(arising out of SLP (Crl.) Nos.21157 of 2025, 992 of 2026, 969 of
2026 & 2011 of 2026)
O R D E R
Crl.A. @ SLP (Crl.) No.20756 of 2025:
1. Leave granted.
2. The appellant challenges the judgment and order dated 25.11.2025 in Misc. Criminal Case No.35128/2025 passed by the High Court of Madhya Pradesh Principal Seat at Jabalpur, titled Rajendra Singh Parihar vs. The State of Madhya Pradesh.
3. On 18.12.2025, this Court passed the following order:-
“1. The Petitioner challenges the judgment and order dated 25.11.2025 in MCRC No.35128/2025 passed by the High Court of Madhya Pradesh Principal Seat at Jabalpur.Signature Not Verified
Digitally signed by NAVEEN D Date: 2026.02.16
2. Issue notice, returnable on 18:29:36 IST Reason: 09.02.2026.
3. Dasti service, in addition, is 1 permitted. Let steps for service be taken within one week.
4. Learned counsel for the petitioner is permitted to serve the learned standing counsel for the State of Madhya Pradesh.
5. In the notice itself, let it be mentioned that respondent is required to file a counter affidavit before the next date of listing.
6. In the event of arrest, the petitioner shall be released on bail by the Investigating/arresting officer on such terms and conditions as imposed and found to be just, fair and reasonable.
7. Needless to add, the petitioner would maintain good conduct and not attempt to influence any of the witnesses, in any manner, till the completion of the trial.”
4. We have heard learned counsel for the parties and also perused the materials available on record.
5. It is not in dispute that the conditions stand fully complied with; the appellant has cooperated during the investigation; he has not threatened or intimidated any of the witnesses; or has tried to influence the investigation in any manner.
6. We have noticed the nature of crime and the manner in which it was allegedly committed.
7. We allow the present appeal by confirming the order dated 18.12.2025, passed by this Court, with a direction to the appellant to continue to cooperate during the investigation/trial and not to take any unnecessary adjournment. Also, the appellant shall report before the Investigating Officer every alternate Monday, between 10 2 a.m. and 11 a.m., till such time the investigation is complete in all respects.
8. If the Investigating Officer/Arresting Officer/Trial Court feels that the investigation/trial is delayed on account of the appellant’s conduct, it shall be open to the Investigating Officer/Arresting Officer/Trial Court to take appropriate steps in accordance with the law, including cancellation of bail.
9. The impugned judgment and order dated 25.11.2025 is set aside.
10. Pending application(s), if any, shall stand disposed of.
Crl.A. @ SLP (Crl.) Nos.21157 of 2025:
1. Leave granted.
2. The appellant challenges the judgment and order dated 25.11.2025 in Misc. Criminal Case Nos.31235/2025 passed by the High Court of Madhya Pradesh Principal Seat at Jabalpur, titled “Sumit Soni vs. The State of Madhya Pradesh”.
3. On 05.01.2026, this Court passed the following order:-
“1. Ms. Mrinal Gopal Elker, learned Advocate on Record accepts notice on behalf of the State of Madhya Pradesh.
2. Counter affidavit be filed within four weeks. Rejoinder affidavit, if any, be filed within one week thereafter.
3. In the event of arrest in connection with F.I.R. No. 163/2025, dated 19.03.2025 registered at P.S.Chicholi, 3 District Betul, M.P, the petitioner shall be released on bail by the Investigating/arresting officer on such terms and conditions as imposed and found to be just, fair and reasonable.
4. Needless to add, the petitioner would maintain good conduct and not endeavour to influence any of the witnesses, in any manner, till the completion of the trial.
5. Tag with SLP (Crl.) No.20756/2025 titled “Rajendra Singh Parihar vs. State of Madhya Pradesh”.”
4. We have heard learned counsel for the parties and also perused the materials available on record.
5. It is not in dispute that the conditions stand fully complied with; the appellant has cooperated during the investigation; he has not threatened or intimidated any of the witnesses; or has tried to influence the investigation in any manner.
6. We have noticed the nature of crime and the manner in which it was allegedly committed.
7. We allow the present appeal by confirming the order dated 05.01.2026, passed by this Court, with a direction to the appellant to continue to cooperate during the investigation/trial and not to take any unnecessary adjournment. Also, the appellant shall report before the Investigating Officer every alternate Monday, between 10 a.m. and 11 a.m., till such time the investigation is complete in all respects.
8. If the Investigating Officer/Arresting Officer/Trial Court feels that the investigation/trial is delayed on 4 account of the appellant’s conduct, it shall be open to the Investigating Officer/Arresting Officer/Trial Court to take appropriate steps in accordance with the law, including cancellation of bail.
9. The impugned judgment and order dated 25.11.2025 is set aside.
10. Pending application(s), if any, shall stand disposed of.
Crl.As. @ SLP (Crl.) Nos.992 of 2026 & 969 of 2026:
1. Leave granted.
2. The appellants challenge the judgment and order dated 25.11.2025 in Misc. Criminal Case Nos.39056/2025 & 30508/2025 passed by the High Court of Madhya Pradesh Principal Seat at Jabalpur.
3. Ms. Mrinal Gopal Elker, learned counsel, accepts notice on behalf of the respondent/State; hence, the formal service of notice on the respondent is waived.
4. We have heard learned counsel for the parties and also perused the materials available on record.
5. We have noticed the nature of crime and the manner in which it was allegedly committed.
6. We allow the present appeals with the following directions:
i) In the event of arrest in connection with Crime No.163 of 2025 of Chicholi Police Station, Betul District, Madhya Pradesh, the appellants shall be released on bail on the appropriate terms and 5 conditions as may be fixed by the Investigating Officer/Arresting Officer.
ii) The appellants shall make themselves available before the Investigating Officer on 23.02.2026 at 10:00 a.m. and on all such dates as they may be required.
iii) Needless to add, till the investigation is not complete in all respects, the appellants would fully cooperate, and if the challan/charge sheet is filed, they would maintain good conduct and not attempt to influence any of the witnesses in any manner till the completion of the trial.
8. Pending application(s), if any, shall stand disposed of.
Crl.A. @ SLP(Crl) No.2011/2026:
1. Leave granted.
2. The appellant challenges the judgment and order dated 25.11.2025 in Misc. Criminal Case No.48429/2025 passed by the High Court of Madhya Pradesh Principal Seat at Jabalpur, titled “Jamdushingh vs. The State of Madhya Pradesh”.
3. On 18.12.2025, this Court passed the following order:-
“1. Mr. Harmeet Singh Ruprah, learned counsel, accepts notice on behalf of the respondent/State. Hence, the formal service of notice on the said respondent is waived.
2. Let counter affidavit be filed before 6 the next date of listing.
3. Tag and list this matter along with S.L.P.(Crl) No.20756 of 2025.
4. We make it clear that no further opportunity will be granted for this purpose.
5. In the event of arrest in connection with Crime No.163 of 2025 of Chicholi Police Station, Betul District, Madhya Pradesh, the petitioner shall be released on bail on the appropriate terms and conditions as may be fixed by the Investigating Officer/Arresting Officer.
6. The petitioner shall make himself available before the Investigating Officer on 09.02.2026 at 10:00 a.m. and on all such dates as he may be required.
7. Needless to add, till the investigation is not complete in all respects, the petitioner would fully cooperate, and if the challan/charge sheet is filed, he would maintain good conduct and not attempt to influence any of the witnesses in any manner till the completion of the trial.”
4. We have heard learned counsel for the parties and also perused the materials available on record.
5. It is not in dispute that the conditions stand fully complied with; the appellant has cooperated during the investigation; he has not threatened or intimidated any of the witnesses; or has tried to influence the investigation in any manner.
6. We have noticed the nature of crime and the manner in which it was allegedly committed.
7. We allow the present appeal by confirming the order dated 05.02.2026, passed by this Court, with a direction to the appellant to continue to cooperate during the 7 investigation/trial and not to take any unnecessary adjournment. Also, the appellant shall report before the Investigating Officer every alternate Monday, between 10 a.m. and 11 a.m., till such time the investigation is complete in all respects.
8. If the Investigating Officer/Arresting Officer/Trial Court feels that the investigation/trial is delayed on account of the appellant’s conduct, it shall be open to the Investigating Officer/Arresting Officer/Trial Court to take appropriate steps in accordance with the law, including cancellation of bail.
9. The impugned judgment and order dated 25.11.2025 is set aside.
10. Pending application(s), if any, shall stand disposed of.
..................J. (SANJAY KAROL) ..................J. (UJJAL BHUYAN) NEW DELHI 09-02-2026 8 ITEM NOs.32 + 33 + 70 COURT NO.8 SECTION II-E S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl.) No(s).20756/2025 [Arising out of impugned final judgment and order dated 25-11-2025 in MCRC No.35128/2025 passed by the High Court of Madhya Pradesh Principal Seat at Jabalpur] RAJENDRA SINGH PARIHAR Petitioner(s) VERSUS STATE OF MADHYA PRADESH Respondent(s) IA No. 331092/2025 - EXEMPTION FROM FILING O.T. WITH SLP(Crl) No.21157/2025 (II-E) IA No. 335194/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 335195/2025 - EXEMPTION FROM FILING O.T. SLP(Crl) No.992/2026 (II-E) IA No. 16653/2026 - EXEMPTION FROM FILING O.T. SLP(Crl) No.969/2026 (II-E) FOR ADMISSION IA No. 16308/2026 - EXEMPTION FROM FILING O.T. SLP(Crl) No.2011/2026 (II-E) Date : 09-02-2026 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) :
Mr. Siddharth R. Gupta, Adv.
Mr. Mrigank Prabhakar, AOR Mr. Sankalp Kochar, Adv.
Mr. Siddhant Kochar, Adv.
Mr. Shantanu Sharma, Adv.
Mr. Aman Agarwal, Adv.
Mr. Uddaish Palya, Adv.
9 Ms. Surbhi Saxena, Adv.
Ms. Astha Singh, Adv.
Mr. S.k.gangele, Sr. Adv.
Ms. Priya Sharma, Adv.
Ms. Ritu Gangele, Adv.
Mr. Shrey Ravi Dambhare, AOR Mr. Mohd Fahad, Adv.
For Respondent(s) :
Mr. V.V.V. Pattabhiram, D.A.G. Ms. Mrinal Gopal Elker, AOR Mr. Surjeet Singh-g.a., Adv.
Mr. Saurabh Singh, Adv.
Mr. Chinmoy Chaitanya, Adv.
Ms. Silpi S Swain, Adv.
Mr. Harmeet Singh Ruprah, AOR Upon hearing the counsel the Court made the following O R D E R
1. Leave granted.
2. The appeals are allowed in terms of the signed order, which is placed on the file.
3. Pending application(s), if any, shall stand disposed of.
(D. NAVEEN) (DIVYA BABBAR)
COURT MASTER (SH) COURT MASTER (NSH)
10