Madhya Pradesh High Court
Ballu Alias Avnish vs The State Of Madhya Pradesh on 1 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10756
1 MCRC-12987-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 1 st OF APRIL, 2026
MISC. CRIMINAL CASE No. 12987 of 2026
BALLU ALIAS AVNISH
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Mayank Bajpai - Advocate for the applicant.
Shri Anurag Sharma - PP for the State.
ORDER
The applicant has filed this first bail application under Section 438 of the Cr.P.C. (or Section 482 of the BNSS) for grant of anticipatory bail to the applicant for the offence registered at Crime No. 42/2026, at Gohad District Bhind, for the offence punishable under Sections 132, 212(1), 296(b), 351(3) of BNS.
3. During the course of arguments, learned counsel for applicant requested to withdraw this application and also requested that direction may be issued to the Investigating Officer/Trial Court to comply with the directions of Hon'ble Apex Court in the Case of ArneshKumar Vs. State of Bihar [(2014) 8 SCC 273] and Satender Kumar Antil Vs. Central Bureau of Investigation [(2022) 10 SCC 51], Siddharth Vs. State of U.P. and anr. [(2022) 1 SCC 676] and Aman Preet Singh Vs. Central Bureau of Investigation [(2022) 13 SCC 764].
Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 4/2/2026 11:22:39 AMNEUTRAL CITATION NO. 2026:MPHC-GWL:10756 2 MCRC-12987-2026
4. After considering the arguments, fact and circumstances of the case, request is accepted.
5. Accordingly, this application is dismissed as withdrawn.
6. However, it is expected that Investigating Officer/Trial Court shall ensure strict compliance of the guidelines and directions as laid down by Hon'ble Apex Court in the case of Arnesh Kumar (Supra), Satender Kumar Antil (Supra), Siddharth (supra) and Aman Preet Singh (supra).
(RAJESH KUMAR GUPTA ) JUDGE Vishal Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 4/2/2026 11:22:39 AM