Madhya Pradesh High Court
Pawan Thackeray vs The State Of Madhya Pradesh on 20 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:23263
1 MCRC-10092-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE PRAMOD KUMAR AGRAWAL
ON THE 20th OF MARCH, 2026
MISC. CRIMINAL CASE No. 10092 of 2026
PAWAN THACKERAY AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Pradeep Kumar Naveria - Advocate for the applicants.
Shri Satyapal Chadar - Government Advocate for the
respondent/State.
Shri Soumya Bilthare - Advocate for the complainant.
ORDER
At the outset, learned counsel for the applicants prays for withdrawal of this bail application with regard to applicant No.1 Pawan Thackeray.
2. Prayer is allowed.
3. Accordingly, this bail application with regard to applicant No.1 Pawan Thackeray is dismissed as withdrawn.
4. This is the first application under Section 483 of B.N.S.S. for grant of bail in connection with Crime No.37/2026 registered at Police Station - Tirodi, District Balaghat (M.P.) for offence punishable under Sections 109(1), 296(B), 115(2), 351(3), 3, 5 of B.N.S. The applicant No.2 is in custody since 13.02.2026.
5. As per the prosecution story, it alleged that the applicant No.2 Signature Not Verified Signed by: ASHISH KOSHTA Signing time: 20-03-2026 19:14:01 NEUTRAL CITATION NO. 2026:MPHC-JBP:23263 2 MCRC-10092-2026 alongwith applicant No.1 assaulted the complainant and other injured person, due to which he sustained injuries. Therefore, offence was registered against them under the aforesaid section.
6. Learned counsel for the applicants submits that applicant No.2 is innocent and has been falsely implicated in the present case. He is the father of the injured and the main injury has been caused by applicant No.1/Pawan Thackeray. This incident has occurred all of a sudden. Applicant No.2 is in custody since 13.02.2026. There is no criminal record of the applicant No.2. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant No.2 may be released on bail.
7. On the other hand, learned counsel for the respondent/State has opposed the bail application. However, learned counsel for the complainant has submitted that now there is a settlement between the parties and the complainant has no objection if the bail be granted to the applicant No.2.
8. Having taken into consideration all the facts and circumstances of the case, but without commenting on merit of the case, I am inclined to release the applicant No.2 on bail. Consequently, bail application under Section 483 of B.N.S.S. for grant of bail filed on behalf of applicant No.2, stands allowed.
9. It is directed that applicant No.2 be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his regular appearance before the trial Court during trial with a condition that he shall remain present before the concerned Court on Signature Not Verified Signed by: ASHISH KOSHTA Signing time: 20-03-2026 19:14:01 NEUTRAL CITATION NO. 2026:MPHC-JBP:23263 3 MCRC-10092-2026 all the dates fixed by it during trial and is directed to cooperate in trial. He shall abide by all the conditions enumerated under Section 480(3) of B.N.S.S.
10. This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.
Certified copy as per rules.
(PRAMOD KUMAR AGRAWAL) JUDGE ak Signature Not Verified Signed by: ASHISH KOSHTA Signing time: 20-03-2026 19:14:01