Madhya Pradesh High Court
Kulfi Alias Pradeep vs The State Of Madhya Pradesh on 5 January, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:115
1 MCRC-58943-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 5 th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 58943 of 2025
KULFI ALIAS PRADEEP
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Daya Ram Sharma - Advocate for the applicant.
Shri Satendra Singh Sikarwar - PP for the State.
ORDER
The applicant has filed this fifth bail application u/S.483 of BNSS for grant of bail. Applicant has been arrested on 04.07.2023 by Police Station- Ambah, Morena, District- Morena, in connection with Crime No.401/2023 for the offence punishable under Sections 302, 201, 34, 364A, 396 of IPC and Sections 11/13 of MPDVPK Act. Earlier four bail applications of applicant were dismissed as withdrawn by this Court.
It is the submission of learned counsel for the applicant that false case has been registered against the applicant and he is suffering confinement since 04.07.2023. It is further submitted that statements of eye-witnesses namely Manjesh Chouhan (PW-15), Manju (PW-16) and Gopal Tomar (PW-
17) have been recorded before the Trial Court and they have stated in their statement that they had no any knowledge about the incident. They have turned hostile and did not support the prosecution version. Investigation is Signature Not Verified Signed by: RASHID KHAN Signing time: 1/5/2026 4:05:44 PM NEUTRAL CITATION NO. 2026:MPHC-GWL:115 2 MCRC-58943-2025 over and charge-sheet has already been filed. Applicant does not bear any criminal record. Applicant undertakes to cooperate in trial as well as investigation and would make himself available as and when required. He would abide by the terms and conditions as imposed by this Court. Under these grounds, counsel prayed for bail.
Learned PP for the respondent/State opposed the prayer and prayed for dismissal of this application.
Heard learned counsel for the parties and perused the case diary. Considering the submissions advanced by the learned counsel for the parties and looking to the facts and circumstances of the case, but without commenting on the merits of the case, application is allowed. It is hereby directed that the applicant shall be released on bail on his furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of trial Court.
This order will remain operative subject to compliance of the following conditions by the applicant:-
1. The applicant will comply with all the terms and conditions of the bond executed by him;
2. The applicant will cooperate in the investigation/trial, as the case may be;
3. 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 them from disclosing such facts to the Court or to the Police Officer, as the case may be;Signature Not Verified Signed by: RASHID KHAN Signing time: 1/5/2026 4:05:44 PM
NEUTRAL CITATION NO. 2026:MPHC-GWL:115 3 MCRC-58943-2025
4. The applicant shall not involve in any criminal activities in future and shall not commit an offence similar to the offence of which he is accused;
5. The applicant will not seek unnecessary adjournments during the trial;
6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.
Application stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for compliance. Certified copy as per rules.
(RAJESH KUMAR GUPTA ) JUDGE Rashid Signature Not Verified Signed by: RASHID KHAN Signing time: 1/5/2026 4:05:44 PM