Supreme Court - Daily Orders
Dinesh Solanki vs State Of Madhya Pradesh on 6 May, 2026
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.6 COURT NO.3 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. 165/2026
[Arising out of impugned final judgment and order
dated 26-11-2025 in MCRC No. 49790/2025 passed by
the High Court of Madhya Pradesh Principal Seat at
Jabalpur]
DINESH SOLANKI Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(IA No. 57104/2026 - INTERVENTION/IMPLEADMENT)
Date : 06-05-2026
This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE ATUL S. CHANDURKAR
For Petitioner(s) :
Ms. Ruchika Rathi, AOR
Mr. Deepak Biswas, Adv.
Mr. Mayank Rai, Adv.
For Respondent(s) :
Ms. Mrinal Gopal Elker, AOR
Mr. Rajan K Chaurasia, Adv.
Mr. Anurag Singh, Adv.
Ms. Neelakshi, Adv.
Signature Not Verified Mr. Srajan, Adv.
Digitally signed by
NIDHI AHUJA
Date: 2026.05.07
17:35:03 IST
Reason: SLP (Crl.) No. 165/2026 1
Mr. Raghvendra Kumar, AOR
Mr. Devvrat Singh, Adv.
UPON hearing the counsel
the Court made the following
O R D E R
1) The petitioner is apprehending his arrest in connection with FIR No.27/2025 dated 10.10.2025 registered at Police Station Mahila Thana Betul, District Betul, Madhya Pradesh, for the offences punishable under Sections 69 and 351(2) of the Bharatiya Nyaya Sanhita, 2023.
2) While issuing notice on 07.01.2026, by way of interim relief, direction for not taking coercive steps subject to cooperation in the investigation, was issued.
3) After hearing learned counsel and SLP (Crl.) No. 165/2026 2 considering that the petitioner has joined and is cooperating in the investigation, in the facts of this case, without expressing any opinion on the merits of the case, we deem it appropriate to confirm the order of interim protection and deem it appropriate to release the petitioner on anticipatory bail.
4) In view of the above, we direct that in the event of arrest, the petitioner shall be released on bail on furnishing suitable bail bonds and sureties and on such other terms and conditions as may be deemed fit by the Station House Officer of the concerned police station.
5) We further direct that the petitioner shall join the investigation as and when required and co-operate in the same SLP (Crl.) No. 165/2026 3 abiding all the conditions as specified under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
6) It is made clear here that violation, if any, by the petitioner, may give a cause to take recourse as permissible and the trial Court is at liberty to do the needful.
7) Accordingly, and in view of the
foregoing, this special leave petition
stands disposed of. Pending
application(s), if any, shall stand
disposed of.
(NIDHI AHUJA) (NAND KISHOR)
DEPUTY REGISTRAR ASSISTANT REGISTRAR
SLP (Crl.) No. 165/2026 4