Madhya Pradesh High Court
Rajendra @ Supari vs Police Headquarters on 8 September, 2025
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2025:MPHC-IND:25437
1 MCRC-38730-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 8 th OF SEPTEMBER, 2025
MISC. CRIMINAL CASE No. 38730 of 2025
RAJENDRA @ SUPARI
Versus
POLICE HEADQUARTERS
Appearance:
Shri Mukesh Sinjonia - Advocate for the applicant.
Shri Virendra Khadav - G.A. for the State.
ORDER
1. They are heard. Perused the case diary / challan papers.
2. This is the third bail application filed by the applicant under Section 483 of BNSS, 2023 / 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.257/2019 registered at Police Station Maheshwar, District Khargone (MP) for offence punishable under Section 147, 148, 149, 294, 323, 332, 353, 394, 120(B) of Indian Penal Code, 1860. The applicant is lodged in jail since 27/11/2024.
3. His first bail application M.Cr.C. No.11891/2025 was dismissed by this Court on 29/04/2025 considering various criminal antecedents of the applicant running into 25 in numbers, whereas, his second bail application M.Cr.C. No.29265/2025 was withdrawn on 21/08/2025 observing that the applicant has not mentioned the criminal antecedents of the applicant.
4. Counsel for the applicant has submitted that in the present bail application, the applicant has mentioned all the criminal antecedents registered against him and his anticipatory bail application was allowed by this Court in M.Cr.C. No.44109/2019 on 31/10/2019 and thereafter, the applicant did not mark his presence in the concerned Signature Not Verified Signed by: KHEMRAJ JOSHI Signing time: 09-09-2025 10:24:59 NEUTRAL CITATION NO. 2025:MPHC-IND:25437 2 MCRC-38730-2025 police station as other cases were also slapped against him. Counsel has submitted that presently the applicant is lodged in jail since 27/11/2024 and the final conclusion of the trial is likely to take sufficient long time. Hence, it is submitted that the bail application be allowed and the applicant be released on bail.
5. Counsel for the respondent / State, on the other hand has opposed the prayer and it is submitted that no case for grant of bail is made out.
6. Having considered the rival submissions and on perusal of the case diary as also the documents filed on record, this Court finds force with the contentions raised by learned counsel for the applicant, and further taking note of the fact that the his earlier application for anticipatory bail was allowed by this Court, and the final conclusion of the trial is likely to take sufficient long time, in the considered opinion of this Court, the applicant's application deserves to be allowed.
7. Accordingly, without commenting on the merits of the case, the application filed by the applicant is allowed. The applicant is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/- (rupees twenty five thousand) with one solvent surety of the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he / she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973.
Certified copy as per rules.
(SUBODH ABHYANKAR) JUDGE krjoshi Signature Not Verified Signed by: KHEMRAJ JOSHI Signing time: 09-09-2025 10:24:59