Madhya Pradesh High Court
Aman Parwani vs The State Of Madhya Pradesh on 3 February, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:4549
1 MCRC-59970-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 3 rd OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 59970 of 2025
AMAN PARWANI
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Sanjay Kumar Sharma - Advocate for the applicant.
Shri Harish Singh Rathore - G.A. for respondent/State.
Shri Rajesh Joshi - Advocate for the objector.
Shri R. S. Soni, SHO of Police Station - Lasudiya Indore is present in person.
ORDER
1] They are heard. Perused the case diary/challan papers. 2] This is the applicant's first application filed under Section 483 of BNSS, 2023 / 439 of Criminal Procedure Code, 1973, as he/she is implicated in connection with Crime No.1114/2025 registered at Police Station Lasudiya, District Indore (MP) for offence punishable under Section Sections 109 & 3(5) of B.N.S., 2023. The applicant is in custody since 13.09.2025.
3] The allegation against the applicant is of assault on the victim/injured Samrat Khutaal, who was assaulted by the applicant and the co-accused Shubham with a beer bottle. It is alleged that in the night of the incident i.e., on 11.09.2025, both the accused persons assaulted the injured on account of some trivial issue, leading to grievous injuries caused to the head of the injured.
4] Counsel for the applicant has submitted that the applicant has been falsely implicated in the case, charge-sheet has also been filed, and it also appears that it was the injured who first assaulted the applicant and his friend, as his friend Shubham had Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 2/14/2026 4:58:20 PM NEUTRAL CITATION NO. 2026:MPHC-IND:4549 2 MCRC-59970-2025 also suffered a head injury. It is also submitted that there are no criminal antecedents against the applicant, and the incident appears to have been taken place at the spur of the moment, and the applicant is lodged in jail since 13.09.2025, and the conclusion of the trial is likely to take sufficient long time. It is further submitted that the applicant has a young wife to look after, and no further recovery or discovery is to be made from him. Thus, it is prayed that the bail application be allowed.
5] Counsel for the objector as also the State have opposed the prayer, and photographs of the injured were also shown to this Court, who is presently discharged from the Hospital but still in a coma after the incident and is not able to move. It is also submitted by the counsel for the objector that a huge amount has been spent by the complainant side for the treatment of the injured. Thus, no case for grant of bail is made out.
6] Having considered the rival submissions, perusal of the case diary, and considering the fact that the injured is still in a coma since the night of 11.09.2025, when the incident took place, and looking to the heavy medical treatment documents, this Court finds that considering the fact that the complainant party is also required to bear heavy expenses for the treatment of the injured, the present application can be allowed, subject to the applicant's depositing a sum of Rs.15 lakhs in the trial Court, which shall be subject to the final decision of the trial Court, but which can be allowed to be withdrawn by the family members of the injured on their furnishing adequate surety to the satisfaction of the trial Court.
7] Accordingly, without reflecting anything on the merits of the case, the application filed under Section 483 of BNSS, 2023 / 439 of Cr.P.C. on behalf of the applicant is hereby allowed subject to depositing a sum of Rs.15,00,000/- (Rupees Fifteen Lakhs) by the applicant or any other person on his behalf, he shall be released on bail on his furnishing a bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with one surety bond of the same amount to the satisfaction of the trial Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 2/14/2026 4:58:20 PM NEUTRAL CITATION NO. 2026:MPHC-IND:4549 3 MCRC-59970-2025 Court, to appear before the trial Court on the dates given by the Court. The applicant shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973. It is also directed that if the applicant is found to be involved in violation of any of the terms of this order, an application for cancellation of his bail may be filed before the trial Court itself, who shall decide the same, in accordance with law.
8] Accordingly, present application is allowed and disposed of. Certified copy as per rules.
(SUBODH ABHYANKAR) JUDGE Pankaj Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 2/14/2026 4:58:20 PM