Madhya Pradesh High Court
Upendra Jadon vs The State Of Madhya Pradesh on 2 June, 2025
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
NEUTRAL CITATION NO. 2025:MPHC-GWL:11609
1 MCRC-23560-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
ON THE 2nd OF JUNE, 2025
MISC. CRIMINAL CASE No. 23560 of 2025
UPENDRA JADON
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Rajesh Pathak, learned counsel for the applicant.
Shri Dilip Awasthi, learned Public Prosecutor for the respondent/State.
Shri Anand Singh Sikarwar, learned counsel for the complainant.
ORDER
Heard on I.A. No.11733/2025, which is an application filed under Section 338(2) of BNSS/301(2) of Cr.P.C. on behalf of complainant for seeking permission to assist the counsel for the State.
For the reasons mentioned in the application, I.A. No.11733/2025 is allowed. Shri Anand Singh Sikarwar, learned counsel and his associates are permitted to assist the counsel for the State.
Also heard on the bail application.
Applicant has filed this Fifth bail application (interim bail) u/S.439 of Cr.P.C./483 of BNSS 2023 for grant of bail in connection with Crime No.263 of 2023 registered at Police Station Vishwavidhyalay, District Gwalior (M.P.) for the offence punishable under Sections 302, 201, 34 and 120-B of IPC and Section 25/27 of Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 6/2/2025 6:45:36 PM NEUTRAL CITATION NO. 2025:MPHC-GWL:11609 2 MCRC-23560-2025 Arms Act.
Learned counsel for the applicant submitted that recently son of the applicant died on 19.05.2025, whose Trayodashi is to be performed on 03/06/2025, therefore, it is prayed that the applicant be released on interim bail so that he can perform last rites of his son.
After verification from the concerned Police Station, learned State counsel submits that Trayodashi of the son of applicant will be performed on 03/06/2025.
Learned counsel for the complainant opposes the bail application. Thus, looking to the facts and circumstances of the case, this Court deems it fit to grant interim bail to the applicant and it is hereby directed that the applicant shall be released on interim bail for a period up to 10/06/2025 on his furnishing a personal bond in the sum of Rs. 50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the concerned trial court.
The applicant shall positively surrender before the trial court concerned on 10/06/2025, failing which, the interim bail order shall stand cancelled automatically without further reference to this Court and the trial court shall be at liberty to take the applicant into custody forthwith.
This order will remain operative subject to compliance of the following conditions by the applicant:-
i) The applicant will comply with all the terms and conditions of Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 6/2/2025 6:45:36 PM NEUTRAL CITATION NO. 2025:MPHC-GWL:11609
3 MCRC-23560-2025 the bond executed by him;
ii) The applicant will cooperate in the investigation/trial, as the case may be;
Accordingly, interim bail application stands disposed of. A copy of this order be sent to the court below for necessary information and compliance.
(DWARKA DHISH BANSAL) V. JUDGE neetu Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 6/2/2025 6:45:36 PM