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Rohit Thul vs The State Of Madhya Pradesh on 30 January, 2026

                                        IN THE SUPREME COURT OF INDIA

                                       CRIMINAL APPELLATE JURISDICTION




                                  CRIMINAL APPEAL NO.          OF 2026
                                      (@ SLP(CRL.) No. 21374/2025)




                         ROHIT THUL                             APPELLANT(S)


                                                    VERSUS



                         THE STATE OF MADHYA PRADESH            RESPONDENT(S)




                                                    O R D E R

1. Leave granted.

2. We have heard the learned counsel appearing for the appellant, and the learned counsel appearing for the respondent.

3. The appellant has been arraigned as an accused Signature Not Verified Digitally signed by in Crime No.09/2025 registered at Police Station SWETA BALODI Date: 2026.02.02 17:25:06 IST Ganj, District Betul, Madhya Pradesh, for the Reason:

 offences punishable under Sections 420, 467, 468 and 471 of the Indian Penal Code, 1860.

4. Taking into consideration the period of incarceration undergone by the appellant, and the allegations made, we are inclined to set aside the impugned order against him, and grant him bail.

5. Accordingly, the impugned order stands set aside, and the appellant is granted bail, subject to the terms and conditions that may be imposed by the concerned Trial Court.

6. The appeal is allowed, accordingly.

7. Pending application(s), if any, shall stand disposed of.

……………………………………………………………………J. [M.M. SUNDRESH] ………………………………………………………………………J. [NONGMEIKAPAM KOTISWAR SINGH] NEW DELHI;

30th JANUARY, 2026 2 ITEM NO.40 COURT NO.5 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(s). 21374/2025 [Arising out of impugned final judgment and order dated 08-10-2025 in MCRC No. 39729/2025 passed by the High Court of Madhya Pradesh Principal Seat at Jabalpur] ROHIT THUL Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH Respondent(s) FOR ADMISSION IA No. 338716/2025 - EXEMPTION FROM FILING O.T. Date : 30-01-2026 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) Mr. Ritesh Patil, AOR For Respondent(s) Mr. V.V.V. Pattabhiram, D.A.G. Ms. Mrinal Gopal Elker, AOR Mrs. Aarushi Singh, Adv.

Mr. Aditya Chaudhary, Adv. Ms. Silpi S Swain, Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeal is allowed in terms of the signed order.

Pending application(s), if any, shall stand disposed of.

(SWETA BALODI) (POONAM VAID) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file) 3 4