Madhya Pradesh High Court
Mukesh Gurjar vs The State Of Madhya Pradesh on 5 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:4629
1 MCRC-5893-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 5 th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 5893 of 2026
MUKESH GURJAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Mr. Shobhendra Kumar Tiwari - Advocate for the applicant.
Mr. Rajendra Singh Yadav Dy. Advocate General for
respondent/State.
ORDER
This is first application under Section 482 of BNSS, for grant of anticipatory bail. The applicant apprehends his arrest in connection with Crime No.07/2023 registered at Police Station Chinnoni, District Morena (M.P) for the offences punishable under Section 420 of IPC.
3. During the course of arguments, learned counsel for applicant requested to withdraw this application and also requested that direction may be issued to the Investigating Officer/Trial Court to comply with the directions of Hon'ble Apex Court in the Case of ArneshKumar Vs. State of Bihar [(2014) 8 SCC 273] and Satender Kumar Antil Vs. Central Bureau of Investigation [(2022) 10 SCC 51], Siddharth Vs. State of U.P. and anr. [(2022) 1 SCC 676] and Aman Preet Singh Vs. Central Bureau of Investigation [(2022) 13 SCC 764].
Signature Not Verified Signed by: LOKENDRA JAIN Signing time: 2/5/2026 4:47:20 PMNEUTRAL CITATION NO. 2026:MPHC-GWL:4629 2 MCRC-5893-2026
4. After considering the arguments, fact and circumstances of the case, request is accepted.
5. Accordingly, this application is dismissed as withdrawn.
6. However, it is expected that Investigating Officer/Trial Court shall ensure strict compliance of the guidelines and directions as laid down by Hon'ble Apex Court in the case of Arnesh Kumar (Supra), Satender Kumar Antil (Supra), Siddharth (supra) and Aman Preet Singh (supra).
(RAJESH KUMAR GUPTA ) JUDGE (LJ*) Signature Not Verified Signed by: LOKENDRA JAIN Signing time: 2/5/2026 4:47:20 PM