Madhya Pradesh High Court
Rajkumar Narwariya vs The State Of Madhya Pradesh on 6 February, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:3980
1 MCRC-509-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 6 th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 509 of 2026
RAJKUMAR NARWARIYA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Jitendra Verma - Advocate for the applicant.
Ms. Usha Chouhan-GA appearing on behalf of Advocate General[r-
1].
ORDER
1] They are heard. Perused the case-diary.
2] This is the III application filed by the applicant under Section 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023/Section 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail as he is apprehending his arrest in connection with Crime No.10/2020 registered at police station EOW, Ujjain District Ujjain for the offences punishable under Section 420, 409 of IPC and under section 7(c) of Prevention of Corruption Amended Act, 2018.
3] Admittedly, the applicant was earlier granted regular bail by the coordinate Bench of this Court vide order dated 26.9.2022 passed in MCRC.No. 53918/2021, and since then, the applicant has been attending the trial Court. However, he could not mark his presence since 17/1/2025 on Signature Not Verified Signed by: REENA PARTHO SARKAR Signing time: 2/6/2026 6:29:04 PM NEUTRAL CITATION NO. 2026:MPHC-IND:3980 2 MCRC-509-2026 account of paralysis suffered by him, and subsequent to that, he also suffered a major accident in which he was hospitalised from 21.8.2025 to 27.8.2025.
4] Counsel for the applicant has also drawn the attention of this Court to the CT Scan of the applicant dated 3/11/2024 to substantiate that the applicant suffered a brain stroke and the documents regarding his accident have also been filed on record. It is further submitted that the applicant has not misused the liberty extended to him as he is not a habitual offender and has also earlier appeared in the trial Court without fail, and thus, it is submitted that the custodial interrogation of the applicant is not necessary, and the anticipatory bail application be allowed.
5] Counsel for the respondent/State has opposed the prayer. 6] Having considered the rival submissions and on perusal of the case diary, as also the documents filed by the applicant on record, this Court finds force in the submissions as advanced by the applicant and is of the considered opinion that since the applicant had earlier appeared in the trial Court continuously for around two years and subsequently he suffered brain stroke and a major accident, this Court is inclined allow the present application as the custodial interrogation of the applicant under the facts and circumstances of the case does not appear to be necessary.
7] Accordingly, without commenting anything on the merits of the case, the application is allowed. The applicant is directed to appear before the trial Court and he be released on bail, upon his executing a personal bond in the sum of Rs.25,000/- (rupees twenty five thousand only) and furnishing one solvent surety in the like amount to the satisfaction of the trial Court for his Signature Not Verified Signed by: REENA PARTHO SARKAR Signing time: 2/6/2026 6:29:04 PM NEUTRAL CITATION NO. 2026:MPHC-IND:3980 3 MCRC-509-2026 regular appearance before the trial Court during his trial. He shall further abide by the other conditions enumerated in Sub Section (2) of Section 438 of the Code of Criminal Procedure, 1973.
8] However, it is 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, which shall decide the same in accordance with law.
9] Accordingly, MCRC stands allowed.
(SUBODH ABHYANKAR) JUDGE das Signature Not Verified Signed by: REENA PARTHO SARKAR Signing time: 2/6/2026 6:29:04 PM