Madhya Pradesh High Court
Ansh 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-23558-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
ON THE 2 nd OF JUNE, 2025
MISC. CRIMINAL CASE No. 23558 of 2025
ANSH JADON
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Rajesh Pathak, learned counsel for the petitioner.
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.11732/2025, 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.11732/2025 is allowed. Shri Anand Singh Sikarwar, learned counsel and his associates are permitted to assist the counsel for the State.
Also heard on the interim 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, and 34 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-23558-2025 of IPC.
Learned counsel for the applicant submitted that recently brother 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 brother.
After verification from the concerned Police Station, learned State counsel submits that Trayodashi of the brother 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 the bond executed by him;
ii) The applicant will cooperate in the investigation/trial, as the case 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-23558-2025 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.
List this case for further hearing in the week commencing 23.06.2025.
(DWARKA DHISH BANSAL) V. JUDGE neetu Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 6/2/2025 6:45:36 PM