Madhya Pradesh High Court
Dhirsingh Uikey vs The State Of Madhya Pradesh on 22 January, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:6518
1 MCRC-2755-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAMKUMAR CHOUBEY
ON THE 22nd OF JANUARY, 2026
MISC. CRIMINAL CASE No. 2755 of 2026
DHIRSINGH UIKEY AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Pradeep Kumar Naveria- Advocate for the applicants.
Shri Raghuwar Prajapati- Panel Lawyer for the respondent/State.
ORDER
This is the second bail application filed by the applicant under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail relating to FIR/Crime No.46552/01 registered at Police Station- Forest Circle Samnapur Buffer Zone Kanha Tiger Reserve, District Mandla (M.P.) for the offences punishable under Sections 2, 9, 39, 50 and 51 of Wildlife (Protection) Act.
2. Applicant's first bail application was dismissed as withdrawn vide order dated 12.11.2025 passed in MCRC No.47261/2025.
3. As per the prosecution case, the applicant No.1 was arrested wherein he was found to be selling nails of a leopard. Thereafter, his memorandum was recorded wherein he stated that the present applicant No.2 has killed the leopard by electric shock and thereafter, his nails were taken out to sell.
4. Learned counsel for the applicants submitted that the applicants are Signature Not Verified Signed by: SHIVANI SINGH RAJPUT Signing time: 23-01-2026 15:50:51 NEUTRAL CITATION NO. 2026:MPHC-JBP:6518 2 MCRC-2755-2026 innocent and have falsely been implicated. It is further submitted that the applicants are in jail since 25.8.2025 and they have no criminal past. There is no apprehension of the applicants for absconding or tampering with the prosecution evidence. Thus, it is prayed that the applicants may be released on bail.
5. On the other hand, learned counsel for the respondent/State has opposed the bail application.
6. Considering the overall facts and circumstances of the case, applicants may be released on bail. Thus, without commenting anything on the merits of the case, this application is allowed.
7. It is directed that the applicants namely Dhirsingh and Chaitram shall be released on bail on their furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one surety in the like amount to the satisfaction of the trial Court concerned, for their appearance before the said Court on all such dates as may be fixed during the pendency of trial. It is further directed that the applicants shall comply with the provisions of Section 480(3) of the BNSS.
8. Accordingly, this M.Cr.C. stands disposed of.
(RAMKUMAR CHOUBEY) JUDGE SS Signature Not Verified Signed by: SHIVANI SINGH RAJPUT Signing time: 23-01-2026 15:50:51