Ram Lal vs The State Of Madhya Pradesh

NEUTRAL CITATION NO. 2026:MPHC-GWL:26883
1 MCRC-38348-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR

BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
th
ON THE 8 OF SEPTEMBER, 2026
MISC. CRIMINAL CASE No. 38348 of 2026
RAM LAL
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri D. S. Rajawat - Advocate for the applicant.
Shri Harish Sharma - PP for the State.
ORDER
This is the fifth application filed by the applicant under Section 483 of
B.N.S.S. for grant of bail. The applicant has been arrested on 20.07.2025 in
connection with Crime No.283/2025 registered at Police Station -
Khaniyadhana, District - Shivpuri (M.P.) for the offence under Section 296,
115(2), 118(1), 351(5), 3(5) and 109 of BNS.
2. The prosecution story, in brief, is that on 11.06.2025, complainant
Pradeep Jatav, his father Mihilal Jatav and his cousin brother Rohit Jatav
came to the police station and lodged a report stating that on 10/06/2025 at
around 11:00 pm, complainant and his entire family had gone to the house of
Lal Singh Jatav, Basahar for his child's birthday, where co-accused Prabhu
Jatav came to the complainant and started abusing the complainant with
filthy language. When he objected, then present applicant Ramlal Jatav
stabbed on the chest of complainant with an iron knife causing injury and
Signature Not Verified
Signed by: VISHAL
UPADHYAY
Signing time: 9/9/2026
5:27:40 PM

NEUTRAL CITATION NO. 2026:MPHC-GWL:26883
2 MCRC-38348-2026
bleeding. Co-accused Prabhu Jatav also hit him with a stone which caused

injury on right side of the face and started bleeding. When complainant
shouted, then uncle of complainant namely Dharamveer Jatav came there to
save the complainant, but Ramalal Jatav stabbed with iron knife on the
stomach of uncle of complainant Dharmendra Jatav and started bleeding.
Thereafter, father Mihilal Jatav of complainant came to save him, co-accused
Ramakrishna Jatav has caused injury by Lathi which hit on the left side of
his head and started bleeding. Thereafter, Rohit Jatav came there to save the
complainant party, then Ramlal Jatav has also stabbed with iron knife to
Rohit Jatav and started bleeding. In this incident, Dharamveer Jatav was
injured severely, then uncle of complainant Malik Ram Jatav took
Dharamveer to Pichhor Shivpuri for treatment. On the aforesaid incident, the
offence has been registered against the present applicant.
3 . Learned counsel for the applicant has submitted that applicant is
innocent and has been falsely implicated in this case. He is suffering
incarceration since 20.07.2025. It is further submitted that omnibus
allegations have been levelled against the present applicant. On the previous
dispute, this false case has been registered. It is also submitted that
allegations against the present applicant are of simple in nature. No grievous
hurt caused by him to the complainant party. Co-accused persons namely
Prabhu Jatav and Ramkrishna Jatav have already been granted bail by the
Trial Court. After dismissal of the last bail application, material prosecution
witnesses have been examined and they have not supported the story of the
prosecution and turned hostile. Since charge-sheet has already been filed and
Signature Not Verified
Signed by: VISHAL
UPADHYAY
Signing time: 9/9/2026
5:27:40 PM

NEUTRAL CITATION NO. 2026:MPHC-GWL:26883
3 MCRC-38348-2026
investigation is over, therefore, there is no requirement of further custodial

interrogation of the applicant. Trial is likely to take long time to conclude.
Applicant is the permanent resident of District - Ashoknagar (M.P.).
Therefore, counsel for the applicant prayed for bail to the applicant.
4. Learned Public Prosecutor for the State has vehemently opposed the
prayer on the ground of long criminal record and submitted that applicant is a
prime accused in the present case and he is a habitual offender and all the
facts have been decided while dismissing the second bail application of the
applicant, therefore, he prayed for dismissal of this case.
5. Heard the learned counsel for the parties and perused the case diary
as well as documents appended thereto.
6. Allegation against the present applicant pertains to an offence of a
grave and serious nature, involving a deliberate and premeditated assault
with a lethal weapon. The victim survived due to timely medical intervention
and the applicant’s act shows clear intention to cause death or grievous harm.
The material collected during investigation prima facie establishes the
involvement of the applicant in commission of the alleged offence. The
nature of the injuries inflicted, the weapon used and the circumstances of
assault reveal a serious and heinous offence, carrying severe punishment
upon conviction.
7. At the stage of consideration of bail under Section 483 of BNS, the
Court is required to assess the gravity of the offence, the nature of the
accusations, the possibility of tampering with evidence, and the likelihood of
the accused fleeing from justice. In the present case, considering the brutality
Signature Not Verified
Signed by: VISHAL
UPADHYAY
Signing time: 9/9/2026
5:27:40 PM

NEUTRAL CITATION NO. 2026:MPHC-GWL:26883
4 MCRC-38348-2026
of the attack and the fact that the victim suffered a life-threatening stab

wound, this Court is of the view that the applicant does not deserve the
discretionary relief of bail at this stage. This Court also finds substance in the
apprehension of the prosecution that release of applicant may lead to threats,
coercion or undue influence upon material witnesses, who are residents of
the same locality.
8. It is also pertinent to note that out of the three additional witnesses
examined, only one injured has not supported the allegations, but two of
them have categorically levelled allegations against the present applicant
clearly implicating him.
9 . In view of the aforesaid facts and circumstances, the gravity of
offence and the prima facie evidence available on record and also the fact
that no new change in the circumstances of the case, this Court does not find
any justifiable ground to enlarge the applicant on bail.
10. Accordingly, the present bail application stands rejected.
11. However, trial court is directed to expedite the trial of the case and
conclude the same within a period of three months.
12. Office is directed to send a copy of this order to the concerned trial
court and list this case after three months under the head of "Direction
Matters"
(RAJESH KUMAR GUPTA )
JUDGE
Vishal

Signature Not Verified
Signed by: VISHAL
UPADHYAY
Signing time: 9/9/2026
5:27:40 PM