Uttam Singh Bhadouriya vs The State Of Madhya Pradesh

NEUTRAL CITATION NO. 2026:MPHC-GWL:9384
1 MCRC-12212-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR

BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
th
ON THE 16 OF MARCH, 2026
MISC. CRIMINAL CASE No. 12212 of 2026
UTTAM SINGH BHADOURIYA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Nirmal Sharma - Advocate for applicant.
Shri Brijesh Kumar Tyagi - Public Proseuctor for respondent/State.
Shri Gaurav Soni - Advocate for respondent [COMP].
ORDER
The applicant has filed this First bail application under Section 482 of
BNSS/438 of Cr.P.C. for grant of anticipatory bail.
Applicant apprehends his arrest in connection with Crime
No.123/2026 registered at Police Station Maharajpura District Gwalior
(M.P.) in relation to the offence punishable under Sections 64(1) and 351(2)
of BNS.
The allegation against the present applicant is that when the victim
was at her matrimonial home, he committed an offence of rape with her
during the night.
Learned counsel for the applicant submits that the applicant is innocent
and has been falsely implicated in the present case. It is submitted that the
marriage of the applicant's son was solemnized with the prosecutrix on
Signature Not Verified
Signed by: YOGENDRA
OJHA
Signing time: 3/17/2026
2:33:46 PM

NEUTRAL CITATION NO. 2026:MPHC-GWL:9384
2 MCRC-12212-2026
09.09.2023. The son of the applicant is presently working in Dubai. The

alleged incident is stated to have occurred on 24.10.2025, whereas the FIR
has been lodged on 03.03.2026, after an inordinate delay of nearly four and a
half months, for which no plausible explanation has been furnished. It is
further submitted that prior to lodging of the present FIR, the complainant
had filed a complaint before the Mahila Thana on 25.02.2026, wherein no
such allegation was made against the applicant. This clearly indicates that the
allegations have been subsequently introduced with an ulterior motive.
Learned counsel further submits that the applicant is a permanent resident of
District Gwalior and there is no likelihood of his absconding or fleeing from
the course of justice. The applicant undertakes to fully cooperate with the
investigation as well as the trial proceedings and further assures this Hon’ble
Court that he shall not tamper with the prosecution evidence nor influence
any witnesses in any manner. In view of the aforesaid facts and
circumstances of the case, it is humbly prayed that this Hon’ble Court may
kindly be pleased to grant anticipatory bail to the applicant in the interest of
justice.
Per contra, learned counsel for the State as well as learned counsel for
the complainant vehemently opposes the prayer for anticipatory bail and
prays for its rejection.
Heard the counsel for the parties and perused the case diary.
Considering the overall facts and circumstances of the case, the delay
in lodging the FIR, and the submissions advanced by learned counsel for the
applicant, and without expressing any opinion on the merits of the case, this
Signature Not Verified
Signed by: YOGENDRA
OJHA
Signing time: 3/17/2026
2:33:46 PM

NEUTRAL CITATION NO. 2026:MPHC-GWL:9384
3 MCRC-12212-2026
Court finds it appropriate to extend the benefit of anticipatory bail to the

applicant.
Accordingly, it is directed that in the event of his arrest, the applicant
shall be released on bail upon furnishing a personal bond in the sum of Rs.
50,000/- (Rupees Fifty Thousand only), along with one solvent surety in the
like amount, to the satisfaction of the Arresting Authority or the
Investigating Officer concerned.
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
may be;
(iii) The applicant will not indulge himself in extending inducement,
threat or promise to any person acquainted with the facts of the case so as to
dissuade them from disclosing such facts to the Court or to the Police
Officer, as the case may be;
(iv) The applicant shall not commit any offence during the period of
bail;
(v) The applicant will not seek unnecessary adjournments during the
trial;
(vi) The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
Application stands allowed and disposed of.
Signature Not Verified
Signed by: YOGENDRA
OJHA
Signing time: 3/17/2026
2:33:46 PM

NEUTRAL CITATION NO. 2026:MPHC-GWL:9384
4 MCRC-12212-2026
Copy of this order be sent to the trial Court/Police Station concerned

for compliance.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
ojha

Signature Not Verified
Signed by: YOGENDRA
OJHA
Signing time: 3/17/2026
2:33:46 PM