Madhya Pradesh High Court Judgments – February 2026

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February 2026 Judgments

95 ARTICLES · NEWEST FIRST

Madhya Pradesh High Court·27 FEBRUARY 2026

Factum of compromise in non-compoundable offences justifies reduction of sentence to period already undergone.

On June 24, 2013, the appellant (son) allegedly assaulted the complainant (father) with an axe.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Conviction altered from Section 302 to 304 Part-II IPC as assault occurred during sudden intoxicated altercation.

The appellant was convicted under Section 302 of the IPC by the Sessions Judge, Sagar, for the murder of his father, Khuman Ahirwar

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Non-supply of inquiry report and passing of unreasoned, non-speaking orders vitiates departmental punishment.

The petitioner, a Lecturer (Sociology) and In-charge Principal at Government College, Mehgaon, was suspended on 29.08.2012 following a surprise inspection where she was allegedly found absent.

3 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Review proceedings cannot be used for rehearing merits or reappreciating facts absent an error apparent on record.

The petitioner filed a review petition against the order dated 27.11.2025 passed in Misc. Petition No. 3457 of 2024.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Recovery from Class III employees is impermissible where excess payment resulted from administrative error without fraud.

The petitioners were appointed as Forest Guards (Class-III) in 2008.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Acquittal based on benefit of doubt does not bar dismissal following a valid departmental inquiry.

The appellant, an Assistant Sub Inspector, was accused of de-boarding a passenger from the Rajdhani Express at Kota and looting 4072.700 gm of gold during the night of 07-08/05/2011.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Consolidation is permissible where suits involve same parties and property despite different underlying claims of right.

The petitioner (Defendant No. 5) challenged a trial court order in RCS No. 958A/2025 which refused to stay proceedings under Section 10 of the CPC.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Administrative correction of unauthorized pay scales does not violate natural justice if benefits were void ab initio.

The petitioner was appointed as a Senior Technical Assistant at Vikram University in 1994.

3 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Revisional Court cannot set aside cognizance against private individuals by misinterpreting penal provisions as applicable only to municipal officers.

The petitioner, Kaushal Gupta, filed a complaint under Section 187(8) of the Madhya Pradesh Municipalities Act, 1961, alleging that respondents No. 1 and 2 (private builders) constructed a seven-storey building withou...

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Absence of mens rea and prompt remedial action by a bona fide purchaser negates criminal liability for fraud.

The petitioner, Dhruv Goyal, entered into a registered sale deed on 22.10.2024 to purchase 0.4180 hectares of land from an individual posing as Madho Singh Sagar.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Prosecution for perjury requires proof of deliberate mens rea and conscious intent to mislead the court.

The petitioner originally filed W.P. No. 26076/2018 challenging a show-cause notice and seeking the release of withheld retiral dues.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Dishonour of Cheque Presented Beyond Statutory Validity Period Cannot Sustain Prosecution Under Section 138 NI Act

The Petitioner (Proprietor of a cotton unit) allegedly borrowed a friendly loan of Rs. 10,00,000 from Respondent No. 1 based on mutual trust.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

### Revision Not Maintainable Against Low-Quantum Awards Solely to Resolve Substantive Legal Issues Already Pending Before Higher Courts

The Petitioner, an insurance company, filed a revision petition under Section 115 of the Code of Civil Procedure (CPC) challenging an award of ₹15,000 passed by the Motor Accident Claims Tribunal.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Revisions against motor accident awards below statutory appeal thresholds are not maintainable merely to settle general legal questions.

The Petitioner (Insurance Company) filed a civil revision under Section 115 of the CPC challenging a Claims Tribunal award of ₹15,000.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

High Court exercises inherent powers under Section 528 BNSS to quash non-compoundable criminal proceedings based on voluntary compromise.

The petitioners moved the High Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) seeking to quash FIR Crime No. 180/2025 registered at Police Station Jhansi Road, Gwalior.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Revisional order under Section 156(3) CrPC passed without hearing prospective accused is legally unsustainable.

The Respondent No. 1 (complainant) filed an application under Section 156(3) of the Cr.P.C. alleging assault and theft by her husband and relatives.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

High Court Exercises Inherent Powers to Quash Non-Compoundable Criminal Proceedings Based on Voluntary Amicable Settlement.

The petitioner filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) seeking to quash FIR No. 124/2024 registered at Police Station Maharajpura, Gwalior.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

High Court May Quash Non-Compoundable Matrimonial and Personal Offences Based on Voluntary Amicable Settlement

The petitioners filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) [formerly Section 482 Cr.P.C.] seeking the quashment of FIR Crime No. 52/2015 registered at Police Station Madhoganj,...

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

High Court Exercises Inherent Powers to Quash Non-Compoundable Criminal Proceedings Based on Voluntary Amicable Settlement

The petitioners moved the High Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) [formerly Section 482 Cr.P.C.] seeking the quashment of FIR Crime No. 13/2020 registered at Police Station Dabra...

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

High Court may quash non-compoundable criminal proceedings under inherent powers where parties resolve personal disputes amicably.

The petitioner filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) seeking the quashment of FIR Crime No. 01/2023 registered at Police Station Gwalior for offences under Sections 294, 3...

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Quashing of Non-Compoundable Matrimonial Offences Permitted Under Section 528 BNSS Following Amicable Settlement Between Parties.

The petitioners moved the High Court seeking the quashing of FIR No. 118/2025 registered at Police Station Mahila Thana, Gwalior.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

High Court exercises inherent powers under BNSS to quash non-compoundable criminal proceedings based on voluntary settlement between parties.

The petitioner filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) [formerly Section 482 CrPC] seeking the quashment of FIR Crime No. 319/2025 registered at Police Station Civil Lines,...

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

High Court Exercises Inherent Powers to Quash Non-Compoundable Criminal Proceedings Based on Voluntary Amicable Settlement

The petitioners filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) [corresponding to Section 482 of the Cr.P.C.] seeking to quash FIR Crime No. 95/2023 registered at Police Station Bas...

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

High Court exercises inherent powers to quash non-compoundable criminal proceedings based on voluntary settlement between parties.

The petitioners filed a petition under Section 528 of the Bhartiya Nagarik Suraksha Sanhita (BNSS) [formerly Section 482 Cr.P.C.] seeking to quash FIR Crime No. 145/2024 registered at Police Station Badoni, District D...

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

High Court exercises inherent powers under Section 528 BNSS to quash non-compoundable SC/ST Act offences based on voluntary compromise.

The petitioners filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) [corresponding to Section 482 of the Cr.P.C.] seeking the quashment of FIR Crime No. 22/2026 registered at Police Sta...

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

### Bank account freeze based on cyber fraud allegations must comply with Section 102 Cr.P.C. procedure.

The petitioner, carrying on business under the name "Goswami Traders," held bank accounts with Indian Overseas Bank and Axis Bank Ltd.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Protracted Trial and Failure of Witnesses to Depose Violate Right to Speedy Trial, Entitling Accused to Bail.

The applicant filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS).

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Vague and hypothetical explanations fail to constitute sufficient cause for condoning inordinate delay in filing review petitions.

The petitioner filed a review petition seeking to challenge the judgment dated 12.03.2024 passed in a Second Appeal.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Mere exhibition of documents does not dispense with the requirement of proving them according to law.

On 17.09.2014, the deceased, Tirath Kumar Savita, allegedly sustained fatal injuries after being struck by a Vikram Loading vehicle (MP-07-L-2532) driven by Respondent No. 1

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Omnibus allegations against elderly in-laws without specific overt acts constitute abuse of process justifying quashing.

The petitioners (husband, father-in-law, and mother-in-law) sought quashing of FIR Crime No. 733/2020 registered at P.S. Budhar for offences under Sections 498-A, 294, 323, 34 of the IPC and Sections 3/4 of the Dowry...

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

### Delay in lodging FIR and absence of vehicle damage cannot be sole grounds for dismissing a claim.

On October 18, 2015, the appellant was traveling in an auto-rickshaw when a WagonR car (DL-8C-NA-6821) hit the vehicle from behind at high speed.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Successive anticipatory bail is maintainable upon material change in circumstances and mediation-based settlement of financial disputes.

The applicants sought anticipatory bail regarding Crime No. 288 of 2025 at P.S. Morar for offences under Sections 296, 308(7), 316(2), 316(5), 318(4), 351(3), and 61(2) of the Bharatiya Nyaya Sanhita (BNS).

3 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Anticipatory bail is maintainable on a material change of circumstances including mediation and financial settlement.

The applicants (Manvendra Singh Parihar, Gautam Rai Rally, Gulshan Rai Rally, and Smt. Priya Rally) sought anticipatory bail regarding Crime No. 288/2025 for offenses under Sections 296, 308(7), 316(2), 316(5), 318(4)...

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Successive anticipatory bail is maintainable upon material change in circumstances involving settlement and financial restitution.

The applicants sought anticipatory bail for offenses registered under Sections 296, 308(7), 316(2), 316(5), 318(4), 351(3), and 61(2) of the Bharatiya Nyaya Sanhita (BNS).

3 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Successive anticipatory bail is maintainable upon material change in circumstances and settlement of underlying financial disputes.

The applicants sought a second repeat application for anticipatory bail following the dismissal of their earlier applications in 2025.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Delayed challenge to absorption denial by "fence-sitters" is barred by laches despite pending contempt proceedings.

The petitioner was an employee of Shri Hazareshwar Higher Secondary School, a private aided institution taken over by the State Government on 01.07.1995.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Compromise decrees involving properties not subject-matter of the suit require compulsory registration and stamp duty.

The petitioners filed a civil suit (C.S. No. 32A/2016) seeking a declaration and permanent injunction for two land surveys (Nos. 435 and 436) in Village Chitahri, based on an alleged oral partition by their grandfather.

3 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Dismissal of Section 91 Application is Not Perverse if Trial Court Discretion is Judiciously Exercised

The complainant (respondent), an advocate, filed a complaint under Section 138 of the Negotiable Instruments Act against the petitioner, alleging a debt of Rs. 4,00,000/- advanced for domestic needs.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Collector Lacks Jurisdiction to Impose Major Penalties on Class III and Class IV Employees

The petitioner, a Class-III employee, challenged a relieving order dated 10-05-2010 [Annexure P/1] and a penalty order dated 31-10-2009 [Annexure P/2] passed by the Collector (Respondent No. 3).

3 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Recovery from a retired Class III employee for excess payments made due to erroneous pay fixation is impermissible.

The petitioner was appointed as a daily wager in the Forest Department in 1976 and regularized as a Forest Guard (Class III) in 1993.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Recovery of excess pay from retired Class-III employees is impermissible in the absence of a voluntary undertaking.

The petitioner was appointed as a Sub-Inspector in 1983, promoted to Inspector in 2007, and retired on 31.12.2015.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Recovery of excess payments from retired Class-III employees is impermissible, especially when based on non-voluntary undertakings.

The petitioner, a Class-III employee (Revenue Inspector), retired from service on October 31, 2012.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Absence of statutory provision for revaluation precludes judicial direction for reassessment of answer sheets under Article 226.

The petitioner appeared for the Class 12th Examination in 2018 conducted by the Madhya Pradesh Board of Secondary Education.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

"Fence-sitters" cannot claim retrospective appointment and seniority based on subsequent judicial pronouncements after inordinate delay.

The petitioner participated in the Police Constable Recruitment Test-2016 and was appointed as a Constable in the Special Armed Force (SAF) on 20.03.2017.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Compassionate appointment is governed by prevailing policy and does not constitute a vested right to regular recruitment.

The petitioner’s father, a Senior Lineman at the respondent company, died in harness on 27.07.2021.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Delay in lodging FIR is not fatal to motor accident claims if supported by cogent reasons.

On January 21, 2021, the deceased, Dinesh Yadav, was struck from behind by an Omni car (MP07 BA 1488) driven negligently by Respondent No. 4.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Claims Tribunal must allow partial disbursement of compensation despite pending appeal upon showing financial hardship.

The petitioners/claimants were awarded compensation of Rs. 21,99,840/- by the Claims Tribunal, Gwalior, following the death of Balwant, the family's sole breadwinner.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Migrant OBC candidates cannot claim reservation benefits in the transferee State based on home State caste certificates.

The petitioners, Smt. Sadhna Sahu and Vinita Sahu, were originally residents of Uttar Pradesh (U.P.) belonging to the Sahu community, which is notified as Other Backward Classes (OBC) in U.P.

2 MIN READ

Madhya Pradesh High Court·27 FEBRUARY 2026

Migrants cannot claim OBC reservation benefits in a different State despite the caste sharing the same name.

The petitioners, originally residents of Uttar Pradesh (U.P.), belong to the Sahu community, which is notified as an Other Backward Class (OBC) in U.P.

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Compliance with principles of natural justice and Section 310 requirement for reasoned orders in dilapidated building evictions.

The petitioner, a tenant operating "M/s Paras Cloth Centre" on the ground floor of a building in Indore, challenged a show-cause notice dated 17.02.2026 issued under Section 309 of the Madhya Pradesh Municipal Corpora...

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Recovery of excess payments from Class-III retired employees is impermissible absent fraud or misrepresentation.

The petitioner was appointed as a Librarian on August 18, 1966, in a school receiving grant-in-aid.

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Intra-court appeal is not maintainable against a Single Judge’s order passed in exercise of criminal jurisdiction.

The appellants were appointed as Pharmacists in the Public Health and Family Welfare Department based on caste certificates certifying them as belonging to the "Manjhi" Scheduled Tribe.

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Writ Appeal is not maintainable against an order passed under Article 226 exercising criminal jurisdiction.

The appellants obtained caste certificates certifying them as belonging to the "Manjhi" Scheduled Tribe category and secured government employment as Pharmacists on that basis.

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Promotees' seniority is determined by date of promotion, not date of inclusion in suitability lists.

The petitioner was appointed as a Constable (Radio) in 1984 and confirmed in 1989.

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Cognizance must reflect conscious application of judicial mind and prima facie satisfaction of essential ingredients.

The petitioners, including police personnel (Petitioner No. 1 being an ASI), challenged an order dated 22.07.2017 passed by the Special Judge (Dacoity), Morena.

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Inherent power under Section 482 CrPC cannot reopen a conviction finality affirmed by the Supreme Court.

The petitioner was convicted under Section 201 (Part II) of the IPC by the Trial Court on 21.12.2005 for causing disappearance of evidence related to the deaths of two individuals.

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Writ jurisdiction cannot be invoked to adjudicate disputed questions of property title or possession.

The petitioner claimed that his late father, Manroop Singh Parmar, was allotted 1 bigha of land in Survey No. 114/1, Village Ghosapura, Gwalior, via a 1959 Tehsildar order.

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Allegations of outraging modesty disclosing cognizable offences cannot be quashed on grounds of counterblast and delay.

The petitioner sought quashment of FIR Crime No. 330/2022 registered at P.S. Madhoganj for offences under Sections 294, 354, 354(A), 452, and 506 of the IPC.

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Bail granted where accused's implication rests solely on co-accused's memorandum statement without independent corroboration.

The applicant sought his first bail application following his arrest on May 20, 2025, in relation to Crime No. 174/2025.

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Courts should strictly internalize abatement but exercise liberal judicial discretion when considering applications to set it aside.

The State of Madhya Pradesh filed First Appeal No. 117/2020 challenging a 2017 Land Acquisition Reference Court judgment.

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Inordinate delay cannot be condoned where the litigant demonstrates a persistent lack of due diligence and negligence.

The applicant sought the restoration of MCC No. 3028/2019, which had been dismissed on January 31, 2020, for non-compliance with a common conditional order.

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

### Contractual Employee's Termination Based on Conduct Allegations Without Supplying Inquiry Report Violates Natural Justice principles.

The petitioner, a Medical Officer, was appointed on a contractual basis in 2016.

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Reliable dying declaration corroborated by immediate oral statements and FIR sustains conviction for murder.

The Appellant, Kaleem, was accused of setting Najma on fire on 06.11.2013 due to a monetary dispute involving ₹2,000.

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Temporary guest faculties hold no vested right to stall regular recruitment or claim automatic regularization.

The petitioners, working as Guest Faculties/Guest Instructors at Government Industrial Training Institutes (I.T.I.) in District Ratlam, challenged an advertisement dated 17.01.2026 issued by the M.P. Staff Selection B...

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

High Court cannot direct arrest or filing of charge-sheet under Section 482 CrPC.

The petitioner filed an application under Section 482 of the Code of Criminal Procedure (Cr.P.C.) seeking a direction from the High Court to the respondent authorities to arrest the accused named in Crime No. 0157/202...

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Disciplinary authority cannot order a de novo enquiry under Rule 15(1) of the CCA Rules.

The petitioner, a Head Constable, was a member of a committee overseeing the construction of a petrol pump in 2003-04 at a cost of Rs. 4,20,050/-

2 MIN READ

Madhya Pradesh High Court·26 FEBRUARY 2026

Petition Under Section 482 CrPC Is Not Maintainable Where Efficacious Alternative Remedy of Revision Is Available

The petitioners filed a petition under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.), seeking to quash an order dated 07.05.2013.

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Termination of a probationer for unsuitability and non-disclosure of criminal history constitutes termination simpliciter, not punishment.

The petitioner was appointed as a Watchman in the respondent department on 21.07.2008 and joined on 29.08.2008.

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

### Rules of Selection Cannot Be Modified to Include Additional Eligibility Criteria After Recruitment Process Commences

The petitioner challenged a selection process for the post of Panchayat Karmi in Gram Panchayat Karhi Kalan.

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Blacklisting without prior specific show-cause notice violates principles of natural justice and is legally unsustainable.

The petitioner operates a warehouse for storing Public Distribution System (PDS) material under a Joint Venture Scheme (JVS) 2025-26.

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Inherent powers cannot be used to circumvent the statutory bar against filing a second revision.

The petitioner, a retired Sub-Divisional Officer, alleged that after his retirement on 31.10.2017, the proposed accused persons forged documents to reduce his second higher pay scale from Rs.10,100/- to Rs.9,800/- to...

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Termination based on allegations of fraud requires compliance with principles of natural justice and prior notice.

The Petitioner was appointed as a Clerk (Assistant Grade-3) at Collectorate rates on 18.08.2015

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

### Unexplained Delay in Lodging FIR Following Hospital Discharge Justifies Rejection of Motor Accident Claim

The appellant/claimant filed a claim petition alleging that on October 13, 2016, he was hit by a motorcycle (MP-07-MZ-6982) driven rashly by respondent No. 1.

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Recovery from retired employee for excess payment based on undertaking given only at retirement is impermissible.

The petitioner, a Deputy Superintendent of Police (DSP), retired on 31.12.2016

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Withholding increments with cumulative effect constitutes a major penalty; judicial review of disciplinary proceedings is limited.

The petitioner, appointed as a Patwari in 1986, was issued a chargesheet on 14.12.2000 alleging manipulation of revenue records, creation of fictitious accounts, and illegal land transfers.

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Insurance Company is Bound by Seating Capacity and Premium Entries Mentioned in the Insurance Policy

On December 1, 2017, the deceased (Sharafat) was traveling in an auto (MP-31-L-0194) when it overturned due to the driver’s (Non-applicant No. 1) negligence.

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Unexplained delay in lodging FIR creates doubt regarding vehicle involvement, justifying dismissal of claim petition.

The appellant (claimant) alleged that on 14.10.2013, he was riding an Activa scooter when a Bolero pickup (MP-07-GA-4024) driven negligently by respondent No. 1 hit him, causing a leg fracture and other injuries.

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Consensual relationship involving marriage promise requires trial to determine if consent was vitiated by fraud.

The petitioner sought quashment of FIR Crime No. 54/2026 registered at P.S. Maharajpura for offences under Sections 69 and 351(2) of the Bharatiya Nyaya Sanhita (BNS).

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Serious offences involving sexual exploitation and SC/ST Act violations cannot be quashed based on compromise.

The petitioner filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking to quash FIR Crime No. 17/2026 registered at Police Station Bhind Dehat.

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Existence of public nuisance on a public pathway justifies invocation of Section 133 CrPC despite claims of civil dispute.

The respondents filed an application under Section 133 of the Cr.P.C. alleging that the petitioner obstructed a public pathway (Survey No. 250) leading to their residence and a temple by lashing bricks and rubble.

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Existence of prima facie cognizable offence and financial irregularities precludes quashing of FIR under Section 482.

The complainant, a widowed woman, alleged that the petitioners, operating as "United Credit Cooperative Society Limited," induced her into executing two sale deeds for ancestral property valued at Rs. 87,32,000/- with...

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Existence of prima facie cognizable economic offences precludes quashment of FIR under Section 482 CrPC.

The complainant, a widow, alleged that the petitioners, operating as 'United Credit Cooperative Society Limited' in Dabra, committed fraud by executing two sale deeds for her ancestral property without paying the show...

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Bail granted where material witnesses have been examined and prolonged pre-trial detention violates personal liberty.

The applicant filed a third bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS).

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Consent of minor is immaterial in POCSO cases despite Section 164 statements alleging voluntary accompaniment.

The applicant, Arjun Balmik, filed his first bail application following his arrest on December 26, 2025, in connection with Crime No. 328/2025 at Police Station Gohad, District Bhind.

2 MIN READ

$Anticipatory bail granted where specific roles were undefined and no fracture was medically established.. Jandel Singh v. The State of Madhya Pradesh [2026:MPHC-GWL:7082]. Madhya Pradesh High Court. LawLens$

Madhya Pradesh High Court·25 FEBRUARY 2026

Anticipatory bail granted where specific roles were undefined and no fracture was medically established.

The applicant, Jandel Singh, filed his first application for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS).

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Absence of specific overt acts and victim's voluntary statement justify anticipatory bail despite POCSO allegations.

The applicant, Uddham Singh, filed his first anticipatory bail application following a missing person report lodged on November 15, 2025, regarding a 14-year-old minor girl (prosecutrix)

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Anticipatory bail granted in a murder case based on parity and circumstantial nature of evidence.

The applicant sought anticipatory bail regarding Crime No. 138 of 2025 (Police Station Seondha) involving the death of Brajmohan, whose body was discovered by his family on October 5, 2025.

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Order of Remand Upheld to Incorporate Essential Relief of Possession Under Section 34 Specific Relief Act

The plaintiffs (respondents) filed a suit for declaration of title and permanent injunction regarding a 30x60 sq. ft. plot in Bhind, claiming 1/5th share each based on a "Will" dated 09.01.2002

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Conviction under Section 324 IPC upheld but sentence reduced to period undergone with enhanced fine compensation.

On July 25, 2007, the applicant allegedly abused the complainant near Heeraman Baba square and assaulted him with a knife on the neck and ear.

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

### Acquittal Under Section 135 Does Not Bar Assessment for Unauthorized Use of Electricity Under Section 126

The petitioner, owner of an industrial unit with a sanctioned load of 25 HP, alleged that his electricity meter was stolen on 16.11.2004, for which a police complaint was filed.

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Review is maintainable to correct impleadment orders based on erroneous assumptions of successor liability without documentary evidence.

The appellant (plaintiff) filed a civil suit in 2013 for permanent injunction and damages of Rs. 100 crores regarding a defamatory news item broadcasted that year.

3 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Unexplained Delay In Lodging FIR And Lack Of Corroborative Medical Evidence Fatal To Motor Accident Claim

The appellants (claimants) filed a claim petition under the Motor Vehicles Act, 1988, alleging that on 27.10.2015, Hari Singh (deceased) was struck by a motorcycle (MP67 MB 8672) driven rashly by Respondent No. 1, res...

2 MIN READ

Madhya Pradesh High Court·25 FEBRUARY 2026

Failure to Supply Inquiry Report and Imposing Penalty Beyond Jurisdiction Vitiates Disciplinary Proceedings

The petitioner, an Assistant Teacher and Hostel Warden, was served a charge-sheet on March 20, 2020, by the Collector (Respondent No. 3) alleging financial irregularities and misuse of government funds—specifically, u...

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Madhya Pradesh High Court·25 FEBRUARY 2026

Limitation and validity of sanction in insecticide cases involving delayed discovery are triage issues for trial.

The petitioners seek quashment of a criminal complaint filed by an Insecticide Inspector under Sections 17(1)(c), 18(1)(c), and 29 of the Insecticides Act, 1968, read with Section 420 of the IPC.

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Madhya Pradesh High Court·25 FEBRUARY 2026

### Educational qualification for promotion estops employer from denying matriculation certificate date of birth.

The workman, Rameshwar Pathak, was appointed as a General Majdoor by South Eastern Coalfields Limited (SECL) in 1978.

3 MIN READ