- Bookmark
- Share
- CaseIQ
Sukhdev Pandey v. The State Of Madhya Pradesh
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE PUSHPENDRA YADAV ON THE 21stOF JANUARY, 2026 CRIMINAL APPEAL No. 344 of 2026
SUKHDEV PANDEY
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Ram Kishor Sharma - Advocate for the appellant. Shri Mohit Shivhare - PP appearing on behalf of State.
ORDER
The appellant has filed this fourth criminal appeal under Section 14-A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 being aggrieved by order dated 05.01.2026 passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Guna, whereby bail application under Section 483 of BNSS of appellant has been dismissed. 2 . Learned Counsel for the State submits that the victim has been informed about filing of this appeal in compliance with mandate of Section 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
3. Appellant has been arrested on 13.12.2025 by Police Station- Cantt, District Guna, in connection with Crime No.971/2024 registered in relation to the offence punishable under Sections 108, 3(5), 238A of BNS and Sections 67A IT Act and Section 3(2)(v) of SC/ST Act.
4. Learned Counsel for the appellant submits that appellant is innocent and has falsely been implicated in the matter. He has not committed any crime. He is in custody since 13.12.2025. It has further been submitted that the appellant has
1
been made accused on the basis of memorandum under Section 23(2) of BSS and there is no recovery of mobile phone from the appellant by which the photos/videos of deceased has been made viral. It has also been submitted that the marriage of deceased solemnized in April, 2023 and as per the prosecution story the alleged viral videos/photos were made viral 10 days prior to marriage. There is no instigation of abatement to suicide on the part of the appellant. It has also been submitted that merge statement of father of the deceased- Ramnarayan were recorded on 27.08.2024 wherein he clearly stated that her daughter was harassed by her husband and his family members and on account of the same she committed suicide. Learned counsel further submits that the suicide note which was recovered doesn't have any date and the language which is used in the letter creates doubt and suspicion and if the entire prosecution story is believed to be true, then also no case under Section 306 of IPC is made out against the appellant. There are material contradictions and omissions in the statements of the witnesses. Trial is likely to take long time to conclude. The appellant is ready and willing to abide by any conditions which may be imposed by the Court. On these grounds, he prays that the impugned order be set aside and appellant may be extended the benefit of bail.
6. On the other hand, learned counsel for State opposed the appeal and prayed for its dismissal.
7. Heard the counsel for the parties and perused the case diary.
8. Considering the facts and circumstances of the case and the fact that trial will take some time to conclude, without commenting upon the merits of the case, this appeal stands allowed and it is directed that the appellant be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty
2
(PUSHPENDRA YADAV)
JUDGE
Thousand only) with one solvent surety in the like amount to the satisfaction of the concerned trial Court.
9. This order will remain operative subject to compliance of the following conditions by the appellant:-
1. The appellant will comply with all the terms and conditions of the bond executed by him;
2.The appellant will cooperate in the investigation/trial, as the case may be;
3.The appellant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;
4.The appellant shall not commit an offence similar to the offence of which he is accused;
5.The appellant will not seek unnecessary adjournments during the trial; and
6.The appellant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.
A copy of this order be sent to the Court concerned for compliance. C.C. as per rules.
Chandni
3
Alert