Madhya Pradesh High Court
Deepak Gurjar vs The State Of Madhya Pradesh on 2 April, 2025
NEUTRAL CITATION NO. 2025:MPHC-JBP:16108
1 MCRC-9248-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE PRAMOD KUMAR AGRAWAL
ON THE 2 nd OF APRIL, 2025
MISC. CRIMINAL CASE No. 9248 of 2025
DEEPAK GURJAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Siddhant Kochar - Advocate for the applicant.
Shri Atmaram Ben - Government Advocate for the respondent/State.
ORDER
This is the first bail application filed on behalf of the applicant/accused
under Section 438 of the Cr.P.C./482 of B.N.S.S. for grant of anticipatory bail
apprehending his arrest, as he is under apprehension of his arrest, in connection
with Crime No.48/2024, registered at Police Station Narmada Nagar, District
Khandwa (M.P.) for the offences punishable under Sections 420, 406, 409 and
120-B of the IPC.
2. As per prosecution story, allegation against the applicant is that being
Kiosk Operator at Narmada Jhabua Gramin Bank he has assisted the other co-
accused persons to commit the offence of cheating. Therefore, the aforesaid
offence has been registered against the applicant.
3. Learned counsel appearing for the applicant submitted that applicant is
innocent and falsely implicated in the present case. It is further submitted that the
money has been withdrawn by the other co-accused persons and present applicant
has no role in withdrawing the money. The execution of enquiry report conducted
by the Chief Executive Officer, Janpad Panchayat, Khandwa has been stayed by
NEUTRAL CITATION NO. 2025:MPHC-JBP:16108
2 MCRC-9248-2025
the Commissioner, Indore. Applicant has no criminal record. There is no need of
custodial interrogation of the applicant in this case. Co-accused Nanakram
Thakre, Anand Kumar Jain and Rakesh Gurjar have been enlarged on anticipatory
bail by this Court. It is further submitted that although there is no allegation of
cheating or embezzlement of money against the present applicant even then he is
ready to deposit an amount of Rs.5,00,000/- under protest. In these circumstances,
applicant may be granted anticipatory bail.
4. Learned counsel for the State has opposed the grant of anticipatory bail to
the applicant.
5. Heard the counsel for the parties and perused case diary.
6. Applicant is ready to deposit an amount of Rs.5,00,000/- under protest
before concerned CJM and will co-operate in investigation of the case.
7. Considering aforesaid circumstances, anticipatory bail application filed
by the applicant is allowed on following conditions:-
(i) Applicant shall deposit an amount of Rs.5,00,000/- (Rupees Five Lakh
Only) before Court of C.J.M, Khandwa (MP) which shall be kept in form of FDR
and will be subject to final judgment which will be passed by the trial court.
(ii) Applicant will produce receipt of the same before the Investigating
Officer.
(iii) If said amount is not deposited then no application will be entertained
for modification of conditions of bail order.
8. It is also directed that in the event of arrest of applicant and on producing
receipt of the amount deposited in connection with the aforesaid crime number and
the offences, he be released on anticipatory bail on furnishing a personal bond in
the sum of Rs.1,00,000/- (Rs.One Lac only) with one solvent surety of the like
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3 MCRC-9248-2025
amount to the satisfaction of the Investigating Officer/Arresting Authority.
9. This order will remain operative subject to compliance of the following
conditions also by the applicant :
1. The applicant will comply with all the terms and conditions of the bond
executed by him;
2. The applicant will cooperate in the investigation/trial, as the case may be;
3. 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 him
from disclosing such facts to the Court or to the Police Officer, as the case may be;
4. The applicant shall not commit offence similar to the offence of which he
is accused;
5. The applicant will not seek unnecessary adjournments during the trial;
and
6. The applicant will not leave India without previous permission of the trial
Court/Investigating Officer, as the case may be.
Certified copy as per rules.
(PRAMOD KUMAR AGRAWAL)
JUDGE
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