Satendra Joshi vs The State Of Madhya Pradesh
2025 Latest Caselaw 6163 MP

Madhya Pradesh High Court

Satendra Joshi vs The State Of Madhya Pradesh on 28 March, 2025

         NEUTRAL CITATION NO. 2025:MPHC-JBP:15362




                                                               1                            MCRC-13598-2025
                              IN     THE         HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                        BEFORE
                                     HON'BLE SHRI JUSTICE PRAMOD KUMAR AGRAWAL
                                                   ON THE 28 th OF MARCH, 2025
                                             MISC. CRIMINAL CASE No. 13598 of 2025
                                                        SATENDRA JOSHI
                                                             Versus
                                                 THE STATE OF MADHYA PRADESH
                           Appearance:
                                 Shri Sankalp Kochar - advocate for applicant.
                                 Shri Manoj Kumar Singh - Panel lawyer for respondent/State.

                                                                ORDER

This is the first bail application filed by the applicant under Section 483 of B.N.S.S./439 of Cr.P.C. for grant of regular bail relating to Crime No.387/2023 registered at Police Station - Gairatganj District Raisen (M.P.) for the offence punishable under Sections 420, 418 and 120-B of IPC. Applicant is in detention since 22..01.2025.

2. As per the prosecution story, allegation against the applicant is that he committed fraud with the complainant. On the basis of which, police has registered the offence against the applicant and co-accused person under the

aforesaid sections.

3. Learned counsel for the applicant submitted that applicant is innocent and he has been falsely implicated in this case. He is in jail since 22.01.2025. It is further submitted by learned counsel for the applicant that applicant has instructed him that he is ready to deposit 50% of defalcated amount of Rs. 5,92,489/- to the complainant under protest. Charge sheet has been filed. There is no previous

NEUTRAL CITATION NO. 2025:MPHC-JBP:15362

2 MCRC-13598-2025 criminal antecedent of the applicant. The trial of the case will take considerable time. Therefore, it has been prayed that the applicant may be released on bail pending the trial.

4. On the other hand, learned counsel for the State has opposed the grant of bail to the applicant.

5. Considering the aforesaid submissions made by counsel for the applicant, bail application filed by the applicant is allowed on condition that applicant will deposit 50% of defalcated amount of Rs. 5,92,489/- under protest before the trial Court which shall be deposited in the FDR till final judgment and shall not be disbursed without the leave of this Court.

6. It is directed that the applicant shall be released on bail on depositing

50% of defalcated amount of Rs. 5,92, 489/- under protest before the trial Court and on his furnishing personal bond in the sum of Rs. 50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court for his regular appearance before the trial Court during trial. He shall abide by all the conditions enumerated under Section 480(3) of B.N.S.S.

7. This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.

8. Certified copy as per rules.

(PRAMOD KUMAR AGRAWAL) JUDGE PG