Madhya Pradesh High Court
Brijesh Kumar Mishra @ Bingu Master vs The State Of Madhya Pradesh on 27 October, 2025
Author: Achal Kumar Paliwal
Bench: Achal Kumar Paliwal
NEUTRAL CITATION NO. 2025:MPHC-JBP:53489
1 MCRC-42615-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE ACHAL KUMAR PALIWAL
ON THE 27th OF OCTOBER, 2025
MISC. CRIMINAL CASE No. 42615 of 2025
BRIJESH KUMAR MISHRA @ BINGU MASTER
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Manish Dutt, Senior counsel with Shri Satya Prakash Mishra,
learned counsel for the applicant.
Mr. Amit Vikram Pandey-P.L. appearing for State.
Mr. Vidya Prasad, learned counsel for objector.
ORDER
This first application under Section 482 of The Bhartiya Nagrik
Suraksha Sanhita has been filed on behalf of the applicant for grant of
anticipatory bail.
2. Applicant apprehending his arrest in connection with Crime No.
395/2025 of Police Station-Samaan, District-Rewa (MP) for commission of
the offences punishable under Section 420 of IPC has knocked the portal of
this Court for grant of anticipatory bail.
3. Prosecution story in brief is that applicant sold land forming part
of Survey No. 519/2, 519/4, 519/7 after forging various documents.
4. Learned senior counsel for the applicant submits that in the instant
case, FIR has been registered on 09.06.2025 and period of incident is from
NEUTRAL CITATION NO. 2025:MPHC-JBP:53489
2 MCRC-42615-2025
13.11.2002 to 13.10.2008. It is urged that original owner of the land was one
Mahaveer and Mahaveer partitioned the land among his sons. Survey No.
519/2 was sold in the year 2001 by Rakesh to one Shubhangi and another but
Rakesh did not make any complaint during his life time. It is urged that
wife of Rakesh Kumar, Smt. Savitri Devi filed a civil suit with respect to
sruvey No. 519/2, which was dismissed. Appeal against aforesaid judgment
is pending in Rewa District Court. Further, private complaint was filed by
Pramod Kumar Mishra under Sections 420, 473, 467, 476, 464, 471 and 468
of IPC and it was dismissed by the trial Court on 09.05.2013 and this order
has not been challenged in any superior court. After aforesaid civil
proceeding as well as private complaint, instant FIR was filed on 09.06.2025.
Applicant is a government servant. There is no chance of absconding of
applicant. Applicant is ready to abide by all the conditions whatsoever
imposed by this Court. On these grounds, learned counsel for the applicant
prays for grant of anticipatory bail.
5. Per-contra, learned counsel for the objector as well as learned
counsel for the State, after referring to various documents, it is urged that in
the instant case, various documents have been forged by the applicant and
he has sold the land. Therefore, applicant is not entitled to be released on
the anticipatory bail.
6. Having regard to the factual matrix of the case and undisputed fact
that earlier a civil suit was filed in the instant case and appeal is pending
against dismissal of aforesaid civil suit and private complaint was also filed
and it was dismissed in the year 2013 and this order has not been challenged
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3 MCRC-42615-2025
till today and present FIR has been registered on 09.06.2025, without
expressing any opinion on the merit of the case, I am of the view that it is a
case in which applicant may be released on bail. Consequently, anticipatory
bail application filed on behalf of applicant stands allowed.
7. It is directed that in the event of his arrest, applicant be released
on bail on his furnishing a personal bond of Rs.15,000/- (Rupees Fifteen
Thousand Only) with one solvent surety of the like amount to the satisfaction
of the Arresting Officer. It is also directed that the applicant shall abide by
the conditions as enumerated under Section 482(2) of Bharatiya Nagarik
Suraksha Sanhita, 2023. It is made clear that applicant shall appear before the
Investigating Officer as & when he is so directed and cooperate with the
investigation and he shall also appear before the Trial Court failing which his
bail shall automatically stand cancelled without further reference to the
Court.
8. C.C. as per rules.
(ACHAL KUMAR PALIWAL)
JUDGE
Hashmi
