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Madhya Pradesh High Court
Jai@Ravi vs The State Of Madhya Pradesh on 1 April, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:8578
1 MCRC-13991-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 1 st OF APRIL, 2026
MISC. CRIMINAL CASE No. 13991 of 2026
JAI@RAVI
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Syed Ashhar Ali Warsi - Advocate for the applicant.
Shri Hemant Sharma- G.A. for the State.
ORDER
1. They are heard. Perused the case diary / challan papers.
2. This is the first bail application filed by the applicant under Section
483 of Bhartiya Nagrik Suraksha Sanhita, 2023 (439 of Criminal Procedure
Code, 1973) as he / she is implicated in connection with Crime No.203/2021
registered at Police Station Lasudiya, District Indore (MP) for offence
punishable under Sections 420, 467, 468, 471, 120-B and 34 of IPC. The
applicant is lodged in jail since 17.10.2025
3. The allegation against the applicant is of fraud to the tune of Rs.14
Lakhs.
4. Counsel for the applicant, at the outset, has submitted that the
applicant is ready to deposit 50% of the aforesaid amount, as his father was
also granted bail by this Court on depositing a sum of Rs.10 Lakhs, which
amount was deposited in his account. It is also submitted that the victim
NEUTRAL CITATION NO. 2026:MPHC-IND:8578
2 MCRC-13991-2026
happens to be a woman, who has also lodged a case against some other
person under Section 376 of IPC, in which he has already been acquitted. It
is further submitted that the applicant is lodged in jail since 17.10.2025 and
the final conclusion of the trial is likely to take sufficient long time. Hence, it
is submitted that the bail application be allowed and he be released on bail.
5. Counsel for the respondent / State, on the other hand has opposed
the prayer.
6. Having considered the rival submissions, on perusal of the case
diary, and considering the fact that the applicant is ready to deposit 50% of
the amount, which would be Rs.7 Lakhs, in the considered opinion of this
Court, the applicant's application can be allowed. Thus, without reflecting
anything on the merits of the case, the application filed on behalf of the
applicant is hereby allowed subject to depositing a sum of Rs.7,00,000/-
(Rupees Seven Lakhs) by the applicant within a period of fifteen days from
the date of his release, and the said amount shall be subject to the final
outcome of the case by the trial Court.
7. It is further directed that upon applicant's or any other person on his
behalf depositing a sum of Rs.7,00,000/- (Rupees Seven Lakhs) within a
period of fifteen days from the date of his release, in a fixed deposit in a
nationalized bank and producing the receipt/certificate of the same before the
concerned trial Court, he shall be released on bail on his furnishing a bond in
the sum of Rs.25,000/- (Rupees twenty five thousand only) with one surety
bond of the same amount to the satisfaction of the trial Court, to appear
before the trial Court on the dates given by the Court. The deposit
NEUTRAL CITATION NO. 2026:MPHC-IND:8578
3 MCRC-13991-2026
receipt/certificate so produced by the applicant shall be endorsed by the
learned Judge of the lower Court to be, 'furnished towards the bail of the
applicant and shall be subject to the final decision of the case by the trial
Court'. The applicant shall also abide by the conditions enumerated under
Section 437 (3) Criminal Procedure Code, 1973. It is also directed that if the
applicant is found to be involved in violation of any of the terms of this
order, an application for cancellation of his bail may be filed before the Trial
Court itself, who shall decide the same in accordance with law.
8. M.Cr.C. stands allowed and disposed of.
Certified copy as per rules.
(SUBODH ABHYANKAR)
JUDGE
Bahar
