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Madhya Pradesh High Court
Akhilesh Bisnoi vs The State Of Madhya Pradesh on 10 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:11907
1 MCRC-14710-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 10th OF APRIL, 2026
MISC. CRIMINAL CASE No. 14710 of 2026
AKHILESH BISNOI
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Mehmood Khan - Advocate for the applicant.
Shri Rajendra Singh Yadav Dy. A.G. for the respondent/State.
Shri Rajkumar Joshi - Advocate for the complainant.
ORDER
This is the first bail application filed under Section 483 of BNSS by
the applicant seeking grant of bail.
The applicant was arrested on 12.12.2025 in connection with Crime
No.10/2025 registered at Police Station Crime Branch, District Gwalior for
the offences punishable under Sections 319(2), 318(4), 308(2), 336(2), 337,
338, 336(3), 340(2) and enhanced Section 61(2), 111(3), and 238 of BNS and
Section 66-D of the Information Technology Act.
As per prosecution story, a complaint was lodged by the Secretary and
Manager of Ramakrishna Mission Ashram, Thatipur, Gwalior, alleging that
on 17 March 2025, he received a WhatsApp call from a person
impersonating a police officer from Nashik. The caller informed him that an
FIR had been registered against him under the Money Laundering Act and
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showed details of a bank account opened in his name with transactions of
approximately Rs.20 crore. Under the guise of investigation and threat of
arrest, the caller obtained confidential financial details of the ashram and
induced the complainant to transfer a total sum of Rs.2,52,99,000 to several
accounts between 17 March and 11 April 2025. When the amount was not
refunded and the caller became untraceable, the complainant realized that he
had been cheated through cyber fraud by unknown persons who
impersonated police officials and used forged documents.
Learned counsel for the applicant submits that the applicant has been
falsely implicated in the case and no direct evidence is available to connect
him with the commission of the offence. It is submitted that the applicant has
been made an accused only on the basis of a memorandum statement of co-
accused. The applicant is in custody since 12.12.2025, and the trial is likely
to take a considerable period. It is further submitted that co-accused Arslan
Ali Alias Jain has been enlarged on on bail vide order dated 11.03.2026
passed in M.Cr.C.No.11426/2026 by the co-ordinate Bench of this Court.
Case of present applicant is similar to the case of aforesaid co-accused. The
applicant is a permanent resident of District- Harda (U.P.) and there is no
likelihood of his absconding or tampering with the evidence. Learned
counsel for the applicant further submits that the applicant undertakes to
deposit a sum of Rs.4,95,012/-, before the learned Trial Court within a period
of 15 days from the date of receipt of certified copy of this order, as a
condition for the grant of bail. On these grounds, it is prayed that the
applicant may be released on bail.
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Learned counsel for the State as well as the learned counsel for the
complainant have opposed the application and submitted that the offence is
of serious nature involving a huge amount of money and has been committed
by organized cyber fraudsters. Therefore, the applicant does not deserve bail.
However, he does not dispute the factum of parity with the aforesaid co-
accused.
Heard learned counsel for the rival parties and perused the case diary.
Considering the facts and circumstances of the case, the nature of
allegations, the factum of parity with the aforesaid co-accused, and in view
of the undertaking given by the applicant to deposit the alleged amount, this
Court is of the view that the applicant is entitled to be enlarged on bail.
Accordingly, without expressing any opinion on the merits of the case, the
application is allowed.
It is directed that the applicant be released on bail on his depositing a
sum of Rs.4,95,012/- (Rupees Four lakhs Ninety Five Thousand Twelve
only) before the learned trial Court, and furnishing a personal bond of
Rs.50,000/- (Rupees Fifty Thousand only) with one local solvent surety of
the like amount to the satisfaction of the trial/committal Court for his
appearance on the dates given by the concerned Court.
This order will remain operative subject to compliance of the
following conditions 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
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may be;
3. The applicant will not indulge themselves 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 applicant shall not commit any other offence during pendency
of the trial, failing which this bail order shall stand cancelled automatically,
without further reference to the Bench;
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.
(RAJESH KUMAR GUPTA )
JUDGE
mani
