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Madhya Pradesh High Court
Vikku @ Bikku Kumar vs The State Of Madhya Pradesh on 16 April, 2026
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IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANDEEP N. BHATT
ON THE 16th OF APRIL, 2026
MISC. CRIMINAL CASE No. 14890 of 2026
VIKKU @ BIKKU KUMAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Saurabh Kumar Tiwari - Advocate for the applicant.
Shri Himanshu Tiwari, P.L. for respondent/State.
ORDER
This is second application filed by the applicant under Section 483 of
BNSS, 2023 for grant of regular bail relating to FIR/Crime No.496/2024
registered at Police Station- Belbagh, District - Jabalpur for commission of
offence punishable under Section 318(4) BNS, 2023 and section 66(D) I.T.
Act. Applicant is in jail since 18.01.2026. His first application was
dismissed as withdrawn vide order dated 23.02.2026 passed in M.Cr.C No.
6920/2026.
2. As per the prosecution story, a written complaint was made by one
Archana Chourasiya in the instant case. Some unknown person has
threatened her on phone that an FIR has been lodged against her son and
demand of Rs.1,00,000/- was made for settlement of the false police report.
It is alleged that Rs.50,000/- was transferred by the complainant in
applicant's account.
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3. Learned counsel for the applicant has submitted that the applicant is
behind bar since 18.01.2026. He is 20 years old young boy. He has no past
criminal antecedents. The role attributed to him is to the extent that
Rs.50,000/- has been deposited before the concerned trial court in his
account as alleged in the F.I.R. Investigation is over and charge-sheet has
been filed, therefore, no fruitful purpose would be served if he is kept behind
the Bar. He is ready to abide all the conditions which will be imposed by the
court. He further submits that he Learned counsel for the applicant has
further submitted that applicant is innocent and he has not committed any
offence. He has been falsely implicated. There is no criminal antecedent
against the applicant. Trial of the case will take considerable time. Therefore,
it is prayed that applicant may be released on bail.
4. On the other hand, learned counsel for the State has opposed the prayer for
grant of bail to the applicant and submitted that looking to the material
available on record and the case diary papers and the fact that he has received
the amount and thereafter that has been withdrawn in Gujrat; the fact that
offence initially has been committed in Madhya Pradesh and applicant is
resident of Bihar, therefore, it seems that there is systematic fraud played by
the inter state gang and, therefore, looking to the nature of offence,
involvement of various accused persons and considering the role of the
applicant, discretion may not be exercised and prayed for rejection of
application.
5. Heard the submissions and perused the case diary.
6. Considering the rival submissions; the peculiar fact that applicant is 20
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years old young boy having no criminal past, now he has deposited the
amount of Rs.50,000/- as alleged in the F.I.R that he has received in his
account; and the fact that now charge sheet is filed and he is being Bar since
18.01.2026 and trial will take its own time to conclude; it would be
appropriate to consider case of the applicant, therefore, without expressing
any view on the merits of the case, I deem it a fit case to release the applicant
on bail. Therefore, the application is allowed.
7. It is directed that applicant be released on bail on his furnishing a 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 with a condition that he
shall remain present before the concerned Court on all the dates fixed by it
during trial. He shall abide by all the conditions enumerated under Section
480(3) of BNSS, 2023. In addition to this, (1) He will not act in any manner
which influence the proceedings of trial or influence any of the witnesses; (2)
He will not indulge in any criminal activity by misusing the liberty granted
by this order; (3) He shall remain present at the time of trial without any
default; (4) He shall also mark his presence on every First Saturday of the
month before the concerned Police Station till the trial gets over; (5) He shall
make himself available as and when required in trial; (6) He shall provide his
current address and his functional mobile number to the concerned police
station and concerned trial court; (7) He shall abide by the conditions
enumerated under section 480(3) of the Bhartiya Nagrik Suraksha Sanhita,
2023.
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8. If applicant is found involved in similar type of offence, it is open for the
authorities to prefer application for cancellation of bail.
9. 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.
Certified copy as per rules.
(SANDEEP N. BHATT)
JUDGE
MKL
