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Madhya Pradesh High Court
Krishnamohan Ahirwar vs The State Of Madhya Pradesh on 4 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:10007
1 MCRC-3360-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
ON THE 4 th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 3360 of 2026
KRISHNAMOHAN AHIRWAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Vishal Vincent Rajendra Daniel - Advocate for the applicant.
Shri C.K. Mishra - Government Advocate for the State.
ORDER
This is the third bail application filed by the applicant under Section
483 of Bharatiya Nagarik Suraksha Sanhita , 2023/ 439 of Code of Criminal
Procedure for grant of regular bail relating to FIR/Crime No.390/2025
registered at Police Station - Sironj, District - Vidisha (M.P.) (Now being
tried through Principal FIR No.273/2024 at Police Station - Palera, District -
Tikamgarh) for the offence punishable under Sections 111, 111(2), 111(4),
238(2), 316(2) and 318(4) of BNS, 2023 Section 6(1) Madhya Pradesh
Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000. The applicant is in
custody since 09.07.2025. Earlier two bail applications i.e. M.Cr.C.
No.34462/2025 and M.Cr.C. No.48397/2025 were dismissed as withdrawn
vide order dated 16.9.2025 and 03.11.2025 respectively.
2. Learned counsel for the applicant has submitted that as per the order
Annexure A-2 passed in WP No.38532/2025 dated 09.10.2025, nine cases
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were registered in the different districts of Madhya Pradesh, has been
compiled and on that basis, the main case has stated to be of District -
Tikamgarh and due to writ petition order, the bail application has been filed.
As per para -11, the main case, registered as Crime No.273/2025 at Police
Station - Palera, District - Tikamgarh and other cases have been clubbed
with this case and has been directed that those cases be treated as the
statement recorded under Section 161 of the Cr.P.C. and on that basis, he has
filed the bail application before this Court.
3. Learned counsel for the applicant has further submitted that the
previous bail application of this applicant was dismissed as withdrawn with
the liberty to renew the application after two months and in the same
circumstances, other co-accused persons namely Vinod Tiwari, Jiyalal Rai,
Subodh Rawat, Vijay Shukla, Rahul Yadav and Ravishankar @ Ravi have
been released on bail on the ground that these applicants were the agent of
the so called LJCC Inter State Co-operative Society.
4. Learned counsel for the applicant has further submitted that the
applicant is neither the director nor the member of the society, he was only
the agent and as the society was closed and the payment was not made to the
investors, this case has been registered, hence, the applicant is entitled to be
released on bail.
5. Learned counsel for the State has opposed the bail application and
has submitted that the applicant was collecting the money but was not
depositing in the account of the society and huge amount of investors i.e.
Rs.10,76,660/- was taken and misappropriated the applicant and other co-
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accused, hence, the applicant is not entitled to be released on bail.
6. Heard the parties and perused the case diary.
7. From perusal of the record, it is clear that LJCC (Lastinet Janhit
Co-operative Society Limited) whose owner were Sameer Agrawal, Pankaj
Agrawal, Alok Jain, partner was Sutikshna Saxena, Madhay Pradesh Head
was Ravi Tiwari, Finance Manager was Rahul Yadav, Branch Manager of
Vidisha was Angad Kushwaha and Branch Manager of Sironj was Virendra
Kushwaha and this applicant and along with other co-accused persons were
the agents of the company and from the investors Rs.100/- per day and lump
sum amount of 20 days and 10 days, per day amount was taken by them to
deposit in the Co-operative Society with the assurance that they will get a
good amount of return and on that basis, 11 persons have invested
Rs.10,76,660/-.
8. It is also alleged that all of sudden the company was closed and this
applicant after closure of the company, was collecting the investment amount
but that amount has not been refunded by the company to the investors, thus,
the main offenders are the owner, directors and managers of the company
and different districts of Madhya Pradesh, the cases are registered against the
company.
9. Looking to the factual aspects that whether the applicant was aware
about the fact that the company will be closed or there was prior intention of
the applicant that invested money shall not be returned to the investors, at
this stage, it cannot be inferred, coupled with the fact that trial will take time
to be concluded, this Court deems it appropriate to enlarge the applicant on
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bail, therefore, without commenting anything on the merits of the case, this
bail application is allowed.
10. It is directed that the applicant shall be released on bail on his
furnishing personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand
Only) with one surety in the like amount to the satisfaction of the trial Court
concerned for his appearance before the said Court on all such dates as may
be fixed by that Court in this regard during the pendency of trial.
11. It is further directed that the applicant shall comply with the
provisions of Section 480(3) of BNSS.
12. Accordingly, Misc. Criminal Case stands disposed of.
C.C. as per rules.
(DEVNARAYAN MISHRA)
JUDGE
DPS
