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Madhya Pradesh High Court
Santosh Kumar Shukla vs The State Of Madhya Pradesh on 9 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:11151
1 MCRC-4789-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE PRAMOD KUMAR AGRAWAL
ON THE 9 th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 4789 of 2026
SANTOSH KUMAR SHUKLA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Anuj Agarwal - Advocate for the applicant.
Shri B.K. Upadhyay - G.A. for the respondent/State.
ORDER
This is the first application filed on behalf of the applicant under
Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of
anticipatory bail apprehending his arrest in relation to Crime No.10/2026 at
Police Station Kotwali, District Chhatarpur (M.P.) for the offence punishable
under Section 420, 467, 468, 471, 120(B), 34 of IPC.
2. As per the prosecution story, the allegation against the applicant is
that he alongwith co-accused persons committed fraud upon the complainant
by executing sale deed of land bearing Khasra No.124/1, 126, 127, 140, 146
total area 1.397 hectares in his favour. Therefore, the offence has been
registered against the applicant under aforesaid offences.
3. Learned counsel for the applicant submits that applicant is innocent
and has been falsely implicated in the present case. It is submitted that in this
case the disputed land belonged to Parvati Bai. The applicant has purchased
NEUTRAL CITATION NO. 2026:MPHC-JBP:11151
2 MCRC-4789-2026
the said land from Parvati Kushwaha but he does not know that the lady, who
is selling the land is not the real owner. The applicant is bonafide purchaser
of the land and paid the consideration of the land. When this fact came to
knowledge of applicant that actual Parvati Kushwaha is another lady and
some other lady has impersonated herself to be Parvati Kushwaha, he has
made a complaint to the police on 16.10.2025. Thereafter, F.I.R. was lodged
by original Parvati Kushwaha on 08.01.2016. It is further submitted that
original Parvati Kushwaha has also filed a Civil Suit No.101-A/2019, which
was partly allowed vide judgment dated 31.01.2023 by I Civil Judge Junior
Division, District Chhatarpur in her favour. Now the police wants to arrest
the applicant in instant case. It is further submitted that co-accused Virendra
Kumar Shukla, Ramkishun Prajapati and Shridhan Sen have been granted
anticipatory bail and co-accused Premnarayan Pathak has been granted
regular bail by Trial Court. There is no criminal antecedents of applicant.
Nothing is required to be seized from the applicant. Therefore, it has been
prayed that the applicant may be granted benefit of anticipatory bail.
4. On the other hand, learned counsel for the State has opposed the
grant of anticipatory bail to the applicant and prayed for it's rejection.
5. Looking to the facts and circumstances of the case, without
commenting anything on the merits of the case, the anticipatory bail
application filed by the applicant is allowed. It is directed that if the applicant
is arrested by the police then he shall be released on bail on his furnishing a
personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) with one
solvent surety of the like amount to the satisfaction of the Investigating
NEUTRAL CITATION NO. 2026:MPHC-JBP:11151
3 MCRC-4789-2026
Officer/Arresting Authority.
6. Applicant shall abide by the following conditions under Section 480
(2) of B.N.S.S.:-
(a) Applicant shall make himself available for interrogation by a
Police Officer as and when required;
(b) He shall not, directly or indirectly, make any inducement, threat or
promise to complainant or witnesses;
(c) He shall not leave India without the previous permission of the
Court;
(d) He shall not commit similar offence, of which, he is accused or
suspected.
(e) He will further abide by the condition enumerated in sub-section
(3) of Section 480 of the B.N.S.S.
Certified copy as per rules.
(PRAMOD KUMAR AGRAWAL)
JUDGE
mohsin
