[Cites 6, Cited by 0]
Madhya Pradesh High Court
Parvat Singh vs The State Of Madhya Pradesh on 17 February, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:4859
1 MCRC-6555-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 17th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 6555 of 2026
PARVAT SINGH
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ikram Ansari - Advocate for the applicant.
Sri Romil Verma - G.A. for State.
ORDER
1] They are heard. Perused the case-diary.
2] This is the first application filed by the applicant Parvatsingh under
Section 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023/Section 438 of
Criminal Procedure Code, 1973 for grant of anticipatory bail as he is
apprehending his arrest in connection with Crime No.346/2024 registered at
Police Station Pipalrawan, District Dewas for the offence punishable under
Sections 420, 409 and 34 of the Indian Penal Code, 1860.
3] Prosecution story, in brief is that the applicant posted as Secretary of
Gram Panchayat of Mundala Dangi, District- Dewas along with co-accused
persons has wrongfully gained a sum of Rs.3,54,427/- in a fund allocated by
the Madhya Pradesh Government for the purpose of construction of an
Aanganvadi Bhawan, 2 CC road and maintenance of Panchayat Bhawan. An
FIR was lodged on 02.10.2024 against present applicant and co-accused the
then Sarpanch Suresh Singh Chandana.
NEUTRAL CITATION NO. 2026:MPHC-IND:4859
2 MCRC-6555-2026
4] Counsel for the applicant, at the outset, has submitted that the applicant
is ready to deposit Rs.60,000/-. It is also submitted that the applications of
other accused persons have also been allowed directing the accused persons
to deposit certain amount, and the applicant was Secretary in the Gram
Panchayat, where the embezzlement took place. It is also submitted that the
applicant was appointed only after 01.07.2022, as from 15.02.2015 to
01.07.2022 co-accused Govind Singh Rathore was the Secretary, who has
already been granted anticipatory bail by the co-ordinate Bench of this Court
in M.Cr.C. No.46443 of 2024 dated 05.12.2024.
5] Counsel for the State has opposed the prayer.
6] On due consideration of submissions and on perusal of the case-diary
as also the order dated 05.12.2024 passed in M.Cr.C. No.46443 of 2025, this
Court is inclined to allow the application considering the fact that the
applicant is ready to deposit the amount of Rs.60,000/-.
7] Accordingly, without reflecting anything on the merits of the case, the
application filed under Section 482 of BNSS, 2023 / 438 of Cr.P.C. on behalf
of the applicant is hereby allowed subject to deposit a sum of Rs.60,000/-
(Rupees Sixty Thousand only) by the applicant or any other person on his
behalf, and the said amount shall be subject to the final outcome of the case
by the trial Court. It is further directed that upon applicant's depositing a sum
o f Rs.60,000/- (Rupees Sixty Thousand only) in a fixed deposit in a
nationalized bank and producing the receipt/certificate of the same before the
concerned trial Court/Investigating Officer, applicant shall be released on
bail, upon his executing a personal bond in the sum of Rs.25,000/- (rupees
twenty five thousand only) and furnishing one solvent surety in the like
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3 MCRC-6555-2026
amount to the satisfaction of the Arresting Officer (Investigating
Officer)/trial Court. The applicant shall make himself available for
interrogation by a Police Officer, as and when required. He shall further
abide by the other conditions enumerated in Sub Section (2) of Section 438
of the Code of Criminal Procedure, 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] Accordingly, the application is allowed and disposed of.
C.c. as per rules.
(SUBODH ABHYANKAR)
JUDGE
Pankaj
