[Cites 7, Cited by 0]
Madhya Pradesh High Court
Arjun Singh vs State Of M.P. on 17 February, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:4909
1 MCRC-2771-2026
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. 2771 of 2026
ARJUN SINGH
Versus
STATE OF M.P.
Appearance:
Shri Vivek Singh, Senior Advocate with Shri Antim Parmar, learned
counsel for the applicant.
Shri Hemant Sharma - G.A. for the State.
ORDER
1. They are heard. Perused the case diary / challan papers.
2. This is the first bail application filed by the applicant under Section
483 of Bhartiya Nagrik Suraksha Sanhita, 2023 (439 of Criminal Procedure
Code, 1973) as he / she is implicated in connection with Crime No.408/2016
registered at Police Station Pipalrawan, District Dewas (MP) for offence
punishable under Section 420, 467, 468, 471 and 34 of IPC. The applicant is
lodged in jail since 12/01/2026.
3. Allegation against the applicant is of his involvement in the
aforesaid case of fraud.
4. Counsel for the applicant has submitted that the applicant was
earlier granted bail by the trial Court itself on 10/01/2017, however, he could
not mark his presence from the beginning and has been arrested only on
NEUTRAL CITATION NO. 2026:MPHC-IND:4909
2 MCRC-2771-2026
12/01/2026. It is submitted that the other accused persons have already been
acquitted in the meantime and the only allegation against the applicant is of
forging signatures.
5. Counsel for the applicant at the outset has submitted that the total
amount of defalcation is Rs.2,01,000/-, which amount the applicant is read to
deposit in the trial Court. It is also submitted that the applicant is also having
certain medical issues, the documents regarding which have also been filed
on record. Hence, it is submitted that the bail application be allowed and the
applicant be released on bail.
6. Counsel for the respondent / State, on the other hand has opposed
the prayer and it is submitted that no case for grant of bail is made out.
7. Having considered the rival submissions and on perusal of the case
diary, this Court finds force in the submissions as advanced by counsel for
the applicant, and further taking note of the fact that the applicant is ready to
deposit the amount and he is lodged in jail since 12/01/2026 and it is a case
of bail jump only, in the considered opinion of this Court, the applicant's
application can be allowed. Thus, without reflecting anything on the merits
of the case, the application filed on behalf of the applicant is hereby allowed
subject to deposit a sum of Rs.2,01,000/- (Rupees Two Lakh One Thousand)
by the applicant or any other person on his behalf, as directed below and the
said amount shall be subject to the final outcome of the case by the trial
Court.
8. It is further directed that upon applicant's or any other person on his
behalf depositing a sum of Rs.2,01,000/- (Rupees Two Lakh One Thousand)
NEUTRAL CITATION NO. 2026:MPHC-IND:4909
3 MCRC-2771-2026
in a fixed deposit in a nationalized bank and producing the receipt/certificate
of the same before the concerned trial Court, he shall be released on bail on
his furnishing a bond in the sum of Rs.25,000/- (Rupees twenty five thousand
only) with one surety bond of the same amount to the satisfaction of the trial
Court, to appear before the trial Court on the dates given by the Court. The
deposit receipt/certificate so produced by the applicant shall be endorsed by
the learned Judge of the lower Court to be, 'furnished towards the bail of the
applicant and shall be subject to the final decision of the case by the trial
Court'. The applicant shall also abide by the conditions enumerated under
Section 437 (3) Criminal Procedure Code, 1973.
9. M.Cr.C. stands allowed.
Certified copy as per rules.
(SUBODH ABHYANKAR)
JUDGE
krjoshi
