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Madhya Pradesh High Court
Lad Sahab @ Govind vs The State Of Madhya Pradesh on 20 February, 2026
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
NEUTRAL CITATION NO. 2026:MPHC-IND:5326
1 MCRC-4162-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
ON THE 20th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 4162 of 2026
LAD SAHAB @ GOVIND
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Manish Yadav - Advocate for the applicant.
Shri Bhaskar Agrawal - Govt. Advocate for the respondent/State.
Shri Vasant Zokarkar - Advocate for the respondent [OBJ].
ORDER
This first application has been filed by the applicant under Section 483 of
BNSS, 2023 for grant of bail in connection with Crime No.514/2024, registered at
Police Station - Madhav Nagar District Ujjain (M.P.) for offence punishable
under Sections 420, 419, 467, 468 and 471 of IPC. Applicant remained
absconded and could not be arrested. The applicant is in judicial custody since
09.01.2026.
Heard the arguments.
Perused the grounds for grant of bail stated in the application, case diary
and the relevant material on record.
Learned counsel for the applicant in addition to the grounds mentioned in
the application submits that the applicant is falsely implicated in the alleged
offence merely on suspicion. It was a case of civil transaction relating to
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agreement to sale, which was later given colour of criminal prosecution. There is
no likelihood of tampering with evidence by the applicant for the reason that the
prosecution is based on documentary evidence. Further custodial interrogation of
the applicant is not needed in the matter. Jail incarceration is causing hardship to
the applicant and his dependent family. The main accused Chattar Singh has been
extended benefit of bail vide order dated 06.08.2025 passed in M.Cr.C. No.
30413/2025. The applicant is ready to cooperate in further investigation and trial..
Per contra , learned counsel for the State ably assisted by
learned counsel for the objector opposes the application on the ground of gravity
of alleged offence. Learned counsel for the State referring to the report of the
Investigation Officer submits that the Investigation Officer has stated that further
custodial interrogation of the applicant is not needed in the matter. Learned
counsel after going through the case diary fairly states that no criminal
antecedent is reported against the applicant.The applicant is aged around 30
years. He is an Agriculturist by profession
According to the material available on case diary, Narayan Singh
submitted a written complaint with the SHO, P.S. Madhav Nagar on 29.09.2024
that he was searching for agricultural land. Therefore, he contacted the brokers -
Jitu Solanki, Shivnarayan, Vikas Malviya and Rahul Mandloi. They introduced
him to Chatar Singh S/o Gulab Singh. Chatar Singh promised to sell him
agricultural land at Village Piplonkhurd for consideration of Rs. 72,49,050/-.
Chatar Singh, his wife and his associate Laad Singh and Narayan Singh Malviya
came to Bharatpuri, Ujjain on 29.01.2024. An agreement to sell was executed by
Chatar Singh. Narayan Singh paid Rs. 17,12,263/- to Chatar Singh in presence of
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brokers and his associate. Shyamkunwar Bai, wife of Chatar Singh consented to
the agreement. He further paid Rs. 2,50,000/- to Chatar Singh in lieu of a cheque.
Thereafter, he had paid Rs. 2,50,000/- to Chatar Singh. A slot was booked for
registry of sale deed on 12.04.2024. He and his son Ravi went to the office of
Registrar, but Chatar Singh did not appear. Later, Chatar Singh refused to
execute the sale deed. Chatar Singh also declined to return the advance money.
Thereafter, it was revealed that Chatar Singh had already executed agreement to
sell of same land in favour of Manohar Singh and the lady who has given consent
to the agreement is not the wife of Chatar Singh. On such allegations, P.S.
Madhav Nagar registered FIR for offence punishable u/S 420 of IPC against
Chatar Singh Rathore. Chatar Singh was arrested on 21.02.2025. He informed
that Laad Sahab alias Govind was his associate. Rather, Laad Sahab had induced
him for cheating with complainant. They shared the advanced money. Chatar
Singh brought a lady, who impersonated as his wife and consented to the
agreement. The Superintendent of Police declared prize money for arrest of the
applicant. Thereafter, applicant was arrested on 09.01.2026. He is in
custody ever since. Cash amount - Rs. 50,220/- has been recovered at the instance
of applicant alongwith a copy of agreement in favour of Manohar Singh and
Narayan Singh. The investigation is underway. However, the Investigation
Officer informed that further custodial interrogation of the applicant is not
needed. The trial would take time to conclude. The main allegation are directed
towards Chhatarsingh, who has been granted bail. The contentions advanced by
the applicant have prima-facie merit and cannot be dismissed
as manifestly baseless. The veracity of prosecution and complicity of applicant
will be determined after evidence in the trial
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Considering these aspects, there appears to be no possibility of fleeing
from justice. In absence of any criminal antecedents, considering the socio-
economic status of the applicant, there appears to be no likelihood of tampering
with evidence or influencing the witnesses by the applicant. There appears to be
no compelling reason to continue incarceration of the applicant. However, the
observations, herein-above, are recorded for present application only.
Considering the rival contentions and overall circumstances of the case, in
the light of aforestated facts, but without commenting on the merits, this Court is
inclined to release the applicant on bail, but with certain stringent conditions in
view of his previous non-availabillity. Thus, the application M.Cr.C. is allowed.
Accordingly, it is directed that applicant- Lad Sahab alias Govind shall be
released on bail in connection with Crime, as mentioned in first paragraph of this
order, upon furnishing cash security of Rs. 75,000/- and a personal bond in the
sum of 1,00,000/- (Rupees One Lakh only) with one surety of the same amount to
the satisfaction of the Trial Court, for compliance with the following conditions :
(For convenience of understanding by accused and surety, the conditions of bail
are also reproduced in Hindi as under):-
(1) Applicant shall remain present on every date of hearing as may be
directed by the concerned court;
(1) आवेदक संबंिधत यायालय के िनदशानुसार सुनवाई क येक ितिथ पर उप थत रहे गा ।
(2) Applicant shall not commit or get involved in any offence of similar
nature;
(2) आवेदक समान कृ ित का केाई अपराध नह ं करे गा या उसम स मिलत नह ं होगा ।
(3) Applicant shall not directly or indirectly make any inducement, threat
or promise to any person acquainted with the facts of the case so as to
dissuade them/him/her from disclosing such facts to the Court or to the
police officer;
(3) आवेदक करण के त य से प रिचत कसी य को य या अ य प से लोभन, धमक
या वचन नह ं दे गा, जससे ऐसा य ऐसे त य को यायालय या पुिलस अिधकार को कट करने से
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िनवा रत हो ।
(4) Applicant shall not directly or indirectly attempt to tamper with the
evidence or allure, pressurize or threaten the witness;
(4) आवदे क य या अ य प से सा य के साथ छे डछाड करने का या सा ी या सा य को
बहलाने -फुसलाने, दबाव डालने या धमकाने का यास नह ं करे गा ।
(5) During trial, the applicant shall ensure due compliance of provisions of
Section 309 of Cr.P.C./346 of Bharatiya Nagarik Suraksha Sanhita, 2023
regarding examination of witnesses in attendance;
(5) वचारण के दौरान, उप थत गवाह से पर ण के संबंध म आवेदक धारा ३०९ दं. .सं. / ३४६
भारतीय नाग रक सुर ा सं हता, 2023 के ावधान का उिचत अनुपालन सुिन त करे गा
(6) The applicant shall mark his presence before the SHO, P.S.- Madhav Nagar, District
Ujjain on every Saturday of the month till conclusion of trial. A copy of this order be
forwarded to the concerned SHO for compliance with the case diary.
This order shall be effective till the end of trial. However, in case of
breach of any of the preconditions of bail, the trial Court may consider, on
merit, cancellation of bail without any impediment from this order.
The trial Court shall get these conditions reproduced on the personal
bond by the accused and on surety bond by the surety concerned. If any of
them is unable to write, the scribe shall certify that he/she had explained the
conditions to the concerned accused or the surety.
C.C. as per rules.
(SANJEEV S KALGAONKAR)
JUDGE
sh
