[Cites 1, Cited by 0]
Madhya Pradesh High Court
Smt. Mayabai Namdev vs The State Of Madhya Pradesh on 20 February, 2026
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
NEUTRAL CITATION NO. 2026:MPHC-JBP:14712
1 MCRC-1390-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
ON THE 20th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 1390 of 2026
SMT. MAYABAI NAMDEV AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Yogesh Singh Baghel - Advocate for the applicants.
Shri C. M. Tiwari - Public Prosecutor for the respondent.
ORDER
This is the first bail application filed on behalf of the
applicants/accused under Section 482 of B.N.S.S. for grant of anticipatory
bail apprehending their arrest in connection with Crime No.101/2025,
registered at Police Station Ranch, District Damoh (M.P.) for the offences
punishable under Sections 420, 406, 409, 34 of B.N.S. .
2. It is argued by counsel for the applicants that applicants are ladies
and are President and Secretary of Paras Self Help Group to which loan of
Rs.6.00 lacs was disbursed for running various activities by the State Rural
Livelihood Mission. The allegation is that out of the said loan amount of
Rs.6.00 lacs, an amount of Rs.5.00 lacs was transferred to another self group
namely KGN Self Help Group without any authority to do so. It is argued by
counsel for the applicants that some arrangement had been arrived at with the
other Self Help Group to purchase raw material from KGN Self Help Group
NEUTRAL CITATION NO. 2026:MPHC-JBP:14712
2 MCRC-1390-2026
but since supply was not made, therefore, the said group refunded the amount
of Rs.5.00 lacs to the Paras Self Help Group of the present applicants in
December, 2023 and January, 2024 It is further argued that applicants are
ready and willing to refund the amount of loan back to the State Government
because ultimately the said amount has not been utilized by the Self Help
Group, but are not accepting their culpability, that will be subject to the
finding to be arrived at in the matter as the outcome of trial. It is further
argued that in identical application of Poonam Kori and others Vs. State of
Madhya Pradesh in M.Cr.C. No.59124 of 2025 the Coordinate Bench has
granted anticipatory bail to the applicants.
3. The learned counsel for the State has vehemently opposed the
application for bail but fairly admitted that there are no criminal antecedents
against the applicants who are women and it is not disputed that the case of
present applicants are similar to that of Poonam Kori and others.
4. Considering the overall facts and circumstances of the case including the
parity of present applicants to the case of Poonam Kori and others, but
without commenting anything on the merits of the case, this Court is inclined
to grant anticipatory bail to the applicants. It is hereby directed that in the
event of arrest, the applicants shall be released on bail on their furnishing
personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) each with one
solvent surety of Rs.50,000/- each which shall be local surety, to the
satisfaction of the Arresting Authority/trial Court.
5 . This order shall remain operative subject to compliance of following
conditions by the applicants:-
NEUTRAL CITATION NO. 2026:MPHC-JBP:14712
3 MCRC-1390-2026
a. The applicants will comply with all the terms and conditions of the
bond executed by them;
b. The applicants will cooperate in the investigation/ trial, as the case
may be;
c. The applicants will not indulge themselves in extending inducement,
threat or promise to any person acquainted with the facts of the case so as to
dissuade him from disclosing such facts to the Court or to the Police Officer,
as the case may be.
d. The applicants shall not commit an offence similar to the offence of
which they are accused;
e. The applicants will not seek unnecessary adjournments during the
trial;
f. The applicants will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be;
g. The applicants shall not involve themselves in any criminal activity
in future otherwise, benefit of bail shall immediately be withdrawn.
h. In case of bail jump, this order will become ineffective.
i. The bail bonds of the present applicants shall be accepted only upon
refunding the loan amount of Rs.6.00 lacs to the concerned authority of the
State which had disbursed the loan amount to the Group which is as per the
own undertaking of the applicants and only thereafter the bail bonds shall be
NEUTRAL CITATION NO. 2026:MPHC-JBP:14712
4 MCRC-1390-2026
accepted.
6. Application stands allowed and disposed of.
7 . A copy of this order be sent to the trial Court concerned for compliance
and information.
8. Certified copy as per rules.
(VIJAY KUMAR SHUKLA)
JUDGE
mrs. mishra
