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Madhya Pradesh High Court
Harsh Wankhede vs The State Of Madhya Pradesh on 20 February, 2026
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
NEUTRAL CITATION NO. 2026:MPHC-JBP:14753
1 MCRC-51282-2025
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. 51282 of 2025
HARSH WANKHEDE
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Harsh Jain - Advocate for the applicant.
Shri C. M. Tiwari - Public Prosecutor for respondent.
ORDER
This is the first bail application filed on behalf of the applicant/accused
under Section 482 of B.N.S.S. for grant of anticipatory bail apprehending his
arrest in connection with Crime No.329/2025, registered at Police Station
Jahangirabad, District Bhopal (M.P.) for the offences punishable under
Sections 420, 467, 468, 471, 409 & 120-B of IPC and under Section 7 of
Prevention of Corruption Act.
2. As per the prosecution story, initially the police has registered
Crime No. 49/2025 on 05-02-2025 and arrested the present applicant. The
time of incident is shown as from 01-04-2018 to 08-01-2025 and that
reimbursement by filing forged bill the present applicant, allegation was
under the head of medical one Harsh Wankhede and other accused persons
has taken various money in their account. Therefore, the offence has been
registered against the present applicant and other co-accused persons under
NEUTRAL CITATION NO. 2026:MPHC-JBP:14753
2 MCRC-51282-2025
aforesaid sections.
3. Learned counsel appearing for the applicant submitted that initially
one FIR was lodged alleging preparation of forged medical bills. In that case
applicant and other co-accused have been granted regular conditional bail.
Thereafter, another FIR has been registered alleging similar kind of
allegation of preparation of forged medical claims. He argued that on similar
allegation subsequent FIR has been registered which is contrary to the
judgment of T.T. Antony Vs. State of Kerala - AIR 2001 SC 2637. There is
no need of custodial interrogation of the applicant. In these circumstances,
applicant may be granted anticipatory bail.
4. On the other hand, learned counsel for State has opposed the grant
of anticipatory bail to the applicants and prayed for it's rejection and
submitted that the applicant and other co-accused persons are police officers
and there were serious allegation of claim of forged medical bills. There is
possibilities of influencing the witnesses and tampering the evidence.
5. After hearing learned counsel for the parties and submissions put
forth by learned counsel for the applicant and the fact that applicant is a
police officer and there is no likelihood of his absconding, 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 he they 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:14753
3 MCRC-51282-2025
Officer/Arresting Authority.
6. Applicant shall abide by the following conditions under Section 482
(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.
(VIJAY KUMAR SHUKLA)
JUDGE
mrs. mishra
