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Madhya Pradesh High Court
Ankur Jain vs The State Of Madhya Pradesh on 29 January, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:8134
1 MCRC-80-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
ON THE 29th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 80 of 2026
ANKUR JAIN AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Manish Datt - Senior Advocate with Shri Mayank Sharma -
Advocate for the applicant.
Shri Amit Pandey - Panel Lawyer for the respondent/State.
WITH
MISC. CRIMINAL CASE No. 79 of 2026
SMT. AKANSHA JAIN AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Manish Datt - Senior Advocate with Shri Mayank
Sharma - Advocate for the applicant.
Shri Amit Pandey - Panel Lawyer for the respondent/State.
ORDER
These are the first applications filed by the applicants under
Section 482 of Bharatiya Nagrik Suraksha Sanhita, 2023 seeking
anticipatory bail in connection with Crime No.282/2025 registered at
NEUTRAL CITATION NO. 2026:MPHC-JBP:8134
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Police Station Khimlasa, District-Sagar (M.P.) for the offence
punishable under Sections 108, 328(a) and 3(5) of the Bharatiya Nyaya
Sanhita, 2023.
2. Learned counsel for the applicants has submitted that there is a
dispute of immovable property between the wife of the deceased Harshit
@ Goldi with the father-in-law, sister-in-law and her husband. The
deceased had committed suicide as he was suffering from depression due
to conduct of the complainant. Except the dispute of family property,
there is no other dispute. On the complaint, an FIR has been registered
on the ground that the applicants were instigating the father-in-law of the
complainant not to give share in the property to the deceased. Except
that there is no allegation against the applicants. Hence, the applicants be
granted the benefit of anticipatory bail.
3. Learned counsel for the objector has submitted that the
applicants were making pressure on father-in-law of the complainant
(applicant - Shreyansh) and instigated him not to give any share in his
ancestral property to the deceased and due to that father has given huge
share of movable and immovable property in favour of the applicant and
his wife. They were time and again repeatedly calling the deceased and
harassing him that he will not get any share in the property and due to
that pressure, the deceased has committed suicide. The applicants was
the resident of District Raisen but due to property of his father-in-law, he
made a go down at Beena and residing there just after the incident, the
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place of incident was cleared by Udaybhan and applicant No.1 in
connivance with the other co-accused removed the evidence. The phone
of the deceased was taken by this applicant No.1/Smt. Akansha Jain (In
M.Cr.C.No.79/2026) so that no evidence or conversation could be found
regarding the offence and on that basis, it is submitted that no case of
anticipatory bail is made out. On the merg inquiry in the influence of the
applicants, the police has not registered a case of abatement to suicide.
In this circumstances, the applicants are not entitled to be enlarged on
anticipatory bail.
4. Learned counsel for the State has opposed the bail application
and has submitted that the FIR has been lodged on the order of the
Judicial Magistrate and investigation is pending, hence, these bail
applications be dismissed.
5. Heard the parties and perused the case diary.
6. I have gone through the merg diary, which is annexed with the
record and from there, two factors emerge that there was a dispute
regarding ancestral/ property of Shreyansh Kumar Jain. Further, it is also
clear that there was a dispute between the husband of the complainant
with his father regarding the fact that his father has given huge amount
of cash to his daughter and it has also been came on record that the
deceased was also suffering from some mental illness. It has also
emerged that during the merg inquiry, police has recorded the statement
of the complainant, in which she has alleged regarding the dispute of
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property. Thus, it is clear that there was some dispute regarding ancestral
property and the deceased has committed suicide but at this stage, the act
of the father, sister and brother-in-law and servant may be doubtful but
at this it could not be clearly said that what offence has been constituted.
7. Considering the facts and circumstances brought on record, this
Court deems it fit to enlarge the applicants on anticipatory bail. Hence,
without commenting anything on the merits of the case, the application is
allowed.
8. It is directed that in the event of arrest the applicants - Ankur
J a i n a n d Udaybhan (in M.Cr.C.No.80/2026) and applicants -Smt.
Akansha Jain and Shreyans Kumar Jain (in M.Cr.C.No.79/2026) shall be
enlarged on bail on their furnishing a personal bond in the sum of
Rs.50,000/- (Rupees Fifty Thousand Only) each with one solvent surety
each of the like amount to the satisfaction of the Arresting Officer for
their appearance before him during the course of investigation or before
the trial Court concerned during trial, as the case may be.
9. The applicants are directed to cooperate with the investigating
agency and also appear on the date, time and place as directed by the
Investigating Officer.
10. The applicants are directed that if police authority demands,
they shall submit the documents/ articles necessary for
adjudication/investigation of the case.
11. The applicants will regularly appear before the trial Court and
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cooperate till disposal of the case.
12. It is further directed that the applicants shall abide by all the
conditions as enumerated under Section 482(2) of BNSS.
13. Accordingly, these applications stand disposed of.
Certified copy as per rules.
(DEVNARAYAN MISHRA)
JUDGE
VB*
