[Cites 9, Cited by 0]
Madhya Pradesh High Court
Gourav Choudhary vs The State Of Madhya Pradesh on 29 January, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:2893
1 MCRC-56919-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 29 th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 56919 of 2025
GOURAV CHOUDHARY
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ajay Bagadia- Senior Advocate with Shri Makbool Ahmad Mansoori-
Advocate for the applicant.
Shri Hemant Sharma- G.A. for the State.
Shri Ayush Jain- Advocate for the objector.
ORDER
1] They are heard. Perused the case-diary.
2] This is the first application filed by the applicant Gourav Choudhary under
Section 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023/Section 438 of
Criminal Procedure Code, 1973 for grant of anticipatory bail as he is apprehending
his arrest in connection with Crime No.536/2025 registered at Police Station
Sanwer, District Indore for the offence punishable under Sections 420, 467, 468,
419, 471, 120-B and 34 of the IPC.
3] The allegation against the applicant is of fraud and impersonation, as it is
alleged that he along with other accused persons obtained a total sum of
Rs.3,72,59,652/- from the complainant, on the pretext of selling the land in the
name of Pramod Kumawat, and the documents of Pramod Kumawat were also
shown to the complainant, however, the documents were forged, and the sale deed
was also executed by impersonating Pramod Kumawat, by Pramod Khati.
NEUTRAL CITATION NO. 2026:MPHC-IND:2893
2 MCRC-56919-2025
4] Counsel for the applicant, at the outset, has submitted that a total sum of
Rs.48,00,000/- was credited into the account of the Company of the applicant and
his father Sanjeev Choudhary, and the applicant is ready to deposit 50% of the said
amount, which would be Rs.24,00,000/-, however, some breathing time may be
given.
5] Counsel for the objector, as also the State, on the other hand, have opposed
the prayer.
6] Having considered the rival submissions, on perusal of the case-diary, and
taking into account the fact that the applicant is ready to deposit the amount, and
apparently, the interest of the complainant would also be to secure the amount first.
In view of the same, in order to secure the amount of fraud, this Court is inclined
to allow the present application, subject to depositing a sum of Rs.24,00,000/- by
the applicant in the Trial Court.
7] Accordingly, without reflecting anything on the merits of the case, the
application filed under Section 482 of B.N.S.S./438 of Cr.P.C. on behalf of the
applicant is hereby allowed, subject to depositing a sum of Rs.24,00,000 /-(Rupees
Twenty Four Lakhs only) by the applicant or any other person on his behalf in the
manner as prescribed herein, and the said amount shall be subject to the final
outcome of the case by the trial Court.
8] Thus, it is directed that the applicant shall deposit a sum of Rs.14,00,000/-
(Rupees Fourteen Lakhs) before his release, i.e. at the time of furnishing the bail
bond in a fixed deposit in a nationalized bank and producing the receipt/certificate
of the same before the concerned trial Court and the remaining amount of
Rs.10,00,000/-(Rupees Ten Lakhs) to be deposited by the applicant in three
installments, first two installments being of Rs.3,00,000/- each and third
installment being of Rs.4,00,000/- within a further period of three months from the
NEUTRAL CITATION NO. 2026:MPHC-IND:2893
3 MCRC-56919-2025
date of his release, in a fixed deposit in a nationalized bank and producing the
receipt/certificate of the same before the concerned trial Court and the said amount
shall be subject to the final outcome of the case by the trial Court. The installment
shall commence after one month from the date of release and shall be paid by 5th
of every month. 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'.
9] It is directed that in the event of arrest, applicant shall be released on bail, upon
his executing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five
Thousand only) and furnishing one solvent surety in the like amount to the satisfaction
of the Arresting Officer (Investigating Officer). The applicant shall make himself
available for interrogation by a Police Officer, as and when required. He shall further
abide by the other conditions enumerated in Sub Section (2) of Section 438 of the Code
of Criminal Procedure, 1973.
10] Accordingly, M.Cr.C. stands allowed and disposed of.
C.c. as per rules.
(SUBODH ABHYANKAR)
JUDGE
Bahar
