[Cites 9, Cited by 0]
Madhya Pradesh High Court
Anandilal 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-56609-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 29th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 56609 of 2025
ANANDILAL
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Akash Sharma - 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 Anandilal 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
NEUTRAL CITATION NO. 2026:MPHC-IND:2893
2 MCRC-56609-2025
Pramod Khati.
4] Counsel for the applicant, at the outset, has submitted that the total
amount which he has allegedly received in the transaction is Rs.50,00,000/-,
and he is ready to deposit the same, 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.50 Lakhs 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.50,00,000/-(Rupees Fifty 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.10,00,000/- (Rupees Ten 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.40,00,000/-(Rupees Forty Lakhs) to be
deposited by the applicant in four equal installments of Rs.10,00,000/- each
NEUTRAL CITATION NO. 2026:MPHC-IND:2893
3 MCRC-56609-2025
within a further period of four months from the 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
