[Cites 6, Cited by 0]
Madhya Pradesh High Court
Laxminarayan vs The State Of Madhya Pradesh on 9 March, 2026
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
NEUTRAL CITATION NO. 2026:MPHC-IND:6156
1 MCRC-60213-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
ON THE 9 th OF MARCH, 2026
MISC. CRIMINAL CASE No. 60213 of 2025
LAXMINARAYAN
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Anurag Pandey - Advocate for the applicant.
Shri Bhaskar Agrawal - Govt. Advocate for the respondent/State.
ORDER
This is first application has been filed by applicant under Section 483
of Bharatiya Nagarik Suraksha Sanhita 2023 for grant of regular bail in
connection with Crime No. 354/2025 registered at Police Station- Badnagar
District Ujjain(M.P.) for offence punishable under Sections 420, 467, 468,
471 and 34 of IPC. Applicant is in judicial custody since 27.05.2025.
Heard the arguments.
Perused the grounds for grant of bail stated in the application, case
diary and the relevant material on record.
Learned counsel for the applicant, in addition to the grounds
mentioned in the application, submits that the applicant is falsely implicated
in the alleged offence. It is a case of false over implication wherein all the
family members have been involved. The only allegation against the
applicant is that applicant facilitated opening of bank account in the name of
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his mother Shaitan Bai alias Sita Bai alias Leela Bai. But no document was
executed or signed by the applicant as alleged. Applicant has clean past with
family roots. Jail incarceration is causing hardship to the applicant and his
dependent family. There is no likelihood of tampering with evidence by the
applicant. Applicant is ready to cooperate in the trial. The alleged offence is
not heinous or brutal in nature affecting society at large.
Per contra, learned counsel for the State opposes the application on the
ground of gravity of alleged offence. However, after going through the case
diary, he fairly states that no criminal antecedent is reported against the
applicant. Applicant is aged around 50 years. He is an Auto Rikshaw driver
by profession.
According to the material available on case diary, Sita Bai
impersonating as Leela Bai executed a sale deed in favour of Ravindra Singh
on 27.12.2013. Later, it was revealed that Leela Bai had died in the year
2003. Accused Sita Bai in association with Laxminarayan(applicant) and
other co-accused had forged the bio-metrics and got Aadhar Card in the
name of Leela Bai. Sita Bai impersonated as Leela Bai and executed sale
deed in favour of Ravindra Singh. The applicant facilitated opening of false
bank account by using forged Aadhar ID of Leela Bai. However, no
document was seized at the instance of applicant. The final report was
submitted on completion of investigation. The co-accused Ravindra Singh
has been extended benefit of bail by co-ordinate Bench vide order dated
14.07.2025 passed in M.Cr.C. No. 26673/2025. The trial would take time to
conclude. The veracity of prosecution and complicity of applicant in the
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alleged offence will be determined after evidence in the trial.
As informed, the applicant has the responsibility of dependent family.
Considering these aspects, there appears to be no possibility of fleeing from
justice. In absence of any criminal antecedent, considering the socio-
economic status of the applicant, there appears to be no likelihood of
tampering with evidence or influencing the witnesses by the applicant. There
appears to be no compelling reason to continue incarceration of the
applicant. However, the observations, herein-above, are recorded for present
application only.
Considering the rival contentions and overall circumstances of the
case, in the light of aforestated facts, but without commenting on the merits
and considering the proposal of the applicant, this Court is inclined to grant
bail to the applicant, but with certain conditions. Thus, the application is
allowed.
Accordingly, it is directed that applicant - Laxminarayan shall be
released on bail in connection with the Crime as mentioned in first paragraph
of this order, upon furnishing a personal bond in the sum of Rs.75,000/-
(Rupees Seventy Five Thousand only) with one solvent surety of the same
amount to the satisfaction of the Trial Court, for compliance with the
following conditions :(For convenience of understanding by accused and
surety, the conditions of bail are also reproduced in Hindi as under):-
(1) Applicant shall remain present on every date of hearing as may be directed by the concerned court;
(1) आवेदक संबंिधत यायालय के िनदशानुसार सुनवाई क येक ितिथ पर उप थत रहे गा ।
(2) Applicant shall not commit or get involved in any offence of similar nature;
(2) आवेदक समान कृ ित का केाई अपराध नह ं करे गा या उसम स मिलत नह ं होगा ।
(3) Applicant shall not directly or indirectly make any inducement, threat or promise to any person
acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to the
Court or to the police officer;
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(3) आवेदक करण के त य से प रिचत कसी य को य या अ य प से लोभन, धमक या वचन
नह ं दे गा, जससे ऐसा य ऐसे त य को यायालय या पुिलस अिधकार को कट करने से िनवा रत हो
(4) Applicant shall not directly or indirectly attempt to tamper with the evidence or allure, pressurize or
threaten the witness;
(4) आवदे क य या अ य प से सा य के साथ छे डछाड करने का या सा ी या सा य को बहलाने-
फुसलाने, दबाव डालने या धमकाने का यास नह ं करे गा ।
(5) During trial, the applicant shall ensure due compliance of provisions of Section 309 of Cr.P.C./346 of
Bharatiya Nagarik Suraksha Sanhita, 2023 regarding examination of witnesses in attendance;
(5) वचारण के दौरान, उप थत गवाह से पर ण के संबंध म आवेदक धारा ३०९ दं . .सं./ ३४६ भारतीय नाग रक
सुर ा सं हता, 2023 के ावधान का उिचत अनुपालन सुिन त करे गा ।
This order shall be effective till the end of trial. However, in case of
breach of any of the preconditions of bail, the trial Court may consider, on
merit, cancellation of bail and forfeiture of the cash deposit, without any
impediment from this order.
The trial Court shall get these conditions reproduced on the personal bond
by the accused and on surety bond by the surety concerned. If any of them is
unable to write, the scribe shall certify that he/she had explained the
conditions to the concerned accused or the surety.
C.C. as per rules.
(SANJEEV S KALGAONKAR)
JUDGE
sh
