[Cites 1, Cited by 0]
Madhya Pradesh High Court
Praveen Agrawal vs The State Of Madhya Pradesh on 11 March, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:8510
1 MCRC-10772-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 11th OF MARCH, 2026
MISC. CRIMINAL CASE No. 10772 of 2026
PRAVEEN AGRAWAL
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Dharmendra Kumar Shrivastava - Advocate for the petitioner [P-
1].
Shri Samar Ghuraiya Dyga appearing on behalf of Advocate
General[r-1].
ORDER
The present petition has been filed under Section 482 of the Code of
Criminal Procedure, 1973 seeking modification of the order dated
14.01.2026 passed in M.Cr.C. No. 697/2026, whereby this Court had granted
bail to the applicant. As per the said order, the applicant was directed to
deposit a sum of ₹5,00,000/- for his release from jail. It was further directed
that the applicant shall deposit the remaining amount of ₹15,00,000/- within
one month from the date of his release, failing which the applicant shall
surrender before the Court and undergo custody.
It is submitted by learned counsel for the applicant that thereafter he
has filed Miscellaneous Criminal Case No. 8855/2026 before this Court
seeking extension of time to deposit the remaining amount of ₹15,00,000/-
NEUTRAL CITATION NO. 2026:MPHC-GWL:8510
2 MCRC-10772-2026
and prayed that six months' time be granted for depositing the said amount.
However, this Court dismissed the said application on 23.02.2026. Being
aggrieved by the said order, the applicant has filed a Special Leave Petition
before the Hon'ble Supreme Court, which has been registered with Diary No.
12797/2026, and the matter is presently under consideration before the
Hon'ble Apex Court. Thereafter, the applicant filed the present petition
seeking modification of the order with a prayer to grant a stay on depositing
the remaining amount of ₹15,00,000/- till the final disposal of the Special
Leave Petition.
Learned counsel for the respondent/State opposes the prayer and
submits that the condition regarding deposit of the amount was imposed by
this Court while granting the benefit of bail, considering the nature and
gravity of the offence. It is further submitted that the applicant has not
complied with the said condition till date and no sufficient ground has been
made out for modification of the order passed. It is argued that mere financial
difficulty is not a valid ground for exercising inherent powers under Section
482 of the Code of Criminal Procedure, 1973 to alter a specific condition
imposed at the time of granting bail.
Heard learned counsel for the respondent/State and perused the record.
After hearing learned counsel for the parties and upon perusal of the
record, this Court finds that while granting bail to the applicant vide order
dated 14.01.2026 in M.Cr.C. No. 697/2026, a specific condition was imposed
directing the applicant to deposit a sum of ₹15,00,000/- within the stipulated
period. The said condition was imposed by this Court considering the nature
NEUTRAL CITATION NO. 2026:MPHC-GWL:8510
3 MCRC-10772-2026
and gravity of the allegations. It is also noted that the application seeking
extension of time to deposit the said amount has already been dismissed by
this Court on 23.02.2026. Merely on the ground that the applicant has filed a
Special Leave Petition before the Hon'ble Supreme Court does not
automatically entitle the applicant to modification or suspension of the
condition imposed by this Court. However, in the interest of justice, this
Court deems it appropriate to grant one last opportunity to the applicant to
comply with the condition imposed earlier.
Accordingly, the applicant is granted time till tomorrow to deposit the
remaining amount of ₹15,00,000/- before the concerned Court/authority. It
is made clear that in case the said amount is not deposited within the
aforesaid time, the bail granted shall automatically stands cancelled and the
applicant will have to surrender before the concerned Court and undergo
custody.
With the aforesaid directions, the present petition stands disposed of.
(MILIND RAMESH PHADKE)
JUDGE
(aspr)
