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Madhya Pradesh High Court
Vinod vs The State Of Madhya Pradesh on 13 March, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:8882
1 MCRC-9765-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 13th OF MARCH, 2026
MISC. CRIMINAL CASE No. 9765 of 2026
VINOD
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Sanjeev Kumar Agrawal - Advocate for applicant.
Shri Harish Sharma - Deputy Govt. Advocate for respondent/State.
ORDER
This is first bail application under Section 483 of BNSS filed by the
applicant for grant of bail.
2. The applicant has been arrested on 29.01.2026 in connection with
crime No.31/2026 registered at Police Station Aron District Guna (M.P.) for
the alleged commission of offences under Sections 179, 180 of BNS.
3. The allegation against the present applicant is that he in collusion
with co-accused Makhan and Kalyan, was found in possession of counterfeit
currency notes of Rs.100/- and had kept them under his control with the
intention of using them as genuine.
4. Learned counsel for the applicant submits that the applicant is
innocent and has been falsely implicated in the present case. It is further
submitted that, as per the prosecution story, only two currency notes of
Rs.100/- each are alleged to have been seized from the possession of the
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applicant. Except for this allegation, there is no material available on record
to suggest that the applicant was in any manner involved in the
manufacturing, circulation, or transportation of counterfeit currency notes.
Learned counsel further submits that the true facts of the case are that the
applicant is a poor laborer who had gone to the State of Rajasthan in search
of livelihood and was engaged in daily wage work. After receiving his
wages, the applicant returned to his native village carrying the money he had
earned. Among those earnings, two currency notes of Rs.100/- each were
later found to be counterfeit. The applicant had no knowledge whatsoever
that the said notes were counterfeit. It is further submitted that apart from the
alleged recovery of the two counterfeit Rs.100/- currency notes from the
applicant, no material, machinery, equipment, or instrument used for the
preparation of counterfeit currency has been recovered from his possession.
There is also no evidence on record indicating that the applicant was
involved in the preparation, circulation, or supply of such counterfeit
currency. Learned counsel also submits that the trial of the present case is
likely to take a considerable time for its conclusion. The applicant is a
permanent resident of District Vidisha and there is no likelihood of his
absconding or evading the process of law. The applicant undertakes to abide
by all such terms and conditions as may be imposed by this Hon'ble Court
and assures that he shall not tamper with the prosecution evidence or
influence the witnesses in any manner. In view of the aforesaid facts and
circumstances of the case, it is prayed that this Hon'ble Court may kindly be
pleased to enlarge the applicant on bail, in the interest of justice.
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5. Per contra, learned counsel for the State vehemently opposed the
prayer for grant of bail and prayed for rejection of present bail application.
6. Heard counsel for the parties and perused the case diary.
7. Considering all the facts and circumstances of the case, the nature of
allegations, arguments advanced by both the parties coupled with the fact
that the trial is not likely to conclude in near future and prolonged pre- trial
detention being an anathema to the concept of liberty, this Court is inclined
to extend the benefit of bail to the applicant.
8. Accordingly, without commenting on merits of the case, this bail
application is allowed. It is directed that the applicant be released on bail on
furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand
Only) with one solvent surety in the like amount to the satisfaction of the
concerned trial Court for his appearance before it on the dates given by the
concerned Court.
9. This order will remain operative subject to compliance of the
following conditions by the applicant:-
1. The applicant will comply with all the terms and conditions of the
bond executed by him;
2. The applicant will cooperate in the investigation/trial, as the case
may be;
3. The applicant will not indulge himself in extending inducement,
threat or promise to any person acquainted with the facts of the case so as to
dissuade him/her from disclosing such facts to the Court or to the Police
Officer, as the case may be;
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4. The applicant shall not commit any other offence during pendency
of the trial, failing which this bail order shall stand cancelled automatically,
without further reference to the Bench;
5. The applicant will not seek unnecessary adjournments during the
trial; and
6. The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
10. Copy of this order be sent to the trial Court concerned for
compliance.
11. Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
ojha
