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Madhya Pradesh High Court
Ranjeet Chakravorty vs The State Of Madhya Pradesh on 20 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:23021
1 MCRC-11632-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANDEEP N. BHATT
ON THE 20th OF MARCH, 2026
MISC. CRIMINAL CASE No. 11632 of 2026
RANJEET CHAKRAVORTY
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Sunil Kumar Pandey - Advocate for the applicant.
Shri Himanshu Tiwari - P.L. for State.
ORDER
This first application has been filed by the applicant under Section 482
of BNSS, 2023 for grant of anticipatory bail in relation to FIR/Crime
No.98/2026 registered at Police Station - Ghamapur, District -
Jabalpur (MP) for commission of offence punishable under Section 34(2) of
the M.P. Excise Act.
2. Learned counsel for the applicant has submitted that the applicant was
underwent appendix operation and he has produced the necessary papers in
this regard. The surgery was performed on 05.02.2026 and the incident had
taken place on 10.02.2026. The applicant was advised to take rest for two
weeks. He has submitted that only one criminal antecedent was registered
against the applicant, which is very old and the applicant was not found at the
place of incident. He has been falsely implicated in the offence in question
as there was no material found except the statement of witness, who was
NEUTRAL CITATION NO. 2026:MPHC-JBP:23021
2 MCRC-11632-2026
allegedly with the police at the time of incident. On the aforesaid grounds,
grant of anticipatory bail is prayed.
3. On the other hand, learned counsel for the State has opposed grant of
anticipatory bail.
4. Heard learned counsel for the parties and perused the case diary.
5. Considering the nature of allegation regarding carrying of 55.320 litres
country made liquor and when police has intercepted, the applicant ran away
from the place of incident also transpires that there is no recovery from the
present applicant, neither he was present nor he was actually caught red
handed at the time of incident. Considering the totality of the facts and
circumstances of case, without expressing any opinion on the merits of the
case and considering the quantity of liquor involved in this case and also
considering that only one criminal antecedent is against the applicant, I am
of the view that it is a fit case to grant anticipatory bail. Consequently, this
first anticipatory bail application under Section 482 of BNSS, 2023 for grant
of anticipatory bail filed on behalf of applicant, stands allowed.
6. It is directed that in the event of arrest, the applicant be released on bail
on his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty
Thousand Only) with one surety in the like amount to the satisfaction of the
Arresting Authority. At the stage of filing of charge-sheet by police,
applicant shall furnish fresh bail bond of same amount before trial Court to
its satisfaction subject to following conditions:-
(i) Applicant shall make himself available for interrogation by a police
officer as and when required;
NEUTRAL CITATION NO. 2026:MPHC-JBP:23021
3 MCRC-11632-2026
(ii) Applicant is directed to join investigation, then and there.
(iii) 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 from disclosing such facts to the Court or to any police officer
and shall not involve himself in any criminal activity.
(iv) He shall abide all the conditions enumerated under section 480(2) of
BNSS, 2023. Applicant shall surrender himself before the Investigation
Officer within seven days from today failing which this order shall become
ineffective.
7. However, it is being made clear that in case of bail jump and in violation
of any of conditions imposed herein above, this order shall become
ineffective and Investigation Officer/Trial Court shall be at liberty to proceed
against the applicant as per law.
Certified copy as per rules.
(SANDEEP N. BHATT)
JUDGE
Biswal
