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Madhya Pradesh High Court
Shanu vs The State Of Madhya Pradesh on 26 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10463
1 MCRC-13917-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 26th OF MARCH, 2026
MISC. CRIMINAL CASE No. 13917 of 2026
SHANU
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Mr. Vipin Babu Sharma - Advocate for the applicant.
Mr. Satendra Singh Sikarwar - Govt. Advocate for respondent/State.
ORDER
The applicant has filed this first bail application u/S.483 of BNSS for
grant of bail. Applicant has been arrested by Police Station- Dehat, Basoda,
Vidisha, in connection with Crime No.22/2026 for the offence punishable
under Sections 318(4), 336(3) and 340(2) of BNS.
According to the prosecution, an agreement for sale was executed
between the applicant and the complainant for a plot valued at Rs. 4,72,000/-.
Towards this agreement, the complainant allegedly paid the applicant sums
of Rs. 2,05,000/- and Rs. 85,100/-.
It is the submission of learned counsel for the applicant that false case
has been registered against the applicant and he is suffering confinement
since 09.01.2026. There is no direct evidence to implicate the present
applicant in the alleged crime. Applicant is ready to deposit Rs.2,90,100/-
before the learned trial Court. Applicant does not bear any criminal record.
NEUTRAL CITATION NO. 2026:MPHC-GWL:10463
2 MCRC-13917-2026
Applicant undertakes to cooperate in trial as well as investigation and would
make himself available as and when required. He would abide by the terms
and conditions as imposed by this Court. Under these grounds, he prayed for
bail.
Learned PP for the respondent/State opposed the prayer and prayed for
dismissal of this application.
Learned counsel for the complainant supported the undertaking given
by the applicant.
Heard learned counsel for the parties and perused the case diary.
Considering the submissions advanced by the learned counsel for the
parties and looking to the facts and circumstances of the case, but without
commenting on the merits of the case, application is allowed. It is hereby
directed that the applicant shall be released on bail subject to deposit
Rs.2,90,100/- before the Trial Court and on his furnishing personal bond of
Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the
like amount to the satisfaction of trial Court.
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
NEUTRAL CITATION NO. 2026:MPHC-GWL:10463
3 MCRC-13917-2026
dissuade them from disclosing such facts to the Court or to the Police
Officer, as the case may be;
4. The applicant shall not involve in any criminal activities in future
and shall not commit an offence similar to the offence of which he is
accused;
5. The applicant will not seek unnecessary adjournments during the
trial;
6. The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
It is made clear that the amount of Rs.2,90,100/- which shall be
deposited by the applicant before the Trial Court, shall be disbursed to the
complainant/aggrieved person after due verification.
Application stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
(LJ*)
