Sourabh vs The State Of Madhya Pradesh
2026 Latest Caselaw 3055 MP

Madhya Pradesh High Court

Sourabh vs The State Of Madhya Pradesh on 26 March, 2026

Author: Subodh Abhyankar

Bench: Subodh Abhyankar

         NEUTRAL CITATION NO. 2026:MPHC-IND:8321




                                                                1                             MCRC-7882-2026
                              IN     THE       HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         BEFORE
                                        HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
                                                   ON THE 26th OF MARCH, 2026
                                             MISC. CRIMINAL CASE No. 7882 of 2026
                                                         SOURABH
                                                           Versus
                                               THE STATE OF MADHYA PRADESH
                           Appearance:
                                   Shri Santosh Kumar Meena - Advocate for the applicant.
                                   Shri Romil Verma - G.A. for the State.
                                                                    WITH
                                             MISC. CRIMINAL CASE No. 2173 of 2026
                                                          HEMANT
                                                           Versus
                                               THE STATE OF MADHYA PRADESH
                           Appearance:
                              Shri Chinmay Kalgaonkar- Advocate for the applicant.
                              Shri Romil Verma- G.A. for the State.

                                                                    ORDER

1] They are heard. Perused the case diary / challan papers. 2] This order shall govern the disposal of both the applications as they have arisen out of the same Crime No.1269 of 2025 registered at Police Station Banganga, District Indore.

3] Both these applications are the first bail applications filed by the applicants Sourabh and Hemant under Section 483 of Bharatiya Nagrik Suraksha Sanhita, 2023/439 of Cr.P.C. as they are implicated in connection with Crime No.1269/2025 registered at Police Station Banganga, District Indore (MP) for

NEUTRAL CITATION NO. 2026:MPHC-IND:8321

2 MCRC-7882-2026 offence punishable under Sections 178, 179, 180, 238(B) and 61(2) of Bharatiya Nyaya Sanhita, 2023. The applicants are in custody since 21.09.2025.

4] The allegations against the applicants are of their involvement in the aforesaid case, wherein, various amounts of counterfeit currency notes have been seized from the accused persons, as it is alleged that from the accused Yashraj Rs.13,000/-, Shubham Rs.13,000/- and from applicant Hemant Rs.16,000/- and applicant Sourabh Rs.14,000/- of Rs.200 denomination have been seized.

5] Shri Chinmay Kalgaonkar, learned counsel for the applicant Hemant has vehemently argued before this Court that the applicant has been falsely implicated in the case, as he was not aware that the notes recovered from him were counterfeit. It is also submitted that the notes were prepared by the other accused persons, namely Yashraj and Shubham, and the applicant has also not used the said notes as genuine, and thus, Sections 178 and 179 of BNS would also not be applicable. Counsel has submitted that the applicant is a student, and is lodged in jail since 21.09.2025 and the final conclusion of trial is likely to take sufficient long time. Thus, the application may be allowed, as there are no criminal antecedents.

6] Shri S.K. Meena, learned counsel for the applicant Sourabh has also reiterated that the applicant Sourabh, from whom counterfeit notes worth Rs.14,000/- have been recovered, has been falsely implicated in the case. It is also submitted that the applicant is a student, and is lodged in jail since 21.09.2025, and thus, deserves to be released on bail, as there are no criminal antecedents.

7] Counsel for the respondent/State, on the other hand, has opposed the prayer.

8] Having considered the rival submissions, and on perusal of the case- diary, it is apparent that from the possession of the accused persons, huge quantity of counterfeit notes of Rs.200/- denomination have been seized, and there is no reason for this Court to believe at this juncture that the applicants were not aware that the notes were counterfeit, and even in their bail applications, no defence is

NEUTRAL CITATION NO. 2026:MPHC-IND:8321

3 MCRC-7882-2026 set up by them, and it is also not explained as to from where they have received such huge amounts.

9] In view of the same, no case for grant of bail is made out. 10] Accordingly, both the M.Cr.C.s are dismissed.

(SUBODH ABHYANKAR) JUDGE

Bahar