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Judgment
11 paragraphs · 336 wordsSubodh Abhyankar, J
1] They are heard. Perused the case diary / challan papers.
2] This is the first bail application filed by applicant under Section 483 BHARTIYA NAGRIK SURAKSHA SANHITA, 2023/ section 439 of
Cr.P.C. as he is implicated in connection with Crime No.328/2025 registered at Police Station Juni Indore, District Indore (MP) for offence punishable under Sections 409 and 420 of IPC. The applicant is in custody since 22.1.2026.
3] The allegation against the present applicant is of embezzlement of Rs.1,09,19,105/.
4] Counsel for the applicant has submitted that the matter has alredy been settled out of Court between the parties, and the complainant has no objection if the present application is allowed. It is further submitted that the applicant is lodged in jail since 22.1.2026 and the conclusion of trial will take sufficiently long time. Thus, it is prayer that the application be allowed.
5] Counsel for the objector has submitted that he has no objection if the bail applicant is allowed.
6] Counsel for the respondent/State, on the otherhand has opposed the prayer.
7] Having considered the rival submissions and on perusal of the case diary and the fact that the matter has already been settled out of Court between the parties, and the complainant has no objection, if the present application is allowed, in the considered opinion of this Court, the applicant's application deserves to be allowed.
8] Accordingly, without commenting on the merits of the case, the application filed by the applicant is allowed. The applicant is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/-(rupees Twenty Five thousand) with one solvent surety of the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he / she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973.
9] M.Cr.C. stands allowed and disposed of.