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Judgment
13 paragraphs · 373 wordsPramod Kumar Agrawal, J
This is the first bail application filed on behalf of the applicant/accused under Section 482 of B.N.S.S. for grant of anticipatory bail apprehending his arrest in connection with Crime No.101/2025, registered at Police Station Raneh, District Damoh (M.P.) for the offences punishable under Sections 420, 406, 409, 34 of IPC.
Learned counsel appearing for the applicant submitted that applicant has been falsely implicated in the present case. It is submitted that money was transferred in the account of Shayka Khan (wife of the applicant) by co-accused Shamshad Begum who is the In-charge of KGN Self-Help Group. Money has been deposited back in the account. Co-accused Shamshad Begum has been enlarged on anticipatory bail by this Court vide order dated 16.03.2026 passed in MCRC No.60381/2025. Other co-accused persons have also been enlarged on anticipatory bail by Co-ordinate Bench. There is no need of custodial interrogation of the applicant. In these circumstances, applicant may be granted anticipatory bail.
On the other hand, learned counsel for State has opposed the grant of anticipatory bail to the applicant and prayed for it's rejection.
Heard learned counsel for the parties and perused the record.
Looking to the facts and circumstances of the case, without commenting anything on the merits of the case, the anticipatory bail application filed by the applicant is allowed. It is directed that if the applicant is arrested by the police then he shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the Investigating Officer/Arresting Authority.
Applicant shall abide by the following conditions under Section 480 (2) of BNSS:-
(a) He shall make themselves available for interrogation by a Police Officer as and when required;
(b) He shall not, directly or indirectly, make any inducement, threat or promise to complainant or witnesses;
(c) He shall not leave India without the previous permission of the Court;
(d) He shall not commit similar offence, of which, he is accused or suspected.
(e) He will further abide by the condition enumerated in sub-section (3) of Section 480 of the BNSS.
Certified copy as per rules.