Ramkunwar vs State Of Madhya Pradesh

Pramod Kumar Agrawal, J

This is the first application filed on behalf of the applicant under Section 482 of the B.N.S.S. for grant of anticipatory bail apprehending her arrest in relation to Crime No.172/2008 at Police Station Garhi Malhara, District Chhatarpur for the offence punishable under Sections 420, 467, 468 & 471 of IPC.

As per the prosecution story, the allegation against present applicant is that applicant alongwith co-accused persons obtained loan facility from the State Bank of India, Branch Garhi Malhra, District Chhatarpur on the basis of forged documents. Therefore, offence has been registered against the present applicant and co-accused persons under the aforesaid sections.

Learned counsel appearing for the applicant submitted that applicant is innocent and has been falsely implicated in the present case. It is submitted that the applicant has been made accused on the basis of Section 319 of Cr.P.C. The allegation against present applicant is that he has obtained loan of Rs.1,48,000/- in the form of KCC and that money has already been deposited by the applicant. It is further submitted that similarly situated co-accused persons Dragpal Patel, Chhotelal Patel, Bal Kishan Pal and Ramdeen Kurmi have already been granted anticipatory bail by Coordinate Bench of this Court vide order dated 07.01.2020 passed in MCRC. No.50621/2019, order dated 07.01.2020 passed in MCRC. No.52320/2019, order dated 10.02.2020 passed in MCRC. No.4563/2020 and order dated 11.08.2025 passed in MCRC. no.35686/2025 respectively. There is no criminal antecedents of applicant. There is no need of custodial interrogation of the applicant. The conclusion of trial will take considerable time. In these circumstances, applicant may be granted anticipatory bail.

On the other hand, learned counsel for the State has opposed the grant of anticipatory bail to the applicant and prayed for it's rejection.

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 she shall be released on bail on her 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 Cr.P.C:-

(a) Applicant shall make herself available for interrogation by a Police Officer as and when required;

(b) She shall not, directly or indirectly, make any inducement, threat or promise to complainant or witnesses;

(c) She shall not leave India without the previous permission of the Court;

(d) She shall not commit similar offence, of which, she is accused or suspected.

(e) She will further abide by the condition enumerated in sub-section (3) of Section 480 of the Cr.P.C.

Certified copy as per rules.