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Judgment
12 paragraphs · 352 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 her 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.
As per the prosecution story, on 24.10.2025, the District Project Manager submitted a written complaint against the present applicant wherein it was alleged that loans were withdrawn through Self-Help Groups and government funds were misappropriated. Therefore, the offence has been registered against the present applicant and other co-accused persons under aforesaid sections.
Learned counsel appearing for the applicant submitted that applicant has been deposited in the account. Co-accused persons have 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 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 BNSS:-
(a) She 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; suspected.
(e) She will further abide by the condition enumerated in sub-section (3) of Section 480 of the BNSS Certified copy as per rules.