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Sitaram Jadhon vs State Of Madhya Pradesh

Madhya Pradesh High Court · Decided on 17 April 2026 · Citation: (2026) 04 MP CK 1275

HON’BLE JUDGES
Vivek Rusia, J · Pradeep Mittal, J
ACTS & SECTIONS REFERRED
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482, 482(2) · Indian Penal Code, 1860 — Section 120B, 419, 420, 468, 471 · Madhya Pradesh Recognized Examinations Act, 1937 — Section 3(D), 4
RESULT
Allowed/ Disposed Of
CASE NUMBER
Miscellaneous Criminal Case No. 16078 Of 2026
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Judgment

6 paragraphs · 335 words

Vivek Rusia, J

1.

This is second application filed by the applicant under Section 482 of B.NS.S. for grant of anticipatory bail apprehending his arrest in connection with Crime No.13 of 2024 registered at Police Station - STF, District Jabalpur (M.P.) for the offences punishable under Sections 120B/419, 420, 468, 471, 120B of IPC and section 3(D)/4 of MPRE Act, 1937. The earlier anticipatory bail application was dismissed as withdrawn vide order dated 21.01.2026 (Annexure A-2) passed in M.Cr.C No. 58792/2025.

2.

Learned counsel for the applicant submits this bail application i s filed on the basis of changed circumstance as now the Investigating Officer has sent a notice dated 24.03.2026 for filing a charge sheet before the competent court and the applicant was directed to appear on 28.03.2026 at 10 A.M before the competent court. Shri Amitabh Gupta- Advocate for the applicant submits that on the said date, the applicant appeared but the charge sheet was not filed on the said date.

3.

Considering the facts and circumstances of the case, it appears that the Investigating Officer is not willing to take the applicant into custody and investigation is complete.

4.

The applicant shall appear before the competent court at the time of filing of the charge sheet on the date to be fixed by the Investigating Officer and the competent court shall grant the regular bail to the applicant on the same day on his furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of the concerned Court. It is also directed that the applicant shall abide by the conditions as enumerated under Section 482(2) of Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that applicant shall also appear before the Trial Court on all dates as may be fixed by the trial Court, failing which his bail shall automatically stand cancelled without further reference to the Court..

5.

With the aforesaid direction, this M.Cr.C is allowed and disposed of.