Umashankar Pal vs State Of Madhya Pradesh

Pramod Kumar Agrawal, J

This first bail application has been filed by the applicant under Section 482 of Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory bail, who is apprehending his arrest in connection with Crime No.675/2025, registered at Police Station - City Kotwali, District Chhatarpur (M.P.) for offence punishable under Section 318(4) of B.N.S.

Learned counsel appearing for the applicant submitted that applicant is innocent and has been falsely implicated in the present case. It is submitted that Smt. Nivedita Soni is responsible in the alleged crime. As per work distribution dated 02.07.2024 (Annexure A/3), Smt. Nivedita Soni -ARI was assigned the duty of mutation. Show cause notice dated 09.10.2025 (Annexure A/6) was issued against Smt. Nivedita Soni and explanation was sought from her on 10.09.2025 (Annexure A/7) and order of Departmental Enquiry was also passed against her. There is no conspiracy or mens rea on the part of present applicant. There is no need of custodial interrogation of the applicant. Co-accused Kansu Lal Aharwal, Rajendra Napit and Dayaram Kushwaha have been enlarged on anticipatory bail by this Court vide order dated 13.02.2026 passed in MCRC. No.50691/2025, order dated 23.02.2026 passed in MCRC.No.50950/2025 and order dated 25.03.2026 passed in MCRC.No.11344/2026. In these circumstance, applicant may be enlarged on anticipatory bail.

Learned counsel for the State has opposed the anticipatory bail application and prayed for its 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 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 B.N.S.S:-

(a) Applicant shall make himself 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 B.N.S.S. Certified copy as per rules.