Mac Auto India Pvt. Ltd.121A/12B Indraprasth Industrial E Estate Faridabad Hariyana Through Mohd. Naeem Akhtar S/O Late Mohd. Abdul Quaiyum Aged About 44 Years vs The State Of Madhya Pradesh
- Court
- Madhya Pradesh High Court
1 MCRC-49733-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
nd
ON THE 22 OF OCTOBER, 2026
MISC. CRIMINAL CASE No. 49733 of 2026
CNR No.: MPHC010745972026
MAC AUTO INDIA PVT. LTD.121A/12B INDRAPRASTH INDUSTRIAL
E ESTATE FARIDABAD HARIYANA THROUGH MOHD. NAEEM
AKHTAR S/O LATE MOHD. ABDUL QUAIYUM AGED ABOUT 44
YEARS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Vijay Kumar Yadav - Advocate for the applicant.
Shri Ritwik Parashar - G.A. for the respondent/State.
ORDER
This first bail application has been filed by applicant under Section
482 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory
bail in connection with Crime No.163/2025 registered at Police Station-
Chicholi, District Betul (M.P.) for offences punishable under Section 420,
409, 34 of I.P.C. and section 120(b) of I.P.C. and section 13(2) of Prevention
of Corruption Act. Applicant Naeem Akhtar is apprehending his arrest in the
matter.
2. Heard the arguments.
3. Perused the grounds for grant of bail stated in the application, case
diary and the relevant material on record.
Signature Not Verified
Signed by: PRIYANKA
PITHAWE
Signing time: 24-10-2026
16:03:05
2 MCRC-49733-2026
4. Learned counsel for the applicant, in addition to the grounds
pleaded in the application, submits that the applicant has been falsely
implicated in this matter merely on the basis of a transaction made by
Rajendra Parihar into the bank account of M/s Mac Auto India Private
Limited. M/s Mac Auto India Private Limited was dealing with Rajendra
Parihar regarding supply of vehicles. Various payments were made by
Rajendra Parihar on behalf of Janpad Panchayat, Chicholi. The applicant was
not aware and had no reasons to doubt that the transaction in question relates
to embezzlement of funds by Rajendra Parihar. Learned counsel further
referring to the order dated 09.02.2026 passed in SLP (Crl.) No.20756/2025
submits that the main accused Rajendra Parihar has been extended benefit of
anticipatory bail by the Supreme Court. The other co-accused persons
namely, Shivalu, Anjali Keshri, Sonu @ Kaushalchand, Sumit Soni, Arjun
Shivnakar, Surkesh Kahar and Jamdu Singh have also been extended benefit
of anticipatory bail in the matter. The prosecution against the applicant is
identical. The applicant is proprietor of M/s Mac Auto India Private Limited
and is aged around 44 years. The applicant is ready to cooperate in the
investigation. He has family responsibilities and business to look after. There
is no likelihood from fleeing from justice. The prosecution is based on
documentary evidence and money trail which has already been seized. There
is no likelihood of tempering with evidence already seized. On these
grounds, it is prayed that applicant be released on anticipatory bail.
5. Per contra, learned counsel for the respondent/State opposes the
prayer for grant of anticipatory bail and submits that money was transferred
Signature Not Verified
Signed by: PRIYANKA
PITHAWE
Signing time: 24-10-2026
16:03:05
3 MCRC-49733-2026
in the account of the applicant, therefore, he is involved in the crime. The
investigation is underway relating to verification of accounts. Considering
the gravity of alleged offence, the applicant may not be extended benefit of
anticipatory bail. However, after going through the case diary, learned
counsel for the State submits that no criminal antecedent is reported against
the applicant.
6. As per the accusation on case diary, Indira Mehto, Senior Account
Officer of Jila Panchayat, Betul submitted a written complaint to the SHO of
Police Station Chicholi, District Betul inter-alia alleging that the Janpad
Panchayat Bhempur and Janpad Panchayat Chicholi were allotted funds
under the 'Swachha Bharat Mission Scheme'. Rajendra Parihar, Block
Coordinator of the 'Gramin Swachha Bharat Mission Scheme' and other
officers embezzled fund and made unauthorized illegal payments to various
vendors and private individuals. On verification of amount, it was revealed
that an amount of Rs.12,69,000/- was transferred into account of M/s Mac
Auto India Private Limited. Accordingly, FIR was registered against
proprietor of M/s Mac Auto India Private Limited at Crime No.163/2025 at
Police Station, Chicholi. The investigation is underway. All co-accused
persons including the main accused Rajendra Parihar, have been extended
benefit of anticipatory bail. Applicant is apprehending his arrest in the
matter. The prosecution is based on verification of accounts. The material
documentary evidence is already seized. The veracity of the prosecution will
be considered on merit after evidence.
7 . As informed, the applicant is aged around 44 years and has
Signature Not Verified
Signed by: PRIYANKA
PITHAWE
Signing time: 24-10-2026
16:03:05
4 MCRC-49733-2026
responsibility of dependent family. Considering the age and status of the
applicant, there appears to be no likelihood of fleeing from justice or
involving in any criminal activity. Considering the socio-economic status of
the applicant, there appears to be no likelihood of tampering with the
evidence, influencing the witness or interfering in the investigation by the
applicant. The incarceration of applicant does not appear to be necessary for
the purpose of investigation. The grant of anticipatory bail to the applicant
will not cause prejudice to free, fair and full investigation. Considering his
age and family and social status, the applicant may suffer hardship and
prejudice due to incarceration entailing social disrepute and humiliation.
Considering the overall circumstances of the case, but without commenting
on merits of the accusation, this Court is inclined to grant anticipatory bail to
the applicant. Thus, the application is allowed.
8. Accordingly, it is directed that in the event of arrest of applicant -
Mohd. Naeem Akhtar shall be released on bail in connection with Crime
number as mentioned in the first paragraph of this order, upon furnishing a
personal bond in the sum of Rs. 1,00,000/-(Rupees One lac Only) with one
solvent surety of the same amount to the satisfaction of the Officer making
arrest, for compliance with the following conditions: (For convenience of
understanding by accused and surety, the conditions of bail are also
reproduced in Hindi as under) :-
1 ) Applicant shall make herself available for investigation as may be directed by the
Investigation Officer.
(1) vUos"k.kdrkZ iqfyl vf/kdkjh ds funsZ'kkuqlkj vUos"k.k gsrq vkosnd miyC/k jgsxkA
(2) Applicant shall not commit or get involved in any offence of similar nature;
(2) vkosnd leku izd`fr dk dksbZ vijk/k ugha djsxk ;k mlesa lfEefyr ugha gksxkA
(3) Applicant shall not directly or indirectly make any inducement, threat or promise to any
person acquainted with the facts of the case so as to dissuade them/him/her from disclosing such
facts to the Court or to the police officer;
Signature Not Verified
Signed by: PRIYANKA
PITHAWE
Signing time: 24-10-2026
16:03:05
5 MCRC-49733-2026
(3) vkosnd izdj.k ds rF;ksa ls ifjfpr fdlh O;fDr dks izR;{k ;k vizR;{k :i ls izyksHku] /kedh ;k
opu ugha nsxk] ftlls ,slk O;fDr ,sls rF;ksa dks U;k;ky; ;k iqfyl vf/kdkjh dks izdV djus ls
fuokfjr gksA
(4) Applicant shall not directly or indirectly attempt to tamper with the evidence or allure,
pressurize or threaten the witness;
(4) vkosnd izR;{k ;k vizR;{k :i ls lk{; ds lkFk NsMNkM djus dk ;k lk{kh ;k lkf{k;ksa dks
cgykus&Qqlykus] ncko Mkyus ;k /kedkus dk iz;kl ugha djsxkA
(5) During trial, the applicant shall ensure due compliance of provisions of Section 309 of
Cr.P.C/346 of the BNSS. regarding examination of witnesses in attendance;
(5) , /
वचारण के दौरान उप थत गवाह से पर ण के संबंध म आवेदक धारा ३०९ दं. ".सं. ३४६ भारतीय
, 2023 djsxk
नाग (रक सुर ा सं *हता के "ावधान का उिचत अनुपालन सुिन .त ।
This order shall be effective till the end of trial. However, in case of
breach of any of the preconditions of bail, the trial Court may consider on
merit, cancellation of bail without any impediment from this order.
The Investigation Officer /trial Court shall get these conditions
reproduced on the personal bond by the accused and on surety bond by the
surety concerned. If any of them is unable to write, the scribe shall certify
that he/she had explained the conditions to the concerned accused or the
surety.
C.C. as per rules.
(SANJEEV S KALGAONKAR)
JUDGE
P
Signature Not Verified
Signed by: PRIYANKA
PITHAWE
Signing time: 24-10-2026
16:03:05