Harsh Prajapat vs The State Of Madhya Pradesh

NEUTRAL CITATION NO. 2026:MPHC-IND:20289
1 MCRC-30579-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE

BEFORE
HON'BLE SHRI JUSTICE PAVAN KUMAR DWIVEDI
th
ON THE 27 OF JULY, 2026
MISC. CRIMINAL CASE No. 30579 of 2026
HARSH PRAJAPAT
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Anendra Singh Parihar, learned counsel for the applicant.
Shri Surendra Gupta, learned Public Prosecutor for the
respondent/State.
ORDER
1] They are heard and perused the case diary.
2] This is the applicant's second bail application filed under Section
483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Section 439 of Cr.P.C. as
he is implicated in connection with Crime No.302/2025, police station
Satwas, District Dewas for the offence punishable under Sections 318 (4),
319(2), 338, 336(3) and 340(2) of the BNS and section 66 (D) of the
Information Technology Act. The applicant is in custody since 30.07.2025.
His first bail application was dismissed vide order dated 14.10.2025 passed
in MCRC.No.43785/2025 with liberty to renew the prayer after the charges
are framed.
3] Allegation against the applicant is of his involvement in the
aforesaid case wherein the complainant, a retired government school
Signature Not Verified
Signed by: SOUMYA
RANJAN DALAI
Signing time: 27-07-2026
19:47:13

NEUTRAL CITATION NO. 2026:MPHC-IND:20289
2 MCRC-30579-2026
principal, was subjected to a cyber fraud on 24.06.2025 by unknown persons

impersonating police and CBI officials, who, by inducing fear of
involvement in a money laundering case and by placing him under so-called
“digital arrest”, compelled him to transfer an amount of approximately
Rs.20,81,382/- through RTGS transactions on 25.06.2025 and 26.06.2025
into various bank accounts provided by the accused persons.
4] Counsel for the applicant has submitted that apart from the
disclosure memo given by various accused persons, there is nothing
on record to connect the applicant with the offence. He submits that under
similar circumstances, co-accused person Rahul has been granted bail vide
order dated 06.05.2026 in MCRC No. 18375/2026 and on the ground of
parity, the present applicant is entitled to grant of bail. He submits that the
applicant is ready and willing to deposit Rs.2,50,000/- before the concerned
trial Court, though under protest. It is further submitted that the applicant is
lodged in jail since 30.07.2025 and the conclusion of trial will take
sufficiently long time. He submits that the investigation is complete and
charge-sheet has been filed. Thus, the applicant deserves to be enlarged on
bail.
5] Counsel for the respondent/State has opposed the prayer looking
to the gravity of the offence.
6] After considering the rival submissions made by learned counsel
for the parties, on perusal of the case diary and particularly taking into
account the fact that the co-accused Rahul has been granted bail and the
applicant is in custody since 30.07.2025, this Court is inclined to allow the
Signature Not Verified
Signed by: SOUMYA
RANJAN DALAI
Signing time: 27-07-2026
19:47:13

NEUTRAL CITATION NO. 2026:MPHC-IND:20289
3 MCRC-30579-2026
present application in a phased manner and in the interest of justice, subject

to the deposit of a total amount of Rs.2,50,000/- (Rupees Two Lakhs and
Fifty thousand only) in the manner as mentioned hereunder.
7] Accordingly, without reflecting anything on the merits of the case,
the application filed under Section 483 of BNSS/439 of Cr.P.C. is hereby
allowed subject to depositing a sum of Rs.2,50,000/- (Rupees Two Lakhs
and Fifty thousand) by the applicant or any other person on his behalf, out of
which, Rs.1,00,000/- (Rupees One Lakh), before his release i.e. at the time of
furnishing the bail bond in a fixed deposit in a nationalized bank, and
producing the receipt/certificate of the same before the concerned trial
Court.
8] The rest of Rs.1,50,000/-(Rupees One Lakh Fifty Thousand) to be
deposited by the applicant or any other person on his behalf in 3 equal
installments of Rs.50,000/- each within a period of three months from the
date of his release, in a fixed deposit in a nationalized bank, and producing
the receipts/certificate of the same before the concerned trial Court, and the
said amount shall be subject to the final outcome of the case by the trial
Court. The deposit receipt/certificate so produced by the applicant shall be
endorsed by the learned Judge of the lower Court to be, 'furnished towards
the bail of the applicant's and shall be subject to the final decision of the case
by the trial Court'.
9] It is further directed that the applicant shall be released on bail on
his furnishing a bond in the sum of Rs.50,000/- (Rupees Fifty Thousand
only) with one surety in the like amount to the satisfaction of the trial Court
Signature Not Verified
Signed by: SOUMYA
RANJAN DALAI
Signing time: 27-07-2026
19:47:13

NEUTRAL CITATION NO. 2026:MPHC-IND:20289
4 MCRC-30579-2026
for his regular appearance before the trial Court during trial with a condition

that he shall remain present before the court concerned during trial and shall
also abide by the conditions enumerated under Section 437 (3) Criminal
Procedure Code, 1973. It is also directed that if the applicant is found to be
involved in violation of any of the terms of this order, an application for
cancellation of his bail may be filed before the Trial Court itself, who shall
decide the same in accordance with law.
10] M.Cr.C. stands allowed and disposed of.
C.c. as per rules.
(PAVAN KUMAR DWIVEDI)
JUDGE
soumya

Signature Not Verified
Signed by: SOUMYA
RANJAN DALAI
Signing time: 27-07-2026
19:47:13