Smt. Sadhana Chandrol vs The State Of Madhya Pradesh

NEUTRAL CITATION NO. 2026:MPHC-JBP:84854
1 MCRC-48340-2026
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. 48340 of 2026
CNR No.: MPHC010724612026
SMT. SADHANA CHANDROL
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Sunil Kumar Jain - Advocate for the applicant.
Ms. Arti Namdeo - Advocate for the objector.
Shri A.S. Baghel - Government Advocate 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.535/2026 registered at Police Station-
Garha, Jabalpur (M.P.) for offences punishable under Section(s) 316(5),
318(4), 61(2) of the B.N.S. and section 13(2) of the Prevention of Corruption
Act. Applicant is apprehending her 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.
4. Learned counsel for the applicant, in addition to the grounds
mentioned in the application, submits that the applicant has been implicated
Signature Not Verified
Signed by: KOUSHALENDRA
SHARAN SHUKLA
Signing time: 23-10-2026
17:45:11

NEUTRAL CITATION NO. 2026:MPHC-JBP:84854
2 MCRC-48340-2026
in this matter merely for the reason that she was working as Section Officer

in the Cash Branch of Netaji Subhash Chandra Bose Government Medical
College, Jabalpur. Learned counsel submits that the applicant is a
compassionate appointee after demise of her husband. She was not aware of
operation of Tally Software. Co-accused Arvind used to make entry into the
Tally Software. Learned counsel also submits that the account of Cash
Section was annually audited by a Chartered Accountant. He never reported
financial irregularities. The matter relates to verification of account. Learned
counsel also submits that during internal enquiry, it was found that co-
accused Vishal Sarathe has deposited Rs.2 Crores more against the cash
received by him. It shows that the matter relates only to mistake in the
accounting. Learned counsel also submits that all the co-accused have been
extended benefit of bail. No money trail was found nor consequent
recoveries were made during investigation to show wrongful gain by any of
the co-accused. The applicant is ready to cooperate in the investigation. The
applicant is aged around 45 years. She is a widow having responsibility of
two children. There is no likelihood from fleeing from justice or 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 ably assisted
by learned counsel for the objector, contends that the total amount of
embezzlement is around Rs.4 Crores. As per internal enquiry report, an
amount of Rs.79,85,283/- was found missing on verification of accounts
attributable to the period of working of applicant as Section Officer of Cash
Signature Not Verified
Signed by: KOUSHALENDRA
SHARAN SHUKLA
Signing time: 23-10-2026
17:45:11

NEUTRAL CITATION NO. 2026:MPHC-JBP:84854
3 MCRC-48340-2026
Section, therefore, FIR was registered against her. The investigation is

underway relating to verification of cash receipts and account statements.
The other co-accused have been extended benefit of regular bail whereas the
applicant has applied for anticipatory bail. She did not cooperate in the
investigation. Considering the gravity of alleged offence, the applicant may
not be extended benefit of anticipatory bail as her custodial interrogation
would be needed. 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, the applicant, who was
Section Officer at Netaji Subhash Chandra Bose Government Medical
College, Jabalpur had committed criminal misappropriation of the amount
received in cash section of the Medical College. An internal enquiry
Committee was constituted which reported missing amount to approx.
Rs.4,00,00,000/- during working of the applicant in the Cash Section. The
allegation against applicant relates to financial irregularity by non-deposit of
the received amount in Bank. The investigation is underway. All co-accused
have been extended benefit of regular bail. Applicant is apprehending her
arrest in the matter. The trial would take time to conclude. 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 a widow aged around 45 years and has
responsibility of two children. She was working as compassionate appointee.
Signature Not Verified
Signed by: KOUSHALENDRA
SHARAN SHUKLA
Signing time: 23-10-2026
17:45:11

NEUTRAL CITATION NO. 2026:MPHC-JBP:84854
4 MCRC-48340-2026
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 her 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 -
Sadhana 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 vkosfndk miyC/k jgsxhA
(2) Applicant shall not commit or get involved in any offence of similar nature;
(2) आवे दका leku izd`fr dk dksbZ vijk/k ugha djsxh ;k mlesa lfEefyr ugha gksxhA
(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: KOUSHALENDRA
SHARAN SHUKLA
Signing time: 23-10-2026
17:45:11

NEUTRAL CITATION NO. 2026:MPHC-JBP:84854
5 MCRC-48340-2026
(3) izdj.k ds rF;ksa ls ifjfpr fdlh O;fDr dks izR;{k ;k vizR;{k :i ls izyksHku] /kedh ;k
आवे दका
opu ugha nsxh] 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) izR;{k ;k vizR;{k :i ls lk{; ds lkFk NsMNkM djus dk ;k lk{kh ;k lkf{k;ksa dks
आवे दका
cgykus&Qqlykus] ncko Mkyus ;k /kedkus dk iz;kl ugha djsxhA
(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  आवे दका धारा ३०९ दं. #.सं. ३४६

, 2023 djsxh
भारतीय 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
b

Signature Not Verified
Signed by: KOUSHALENDRA
SHARAN SHUKLA
Signing time: 23-10-2026
17:45:11