Deepak @ Depal S/O Aasharam Yadav vs The State Of Madhya Pradesh

NEUTRAL CITATION NO. 2026:MPHC-IND:24699
1 MCRC-36972-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE

BEFORE
HON'BLE SHRI JUSTICE GAJENDRA SINGH
st
ON THE 1 OF SEPTEMBER, 2026
MISC. CRIMINAL CASE No. 36972 of 2026
DEEPAK @ DEPAL S/O AASHARAM YADAV
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Applicant by Shri Nilesh J. Dave - Advocate.
Respondent - State of Madhya Pradesh by Shri Hemant Sharma - Public
Prosecutor appearing on behalf of the Advocate General.
ORDER
Heard with the aid of case diary / challan papers.
This is a repeat (second) bail application under Section 483 of the Bhartiya
Nagarik Suraksha Sanhita, 2023 = Section 439 of Code of Criminal Procedure,
1973 for enlargement of the applicant on regular bail in connection with Crime
No.378 of 2023 registered at Police Station Ringnod, District Ratlam (MP) for
offence punishable under Sections 420, 419, 467, 468, 471 and 120-B read with
Section 34 of Indian Penal Code, 1860. The applicant is in custody since
02.11.2025. His First bail application has been dismissed by this Court vide order
dated 10.07.2026 passed in Miscellaneous Criminal Case No.26834 of 2026 on
account of furnishing incomplete and inadequate information.
2. As per the prosecution case, the date of incident is 15.09.2023 and
complainant Shiv Kumar lodged the F.I.R. on 14.10.2023 and as per the version of
F.LR., alleging that, the land belonging to his uncle Munnalal Jaiswal has been
sold by forged sale deeds to Junaid, Nadir & Munnalal Chouhan and Rajesh in
Signature Not Verified
Signed by: RAMESH
CHANDRA PITHAWE
Signing time: 03-09-2026
20:10:31

NEUTRAL CITATION NO. 2026:MPHC-IND:24699
2 MCRC-36972-2026
association with other co-accused persons impersonated as Munnalal Jaiswal and

executed the false deeds of land survey No. 501/8 having area 0.523 hectors.
Thereafter P.S. Ringnod, District Ratlam (MP) has registered the offence under
Section 420 / 34 of IPC at Crime No.378/23 and during investigation Section 419,
120(B), 467, 468, 471 of IPC was enhanced by the prosecution. Hence, a case has
been registered against the applicant.
3. Heard the arguments.
4. Perused the grounds for grant of bail stated in the application, case diary
and the relevant material on record.
5. Learned counsel for the applicant in addition to the grounds mentioned
in the application submits that similarly situated co-accused Rahul has been
extended the benefit of bail vide order dated 26.09.2025 preferred through
Miscellaneous Criminal Case No.45418 of 2025 and co-accused Ganesh (whose
bail application was dismissed vide order dated 13.03.2025 preferred through
Miscellaneous Criminal Case No.11407 of 2025) has been extended the benefit of
bail by the Apex Court vide order dated 22.08.2025 in SLP (Criminal) No.9482 of
2025; and the allegations against the present applicant are that he facilitated
accused Rajesh @ Ramlal in impersonating the deceased Munnalal Jaiswal and for
that purpose, a bank account of co-accused Rajesh @ Ramlal was opened
impersonating him as Munnalal Jaiswal in Bandhan Bank, Dhar. Learned counsel
for the applicant submits that co-accused Prashant Yogi has been extended the
benefit of bail vide order dated 22.08.2025 passed in S.L.P. (Cri) No.5338/2025
by Hon'ble Supreme Court. The final report has been submitted on completion of
investigation. There is no likelihood of tampering with evidence by the applicant.
Jail incarceration is causing hardship to the applicant and the dependent family.
The applicant be released on bail.
Signature Not Verified
Signed by: RAMESH
CHANDRA PITHAWE
Signing time: 03-09-2026
20:10:31

NEUTRAL CITATION NO. 2026:MPHC-IND:24699
3 MCRC-36972-2026
6. Per contra, learned counsel for the respondent - State opposes the

application on the ground of gravity of alleged offence.
7. According to the material available on case diary, Shivkumar Jaiswal
submitted a written complaint to the S.H.O, of Police Station - Raingnod, District -
Ratlam inter alia alleging that Munnalal Jaiwal had expired on 20/08/1996 at
Raltam. He is survived by his wife Kamlesh Kumari and sons Sanjay and Satish.
Junaid, Nadir Kha and Munnalal Chouhan came to their agricultural on
02/10/2022 and informed that they had purchased the land from Munnalal Jaiswal.
Some imposters have executed the sale deed dated 15/09/2023 in favour of Junaid
and Nadir and another sale deed dated 20/09/2023 in favour of Munnalal
Chouhan. The complaint was inquired into. It was revealed that Rajesh in
association with other accused impersonated Munnalal Jaiswal and executed false
sale deeds in favour of Junaid, Nadir and Munnalal Chouhan. The applicant was a
witness to the sale deed dated 15/09/2023. The applicant was arrested on
02/11/2025. He is in custody ever since. The trial would take time to conclude.
The veracity of prosecution and complicity of the applicant in the alleged offence
will be determined after evidence in the trial. Prashant Yogi has also been
extended benefit of bail by the Supreme Court considering the submission that he
is only a witness to the sale deed. He has not identified the person executing sale
deed. The prosecution against applicant is similar in nature.
8. As informed, the applicant is aged around 27 years and is labourer by
profession. He has the family responsibilities. Considering these aspects, there
appears to be no possibility of fleeing from justice. In absence of substantial
criminal past and previous conviction for any major offence, considering the
socio-economic status of the applicant, there appears to be no likelihood of
Signature Not Verified
Signed by: RAMESH
CHANDRA PITHAWE
Signing time: 03-09-2026
20:10:31

NEUTRAL CITATION NO. 2026:MPHC-IND:24699
4 MCRC-36972-2026
tampering with evidence or influencing the witnesses by the applicant. There

appears to be no compelling reason to continue incarceration of the applicant.
However, the observations, herein-above, are recorded for present application
only.
9. Considering the rival contentions and overall circumstances of the case,
in the light of aforestated facts, but without commenting on the merits, this Court
is inclined to release the applicant on bail. Thus, the application is allowed.
10. Accordingly, it is directed that applicant - Deepak @ Depal s/o
Aasharam Yadav shall be released on bail in connection with Crime, as mentioned
in first paragraph of this order, upon furnishing a personal bond in the sum of
Rs.50,000/- (Rupees Fifty Thousand only) with one surety of the same amount to
the satisfaction of the Trial Court, 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 remain present on every date of hearing as may be
directed by the concerned court;
(1)
आवेदक संबंिधत यायालय के िनद शानुसार सुनवाई क  येक ितिथ पर उप थत

रहेगा ।
(2) Applicant shall not commit or get involved in any offence of similar
nature;
(2)
आवेदक समान कृित का केाई अपराध नह $ं करेगा या उसम % स &मिलत नह $ं होगा ।
(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;
(3)
आवेदक करण के त )य* से प +रिचत -कसी /य01 को य2 या अ य2 3प से
, ,
लोभन धमक  या वचन नह $ं देगा जससे ऐसा /य01 ऐसे त )य* को यायालय या पुिलस

अिधकार $ को कट करने से िनवा +रत हो ।
(4) Applicant shall not directly or indirectly attempt to tamper with the
evidence or allure, pressurize or threaten the witness;
(4)
आवदेक य2 या अ य2 3प से सा 8 य के साथ छेडछाड करने का या सा 2ी या
- ,
सा 2य* को बहलाने फुसलाने दबाव डालने या धमकाने का यास नह $ं करेगा ।
(5) During trial, the applicant shall ensure due compliance of provisions
of Section 309 of Cr.P.C./346 of Bharatiya Nagarik Suraksha Sanhita,
2023 regarding examination of witnesses in attendance;
Signature Not Verified
Signed by: RAMESH
CHANDRA PITHAWE
Signing time: 03-09-2026
20:10:31

NEUTRAL CITATION NO. 2026:MPHC-IND:24699
5 MCRC-36972-2026
(5) , /
0वचारण के दौरान उप थत गवाह * से पर $2ण के संबंध म % आवेदक धारा ३०९ दं. .सं.
, 2023
३४६ भारतीय नाग +रक सुर 2ा सं -हता के ावधान* का उिचत अनुपालन सुिन Cत

करेगा ।

11. 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 of this order.
12. The 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 had explained the conditions to the
concerned accused or the surety.
Certified copy as per rules.
(GAJENDRA SINGH)
JUDGE
rcp

Signature Not Verified
Signed by: RAMESH
CHANDRA PITHAWE
Signing time: 03-09-2026
20:10:31