Rahul vs The State Of Madhya Pradesh

NEUTRAL CITATION NO. 2026:MPHC-IND:14645
1 MCRC-18375-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE

BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
th
ON THE 6 OF MAY, 2026
MISC. CRIMINAL CASE No. 18375 of 2026
RAHUL
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Akash Rathi - Advocate for the applicant.
Shri Hemant Sharma -GA appearing on behalf of Advocate
General[r-1].
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 and 336(3) and 340(2) of the BNS and section 66 D of the IT
Act. The applicant is in custody since 2/9/2025. His first bail application was
dismissed as withdrawn vide order dated 13.1.2026 passed in
MCRC.No.50771/2025.
3] Allegation against the applicant is of his involvement in the
aforesaid case wherein the complainant, a retired government school
principal, was subjected to a cyber fraud on 24.06.2025 by unknown persons
Signature Not Verified
Signed by: REENA PARTHO
SARKAR
Signing time: 5/29/2026
11:15:57 AM

NEUTRAL CITATION NO. 2026:MPHC-IND:14645
2 MCRC-18375-2026
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. It is alleged that
a sum of Rs.21,000/-, has been seized from the present applicant.
4] Counsel for the applicant has submitted that the applicant has been
falsely implicated in the case, as the only allegation against the applicant is
that he facilitated the procurement of the bank account of co-accused
Sophan, which was used to receive the embezzled amount. It is submitted
that a sum of Rs.21,000/- has been seized from the present applicant,
whereas the fraud amount is of more than Rupees Twenty Lakhs.
5] Counsel for the applicant has submitted that the amount
attributable to the applicant would not be more than Rupees Five lakhs as per
his disclosure memo, whereas a sum of Rupees Twenty-one thousand has
already been recovered from him and the applicant is ready to deposit a sum
of Rupees Two Lakhs and Fifty thousand, though under protest. It is further
submitted that the applicant is lodged in jail since 2.9.2025 and the
conclusion of trial will take sufficiently long time. Thus, the bail application
be allowed.
6] Counsel for the respondent/State has opposed the prayer.
7] Having considered the rival submissions and on perusal of the case
diary as also the disclosure memo of the present applicant, it is found that the
applicant's involvement in the present case would be in respect of Rupees
Signature Not Verified
Signed by: REENA PARTHO
SARKAR
Signing time: 5/29/2026
11:15:57 AM

NEUTRAL CITATION NO. 2026:MPHC-IND:14645
3 MCRC-18375-2026
Five Lakhs, which was deposited in the account of co-accused Sopan, whose

account was procured with the help of the present applicant. In such
circumstances, this Court is inclined to allow the present application in a
phased manner and in the interest of justice, subject to the deposit of a total
amount of Rupees Two Lakhs and Fifty thousand (Rupees Two Lakhs and
Fifty thousand only) in the manner as mentioned hereunder.
8] Accordingly, without reflecting anything on the merits of the case,
the application filed under Section 483 of BNSS/439 of Cr.P.C. on behalf of
the applicant 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.
9] 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 receipt/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 applicants and shall be subject to the final decision of the case
by the trial Court'.
Signature Not Verified
Signed by: REENA PARTHO
SARKAR
Signing time: 5/29/2026
11:15:57 AM

NEUTRAL CITATION NO. 2026:MPHC-IND:14645
4 MCRC-18375-2026
10] It is further directed that the applicant shall be released on bail on

his furnishing a bond in the sum of Rs.25,000/- (Rupees Twenty Five
Thousand only) with one surety in the like amount to the satisfaction of the
trial Court for his/her regular appearance before the trial Court during trial
with a condition that he/she 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.
11] M.Cr.C. stands allowed and disposed of.
C.c. as per rules.
(SUBODH ABHYANKAR)
JUDGE
das

Signature Not Verified
Signed by: REENA PARTHO
SARKAR
Signing time: 5/29/2026
11:15:57 AM