Shyam Singh vs State Of Madhya Pradesh

NEUTRAL CITATION NO. 2026:MPHC-IND:29290
1 MCRC-39470-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE

BEFORE
HON'BLE SHRI JUSTICE GAJENDRA SINGH
th
ON THE 14 OF OCTOBER, 2026
MISC. CRIMINAL CASE No. 39470 of 2026
CNR No.: MPHC020325372026
SHYAM SINGH
Versus
STATE OF MADHYA PRADESH
Appearance:
Omeshwari Mishra - Advocate for the petitioner.
Romil Verma appearing on behalf of Advocate General.
ORDER
This application has been filed on behalf of the petitioner under
Section 528 of BNSS, 2023 seeking following relief:-
In view of the facts, circumstances, and grounds
urged above, it is most respectfully prayed that this
Hon'ble Court may graciously be pleased to:
Allow the present petition and invoke its inherent
powers under Section 528 of the BNSS, 2023;
Modify/Relax the bail order dated 10.07.2025 passed in
M.Cr.C. No. 27651 of 2025 by waiving or deleting the
requirement of depositing the sum of Rs.2,98,000/-
(including the upfront deposit of Rs. 1,00,000/-) in
fixed deposit;
Signature Not Verified
Signed by: AMIT KUMAR
Signing time: 16-10-2026
18:34:07

NEUTRAL CITATION NO. 2026:MPHC-IND:29290
2 MCRC-39470-2026
Grant any other relief, order, or direction which

this Hon'ble Court may deem fit and proper in the facts
and circumstances of the case, in the interest of justice.
2. Facts in brief are that the applicant/accused was apprehended on
02.07.2024 in connection with Crime No.153/2023 Registered at Police
“Station Jeeran, District Neemuch (MP) for offence punishable under
Sections 420, 384, 467, 468, . 471,201 of IPC/ BNS Act of 2023. He
preferred an application through MCRC No.27651/2026 for grant of bail and
vide order dated 10.07.2025, he was ordered to be enlarged on bail with
certain conditions as below:-
8. Accordingly, without reflecting upon the merits of
the case, the application filed under Section 483 of the
BNSS on behalf of the applicant is hereby allowed,
subject to deposit of total sum o f Rs.2,98,000/- by the
applicant or any other person on his behalf, out of
which, Rs.1,00,000/- (Rupees One Lakh) upfront 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 and rest of Rs.1,98,000/-(Rupees One Lakh and
ninety eight thousand )to be deposited by the applicant
in 3 equal instalments of Rs.66,000/-(Rupees Sixty Six
Thousand only) within a period of 3 months from the
date of his release in a fix 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
applicant and shall be subject to the final decision of
the case by the trial Court’.
3. It is submitted that even after lapse of more than one year and 03
Signature Not Verified
Signed by: AMIT KUMAR
Signing time: 16-10-2026
18:34:07

NEUTRAL CITATION NO. 2026:MPHC-IND:29290
3 MCRC-39470-2026
months, the applicant could not be released on bail due to non-fulfilling the

aforesaid conditions to deposit the amount. Hence, prays for waiving or
modification of the conditions.
4. Counsel for the State has opposed the application by submitting that
the conditions were imposed solely on the request of the applicant. Hence,
prays for dismissal.
Perused the record.
5. Considering the facts and circumstances of the case and the
arguments advanced by the counsel for the parties and the fact that the
applicant is still in jail, without commenting on the merit of the case, the
application is allowed and the order dated 10.07.2025 passed in MCRC
no.27651/2025 is modified to the extent as below:-
6. It is directed that the applicant be enlarged on bail on his furnishing
personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one
surety in the like amount to the satisfaction of the trial court for his
appearance before that Court on all dates of hearing, as may be fixed in this
behalf during the pendency of trial.
7. After being enlarged on bail, the amount of Rs.2,98,000/- shall be
deposited by the applicant in 06 easy installments i.e. first installment shall
be deposited within 03 months from the date of his release and thereafter,
each installment out of the remaining five installments shall be deposited
within every three months from the date of depositing first installment.
8. It is made clear that in case of default of any of the installment
within the aforesaid period, the learned trial Court shall be at liberty to
Signature Not Verified
Signed by: AMIT KUMAR
Signing time: 16-10-2026
18:34:07

NEUTRAL CITATION NO. 2026:MPHC-IND:29290
4 MCRC-39470-2026
cancel the bail without further reference to this Court.

The order shall be read conjointly with the order dated dated
10.07.2025 passed in MCRC no.27651/2025.
With the aforesaid, the application stands disposed off.
C.C. as per rules.
(GAJENDRA SINGH)
JUDGE
amit

Signature Not Verified
Signed by: AMIT KUMAR
Signing time: 16-10-2026
18:34:07