Facts
The applicant was apprehended in connection with Crime No. 153/2023, registered at Police Station Jeeran, District Neemuch, for offences including cheating, extortion and forgery.
Source reference: p. 1–3By an order dated 10 July 2025 in M.Cr.C. No. 27651/2025, the Court granted bail subject to deposit of Rs. 2,98,000 in a fixed deposit, including Rs. 1,00,000 before release and the balance in three instalments.
Source reference: p. 1–3The applicant remained in custody because he could not meet those conditions and applied under Section 528 of the BNSS, 2023, seeking their waiver or modification.
Source reference: p. 1–3The State opposed the application, submitting that the conditions had been imposed at the applicant’s request
Source reference: p. 1–3Issues
1. Whether the bail conditions requiring deposit of Rs. 2,98,000 could be modified where the applicant remained in custody because he could not satisfy them
Source reference: p. 1–32. Whether the deposit could be permitted in instalments after the applicant’s release on bail
Source reference: p. 3Law Applied
Section 528 of the BNSS, 2023, was invoked as the basis for the High Court’s inherent jurisdiction to consider the requested modification.
Source reference: p. 1–3The earlier bail order had been made under Section 483 of the BNSS and imposed a monetary-deposit condition.
Source reference: p. 1–3The Court’s order applies no cited precedent or further legal test; it modifies the existing bail arrangement and prescribes the terms for release and subsequent payment
Source reference: p. 1–3Reasoning
The Court considered that the applicant remained in jail because he had been unable to fulfil the deposit condition.
Source reference: p. 3Without commenting on the merits of the case, it concluded that the condition should be modified to enable release while retaining the obligation to pay the full Rs. 2,98,000.
Source reference: p. 3It therefore allowed payment in six instalments, with the first due within three months of release and each subsequent instalment due at three-month intervals
Source reference: p. 3Holding
The application was allowed and the 10 July 2025 bail order was modified.
The applicant was directed to be released on furnishing a personal bond of Rs. 50,000 with one surety for the like amount, to the satisfaction of the trial court.
Source reference: p. 3–4The Rs. 2,98,000 deposit was to be paid in six instalments on the specified schedule.
Source reference: p. 3–4In the event of default, the trial court may cancel bail without further reference to the High Court.
Source reference: p. 3–4The modified order is to be read with the earlier bail order
Source reference: p. 3–4Acts & Sections Cited
8 provisions across 2 statutes referred to in this judgment. Each provision opens on LawLens.
Bharatiya Nagarik Suraksha Sanhita, 20232
Indian Penal Code, 18606
Original Court PDF
Shyam SinghvsState Of Madhya Pradesh
Click to open original judgment
Original judgment, available to read, download and summarize on LawLens.in
