MP HC Denies Second Bail To Man Accused In ₹2-Crore Jan Dhan Account Fraud, Citing No Substantial Change Since Earlier Rejection

The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging fraudulent transactions of approximately ₹2 crore from the complainant’s Jan Dhan account.

The prosecution alleged that the account’s registered mobile number was changed and that withdrawals and digital transactions followed.

The applicant was charged under Sections 318, 3(5), 338, 336(3) and 340(2) of the Bharatiya Nyaya Sanhita, 2023, and Sections 66C and 66D of the Information Technology Act, 2000.

He had been in custody since 15 December 2025.

His earlier bail application was dismissed on merits on 1 June 2026.

In support of the present application, he relied, among other things, on completion of the investigation, the filing of the charge-sheet, and the claimed hostility of material witnesses.

The State opposed bail and submitted that no sufficient change in circumstances had been shown.

The application was considered under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, which provides the relevant basis for the High Court’s consideration of regular bail.

The Court also applied the principle that a subsequent bail application following an earlier rejection requires consideration of whether a substantial change in circumstances has been demonstrated; it found that none had been shown.

The Court considered the case diary and the material on record, including the nature and gravity of the alleged financial offences.

Although the applicant relied on completion of the investigation and other grounds, the Court concluded that those submissions did not establish sufficient grounds for bail or a substantial change in circumstances after the earlier merits-based rejection.

It therefore declined to exercise its discretion in the applicant’s favour at that stage.

The second bail application was dismissed.