Regular Bail Granted to Accused Facilitating Fund Routing for Principal Accused Under Parity Principle.

The applicant, K. Vaijanti Reddy, filed a First Bail Application seeking regular bail following her arrest on April 29, 2026.

The prosecution alleged that the main accused, Manish Biswas (Senior Manager HR), embezzled approximately ₹3.38 Crores from Mowsharya Infrastructure Limited by forging salary records of former employees.

Investigation revealed that ₹18,62,188/- was funneled through the applicant’s bank accounts between 2025 and 2026.

The applicant allegedly admitted in a memorandum statement that she facilitated these transactions in exchange for a monthly commission of ₹5,000/- to ₹10,000/-.

The defense contended that the applicant was a victim of the main accused's manipulation, having no role in the forgery, and cited parity with co-accused individuals who were granted anticipatory bail.

1. Whether the applicant is entitled to regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) considering her role as a facilitator in an economic offence and the principle of parity with co-accused.

Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) regarding the High Court's power to grant bail.

The court considered the evidentiary value of memorandum statements under the Bharatiya Sakshya Adhiniyam, 2023, noting their limited admissibility.

The court adhered to the principle of parity in bail jurisprudence, referencing its own previous orders in Ghanshyam Agrawal v. State (MCRCA No. 7454/2026) and Bandana Chaudhari v. State (MCRCA No. 742/2026), where similarly situated co-accused were granted relief.

The court balanced the gravity of the economic offence against several mitigating factors. While the State argued that the applicant knowingly laundered funds for commission, the court noted that the main allegations of forgery and primary embezzlement were directed at Manish Biswas, not the applicant.

The court emphasized that the applicant is a woman and has been in custody since April 29, 2026, during which time the charge-sheet has not yet been filed.

Crucially, the court found that the applicant was similarly situated to other co-accused (Ghanshyam Agrawal and Bandana Chaudhari) to whom the court had already extended the benefit of anticipatory bail in May 2026. Given that the trial's conclusion would take time, the court determined that further incarceration was unnecessary.

The court allowed the bail application and ordered the release of K. Vaijanti Reddy on a personal bond with two sureties, subject to strict conditions including a prohibition on seeking adjournments, mandatory appearance, and consequences for abuse of liberty under Sections 209 and 269 of the Bharatiya Nyaya Sanhita.