Supreme Court - Daily Orders
Amit Deshmukh vs State Of Madhya Pradesh on 7 May, 2026
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.10 COURT NO.3 SECTION II-E
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.)
No(s). 5869/2026
[Arising out of impugned final judgment and order
dated 29-01-2026 in MCRC No. 1100/2026 passed by
the High Court of Madhya Pradesh Principal Seat at
Jabalpur]
AMIT DESHMUKH Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION)
Date : 07-05-2026 This petition was called on for
hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE ATUL S. CHANDURKAR
For Petitioner(s) :Mr. S.K. Rungta, Sr. Adv.
Mr. Prashant Singh, Adv.
Mr. Abhishek Garg, Adv.
Mr. D.k. Garg, Adv.
Mr. Dhananjay Garg, AOR
Mr. Harsh Kumar Agarwal, Adv.
Mr. Shashikant Sharma, Adv.
Mr. Manzoor Ali Khan Kacho, Adv.
Mr. Mahesh Gupta, Adv.
For Respondent(s) : Mr. Mukesh Kumar Verma, Adv.
Mr. Rajan Kumar Chaurasia, Adv.
Signature Not Verified Ms. Mrinal Gopal Elkar
Digitally signed by
Gulshan Kumar Arora
Date: 2026.05.07
17:48:34 IST
Reason:
1
SLP (Crl) No(s).5869/2026
UPON hearing the counsel the Court made the
following
O R D E R
1. Against an order rejecting the regular bail by the High Court and to seek bail, the present special leave petition has been filed.
2. The petitioner is in custody w.e.f. 17.02.2025 in connection with FIR No. 18/2025 dated 14.02.2025 for the offences punishable under Sections 420, 467, 468, 471 and 34 of the Indian Penal Code, 1860 registered with Police Station Bijadehi, District Betul, Madhya Pradesh
3. After hearing learned counsel for the parties and considering the fact that in support of the oral evidence, recovery from the accounts has not been shown in the 2 SLP (Crl) No(s).5869/2026 counter affidavit. In addition, the allegations can be proved on the basis of the documentary evidence during trial. Therefore, after filing the charge-sheet and during pendency of the trial, there is no need to keep the petitioner in custody. Therefore, at present, without expressing any opinion on the merits of the case, we deem it appropriate to release the petitioner on bail.
4. Accordingly, we direct that the petitioner be released on bail on furnishing the suitable bail bonds and sureties and on such other terms and conditions as may be deemed fit by the trial Court.
5. Petitioner to abide all the conditions as imposed and shall regularly attend the 3 SLP (Crl) No(s).5869/2026 trial until exempted by the Court. Violation, if any, may give a cause to take recourse as permissible and the trial Court is at liberty to do the needful.
6. Accordingly and in view of the foregoing, the special leave petition stands allowed.
7. Pending application(s), if any, shall stand disposed of.
(GULSHAN KUMAR ARORA) (NAND KISHOR) DEPUTY REGISTRAR ASSISTANT REGISTRAR 4 SLP (Crl) No(s).5869/2026