Madhya Pradesh High Court
Nikhil Chaorey vs The State Of Madhya Pradesh on 18 December, 2025
NEUTRAL CITATION NO. 2025:MPHC-JBP:69485
1 MCRC-47097-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE PRAMOD KUMAR AGRAWAL
ON THE 18th OF DECEMBER, 2025
MISC. CRIMINAL CASE No. 47097 of 2025
NIKHIL CHAOREY
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Aman Soni - Advocate for the applicant.
Shri C.M. Tiwari - Government Advocate for the State.
ORDER
This is the first application filed by the applicant under Section 483 of BNSS for grant of regular bail relating to Crime No. 93/2025 registered at Police Station - Hindoriya, District Damoh (M.P.) for the offence punishable under Sections 420, 467, 468, 471, 34 of IPC. The applicant has been arrested on 05.03.2025.
2. As per the prosecution story the allegation against the applicant is that he alongwith other co-accused has prepared the forged document and obtained loan from the State Bank of India fraudulently therefore, the aforesaid offence has been registered against the applicant and other co- accused persons.
3. Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in custody since 05.03.2025. Applicant has not misused any document. Nothing has been Signature Not Verified Signed by: SHAHINA KHAN Signing time: 12/19/2025 12:33:55 PM NEUTRAL CITATION NO. 2025:MPHC-JBP:69485 2 MCRC-47097-2025 recovered from the applicant. Laptop and printer which are seized belongs to the present applicant. Conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.
4. On the other hand, learned counsel for State has opposed the grant of bail to the applicant and prayed for its rejection on the ground that fake payslip, Aadhar Card and other documents have been prepared by the applicant from his laptop. From the possession of the applicant, laptop and printer has been seized. Applicant has actively participated in the crime.
5. Heard learned counsel for the parties and perused the record.
6. Looking to the overall facts and circumstances of the case as well as seriousness of offence, without commenting on the merits of the case, this Court is not inclined to grant bail to the applicant.
7. Consequently, this MCRC stands dismissed.
(PRAMOD KUMAR AGRAWAL) JUDGE shahina Signature Not Verified Signed by: SHAHINA KHAN Signing time: 12/19/2025 12:33:55 PM