Madhya Pradesh High Court
Shahrukh Kha vs The State Of Madhya Pradesh on 11 May, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:13609
1 MCRC-18543-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 11th OF MAY, 2026
MISC. CRIMINAL CASE No. 18543 of 2026
SHAHRUKH KHA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Ms. Divya Sajnani - Advocate for the applicant.
Shri Viraj Godha - Government Advocate for the respondent/State.
ORDER
1. They are heard. Perused the case diary/challan papers.
2. This is the applicant's first application under Section 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 (Section 439 of Criminal Procedure Code, 1973), as he is implicated in connection with Crime No.94/26 registered at Police Station - Mandleshwar, District Khargone (MP) for offence punishable under Sections 305(k), 331(3), 318(4) of BNS, 2023.
3. Allegation against the present applicant and co-accused is that they have taken Rs.2,60,000/- from the complainant in the name of performing some Pooja and black magic and cheated him.
4. Counsel for the applicant has submitted that the applicant is ready to deposit Rs.70,000/- in the trial Court. It is further submitted that the applicant is in jail since March, 2026 and the final conclusion of trial is likely to take sufficient long time. Hence, it is submitted that the bail application be Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 5/11/2026 5:54:29 PM NEUTRAL CITATION NO. 2026:MPHC-IND:13609 2 MCRC-18543-2026 allowed and applicant be released on bail.
5. Counsel for the respondent / State, on the other hand, has opposed the prayer and it is submitted that no case for grant of bail is made out.
6 . Having considered the rival submissions, on perusal of the case diary and also taking note of the fact that the applicant is ready to deposit a sum of Rs.70,000/- in the Trial Court, this Court is inclined to allow the present application on certain strict terms.
7. Accordingly, without reflecting anything on the merits of the case, the application filed under Section 483 of BNSS/439 of Cr.P.C. on behalf of the applicant is hereby allowed subject to depositing a sum of Rs.70,000/- (Rupees Seventy Thousand) by the applicant or any other person on his behalf in a fixed deposit in a nationalized bank, and producing the receipt/certificate of the same before the concerned trial Court, and the said amount shall be subject to the final outcome of the case by the trial Court. The deposit receipt/certificate so produced by the applicant shall be endorsed by the learned Judge of the lower Court to be, 'furnished towards the bail of the applicants and shall be subject to the final decision of the case by the trial Court'.
8. It is further directed that the applicant shall be released on bail on his furnishing a bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with one surety in the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he/she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973. It is also directed that if the Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 5/11/2026 5:54:29 PM NEUTRAL CITATION NO. 2026:MPHC-IND:13609 3 MCRC-18543-2026 applicant is found to be involved in violation of any of the terms of this order, an application for cancellation of her bail may be filed before the Trial Court itself, who shall decide the same in accordance with law.
9. M.Cr.C. stands allowed and disposed of.
C.c. as per rules.
(SUBODH ABHYANKAR) JUDGE trilok Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 5/11/2026 5:54:29 PM