Madhya Pradesh High Court
Ramu@ Ramlal vs The State Of Madhya Pradesh on 12 September, 2025
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2025:MPHC-IND:26380
1 MCRC-37176-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 12th OF SEPTEMBER, 2025
MISC. CRIMINAL CASE No. 37176 of 2025
RAMU@ RAMLAL
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Senior Advocate Shri Vivek Singh appeared for the applicant with
Shri Shivendra Singh Rawat-Advocate.
Shri K.K. Tiwari-Govt. Adv. appearing on behalf of Advocate
General[r-1].
ORDER
1] They are heard. Perused the case diary / challan papers. 2] This is the first application filed by the applicant under Section 483 of of Bhartiya Nagrik Suraksha Sanhita, 2023 ( u/S 439 of Criminal Procedure Code, 1973), as he / she is implicated in connection with Crime No.76/2025 registered at Police Station-Khategaon, District-Dewas (MP) for offence punishable under Sections 318(4), 316(2) of the BNS. The applicant is in custody since 20.05.2025.
3] Allegation against the applicant is of fraud. It is alleged that in the name of sorcery(black magic) the applicant obtained a sum of Rs.16,00,000/- from the complainant on various dates, assuring him that the complainant would get the treasure if the complainant follows his instructions.
Signature Not Verified Signed by: MONI RAJU Signing time: 15-09- 2025 18:07:46NEUTRAL CITATION NO. 2025:MPHC-IND:26380 2 MCRC-37176-2025 4] Counsel for the applicant has submitted that the charge sheet has been filed and the applicant is lodged in jail since 20.05.2025. It is also submitted that the applicant is ready to deposit some reasonable amount as may be directed by this Court. It is also submitted that no other criminal case has been registered against the applicant and the final conclusion of the trial is likely to take sufficient long time. Thus, it is submitted that the bail application be allowed and the applicant be released on bail.
5] Counsel for the respondent / State, on the other hand has opposed the prayer.
6] Having considered the rival submissions, perusal of the case diary, it is apparent that the applicant has duped the complainant and taken advantage of his naivety and also took undue advantage of the complainant who himself appears to be a poor agriculturist and somehow managed to pay a huge amount to the complainant. However taking into consideration the submissions as advanced by the counsel for the applicant, this Court is inclined to allow the present bail application subject to certain stringent condition. Accordingly, without adverting to the merits of the case, the application filed under Section 483 of the BNSS, on behalf of the applicant is hereby allowed.
7] The applicant is directed that upon the applicant's or any other person on his behalf, depositing a sum of Rs.10,00,000/- (Rupees Ten Lakhs only), out of which, Rs.5,00,000/- (Rupees Five Lakhs only) before his release i.e. at the time of furnishing the bail bond in a fixed deposit in a nationalized bank and producing the receipt/certificate of the same before the concerned Signature Not Verified Signed by: MONI RAJU Signing time: 15-09- 2025 18:07:46 NEUTRAL CITATION NO. 2025:MPHC-IND:26380 3 MCRC-37176-2025 trial Court and rest of Rs.5,00,000/-(Rupees Five Lakhs only) to be deposited by the applicant or any other person on his behalf in five equal installments within a period of five months from the date of his release 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 applicant 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 two sureties in the like amount to the satisfaction of the trial Court, to appear before the trial Court on the dates given by the court. This bail order shall be subject to furnishing an undertaking that the applicant will deposit the amount respectively as directed above. It is also directed that the applicant will abide by all the conditions enumerated under Section 480(3) of the BNSS,2023.
9] The M.Cr.C. stands allowed and disposed of.
(SUBODH ABHYANKAR) JUDGE moni Signature Not Verified Signed by: MONI RAJU Signing time: 15-09- 2025 18:07:46