Madhya Pradesh High Court
Anjan Shrivastav vs The State Of Madhya Pradesh on 24 February, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:7153
1 MCRC-3618-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 24 th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 3618 of 2026
ANJAN SHRIVASTAV
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Arpit Singh - Advocate for the applicant.
Shri Viraj Godha- G.A. for the State.
Shri Vinod Thakur- Advocate for the objector.
ORDER
1] They are heard. Perused the case-diary.
2] This is the first application filed by the applicant under Section 482 of the
Bharatiya Nagarik Suraksha Sanhita, 2023/Section 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail as he is apprehending his arrest in connection with Crime No.53/2026 registered at Police Station Lasudiya, District Indore for the offence punishable under Section 316(2) of the B.N.S., 2023. 3] The allegation against the applicant is of his involvement in the aforesaid case, wherein, it is alleged by the complainant that he defrauded the complainant on the pretext of obtaining cars on rent, and thereafter, either sold the same or pledged the same.
4] Counsel for the applicant has submitted that the case involves five vehicles, namely, KIA Seltos bearing registration No.MP13-ZU-5887, Toyota Fortuner Legender bearing registration No.MP04-CV-0777, Maruti Brezza bearing registration No.MP09-DN-6629, Hyundai Venue bearing registration No.MP09- Signature Not Verified Signed by: BAHAR CHAWLA Signing time: 17-03-2026 18:46:52 NEUTRAL CITATION NO. 2026:MPHC-IND:7153 2 MCRC-3618-2026 DC-9944 and Toyota Hilux bearing registration No.MP04-ZK-0012. It is submitted that so far as the vehicles Maruti Brezza bearing registration No.MP09- DN-6629 and Hyundai Venue bearing registration No.MP09-DC-9944 are concerned, the aforesaid cars are not in possession of the applicant, as the same have been given by the complainant to one Jitendra Charamkar, who has asserted that the vehicles are lying with him only, and so far as the Toyota Fortuner Legender bearing registration No. MP04-CV-0777 is concerned, the same has been given by the complainant Pritam Kushwaha to one Ajay Jadon, and Toyota Hilux bearing registration No.MP04-ZK-0012 was also handed over to one Vipin, which is also apparent from the affidavit given by one Bhupendra Parmar, who happens to be friends with the applicant, and a transcript of conversation between Bhupendra Parmar and Ajay Jadon has also been filed on record. So far as KIA Seltos bearing registration No.MP13-ZU-5887 is concerned, it is submitted that the same is also not in possession of the applicant. Thus, it is submitted that false allegations have been levelled against the applicant, hence, his custodial interrogation would not be necessary, and the anticipatory bail application be allowed.
5] Counsel for the State, as also the objector, on the other hand, have opposed the prayer, however, there is no rebuttal of the aforesaid affidavits filed on record by the applicant.
6] On due consideration of submissions and on perusal of the case diary, as also the documents filed by the applicant on record, it is apparent that various disputed question of facts are involved in the case, and certain persons have asserted that the vehicles which the complainant have alleged to be lying with the applicant, are lying with them. In such circumstances, this Court is inclined allow the present application as the custodial interrogation of the applicant under the Signature Not Verified Signed by: BAHAR CHAWLA Signing time: 17-03-2026 18:46:52 NEUTRAL CITATION NO. 2026:MPHC-IND:7153 3 MCRC-3618-2026 facts and circumstances of the case does not appear necessary, especially when there are no criminal antecedents.
7] Accordingly, without commenting anything on the merits of the case, the application is allowed. It is directed that in the event of arrest, applicant shall be released on bail, upon his executing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) and furnishing one solvent surety in the like amount to the satisfaction of the Arresting Officer (Investigating Officer). The applicant shall make himself available for interrogation by a Police Officer, as and when required. He shall further abide by the other conditions enumerated in Sub Section (2) of Section 438 of the Code of Criminal Procedure, 1973. It is also directed that if the applicant is found to be involved in violation of any of the terms of this order, an application for cancellation of his bail may be filed before the Trial Court itself, who shall decide the same in accordance with law. 8] Accordingly, MCRC stands allowed and disposed of.
C.c. as per rules.
(SUBODH ABHYANKAR) JUDGE Bahar Signature Not Verified Signed by: BAHAR CHAWLA Signing time: 17-03-2026 18:46:52