ASHISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed on behalf of the applicant under Sec. 483 of BNSS, 2023. The applicant is in custody since 10/10/2025 in connection with Crime No.389/2025 registered at Police Station Ganj, Betul (M.P.) for the offence punishable under Ss. 420, 467, 468, 471 of IPC.

(2.) As per the prosecution story, cheating and forgery is alleged against the present applicant. On the basis of which, offence has been registered against the present applicants under the aforesaid Sec. .

(3.) Learned counsel for applicant is innocent and has been falsely implicated in this case. He has made accused on the basis of memorandum of co-accused-Ashwin. It is further submitted that co-accused Ashish has been enlarged on bail by the trial Court vide order dtd. 17/10/2025. It is further submitted that document has already came into the knowledge of the police, therefore, that document does not corelate the present applicant to the alleged offence. There is no previous criminal record of applicant. Trial of the case will take considerable time. Counsel for the applicant is ready to deposit the amount. In support of his contention, counsel for the applicant placed reliance in the case of Subhelal @ Sushil Sahu Vs. State of Chhattisgarh passed in Cr.A. No.818/2025 and Umesh @ Boni Vs. State of M.P. in M.Cr.C. No.38756/2021. Therefore, it has been prayed that the applicant No.1 be released on bail pending the trial.