SOURABH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 483 of BNSS filed by the applicant for grant of bail.

(2.) The applicant has been arrested on 17/11/2025 by Police Station-Mehgaon, District Bhind in connection with Crime No.273/2025, registered in relation to the offence punishable under Ss. 318 (4), 338, 336 (3), 340 (2), 316 (5) of BNS and Sec. 13 of Prevention of Corruption Act.

(3.) As per the prosecution story, the Judicial Magistrate First Class (JMFC), Mehgaon, District Bhind, submitted a report to the Principal District and Sessions Judge, Bhind. In this report, it was stated that the Execution clerk, Saurabh Sharma, posted in the court of JMFC , was responsible for maintaining the challan register, fine register, and online verification of payments of fine and compensation in criminal cases. On 12/9/2025, the JMFC conducted a surprise online verification of the challan register through the State Government Online Treasury and the official website of the High Court. During the verification various irregularities were found and on the basis of same the aforesaid case has been registered against the petitioner.