HARSH WANKHEDE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed on behalf of the applicant/accused under Sec. 482 of B.N.S.S. for grant of anticipatory bail apprehending his arrest in connection with Crime No.329/2025, registered at Police Station Jahangirabad, District Bhopal (M.P.) for the offences punishable under Ss. 420, 467, 468, 471, 409 & 120-B of IPC and under Sec. 7 of Prevention of Corruption Act.

(2.) As per the prosecution story, initially the police has registered Crime No. 49/2025 on 5/2/2025 and arrested the present applicant. The time of incident is shown as from 1/4/2018 to 8/1/2025 and that reimbursement by filing forged bill the present applicant, allegation was under the head of medical one Harsh Wankhede and other accused persons has taken various money in their account. Therefore, the offence has been registered against the present applicant and other co-accused persons under aforesaid Sec. .

(3.) Learned counsel appearing for the applicant submitted that initially one FIR was lodged alleging preparation of forged medical bills. In that case applicant and other co-accused have been granted regular conditional bail. Thereafter, another FIR has been registered alleging similar kind of allegation of preparation of forged medical claims. He argued that on similar allegation subsequent FIR has been registered which is contrary to the judgment of T.T. Antony Vs. State of Kerala - AIR 2001 SC 2637. There is no need of custodial interrogation of the applicant. In these circumstances, applicant may be granted anticipatory bail.