SURESH SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application of the applicant filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory bail to the applicant, in connection with FIR/Crime No.346/2024 Date:-(Not mentioned) registered at P.S.-Pipalranwa, District- Dewas (M.P.) for commission of offence punishable under Ss. 409, 420 and 34 of the IPC. The applicant is in custody since 28/12/2025.

(2.) Prosecution story, in brief is that the applicant posted as Sarpanch of Gram Panchayat Mundala Dangi, District- Dewas alongwith co-accused persons has wrongfully gained a sum of Rs.5,33,974.00 in a fund allocated by the Madhya Pradesh Government for the purpose of construction of an Aanganvadi Bhawan, 2 CC road and maintenance of Panchayat Bhawan. An FIR was lodged on 2/10/2024 against present applicant and co-accused.

(3.) Learned counsel for the applicant/ accused submits that applicant has not committed the offence and has falsely been implicated in the case. It is further submitted that the FIR was lodged belatedly without any cogent explanation and the applicant is lodged in jail since 28/12/2025 . It is further submitted that identically placed co-accused Prem Singh Chouhan has already been granted bail by this Court in M.Cr.C. No.1288 of 2025 dtd. 14/2/2025, and the case of the present applicant is identical to that of co-accused Prem Singh Chouhan. Thus, it is prayed that, on the ground of parity, present application be allowed.