SANJAY JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the application filed on behalf of the applicant under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) for grant of anticipatory bail apprehending his arrest in relation to Crime No.384/2025 registered at Police Station - Panagar, District Jabalpur (M.P.) for the offence punishable under Ss. 318(2), 316(5), 61(2)(A), 338, 336(3), 337, 340(2) and 344 of the B.N.S, 2023 and Sec. 65 of I.T. Act.

(2.) As per the prosecution story, the allegation against the present applicant, who is the Miller, in collusion with the Society issue center, concerned officer, traders and commission agents, misappropriated 18,143 quintal paddy having minimum support price of Rs.4,17,30,050.00. On the basis of aforesaid allegation, F.I.R was registered.

(3.) Learned counsel for the applicant submitted that applicant is innocent. He has been falsely implicated in the said offence. He has relied on the order dtd. 19/12/2025 passed by the Apex Court in same set of matter, of course, in different F.I.R in S.L.P (Cr.) No.15170/2025 and has submitted that facts of the present case are almost identical. There is no need of custodial interrogation of present applicant. Co-accused Aman Kumar has already been enlarged on bail by this court vide order dtd. 13/1/2026 passed in M.Cr.C.No.30923/2025. The conclusion of trial will take considerable time. In these circumstances, applicant may be granted anticipatory bail.