Shwetanand vs. The State Of Madhya Pradesh
Held
The Court granted anticipatory bail to the applicant. The decision was based on the totality of the facts and circumstances, the nature of the allegations, and crucially, on the ground of parity with co-accused persons who had already been enlarged on bail. The Court explicitly stated that it was not expressing any opinion on the merits of the case. The applicant is directed to furnish a personal bond of Rs. 2,00,000/- with one solvent surety of the like amount to the satisfaction of the Investigating Officer/Arresting Authority. The applicant must also comply with specific conditions under Section 482(2) of the B.N.S.S., including availability for interrogation, not inducing or threatening the complainant or witnesses, not leaving India without prior court permission, and abiding by conditions in Sub-section (3) of Section 480 of the B.N.S.S.
Facts
This case involves a bail application filed by Shwetanand under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking anticipatory bail. The applicant is implicated in FIR/Crime No. 354/2026 registered at Police Station Piplani, District Bhopal, for offences under Sections 318(4) and 61(2) of the BNS, 2023. The complainant, Ranjana Bhasin, alleged that her son, a GST Officer, committed cheating and fraud against her. Subsequently, she disinherited her son and engaged an advocate, Brijendra Singh. A Will was executed in favour of the applicant on 08.09.2025. Allegations include the purchase of property in joint names, a car purchased in the name of Brijendra Singh's daughter using complainant's funds, and the misappropriation of approximately 35-40 tolas of gold, resulting in an alleged loss of Rs. 1,88,00,000/-.
Key Issues
1. Whether the applicant is entitled to anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, considering the allegations of cheating and fraud and the potential loss of Rs. 1,88,00,000/-. Petitioner's Arguments: The applicant contends that he has been falsely implicated. He highlights that co-accused persons have already been granted bail by this Court. The applicant asserts his readiness to cooperate with the investigation, his permanent residency in Gaziabad (U.P.), and the absence of any possibility of absconding. He is prepared to furnish adequate surety and abide by all court-imposed conditions. Revenue/State's Arguments: The learned counsel for the State opposed the bail application.
Sections Cited
Section 482, Section 480(3)
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER This is first bail application filed by the applicant under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory bail relating to FIR/Crime No.354/2026 registered at Police Station- Piplani District Bhopal (M.P.) for the offence punishable under Sections 318(4), 61(2) of BNS, 2023. 2. As per the prosecution's case, the complainant, namely Ranjana Bhasin, aged about 74 years, has alleged that her son, who is working as an Officer in the GST Department, committed cheating and fraud against her, pursuant to which the complainant disinherited her son and took away his rights in respect of her movable and immovable properties. Subsequently, the complainant came into contact with one Brijendra Singh, who is practising as an Advocate before the Hon'ble Supreme Court of India. It is allegedly represented to the complaina
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