Chattisgarh High Court
Kritpal Tandveer vs State Of Chhattisgarh on 24 June, 2025
Author: Parth Prateem Sahu
Bench: Parth Prateem Sahu
1
2025:CGHC:27494
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 4542 of 2025
1 - Kritpal Tandveer S/o Late Sarju Prasad Tandveer Aged About 47 Years
R/o Village Lamisrar, P.O. Komakhan, Police Station Komakhan, District
Mahasamund Chhattisgarh.
--- Applicant
versus
1 - State Of Chhattisgarh Through Police Station - Komakhan, District
Mahasamund Chhattisgarh.
---- Respondent
For Applicant : Mr. Virendra Kashyap, Advocate For Respondent/State : Mr. Triveni Shankar Patel, P.L. Hon'ble Shri Justice Parth Prateem Sahu Order On Board 24/06/2025
1. Applicant has filed this first bail application under Section 483 of the Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of regular bail as he has been arrested in connection with Crime No.105/2021, registered at Police Station - Komakhan, District - Mahasamund (C.G.) for offence punishable under Section 419, 420, 406, 409, 462, 466, 467, 468, 471, 477 (a), 120 (b), and 34 of Indian Penal Code, 1860.
2. Case of the prosecution, in brief, is that, on 02.01.2021, complainant submitted a written complaint in concerned Police Station making BALRAM PRASAD allegations that in the year 2012-13, complainant shown his intent to DEWANGAN Digitally sale his agriculture land to co-accused Kashiram Baghel, who was signed by BALRAM PRASAD working as land broker. Kashiram Baghel asked for Rinpustika (Kisan DEWANGAN book) of agriculture property to be sold, which was handed over to him. When co-accused Kashiram Baghel could not able to sell the land owned by complainant in 2-3 years, he asked for return of his 2 Rinpustika (Kisan Book) to which co-accused stated that it is misplaced and new book is required to be prepared, which will cost Rs. 15,000/-, Complainant paid Rs.15,000/- to co-accused Kashiram Baghel, even then Rinpustika was not returned by applicant. On 14.01.2021, when complainant was searching details of Rinpustika of his land from Choice Centre, he came to know that his land was mortgaged with Canara bank. He gave written complaint which was investigated and thereafter, FIR was registered on 03.07.2021 against Kashiram Baghel, applicant- Kritpal Rana (Gada) and two bank officials, by name, Prashant Patel of Dena Bank and Ujwal Das of Canara Bank.
3. At the outset, learned State counsel submits that in the documents available in the case diary, it is appearing that at the relevant place, photograph of applicant is affixed with signature. After arrest of the applicant, investigation is still in progress and charge-sheet in this case has not been filed.
4. At this stage, learned counsel for applicant submits that he may be permitted to withdraw this bail application at this stage with liberty to file afresh after filing of the charge-sheet.
5. In view of the above submission made by learned counsel for the applicant, this bail application is dismissed as withdrawn with the liberty as aforesaid.
Sd/-
(Parth Prateem Sahu) Judge Balram