Chattisgarh High Court
Purushottam Chandrawanshi vs State Of Chhattisgarh 25 Revp/134/2017 ... on 8 January, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 9750 of 2018
• Purushottam Chandrawanshi S/o Mangilal Chandrawanshi Aged About
46 Years R/o Gulavata (As per Chalan), Post Office and Police Station
Sarangpur, District Rajgarh M. P.
---- Petitioner
Versus
• State Of Chhattisgarh Through The Station House Officer, Police
Station City Kotwali, District Dhamtari Chhattisgarh
---- Respondent
For Applicant Shri Shivendu Pandya, Advocate For Respondent Shri Vikram Dixit, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 08/01/2019
1. The applicant has preferred this second bail application under Section 439 of CrPC, as he is arrested in connection with Crime No.258/2015, registered at Police Station City Kotwali, District Dhamtari, for the offence punishable under Sections 420, 409/34 and 120 (B) of IPC and Sections 3, 4 & 5 of the Prize Chits and Money Circulation Schemes (Banning) Act.
2. The earlier bail rejection order having been passed on merits and for the reason that the applicant is the Director of the Chit Fund Company, no case for taking any different view of the matter is possible.
3. Accordingly, the bail application is dismissed. The Trial Court is directed to expedite the trial.
Sd/-
Prashant Kumar Mishra Judge Nirala