Chattisgarh High Court
Tarlochan Singh vs State Of Chhattisgarh on 3 July, 2025
Author: Rajani Dubey
Bench: Rajani Dubey
1
2025:CGHC:30295
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 4661 of 2025
1 - Tarlochan Singh, S/o Shri Sadhu Singh, Aged About 60 Years, (Name As
Per Aadhar), (Mentioned As 62 Years In The Impugned Order), R/o Village -
Bhojemajra, P.S. & Tehsil - Chamkaur Sahib, District - Rupnagar (Ropar),
Punjab.
... Applicant
versus
1 - State of Chhattisgarh Through - District Magistrate, Kabirdham, District -
Kabirdham (C.G.)
... Respondent(s)
For Applicant : Mr Jaydeep Singh Yadav, Advocate For Respondent(s)/ State : Mr. Ajay Pandey, G.A. Hon'ble Smt Justice Rajani Dubey Order on Board 03/07/2025
1. The applicant has preferred this First bail application under Section 483 of BNSS for grant of regular bail as he is arrested in connection with Crime No.185/2017, registered at Police Station - Kunda, District- 2 Kabirdham (C.G.) for the offence punishable under Sections 420, 406 and 34 of IPC, Sections 3, 4 and 5 of Prize Chits and Money Circulation Schemes (Banning) Act, 1978 and Section 10 of the Chhattisgarh Depositors Protection Act.
2. As per the prosecution story, it is alleged that the present applicant along with other co-accused persons has formed a company namely, PACL India Limited and the said company allured different persons for depositing the money in the company with assurance of higher return and thereafter, the company did not fulfill the said promise and thereby cheated the general public. Thereafter, offence has been registered against the applicant and he was taken into custody.
3. Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the crime in question. He further submits that preliminary charge-sheet does not mention the applicant as an accused. Furthermore, the name of the applicant is not mentioned in the complaint filed before the Enforcement Directorate (ED). Therefore, the applicant has no involvement in the said matter. He again submitted that similarly situated co-accused person namely Joginder Tyger has been granted bail vide this Court's order dated 01.11.2022 passed in MCRC No. 7708 of 2022, Shrawan Kumar Sahu has been granted bail vide this Court's order dated 10.05.2018 passed in MCRC No. 2124 of 2018 & Sikander Singh has been granted bail vide this Court's order dated 16.08.2023 in MCRC No. 4361 of 2023 and other connected matters. It is further submitted that the applicant is in jail since 13.08.2021 and conclusion of the trial is likely to take some time. Therefore, the present applicant may also be granted privilege of 3 regular bail.
4. On the other hand, learned counsel for the State opposed the bail application.
5. I have heard learned counsel for the parties and perused the material available on record.
6. Considering the submissions of learned counsel for the parties, particularly, looking to the allegation against the present applicant, detention period and in similar nature of offence, co-accused persons have already been released on bail and that conclusion of the trial is likely to take some time, without commenting anything on merits of the case, this Court is inclined to release him on regular bail.
7. Accordingly, the bail application is allowed and the applicant is directed to be released on bail on the following conditions:-
(i) he shall execute a personal bond for a sum of Rs. 1 lac with one local surety for the like amount to the satisfaction of the trial Court.
(ii) he shall appear before the trial Court on each and every date given by the said Court.
(iii) he shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such fact to the Court.
(iv) he shall not act in any manner which will be prejudicial to fair and expeditious trial.
(v) The applicant and surety shall submit a copy of their Adhaar Card along with a coloured postcard full size photo having printed the Adhaar number on it, which shall be verified by the trial Court.
(vi) he shall not involve himself in any offence of similar nature 4 in future.
(vii) he shall furnish the details of movable and immovable properties, details of all bank accounts held by him and his family members viz. Wife & dependent children and shall not alienate the immovable property without the prior permission of the concerned trial Court.
Sd/-
(Rajani Dubey) Judge Ruchi Digitally signed by RUCHI YADAV RUCHI YADAV