Chattisgarh High Court
Anil Chaudhari Legha vs State Of Chhattisgarh on 26 August, 2022
Author: Rajani Dubey
Bench: Rajani Dubey
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No.6453 of 2022
• Anil Chaudhari Legha, S/o Late Sohan Singh, Aged About 39 Years,
R/o 13 New Housing Board Colony, House No.2898, Bhiwani,
Thana And District- Bhiwani, (Haryana)
---- Applicant
Versus
• State of Chhattisgarh Through Station House Officer, Police Station
Palari, District- Balodabazar, Chhattisgarh
---- Respondent
For Applicant Mr. Vikas Pradhan, Advocate For Respondent Mr. Alok Nigam, GA Hon'ble Justice Smt. Rajani Dubey Order on Board 26/08/2022
1. The applicant has preferred this first bail application under Section 439 of Cr.P.C., as he has been arrested in connection with Crime No.471/2016, registered at Police Station Palari, District Baloda Bazar (C.G.) for the offence punishable under Section 420 read with Section 34 of IPC, Sections 3, 4 & 5 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 and Section 10 of the Investors Protection Act, 2005.
2. The prosecution story, in brief, is that the complainant lodged a written report alleging that the applicant in connivance with the other co-accused persons opened a company named and styled as 'PACL Limited Company', thereby huge amount was collected from the complainant and other persons on the assurance of getting huge return on principal amount, but no such interest amount was given nor their money was returned to them, thereafter a case was registered against the applicant and other co-accused persons for the aforesaid offence.
3. Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the crime in question. The applicant has been granted regular bail in some other crime number by this Court vide order dated 12.07.2022 in MCRC No.4410/2022. He further submits that the applicant is in jail since 17.06.2022 and trial may take some time for its conclusion. Therefore, the present applicant may be released on bail.
4. On the other hand, learned State counsel opposes the bail application.
5. I have heard learned counsel for the parties and perused the case diary.
6. Taking into consideration the nature and gravity of the offence, facts and circumstances of the case, further considering that the applicant has already been granted regular bail by this Court in other crime number, applicant is in jail since 17.06.2022 and the trial is likely to take some time for its conclusion, this Court is of the view that it is a fit case to release the applicant on regular bail.
7. Accordingly, the bail application is allowed. The applicant is directed to be released on bail on his executing a personal bond for a sum of Rs.1 Lakh with one local surety in the like sum to the satisfaction of the Trial Court for his appearance before the said Court.
Sd/-
Rajani Dubey Judge Nirala