Chattisgarh High Court
Anil Choudhary vs State Of Chhattisgarh on 13 September, 2022
Author: Rajani Dubey
Bench: Rajani Dubey
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 7157 of 2022
Anil Choudhary, son of Sohan Singh aged about 39 years,
resident of house No.2898, New Housing Board Sector -13,
Bhiwani Thana and District Bhiwani (Haryana).
---- Applicant
Versus
State Of Chhattisgarh Through S.H.O., P.S. Kawardha
(Kabirdham), District Kabirdham, Chhattisgarh
---- Respondent
For Applicant : Mr. Vikash Pradhan, Advocates For Respondent : Mr. Ali Asgar, Dy. A.G. Hon'ble Smt Justice Rajani Dubey Order on Board 13/09/2022
1. The applicant has preferred this First bail application under Section 439 of the Code of Criminal Procedure for grant of regular bail as he is arrested in connection with Crime No.363/2015, registered at Police Station - Kawardha (Kabirdham), District Kabirdham (C.G.) for the ofence punishable under Sections 420, 406, 34 of IPC, Sections 3, 4, 5 of Prize Chits and Money Circulation Schemes (Banning Act, 1978) and Section 10 of Investors Protection Act, 2005.
2. Allegation against the present applicant is that during his tenure as Director of PACL Company, he collected huge sum of Rs.27,89,001/- from 222 depositors on the pretext of doubling the amount within six years and thereafter neither the principal amount nor interest was paid to the depositors. Based on this, ofence has been registered and the applicant has been arrested.
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 vide order dated 12.07.2022, 26.08.2022, 29.08.2012, in identical matter, in 2 diferent crime number, the present applicant has been granted bail by this Court in MCRC Nos.4410/2022, 6453/2022 and 7359/2022 respectively, therefore, the present applicant in the instant crime number may also be extended privilege of regular bail.
4. On the other hand, learned counsel for the State opposing the bail application submits that as many as 22 cases of similar nature have been registered against the present applicant.
5. I have heard learned counsel for the parties and perused the material on record.
6. Considering the totality of the facts and circumstances of the case, and further considering the order dated 12.07.2022, 26.08.2022, 29.08.2012 granting bail to the present applicant by this Court in MCRC Nos.4410/2022, 6453/2022 and 7359/2022 respectively, in diferent crime numbers, 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.
8. It is directed that the applicant shall be released on bail on his executing a personal bond for a sum of Rs.1,00,000/- with one local surety for the like amount to the satisfaction of the trial Court for his appearance before the said Court as and when directed.
Certifed copy, as per rules.
Sd/-
(Rajani Dubey) Judge pkd