Chattisgarh High Court
Anurag Sharma vs State Of Chhattisgarh on 19 July, 2022
Author: Rajani Dubey
Bench: Rajani Dubey
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No.4393 of 2022
• Anurag Sharma, S/o Shri Vijay Sharma, Aged About 42 Years, R/o
House No.2045, B-Block No.19, Sector 63, Police Station 49
Chandigarh, District Chandigarh, (UT)
---- Applicant
Versus
• State of Chhattisgarh Through P.S. Bemetara, District Bemetara,
Chhattisgarh
---- Respondent
For Applicant Dr. Sudeep Agrawal, Advocate For Respondent Mr. B. P. Banjare, Dy. GA Hon'ble Justice Smt. Rajani Dubey Order On Board 19/07/2022
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.173/2017, registered at Police Station Bemetara, District Bemetara (C.G.) for the offence punishable under Sections 420, 409 & 120-B of IPC read with Section 34 of IPC, Sections 3 & 4 of the Prize Chits and Money Schemes (Banning) Act, 1978 and Section 10 of the Chhattisgarh Protection of Depositors' Interest Act, 2005.
2. The prosecution story, in brief, is that the complainant lodged a written report alleging that he deposited an amount of Rs.1,73,693/- in the PACL India Ltd Company and with the efflux of time, the said company had closed, but the money deposited by the complainant was not returned, thereafter a case was registered against the applicant for the aforesaid offences.
3. Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the crime in question. The applicant was employed as an agent in the company and worked as per the directions/instructions of the directors and there is a delay also in filing the FIR. He further submits that the applicant is in jail since 22.03.2022, charge sheet has been filed and there is no likelihood of his case being decided in near future. 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, quality of evidence available on record, applicant is in jail since 22.03.2022, charge sheet has been filed and the trial is likely to take some time for its final disposal, 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