Chattisgarh High Court
Tarlochan Singh vs State Of Chhattisgarh on 7 May, 2025
Author: Rajani Dubey
Bench: Rajani Dubey
1
Digitally
signed
by AMIT 2025:CGHC:21011
PATEL
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 3513 of 2025
1 - Tarlochan Singh S/o Shri Sadhu Singh Aged About 60 Years (Name Mentioned
As Per Adhar As 62 Years In The Impugned Order ) R/o Village Bhojemajra P.S. And
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/State : Mr. Devesh G. Kela, PL Hon'ble Smt. Justice Rajani Dubey Order on Board 07.05.2025
1. The applicant has preferred this First bail application under Section 439 of the Cr.P.C. for grant of regular bail as he is arrested in connection with Crime No. 363/2015 registered at Police Station- Kawardha, for offence under Sections 420, 406 read with 34 of IPC and Sections 3 ,4, 5 of Prize Chit Fund and Money Circulation Act and Section 10 of Chhattisgarh Protection of Depositors' Interest Act, 2005. 2
2. Case of the prosecution is that the present applicant was the nominated Director of the PACL India Limited Company, in connivance with the other co-accused pesons, who were also Directors and Agents of the said company, induced the complainants and other persons of getting double the amount deposited in the said company within six years and thereafter neither the principal amount nor interest was paid to the depositors. Therefore, the report was made and Police has registered the aforesaid offence against the applicant and other co- accused persons.
3. Learned Counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the crime in question. Investigation is complete and charge-sheet has also been filed. He further submits that in similar nature of offence, the other co-accused persons have already been released on bail by this court vide orders dated 13.09.2022, 01.11.2022, 16.08.2023 and 19.12.2024 passed in M.Cr.C. No. 7157/2022, M.Cr.C. No. 7698/2022 and other connected matters, M.Cr.C. No. 4361/2023 and other connected matters and in M.Cr.C. No. 7281/2024 and another matter respetively and the present applicant is in jail since 13.08.2021, therefore, the present applicant in the instant crime number may also be extended privilege of regular bail.
4. .On the other hand, learned State counsel opposes the bail applications.
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 considering the nature of accusations and the fact that 3 investigation is complete and in similar nature of offence, the other co- accused persons have already been released on bail by this court vide orders dated 13.09.2022, 01.11.2022, 16.08.2023 and 19.12.2024 passed in M.Cr.C. No. 7157/2022, M.Cr.C. No. 7698/2022 and other connected matters, M.Cr.C. No. 4361/2023 and other connected matters and in M.Cr.C. No. 7281/2024 and another matter respetively and the present applicant is in jail since 13.08.2021, I am inclined to release the present applicant on bail. Accordingly, the bail application is allowed.
7. It is directed that the applicant shall be released on bail on his executing a personal bond for a sum of Rs. 1 lack with one local surety of the like amount to the satisfaction of the trial Court for his appearance before the said Court as and when directed, till final disposal of the trial.
Sd/-
(Rajani Dubey) Judge Amit