Amit Kumar Mishra vs State Of Chhattisgarh

The applicant has preferred this application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.193/2021,

registered at Police Station Balrampur Civil and Revenue District Balrampur-Ramanujganj C.G. for offences punishable under Sections 420, 34 of the

I.P.C.

Case of the prosecution, in brief, is that the present applicant along with other co-accused has taken Rs.2000/-from victim/complainant on promise

to provide job and done forgery.

Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated. He would further submit that applicant is the

Chief Managing Editor of Aksharvani Snaskrit Samachar Patram and he has no previous criminal antecedent of committing similar nature of crime.

The Complainant has turned hostile and has file an affidavit stating that she has no objection if the present applicant be granted anticipatory bail,

therefore, he may be granted anticipatory bail.

Per contra, learned State counsel would oppose the prayer for grant of bail.

I have heard learned counsel for the parties and perused the record.

Considering the fact and circumstances of the case as also considering the fact that complainant has turned hostile, this Court is inclined to grant

anticipatory bail to the applicant.

Accordingly, the application is allowed and it is directed that in the event of arrest of the applicant, he shall be released on anticipatory bail on his

executing a personal bond for a sum of Rs.25,000/- with two sureties in the like sum to the satisfaction of the arresting officer with the following

conditions:-

(I) he shall make himself available for interrogation by a police officer as and when required;

(ii) 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 facts to the Court or to any police officer.