BUNTY SAHA vs STATE OF CHHATTISGARH

The applicant has been arrested in connection with Crime No. 469/2017 registered at Police Station â€" Mohan Nagar, Durg (CG) for alleged

commission of offences under Section 420, 511, 467, 468, 34 of IPC.

Case of the prosecution is that applicant submitted fake gold documents and obtained loan of Rs. 1,90000.

Learned counsel for the applicant submits that the applicant has been falsely implicated. He further submits that investigation and charge sheet has

been filed and he is not likely to abscond and temper with prosecution witness. Therefore, at this stage, he may be granted bail.

On the other hand, learned counsel for the State opposes bail application and submits that primafacie, case is made out as the gold deposited by

applicant was found to be fake, applicant is resident of West Bengal, if he is granted bail ,he can repeat the similar offence, therefore, application may

be rejected.

Having considered both the parties and nature of allegations, amount involved and that investigation is complete and charge sheet has been filed, I

am inclined to grant bail.

Accordingly, the application is allowed. It is directed that the applicant shall be released on bail furnishing a personal bond in the sum of Rs. 25,000/-

along with two local sureties of the like amount to the satisfaction of the Trial Court. He shall appear before the Trial Court regularly on each and

every date, unless exempted from appearance.

 Certified copy as per rules.