SUBHELAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the impugned order passed by the High Court of Chhattisgarh, Bilaspur dtd. 22/7/2024 in MCRC No.2810/2024 by which the High Court denied regular bail to the appellant in connection with Crime No.460/2023 registered at Police Station Dindayal Upadhyay Nagar, District Raipur, Chhattisgarh for the offence punishable under Ss. 420, 201, 120-B read with Sec. 34 of the Indian Penal Code.

(3.) The offence relates to crypto currency. The amount involved according to the Investigating Officer, who is personally present in the Court, is approximately Rs.4.00 Crore.