LAWS(SC)-2018-4-227

SUNIL KUMAR PANDA Vs. STATE OF CHHATTISGARH

Decided On April 02, 2018
Sunil Kumar Panda Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has been arrested by the police of Police Station Chirmiri, Distt. Koriya, Chhattisgarh on 22/7/2017 in connection with Crime No.79/2016 for alleged offence u/s. 420/34 IPC and Ss. 4 and 5 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 and Sec. 10 of the Chhattisgarh Protection of Depositors Interest Act, 2005. We are informed that the investigation has been completed in both the cases and the police has filed its final report.

(3.) Learned counsel appearing for the State, points out that the appellant is from State of Odisha and he has already been convicted in another case and is serving the term of sentence. Learned counsel further submits that in case the appellant is released on bail, the co-accused will also seek their release, on parity.