SAPNA CHOUHAN Vs. STATE

JUDGEMENT

(1.) Petitioners have filed this petition seeking for anticipatory bail.

(2.) The brief facts of the case are that the complainant filed a complaint before the police alleging that the complainant became a member of three chits run by Ramdev Chouhan and in total a sum of Rs.7,50,000/- has been invested by the complainant and Ramdev Chouhan promised her to repay the said amount as and when demanded by the complainant. The complainant demanded the chit fund amount from Ramdev Chouhan. He went on postponing the same by saying one or the other reason. That on 20.02.2020 the complainant went to the house of Ramdev Chouhan and demanded to repay the amount, but Ramdev Chouhan instead of repaying the amount, abused her and questioned her as to why she is coming to his house frequently and threatened her with dire consequences. Again on 26.02.2020, the complainant went to the house of Ramdev Chouhan, wherein she came to know that Ramdev Chouhan has vacated the house and locked shop. Thereafter, she lodged a complaint against accused Nos.1 to 5. The police registered a criminal case in Crime No.80/2020 for offence punishable under Sections 506, 504, 420, 120-B and 354 r/w Section 34 of IPC and also under Section 76 of Chit Funds Act, 1982. The petitioners have filed a bail application in Crl.Misc.No.2804/2020 before LXXI Addl. City Civil and Sessions Judge, Bangalore (CCH-72). The trial Court dismissed the bail application filed by the petitioners. Hence, the petitioners have filed this criminal petition.

(3.) Heard the learned counsel appearing for the petitioners/accused Nos.4 and 5 and the learned HCGP for the respondent State.