MULCHAND DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The aforesaid MCrCs are being disposed of by this common order as they are arising out of Crime Nos.40/2019, 79/2019, 366/2019, 168/2019, 156/2019, 155/2019, 411/2019, 301/2019, 304/2019, 305/2019, 470/2019, 154/2019, registered in Police Stations : Daurpur, Darima, Ambikapur, Ambagarh Chowki, Ghumka, Lalbag, Basantpur, Khairagarh, Rajnandgaon Kotwali, Udaipur, Gandhinagar, Lundra, Dhorpur, Kotwali Ambikapur, Civil and Revenue Districts Ambikapur-Surguja, Rajnandgaon for offence under Sections 420 , 406 , 467 , 468 , 471 , 120-B , 384 of the IPC; under Sections 3, 4, 6 of the Prize Chits and Money Circulation Schemes (Banning) Act , 1978 ; Section 10 of the Chhattisgarh Nikshepika Ke Hito of Samrakshan Adhiniyam, 2005 and Sections 3, 4 of the Arth Shodhan Vivaran Adhiniyam, 2002.

(2.) These bail applications have been filed by set of accused persons against whom large number of complaints have been filed by such depositors who have invested in the schemes of Anmol India Group Company.

(3.) Admittedly, in one such similar crime the Coordinate Bench of this Court has already allowed anticipatory bail vide its order dated 19.09.2019 in MCRCA No.1177/2019. A copy of the same has been placed on record as Annexure A-8.