SACHIN GORAKH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this first bail application under Section 439 of CrPC, as he is arrested in connection with Crime No.60/2020, registered at Police Station City Kotwali, Bilaspur (CG), for the offence punishable under Sections 384, 420, 466 and 467 of the Indian Penal Code and Section 4 of the Protection of Debtor Act, 1937.

(3.) As per the First Information Report (FIR) lodged by the complainant namely; Tarkelan Topano on 15-2-2020, he has obtained loan of Rs.3.00 lacs from the applicant to be repaid along with interest at the rate of 2% per month, however, despite repaying the amount the applicant demanded Rs.21.00 lacs more and is abusing and criminally intimidated him. It is also mentioned in the FIR that large number of Railway Employees have been provided loan by the applicant and all of them are threatened to return inflated amounts.