AMIT DALAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this first bail application under Sec. 439 of CrPC for grant of regular bail, as he has been arrested in connection with Crime No.259/2021, registered at Police Station Dharsiva, District Raipur for the offence punishable under Sections 409 and 420 read with Sec. 34 of IPC.

(2.) The case of the prosecution in brief is that the applicant, who is the owner of M/s Narayan Enterprises, is mainly engaged in steel trading and purchased 201.970 metric tonne of billets amounting to Rs.89,91,576.00 from Rama Udyog, but the said amount has not been paid by the applicant, so the offence has been registered.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the crime in question. He further submits that the co-accused Sandeep Goel has already been granted anticipatory bail by the Coordinate Bench of this Court in MCRCA No.730/2021 vide order dtd. 3/8/2021.