GOVIND PRASAD SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This second application under Sec. 439 Cr.P.C. for grant of bail has been filed by the accused/applicant who has been arrested on 30/3/2022 in connection with Crime No.58/2022 registered at Police Station Thelkadih, Rajnandgaon for the offence punishable under Ss. 420, 467, 468, 471 and 34 of IPC.

(2.) Prosecution case, in brief, is that the complainant Tilak Verma filed a written complaint before the police station alleging that he purchased the land bearing Khasra No.68/3 from one Chetan Verma (co-accused) to the consideration of Rs.6,80,000.00. But when he went to took possession for the said land, he found that there is no land of Khasra No.68/3. Therefore, the present applicant, Chetan Verma and concerning Patwari namely Maniram being involved in the aforesaid crime by preparing the forged and fabricated documents and cheated the complaint, have been arrested.

(3.) Learned counsel for the applicant submits that the accused/applicant is innocent and has been roped in a false case. He would submit that the co-accused Maniram has been enlarged on bail by the co-ordinate Bench of this Court on 27/7/2022 in MCRC No.4860/2022. He would further submit that entire consideration amount has been refunded to the complainant Tilak Verma and he has also filed copy of agreement and bank statements in support of his contention. He submits that considering that the complainant has himself made entered into a compromise that on behest of the present applicant, other accused persons have refunded the consideration amount and also considering that the co-accused Maniram has been enlarged on bail, the present applicant may also be benefited by granting regular bail.