VIJAY DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No.20/2012, registered at Police Station Lalpur, District Mungeli, Chhattisgarh for commission of offence punishable under Section 420/34 of the Indian Penal Code (for short, IPC), the applicant herein has filed this application under Section 438 of Cr.P.C. for releasing him on anticipatory bail.

(2.) Case of the prosecution, in brief, is that the present applicant and other co-accused persons obtained Rs.19,50,000/- from various persons between 24.06.2011 to December, 2011 for securing employment for them, and thereby cheated the complainant and committed the aforesaid offences.

(3.) Shri Govind Dewangan, learned counsel appearing for the applicant would submit that applicant has not committed any offence and four co-accused have already been acquitted by the jurisdictional criminal court, since the charge sheet has been filed against the present applicant in his absence, he could not contest the trial, and therefore, he be granted privilege of anticipatory bail.