KHANPARA MAYUR CHANDUBHAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This first anticipatory bail application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') has been filed by the applicant, who is apprehending his arrest in connection with Crime No. 313/2025 registered at Police Station - Civil Lines, District - Raipur (C.G.) for the offence punishable under Ss. 318 (4), 336 (3), 338, 340 (2) & 61 (2) of Bharatiya Nyaya Sanhita (for short 'BNS').

(2.) Case of the prosecution in brief is that, complainant namely, Manoj Yadav lodged a complaint in P.S. Civil Lines, District - Raipur alleging that the applicant along with other co-accused persons has committed fraud and cheating with the complainant's company by using forged and fabricated documents under the garb of their company through Swastik Projects. Based on the report, aforementioned offences were registered by the police and investigation was commenced. Hence, the bail application.

(3.) Learned counsel for the applicant would submit that the applicant is innocent and has falsely been implicated in the crime in question. He further submits that, against the bail rejection order, the identically situated co-accused, namely, Hemant Lunkad & Punam Chand Lunkad preferred an anticipatory bail applications bearing M.Cr.C.A. No. 1273 of 2025 and M.Cr.C.A. No. 1551 of 2025 before this Court, in which the the co-accused Hemant Lunkad and Punam Chand Lunkad have been granted the benefit of anticipatory bail. Hence, he prays for grant of anticipatory bail to the applicant on the ground of parity.