WASIM AKRAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this First Bail Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail, as he has been arrested in connection with Crime No. 651/2024, registered at Police Station - Surajpur, District-Surajpur (C.G.) for the offence punishable under Ss. 420, 506, 34 of Indian Penal Code and Sec. 10 of Chhattisgarh Protection of Depositors Interest Act, 2005.

(2.) The case of the prosecution, in brief, is that the present applicant along with other co-accused came to complainant and told her that they have a business, in which the money will double in 60 days, complainant gave 35,00,000/- on February 2024 and 14,00,000/- in cash on 7/9/2024 out of which 3,00,000/- was returned to her. Cheque of 10,00,000/- and 2,00,000/- were issued in favor of complainant which was dishonour due to insufficient balance. therefore, the offence has been committed under Sec. 420, 506, 34 of Indian Penal Code and Sec. 10 of Chhattisgarh Protection of Depositors Interest Act, 2005.

(3.) It is argued by the learned counsel for the applicant that the applicant is innocent and has been falsely implicated in this case. He further submits that the co-accused, namely, Mirajuddin has already been granted bail by this Court passed in MCRC No. 504/2025 vide order dtd. 12/2/2025. He also submits that the applicant has three previous criminal antecedents including the present case and the charge-sheet has been filed and the applicant is in jail since 12/12/2024 and trial is likely to take quite long time for its conclusion, therefore, he prays for grant of bail.