HUTASAN YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal has been filed under Sec. 16(1) of C.G. Protection of Depository Interest Act against the order dtd. 28/3/2025 passed by the Sessions Court, Baikunthpur, District Koriya whereby the anticipatory bail application under Sec. 438 of Cr.P.C. (New Sec. 482 of BNSS), 2023 has been rejected.

(2.) The appellant is apprehending his arrest in connection with Crime No.192/2019 registered at Police Station - Manendragarh, District (M.C.B.) (C.G.) for commission of the offence punishable under Ss. 420, 34 of the Indian Penal Code, Ss. 4, 5 of Prize Chits and Money Circulation Schemes (Banning) Act and Sec. 10 of Protection of Depositors Interest Act, 2005.

(3.) This is the second bail application by way of criminal appeal. Earlier bail application of the appellant was rejected vide order dtd. 28/3/2025.