V. MAHENDRA KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This anticipatory bail application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by the applicants, who are apprehending their arrest in connection with Crime No. 20/2025 registered at Police Station - Vaishali Nagar, Bhilai District - Durg (C.G.) for the offence punishable under Ss. 420, 120-B of Indian Penal Code, 1860.

(2.) The prosecution story, in brief, is that Complainant Nidhi Oberai filed a written complaint at Vaishali Nagar Bhilai Police Station, District Durg (C.G.), stating that she purchased 1350 square feet of land through e- auction from PNB Housing Finance Limited. However, a demarcation report by the Revenue Inspector revealed that the land did not match the specified Khasra Number 6420. Instead, it belonged to government khasra land, part of 6148. Despite approaching PNB Housing Finance Limited, the complainant was not refunded the consideration amount of Rs.12,70,500.00 along with interest. The police registered an offense under Ss. 420 and 120-B of the IPC against the applicants. Hence, this application.

(3.) It has been argued by the learned counsel for the applicant that the applicant is innocent and has been falsely implicated in this case. It is submitted that the PNB Housing Finance Limited issued two Demand Draft (DD) of Rs.12,70,500.00 and Rs.1,99,308.00 in the name of complainant along with 6% interest but complainant refused to take the DD, further the PNB Housing Finance Limited is always ready to pay Rs.12,70,500.00 along with the interest of 6% to the complainant but the complainant demanded 18% interest on principle amount, and the applicants made accused in this case merely on account of being employee of PNB Housing Finance Limited, therefore, he prays for grant of anticipatory bail to the applicants.