TAMRADHWAJ YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this bail application under Section 438 of the Cr.P.C. for grant of anticipatory bail as he apprehends his arrest in connection with Crime No.547/2018, registered at Police Station Chhawani, Distt. Durg (CG) for the offence punishable under Sections 384, 386, 506, 34 of the Indian Penal Code.

(2.) As per the case of the prosecution, allegation against present applicant is that one Tapan Sarkar is involved in betting of IPL Cricket Match and asked the complainant to invest money. The applicant is involved on the general statement of participation in demanding money from the complainant.

(3.) Learned counsel for the applicant submits that allegation against the present applicant is vague in nature and no recovery is made from him, therefore, benefit of anticipatory bail may be extended to him.