SACHIN DAMOR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the applicant's first bail application filed under Sec. 483 of B.N.S.S./ 439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.475/2016 registered at Police Station Barwani, District Barwani (MP) for offence punishable under Ss. 420, 409, 120-B of IPC and Sec. 3, 4, 5 and 6 of Prize Chit and Money Circulation Act, 1978. The applicant was arrested on 24/8/2022.

(2.) As per the case of the prosecution, the applicant along with other co-accused persons was involved in the aforesaid case of fraud involving Rs.50.00 Crores.

(3.) Counsel for the applicant has submitted that the applicant has been falsely implicated in this matter. He is in custody since 24/8/2022. The main accused Baljit Singh Sandhu has already been granted bail by this Court vide order dtd. 23/9/2025 passed in MCRC No.36304/2025. Thus, he prays for grant of bail on the ground of parity.