Chattisgarh High Court
Ragahav Singh Thakur vs State Of Chhattisgarh on 25 August, 2021
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
M.Cr.C (A). No. 980 of 2021
Ragahav Singh Thakur S/o Kedar Singh Thakur, Aged About 32 Years,
R/o Word No. 2 Near Jyoti Kirana Store, 27 Kholi, Vikas Nagar, Police
Station -Civil Line Bilaspur, District - Bilaspur, Chhattisgarh.
---- Applicant
Versus
State of Chhattisgarh Through, Police Station -Civil Line, District -
Bilaspur, Chhattisgarh.
---- Respondent
M.Cr.C (A). No. 959 of 2021
Srimati Mamta Singh Baghel W/o Indrajeet Singh Baghel, Aged About 58
Years, R/o Village Mauhar, Tahsil -Raghurajnagar, District -Satna, (M.P.)
Presently Residing At The House of Devendra Singh, Imlipara Bilaspur,
Tehsil and District -Bilaspur, Chhattisgarh.
----Applicant
Versus
State of Chhattisgarh Through Police Station -Civil Line, District -Bilaspur
Chhattisgarh.
--- Respondent
For Applicant : Mr. Sumit Singh, Advocate.
For State : Mr. B.L. Sahu, Advocate.
(Proceedings through video conferencing)
Hon'ble Shri Parth Prateem Sahu, J
Order on Board
25/08/2021
Heard.
1. As above bail applications arise out of same crime number, they are
being heard together and decided by this common order.
2. This is an application filed under Section 438 of Cr.P.C. for grant of
anticipatory bail to applicants as they apprehend their arrest in
connection with Crime No.80/2021 registered at Police Station -Civil Line,
Bilaspur, District -Bilaspur, for commission of offence punishable under
Sections 292 C(2) Municipal Corporation Act, 1956; Sub-rule (10) of Rule
3 and Rule 13 of Nagar Palika Colonizer ka Registrikaran Nirbandhan
Shart Niyam, 2013.
3. Case of the prosecution is that on 21.12.2020, Building Permission
Officer, Municipal Corporation, Bilaspur lodged written report before
concerned Police Station mentioning therein that land bearing Khasra
No.1644 recorded in name of Smt. Mamta Singh Baghel has been sold
by her power of attorney holder Raghav Singh Thakur by illegal plotting.
Based upon written report, FIR is registered against applicants.
4. Learned counsel for the applicants submits that applicant Smt. Mamta
Singh Baghel in MCRCA/959/2021 is having land recorded in her name
in village -Mangla, District - Bilaspur. As she is residing in Satna,
(Madhya Pradesh), she had given power of attorney to Raghav Singh
Thakur for supervision and selling of land. Raghav Singh Thakur has not
sold the land to different persons, but it is sold to only one person ie
Deen Bandu Pandey. He further submits that in no manner it can be said
that any criminality is attached to the act of Smt. Mamta Singh. Applicants
have not committed any offence as alleged against them. Even otherwise
offences alleged against applicants are not heinous and punishable with
maximum imprisonment upto 7 years under Municipal Corporation Act.
He submits that looking to the nature of offence registered against the
applicants, arrest is not necessary. Applicants are reputed person of
society hence they may be enlarged on anticipatory bail. In support of
his contentions, he relied upon judgment passed by Hon'ble Supreme
Court in case of Arnesh Kumar vs. State of Bihar and Anr reported in
(2014) 8 SCC 273.
5. Learned State Counsel opposes the submissions made by learned
counsel for the applicant, however, he admits that applicant Raghav
Singh Thakur has sold the land to one person only ie Deen Bandu
Pandey. Applicant Smt. Mamta Singh Baghel has been shown to be
resident of Satna, (MP).
6. Heard learned counsel for the parties.
7. Considering the entire facts and circumstances of the case, nature of
allegations, submissions made by parties, without commenting anything
on merits of the case, I am inclined to grant anticipatory bail to applicants.
8. Accordingly, application is allowed and it is directed that in the event of
arrest of the applicants in connection with the crime in question, they
shall be released on anticipatory bail by the officer arresting them on their
furnishing a personal bond in the sum of Rs.25,000/- each with one
surety in the like sum to the satisfaction of the Arresting Officer. The
applicants shall also abide by the following conditions :
(i) that the applicants shall make themselves available for
interrogation before the Investigating Officer as and when required;
(ii) that the applicants shall not, directly or indirectly, make any
inducement, threat or promise to any person acquainted with the
facts of the case so as to dissuade him/her from disclosing such
facts to the Court or to any police officer;
(iii) that the applicants shall not act, in any manner, which will be
prejudicial to fair and expeditious trial; and
(iv) that the applicants shall appear before the trial Court on each and
every date given to them by the said Court till disposal of the trial.
Sd/-
(Parth Prateem Sahu)
Judge
Jamal/-
