Anil Sahu vs State Of Chhattisgarh
2021 Latest Caselaw 2091 Chatt

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                                     Cr.A. No. 684 of 2020

                                                                                 NAFR
                   HIGH COURT OF CHHATTISGARH, BILASPUR
                        (Proceeding through Video Conferencing)
                                 Criminal Appeal No. 684 of 2020
      Anil Sahu S/o Shiv Bahoran Sahu, aged about 30 years, R/o Barampur,
       Police of Police Station Khadgawa, District Koriya (C.G.)
                                                                      ---- Appellant
                                      Versus
      State of Chhattisgarh Through : Station House Officer, Police of Police
       Station - Ajak Baikunthpur, District Koriya (C.G.)
                                                             ---- Respondent/State

  For Appellant             :        Shri Anil Gulati, Advocate
  For Respondent/State :             Dr.(Ms.) Veena Nair, Deputy Advocate General



                    Hon'ble Shri Justice Gautam Chourdiya, J
                              Judgment on Board

01.09.2021

1. This appeal by the accused/appellant under Section 14(A) (2) of the

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989

is directed against the order dated 16.12.2019 passed by the Special Judge,

SC/ST (P.A.), Act, Baikunthpur, District Koriya (C.G.) in Bail Application,

rejecting his regular bail under Section 439 Cr.P.C. The appellant is in jail

since 12.11.2019 in connection with Crime No. 38/2019 for the offence

punishable under Sections 420, 120(B), 467, 468, 471, 506, 406 of IPC and

Section 3 (2) (v-a) of the Scheduled Castes and the Scheduled Tribes

(Prevention of Atrocities) Act, registered at Police Station- Ajak Baikunthpur,

District Koriya (C.G.).

2. As per prosecution case, complainant Surya Pratap Singh made a written

complaint to the Station House Officer of Police Station Khadgawa alleging

in it that the applicant committed cheating of Rs.4,67,000/- by threatening

him and fraudulently obtained rupees from him. Hence, on report being

lodged to the above effect, the aforesaid offences have been registered

against the applicant.

Cr.A. No. 684 of 2020

3. Learned counsel for the appellant submits that the appellant is an innocent

person, he is falsely roped in this case. He further submits that as per

agreement dated 10.07.2021 filed alongwith covering memo dated

19.07.2021, the applicant has returned the entire amount to the complainant.

He also submits that the appellant is in jail since 12.11.2019, charge-sheet

has been filed and due to Covid-19 pandemic, conclusion of the trial is likely

to take some time. Therefore, the appellant be released on bail.

4. On the other hand, learned counsel for the State opposes the appeal.

5. Complainant Surya Pratap Singh is present in person before Help Desk-3 of

this Court and he is identified/verified, an employee of this Court, through his

Aadhar Card. The complainant stated that he has received the entire amount

from the appellant and he has no objection to grant of bail to the appellant by

this Court.

6. I have heard learned counsel for the parties.

7. Considering the facts and circumstances of the case, the nature of allegation

made against the appellant, the fact that the complainant has no objection to

grant of bail to the appellant by this Court as also he stated that he has

received the entire amount from the appellant which confirms the agreement

dated 10.07.2021 filed by the appellant's counsel with covering memo dated

19.07.2021, dispute between the parties have been settled, and that the

appellant is in jail since 12.11.2019, charge-sheet has already been filed,

due to Covid-19, conclusion of the trial is likely to take some time, without

expressing any opinion on the merits of the case, this Court is of the opinion

that present is a fit case for grant of bail to the appellant. Accordingly, the

appeal is allowed and the impugned order is set aside.

8. It is directed that in the event of appellant executing a personal bond for a

sum of Rs.2,00,000/- with two sureties of Rs.1,00,000/- to the satisfaction of

the concerned trial Court, he shall be released on bail on the following

Cr.A. No. 684 of 2020

conditions:-

i. he 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 from disclosing such fact to the Court. ii. he shall not act in any manner which will be prejudicial to fair and expeditious trial.

iii. he shall appear before the trial Court on each and every date given to him by the said Court till disposal of the trial.

iv. he shall not involve himself in any offence of similar nature in future. v. he shall strictly follow the Covid-19 protocol issued by the Central Govt./State Govt./Local Authority.

Sd/-

(Gautam Chourdiya) Judge vatti