[Cites 5, Cited by 0]
Chattisgarh High Court
Dolamani Matari vs State Of Chhattisgarh on 6 April, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:15602
Digitally
NAFR
signed by
VAISHALI
VAISHALI LUCKY
LUCKY NAGARIA
NAGARIA Date:
2026.04.07
16:20:48
HIGH COURT OF CHHATTISGARH AT BILASPUR
+0530
MCRCA No. 502 of 2026
1 - Dolamani Matari S/o Ghanshyam Matari Aged About 37 Years R/o
Village- Bichhiya (Baroli), Basna, Mahasamund, Chhattisgarh.
2 - Shadab Usman S/o Md. Umar Usman Aged About 32 Years R/o
Usmaniya Bada, Motor Stand Ward, Dhamtari, District- Dhamtari,
Chhattisgarh.
3 - Md. Abdul Ameen Sheikh S/o Md. Abdul Samad Sheikh Aged About 43
Years R/o Bti Colony, Shankar Nagar, Raipur, District- Raipur,
Chhattisgarh.
4 - Ashutosh Singh Kachchhwaha S/o Arun Singh Kachchhwaha Aged
About 25 Years R/o Village- Parasi, District- Gaurela-Pendra-Marwahi,
Chhattisgarh.
... Applicant(s)
versus
1 - State of Chhattisgarh Through The Station House Officer, Mohla,
District- Mohla-Manpur-Ambagarh Chowki, Chhattisgarh.
... Respondent(s)
(Cause title is taken from Case Information System)
For Applicants : Mr. Shantam Awasthi, Advocate
For Respondent/State : Ms. Vaishali Mahilong, Dy.G.A.
Hon'ble Shri Ramesh Sinha, Chief Justice
Order on Board
06/04/2026
1. This first anticipatory bail application under Section 482 of the
Bhartiya Nagarik Suraksha Sanhita, 2023 has been filed by the
applicants, who are apprehending their arrest in connection with
Crime No.8/2026 registered at Police Station - Mohla, District:
Mohla-Manpur-Ambagarh Chowki, C.G. for the offence punishable
under Sections 420, 467, 468, 471 read with Section 34 of IPC.
2. Case of the prosecution, in brief, is that on the basis of a complaint
lodged by the District Education Officer, the crime in question came
to be registered alleging that the present applicants were appointed
as Assistant Grade-III / Data Entry Operators in the erstwhile
Chhattisgarh State Education Aayog vide appointment orders dated
09.09.2021, and that after abolition of the said Aayog, they were
taken into the School Education Department and were thereafter
posted/transferred in different establishments. It is further the
allegation of the prosecution that the applicants had secured such
appointments on the basis of forged appointment documents, and on
the said allegation Crime No. 0008/2026 was registered against them
for the offences under Sections 420, 467, 468, 471 read with Section
34 of the Indian Penal Code.
3. Learned counsel for the applicants submitted that applicants are
innocent and have falsely been implicated in crime in question. He
also contended that the allegation levelled against the present
applicant is that applicants had secured such appointments on the
basis of forged appointment documents on the post of Assistant
Grade-III/ Data Entry Operators. It is further contended that
applicant are already suspended from their jobs, therefore, he
submits that the present applicants are also entitled to be released
on anticipatory bail.
4. On the other hand, learned State counsel, appearing for the non -
applicant/State, opposes the prayer for grant of anticipatory bail.
5. I have heard learned counsel for the parties and perused the
materials available on record.
6. Considering the facts & circumstances of the case, submission of
learned counsel for the parties, materials available on record,
considering the fact that applicants have already been suspended
from their respective posts; therefore, I am inclined to grant
anticipatory bail to the present applicants.
7. Accordingly, the instant MCRCA is allowed and it is directed that in
the event of arrest of the applicant No.1 - Dolamani Matari,
applicant No.2- Shadab Usman, applicant No.3- Md. Abdul Ameen
Sheikh and applicant No.4- Ashutosh Singh Kachchhwaha on
executing a personal bond and one surety in the like sum to the
satisfaction of the arresting Officer, he shall be released on bail on
the following conditions:-
(a) The applicant 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.
(b) The applicant shall not act in any manner which will be
prejudicial to fair and expeditious trial.
(c) The applicant shall appear before the trial Court on each
and every date given to him by the said Court till
disposal of the trial.
(d) The applicant and the surety shall submit a copy of
their adhaar card along with a coloured postcard full size
photo having printed the adhaar number on it, which shall
be verified by the trial Court.
(e) The applicant shall not involve himself in any offence of
similar nature in future.
Sd/-
(Ramesh Sinha)
Chief Justice
vaishali
