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Chattisgarh High Court
Sampat Kumar Sahu vs State Of Chhattisgarh on 27 February, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
VAISHALI 2026:CGHC:10339
LUCKY
NAGARIA NAFR
Digitally signed by
VAISHALI LUCKY
HIGH COURT OF CHHATTISGARH AT BILASPUR
NAGARIA
Date: 2026.02.28
15:42:11 +0530
MCRCA No. 226 of 2026
• Sampat Kumar Sahu S/o Shri Jugutram Sahu Aged About 41 Years
R/o Vill- Sirpur Main Road Kasdol P.S. And Tah- Kasdol Dist- Baloda
Bazar Bhatapara (C.G.)
... Applicant
versus
• State of Chhattisgarh Through- S.H.O. P.S. Gidhauri Dist- Baloda
Bazar-Bhatapara (C.G.)
... Respondent
(Cause title is taken from Case Information System)
For Applicant : Mr. Ravindra Sharma, Advocate
For Respondent/State : Mr. Nitansh Jaiswal, Dy.G.A.
Hon'ble Shri Ramesh Sinha, Chief Justice
Order on Board
27/02/2026
1. This first anticipatory bail application under Section 482 of the
Bhartiya Nagarik Suraksha Sanhita, 2023 has been filed by the
applicant, who is apprehending his arrest in connection with Crime
No.170/2025 registered at Police Station - Gidhauri, District:
Balodabazar-Bhatapara, C.G. for the offence punishable under
Sections 318(4), 3(5), 111 of BNS.
2. Case of the prosecution, in brief, is that the complainant Deepak
Kumar Dansena lodged the written complaint stating that the main
accused Ramnarayan Sahu has received the amount Rs.
1,58,45,000/- from the complainant and Rs. 93,10,000/- from his
friend Vijay Kumar Sharma in his account and the account of the
other co-accused and gave the assurance that he will invest the
amount in the Share Market and the amount will be doubled in
further 25 months. That on the assurance of the accused
Ramnarayan Sahu, the complainant has received the amount from
his family members and gave it to the accused Ramnarayan Sahu but
he failed to return the amount and the main accused Ramnarayan
Sahu has committed fraud with him and complaint of the
complainant P.S. Gidhauri registered the Crime No. 170/2025 for the
alleged offence punishable U/s 318 (4), 3 (5), 111 of B.N.S. against
the main accused Ramnaranyan Sahu and another and after
investigation filed the charge sheet against him but presently sent the
notice to the present applicant regarding his involvement in the
alleged crime, despite the fact that the applicant has not committed
any offence as alleged against him, that the applicant is victim and
he has alsogiven Rs. 56,60,000/- to the main accused Ramnarayan
Sahu and when he failed to return the amount, the present applicant
has also lodged the written complaint against Ramnarayan Sahu on
29.09.2025 before the Superintendent of Police Baloda Bazar, Dist-
Baloda Bazar-Bhatapara. That the applicant has taken a loan and
then given the said amount to the main accused Ramnarayan Sahu.
3. Learned counsel for the applicant submitted that applicant is
innocent and has falsely been implicated in the present case. He also
submits that applicant is victim and he has also given
Rs.56,60,000/- to the main accused Ramnarayan Sahu and when he
failed to return the amount, the present applicant has also lodged the
written complaint against the Ramnarayan Sahu on 29.09.2025
before the Superintendent of Police Baloda Bazar, District - Baloda
Bazar. He further submits that only of the basis of memorandum
statement of co-accused, applicant has implicated in crime in
question. He further submits that earlier the submission made by the
learned counsel for the State, there are three criminal cases
registered against the applicant, they investigated the same but all
the three cases are not related to the present applicant. Therefore, he
submits that the present applicant is 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 to
the applicant.
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 only on the basis of memorandum
statement of co-accused, he is implicated in this case, moreover,
earlier the submission made by the learned counsel for the State,
there are three criminal cases registered against the applicant, but all
three cases are not related to the present applicant. therefore, I am
inclined to grant anticipatory bail to the present applicant.
7. Accordingly, the instant MCRCA is allowed and it is directed that in
the event of arrest of the applicant - Sampat Kumar Sahu, 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
