[Cites 6, Cited by 0]
Chattisgarh High Court
Smt. Aarti Jangde vs State Of Chhattisgarh on 10 March, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:11479
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 2135 of 2026
Smt. Aarti Jangde W/o Ramprasad Jangde Aged About 37 Years R/o
Devri (Pandhi), Police Station - Seepat, District - Bilaspur, Chhattisgarh.
... Applicant(s)
versus
State Of Chhattisgarh Through Police Station - Seepat, District -
Bilaspur, Chhattisgarh.
... Respondent(s)
For Applicant(s) : Mr. Aakash Singh, Advocate.
For Respondent(s) : Mr. Saumya Rai, Dy. G.A.
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
10/03/2026
1. This is the first bail application filed under Section 483 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') for
grant of regular bail to the applicant who has been arrested in
connection with Crime No. 14/2026 registered at Police Station
Seepat, District - Bilaspur (C.G.) for the offence punishable under
Sections 420, 34 of the Indian Penal Code.
2. Case of the prosecution, in brief, is that the complainant Parvati
Kesharwani lodged an FIR alleging that the present applicant was
running Shakhi Credit Sahakari Samiti Maryadit (Shakhi Bank),
Masturi. It is alleged that the applicant collected an amount of Rs.
3,13,883/- from different beneficiaries and also obtained Rs.
27,00,000/- from the complainant on the pretext of financial
dealings. Based on the said allegations, the present crime has
been registered against the applicant. Hence, the bail application.
3. Learned counsel for the applicant submits that the applicant has
not committed any offence and he has been falsely implicated in
offence in question. He further submits that the present applicant
is a lady and co-accused, namely, Smt. Hemlata Sahu has
already been granted anticipatory bail by this Court vide order
dated 11.02.2026 in MCRC No.219 of 2026 and the case of
present applicant is better than that of the said co-accused. The
applicant is in jail since 07.01.2026, the applicant has no criminal
antecedent, charge-sheet has been filed and the trial is likely to
take some time for its conclusion. Therefore, he prays for grant of
bail to the applicant.
4. On the other hand, learned State Counsel opposes the bail
application and submits that the charge-sheet has been filed in
the present case. He further submits that allegedly the applicant
while running Shakhi Credit Sahakari Samiti Maryadit (Shakhi
Bank), Masturi, obtained money from various beneficiaries and
also took Rs. 27,00,000/- from the complainant, therefore, the
applicant is not entitled for grant of bail.
5. I have heard learned counsel appearing for the parties and
perused the case diary.
6. Taking into consideration the facts and circumstances of the case,
nature and gravity of offence, period of detention of the applicant
since 07.01.2026, the fact that though the applicant while running
Shakhi Credit Sahakari Samiti Maryadit (Shakhi Bank), Masturi,
obtained money from various beneficiaries and also took Rs.
27,00,000/- from the complainant, but considering the fact that the
present applicant is a lady and co-accused, namely, Smt. Hemlata
Sahu has already been granted anticipatory bail by this Court vide
order dated 11.02.2026 in MCRC No.219 of 2026, further the
applicant has no criminal antecedent and charge-sheet has been
filed, as such, this Court is of the view that the applicant is entitled
to be released on bail in this case.
7. Accordingly, the application is allowed.
8. Let the Applicant-Smt. Aarti Jangde, involved in Crime No.
14/2026 registered at Police Station Seepat, District - Bilaspur
(C.G.) for the offence punishable under Sections 420, 34 of the
Indian Penal Code, be released on bail on her furnishing a
personal bond with two sureties in the like sum to the
satisfaction of the Court concerned with the following conditions:-
(i) The applicant shall file an undertaking to the
effect that she shall not seek any adjournment on
the dates fixed for evidence when the witnesses are
present in court. In case of default of this condition,
it shall be open for the trial court to treat it as abuse
of liberty of bail and pass orders in accordance with
law.
(ii) The applicant shall remain present before the
trial court on each date fixed, either personally or
through her counsel. In case of her absence,
without sufficient cause, the trial court may proceed
against her under Section 269 of Bharatiya Nyaya
Sanhita.
(iii) In case, the applicant misuses the liberty of bail
during trial and in order to secure her presence,
proclamation under Section 84 of BNSS. is issued
and the applicant fails to appear before the court on
the date fixed in such proclamation, then, the trial
court shall initiate proceedings against her, in
accordance with law, under Section 209 of the
Bharatiya Nyaya Sanhita.
(iv) The applicant shall remain present, in person,
before the trial court on the dates fixed for (i)
opening of the case, (ii) framing of charge and (iii)
recording of statement under Section 351 of BNSS.
If in the opinion of the trial court absence of the
applicant is deliberate or without sufficient cause,
then it shall be open for the trial court to treat such
default as abuse of liberty of bail and proceed
against her in accordance with law.
9. Office is directed to send a certified copy of this order to the trial
Court for necessary information and compliance.
Sd/-
(Ramesh Sinha)
CHIEF JUSTICE
Akhil
