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Judgment
This is the first bail application filed under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicant who has been arrested in connection with Crime No. 266/2026 registered at Police Station – Balod, District Balod (C.G.) for the offence punishable under Sections 318(4), 319(2), 336(3), 338, 340(2) and 3(5) of the Bhartiya Nyaya Sanhita, 2023.
The case of the prosecution, in short, is that on 24.04.2026, the present applicant impersonated Damendra Kumar Ganjir (the owner of the land) and forged land records/revenue accounts to show himself as the owner of the land bearing Khasra Nos. 355/1 and 239/2. It is further alleged that co-accused Narendra and Shrawan attempted to sell the land to another person, who suspected foul play and lodged a report against the applicant and the co-accused persons.
Learned counsel for the applicant submits that the applicant has been falsely implicated in this case and co-accused persons, namely Narendra and Shravan have been enlarged on bail in MCRC/6957/2026 and MCRC/8440/2026 respectively. He further submits that the present applicant has two criminal antecedents and he is in jail since 29.06.2026, conclusion of the trial may take some time, therefore, he prays for grant of regular bail to the present applicant.
On the other hand, learned State counsel opposes the bail application.
I have heard learned counsel appearing for the parties and perused the case diary.
It appears applicant has 02 live criminal antecedents and he along with co-accused persons prepared forged documents and attempted to sell the land owned by someone else. However, charge-sheet has been filed before the competent Court and the present applicant is in jail since 29.06.2026, conclusion of the trial may take some more time.
In view of the aforesaid discussion coupled with the fact that co-accused persons, namely, Narendra and Shravan have been enlarged on bail in MCRC/6957/2026 and MCRC/8440/2026 respectively, this Court is of the considered view that the present applicant is entitled to be released on bail in this case.
It is directed that in the event of the applicant executing a personal bond for a sum of Rs. 50,000/- to the satisfaction of the concerned trial Court, he shall be released on bail on the following conditions:-
he shall make himself available for interrogation by the police officer as and when required;
(b)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; and
he shall not act in any manner which will be prejudicial to a fair and expeditious trial.
The observation made hereinabove is for the purpose of deciding this bail application only, the learned trial Court shall decide the case on its own merits.