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Judgment
Applicant has preferred this application under Section 482 of Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of anticipatory bail as he apprehends his arrest in connection with Crime No. 574/2026 registered at Police Station - Civil Lines, Korba District Korba (C.G.) for the offence punishable under Section 318(4)of the BNS.
The prosecution story, in brief, is that on 21.06.2026, the complainant, Dr. Ghazala Parveen, lodged an FIR alleging that the accused, Mohammad Rahmatullah Ansari, induced her and her husband to pay money on the false promise of securing her appointment to the post of Government Dentist pursuant to a recruitment advertisement issued by the Bihar Technical Services Commission. It is alleged that between 18.04.2025 and 12.06.2025, the complainant and her husband transferred various amounts to the bank accounts of the accused and one other person, as instructed by the accused. In this manner, the accused allegedly cheated the complainant and her husband of a total sum of Rs.9,65,000/- (Rupees Nine Lakhs Sixty-Five Thousand only).
Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present crime. He further submits that the applicant has returned the entire amount allegedly received from the complainant. Therefore, he prays that the applicant be granted the benefit of anticipatory bail.
Learned State Counsel opposes the submissions made by learned counsel for the applicant.
Learned counsel for the objector submits that as per his instruction the complainant has received the entire amount of Rs. 9,65,000/-.
I have heard learned counsel for the respective parties.
On due consideration of the facts and circumstances of the case, nature of allegation, submission of learned counsel for the parties, without commenting anything on merits, I am inclined to allow this anticipatory bail application.
Accordingly, application is allowed and it is directed that in the event of arrest of applicant in connection with the crime in question (574/2026), he shall be released on anticipatory bail by the Officer arresting him on his executing a personal bond in the sum of Rs.25,000/- with one surety in the like sum to the satisfaction of the concerned arresting Officer. Applicant shall also abide by the following conditions:
that the applicant shall make himself available for interrogation before the Investigation Officer as and when required;
that 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/her from disclosing such facts to the Court or to any police officer;
that the applicant shall not act, in any manner, which will be prejudicial to fair and expeditious trial;
that 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.
Office is directed to send a certified copy of this order to the trial Court concerned for necessary information and compliance forthwith.