VEDPRAKASH SINHA @ YOGESH SINHA vs STATE OF CHHATTISGARH

Court: Chhattisgarh High Court
Case type: MISC.CRIMINAL CASE (ANTICIPATORY BAIL)
Decided on: 01-04-2026

<div> 1 2026:CGHC:15075 2026:CGHC:15075 NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR MCRCA No. 479 of 2026 Vedprakash Sinha @ Yogesh Sinha S/o Ishwar Sinha Aged About 26 • Years R/o House No. 1721, Near Teman Traders, Shriram Nagar, Changorabhatha, Raipur, District- Raipur (C.G.) ... Applicant(s) versus • State of Chhattisgarh Through Station House Officer, Police Station- Purani Basti, District- Raipur (C.G.) ... Respondent(s) (Cause title is taken from Case Information System) For Applicant(s) : Mr. Veer Verma and Mr Ankush Borkar, Advocate For Respondent(s) : Dr. Saurabh Kumar Pande, Dy.A.G. Hon'ble Shri Ramesh Sinha , Chief Justice Order on Board 01/04/2026 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.230/2025 registered at Police Station – Purani Basti, District: Raipur, C.G. for the offence punishable under Sections 308(2), 111(1) of Bhartiya Nyay Sanhita, 2023 and Section 4 of Chhattisgarh Protection of Debtors Act, 1937. 2. Case of the prosecution, in brief, is that the police station Telibandha sent a letter to Police Station – Purani Basti stating that in 2 2026:CGHC:15075 connection with Crime No. 332/2025 registered at Police Station Telibandha under Sections 296, 115(2), 351(2), and 3(5) of the Bharatiya Nyaya Sanhita, a raid was conducted at the residence of the absconding accused Rohit Singh Tomar, resident of Sai Villa, Bhatagaon, Raipur, for the purpose of his arrest. When the police raided his residence, his family members did not cooperate in the investigation. Thereafter, a search warrant was obtained from the jurisdictional Judicial Magistrate First Class, Raipur, and a search was conducted on 03.06.2025. During the search, the accused was found absconding; however, documents relating to purchase and sale of land, agreement stamps, blank stamp papers signed and filled, as well as blank cheques were recovered from his residence. These articles were seized and sent to Police Station Purani Basti for further action. During the course of investigation, statements of Jaideep Banerjee, Manish Sahu and Nasir Bakhsh were recorded. In their statements, they stated that Rohit Tomar, Virendra Singh Tomar, Shubhra Tomar and others, in lieu of loans given by them, used to obtain filled cheques, blank cheques and signatures on blank stamp papers as security and would keep them with themselves. They would then continuously threaten the borrowers with harm to life and property and with sending them to jail, in order to extract excessive interest. It was further alleged that by intimidating and threatening people, they also got land registered at throwaway prices. They used to collect most of the interest amount in cash (unaccounted), while a portion of the interest was deposited in the bank accounts of their employee Yogesh and family member Shubhra Tomar.Upon investigation, sufficient evidence was found indicating the commission of the offence by the accused Rohit Tomar, Virendra Tomar, Divyansh Tomar and others, and accordingly Crime No. 3 2026:CGHC:15075 230/2025 was registered under Sections 308(2), 111(2) of Bharatiya Nyaya Sanhita and Section 4 of Chhattisgarh Protection of Debtors Act, 1937 and the matter was taken up for investigation. During investigation, accused Divyansh Singh was taken into police remand and interrogated. During interrogation, he stated that the work of recovering money was carried out by Bunty, Akash, Yogesh, Manish Manikpuri, Amit Sahu, Sunil, Rohit and their other associates. Since the investigation against accused Rohit Singh Tomar, Yogesh Sinha, Akash Mishra, and others is still incomplete, the investigation against them has been kept pending under Section 193(9) of the Bharatiya Nagarik Suraksha Sanhita. However, as sufficient evidence has been found against the accused Divyansh Singh, Shubhra Singh Tomar, Jitendra Devangan, Bunty Sahare, Bhavna Singh, and Virendra Singh Tomar for committing offences under Sections 308(2), 111(2) of the Bharatiya Nyaya Sanhita and Section 4 of Chhattisgarh Protection of Debtors Act, 1937, the charge-sheet and subsequently supplementary charge- sheet have been filed against them. 3. Learned counsel for the applicant submitted that co-accused Rohit Singh Tomar had preferred an SLP (Crl.) No.20358/2025 before the th Apex Court and the same has been allowed by the Apex Court on 20 February, 2026 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 but she do not dispute the fact that co-accused Rohit Singh Tomar had preferred an SLP (Crl.) No.20358/2025 before the Apex Court and the th same has been allowed by the Apex Court on 20 February, 2026. 4 2026:CGHC:15075 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, </div><table><thead><tr><th>considering the fact that</th><th>co-accused Rohit Singh Tomar had</th></tr></thead><tbody></tbody></table><div> preferred an SLP (Crl.) No.20358/2025 before the Apex Court and the </div><table><thead><tr><th>same has been allowed by the Apex Court on 20</th><th>th</th><th>February, 2026,</th></tr></thead><tbody></tbody></table><table><thead><tr><th>therefore,</th><th></th><th>I am inclined to grant anticipatory bail to the present</th></tr></thead><tbody></tbody></table><div> applicant. 7. Accordingly, the instant MCRCA is allowed and it is directed that in the event of arrest of the applicant – Vedprakash Sinha @ Yogesh Sinha 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 </div>