Komal dewangan vs State of Chhattisgarh

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CGHC010333072026 2026:CGHC:38365
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRCA No.1401 of 2026
Komal Dewangan S/o Shri Lukesh Dewangan Aged About 18
Years R/o Bakhrupara Distt. Narayanpur CG ... Applicant
versus
State Of Chhattisgarh Through PS Narayanpur District Narayanpur
CG (As Per FIR) . ... Non-applicant
For Applicant : Mr. Ajay Kumar Mishra, Advocate.
For Non-applicant/State : Mr. Jitendra Shrivastava, G.A.
Hon'ble Shri Ramesh Sinha, Chief Justice
Order On Board
31.08.2026
nd
1. The Applicant has preferred this 2 anticipatory bail
application under Section 482 of the Bharatiya Nagarik
SISTLA
NEELIMA
VISHNU
PRIYA
Suraksha Sanhita, 2023 for grant of Anticipatory Bail,
apprehending his arrest in connection with Crime
Digitally signed by
SISTLA NEELIMA
VISHNU PRIYA
Date: 2026.09.01
11:35:58 +0530

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No.50/2026, registered at Police Station – Narayanpur,
District Narayanpur (C.G.) for alleged commission of offence
punishable under Section 318(4) of BNS. Earlier application
was dismissed as withdrawn vide order dated 04.08.2026
passed in MCRCA No.1243/2026.
2. Brief facts of the case are that complainant Hironda
Dewangan lodged a written report at Police Station
Narayanpur on 15.05.2026 stating that she was running a
women’s self-help group at Narayanpur and maintained a
bank account with Punjab National Bank, which was linked to
mobile number 9406160060 and that an amount of
Rs.5,31,208/- was lying in the said account. Upon finding
that the entire amount had been withdrawn from her account,
she made enquiries with the bank and learnt that the amount
had been transferred through UPI transactions to various
accounts. On further enquiry, she suspected the son of her
tenant, who used her mobile phone for playing games with
her children and allegedly, without her knowledge, activated
her UPI facility and transferred the amount to several
accounts, thereafter spending the entire amount and fleeing
from the place. Based on these allegations, the present FIR
was registered against the Applicant for the offences

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punishable under the aforementioned Sections. Hence, this
application.
3. Learned Counsel for the Applicant submits that the Applicant
is innocent and have been falsely implicated in the present
case and that there is no prima facie material connecting him
with the alleged offences. It is submitted that the allegation
that the Applicant, who is a juvenile aged about 18 years and
studying at Atmanand School, could have accessed the
complainant’s mobile phone without her knowledge, altered
the UPI settings and transferred the amount lying in her bank
account is inherently doubtful, particularly as a mobile phone
contains personal and confidential information and ordinarily
cannot be accessed or operated by another person without
the owner’s knowledge. It is lastly submitted that the
Applicant has no criminal antecedents and trial is likely to
take considerable time for its conclusion, therefore, he may
be granted the benefit of anticipatory bail.
4. Per contra, learned State Counsel opposes the bail
application and submits that an amount of approximately
Rs.5,31,000/- has been fraudulently transferred from the
complainant’s bank account through UPI transactions and
that the allegations against the Applicant are serious in
nature.

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5. I have heard learned counsel for the parties and perused the
material available on record.
6. Considering the submissions advanced by learned Counsel
for the parties, the material available in the case diary, the
nature of allegations levelled against the Applicant that an
amount of approximately Rs.5,31,000/- was fraudulently
transferred from the complainant’s bank account through UPI
transactions, further considering the fact that investigation is
still going on and without further commenting anything on the
merits of the case, this Court is not inclined to extend the
benefit of anticipatory bail to the Applicant.
7. Accordingly, the Anticipatory Bail application of the Applicant
– Komal Dewangan , filed under Section 482 of the BNSS,
2023 in connection with Crime No.50/2026, registered at
Police Station – Narayanpur, District Narayanpur (C.G.) for
alleged commission of offence punishable under Section
318(4) of BNS is hereby rejected .
8. Office is directed to provide a certified copy of this order to
the trial Court concerned for necessary information.
Sd/-
(Ramesh Sinha)
Chief Justice
Priya