DINURAM YADAV vs STATE OF CHHATTISGARH

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GOURI
MUDALIAR


2026:CGHC:26377
Digitally signed
by GOURI
MUDALIAR
Date: 2026.06.30
14:44:56 +0530
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRCA No. 951 of 2026
Dinuram Yadav S/o Suraj Ram Yadav Aged About 40 Years R/o - 818,
Near Pappu Kirana Store, Amanpuri, Sundar Nagar Ward, Raipur,
District - Raipur (C.G.) (Details Of Applicant Properly Not Mentioned In
Impugned Order Sheet)
... Applicant
versus
State Of Chhattisgarh Through The S H O - Nandini, District - Durg
(C.G.) (Details Of Respondent Properly Not Mentioned In Impugned
Order Sheet)
... Respondent
For Applicant : Shri Aman Tamrakar, Advocate.
For
: Shri Priyank Rathi, G.A.
Respondent/State
Hon'ble Shri Ramesh Sinha, Chief Justice
Order On Board
29/06/2026
1. The applicant has preferred this application under Section 482 of
the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short ‘BNSS’),
for grant of anticipatory bail, apprehending his arrest in connection
with Crime No.201/2025, registered at Police Station Nandini,

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District Durg (C.G.) for alleged commission of offence punishable
under Sections 318(4), 338, 336(3), 340(2), 111(2), 61(2), 3(5) of
BNS, 2023 and Section 66(C) of IT Act.
2. Case of the prosecution, in brief, is that a report has been lodged
by complainant the concern Tahsildar Radheshyam Verma Tahsil
Karyalay Ahivara on 13th August 2025 in police station Nandini
that some unknown persons have changed bhuiya software of
Tehsil Ahiwara and they had the ID of one Patwari and there after
they have created forged Rin Pustika for above land and thus they
have changed the area and other land record and on the basis of
the above forged documents they have also applied for loan in
SBI and when the loan was sanctioned in the name of present
applicant, the fact and the above fraud came into knowledge of
Tehsildar he reported the matter that the above forged persons
have obtained loan facility from State Bank of India and they
misappropriated the entire money and during investigation the
police also found the present applicant is also involved in the
above case. Hence, this anticipatory bail application.
3. Learned counsel for the applicant submits that the applicant is
innocent and has been falsely implicated in the present case. It is
argued that there is no direct material or specific allegation of
fraud against the applicant, and his implication is based only on
the memorandum statements of co-accused persons. It is further
submitted that the main allegation is against Sanjay Verma, while
the alleged fraud was committed due to lapses on the part of the

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bank officials after verification of the land records. The applicant
has no criminal antecedents and is not involved in any other
similar offence. It is also contended that similarly placed co-
accused persons have already been granted anticipatory bail and
regular bail by this Court, and therefore, on the ground of parity,
the present applicant is also entitled to the same relief. He would
submit that the applicant is a permanent resident of address
shown in the cause title, there is no likelihood of his absconding or
tampering with the prosecution evidence, and he undertakes to
abide by all conditions imposed by this Court. Therefore, it is
prayed that the applicant be granted anticipatory bail.
4. On the other hand, learned State counsel opposes the prayer for
grant of anticipatory bail. He would submit that anticipatory bail
application of the main accused Sanjay Kumar Verma has been
rejected by this court in MCRCA No. 1946 of 2025 on 11.12.2025.
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,
allegation against the applicant is that he, in conspiracy with the
co-accused, used forged land records and a forged Rin Pustika
prepared by manipulating the Bhuiya software to obtain a loan
from the State Bank of India in his name, and thereafter
misappropriated the loan amount, thereby committing fraud and

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forgery, further considering the fact that anticipatory bail
application of the main accused Sanjay Kumar Verma has been
rejected by this court in MCRCA No.1946 of 2025 on 11.12.2025,
considering the serious nature of the allegations and also
considering the fact that investigation is still going on, I am not
inclined to grant anticipatory bail to the applicant.
7. Accordingly, the anticipatory bail application of the applicant -
Dinuram Yadav , involved in Crime No.201/2025, registered at
Police Station Nandini, District Durg (C.G.) for alleged commission
of offence punishable under Sections 318(4), 338, 336(3), 340(2),
111(2), 61(2), 3(5) of BNS, 2023 and Section 66(C) of IT Act is
rejected . Sd/-Sd S
Sd/-
(Ramesh Sinha)
Chief Justice

gouri