SAGIR AHMAD vs STATE OF CHHATTISGARH

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CGHC010331772026 2026:CGHC:38373
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRCA No.1400 of 2026
Sagir Ahmad S/o Late Basir Ahmad Aged About 38 Years R/o
Village Anirudhpur, P.S. Ramchandrapur, District- Balrampur-
Ramanujganj (C.G.) ... Applicant
versus
State Of Chhattisgarh Through Police Station Gandhinagar,
District- Sarguja (C.G.) . ... Non-applicant
For Applicant : Dr. Sudeep Agrawal, Advocate.
For Non-applicant/State : Mr. Sangharsh Pandey, G.A.
Hon'ble Shri Ramesh Sinha, Chief Justice
Order On Board
31.08.2026
1. The Applicant has preferred this anticipatory bail application
under Section 482 of the Bharatiya Nagarik Suraksha
SISTLA
NEELIMA
VISHNU
PRIYA
Sanhita, 2023 for grant of Anticipatory Bail, apprehending his
Digitally signed by
SISTLA NEELIMA
VISHNU PRIYA
Date: 2026.09.01
11:35:58 +0530

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arrest in connection with Crime No.142/2026, registered at
Police Station – Gandhinagar, District Sarguja (C.G.) for
alleged commission of offences punishable under Sections
318(4) & 316(5) of BNS.
2.
As per the prosecution case, in brief, on the basis of a written
complaint submitted by Arun Kumar Sharaf, it is alleged that
the Applicant/accused, while working as a Credit Verification
Officer (CVO)/Service Provider at IndusInd Bank, M.G. Road
Branch, Ambikapur, during the period from 10.03.2024 to
06.01.2025, unauthorisedly collected cash amounts from
various two-wheeler loan account holders directly without
issuing valid receipts and allegedly misappropriated a total
amount of Rs.7,50,390/-, thereby committing cheating and
criminal breach of trust. The investigation is stated to be
incomplete and the Applicant’s direct and serious involvement
with the alleged criminal intent has surfaced during
investigation. Hence, this application.
3. Learned Counsel for the Applicant submits that the Applicant
is innocent and has been falsely implicated in the present
case. It is submitted that the Applicant is neither an
employee nor an official of IndusInd Bank, M.G. Road
Branch, Ambikapur and has not collected any amount from

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the bank or its customers. He further submits that the FIR is
belated, as the alleged period of offence is from 10.03.2024
to 06.01.2025, whereas the FIR was registered only on
13.03.2026, which indicates that the allegations are an
afterthought. 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 the Applicant was working as a
Credit Verification Officer of the Bank and had received
amounts from various loan account holders, which he
allegedly failed to deposit with the Bank, therefore, he is not
entitled to be given the benefit of anticipatory bail.
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, the
allegation that while working as a Credit Verification Officer,
he received amounts from various loan account holders
which were allegedly not deposited with the Bank and the fact

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that the investigation is still in progress, without further
commenting 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
– Sagir Ahmad , filed under Section 482 of the BNSS, 2023
in connection with Crime No.142/2026, registered at Police
Station – Gandhinagar, District Sarguja (C.G.) for alleged
commission of offences punishable under Sections 318(4) &
316(5) 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