Anticipatory bail granted where the applicant allegedly arranged a meeting but received no funds.

The complainant alleged that he was induced to pay commissions in connection with a purported coal-transport contract and transferred a total of ₹73,60,000 to company and other accounts.

The complaint alleged a conspiracy involving several persons, including the applicant.

The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 318(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

The applicant asserted that no money was transferred to his account and that he had no criminal antecedents; the State also acknowledged that no amount had been transferred to the applicant’s account and that he had no criminal antecedents.

Whether the applicant was entitled to anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in light of the allegations and the circumstances placed before the Court.

Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, provides for a direction granting bail in anticipation of arrest.

The alleged offences were under Sections 318(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

The Court stated no separate test or precedent; it considered the facts and circumstances, the nature of the allegations, and the parties’ submissions in deciding the application.

The Court considered the allegation concerning the applicant’s role alongside the submissions that no funds had been transferred to his account and that he had no criminal antecedents—facts also acknowledged by the State.

Having regard to the circumstances and the nature of the allegations, and without commenting on the merits, the Court found it appropriate to grant anticipatory bail.

The applicant must cooperate with interrogation when required, refrain from influencing persons acquainted with the case or otherwise prejudicing a fair trial, and attend the trial court on each date fixed until disposal of the trial.