Chhattisgarh HC Denies Pre-Arrest Bail To Man Accused Of Helping Obtain ₹5.9 Lakh In Loans In Complainant’s Name

The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Crime No. 169/2026, registered for alleged offences under Sections 318(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (BNS).

The prosecution alleged that the applicant and co-accused Jitesh Kumar Chandrakar fraudulently obtained a bank loan of ₹5,50,000 and a mobile loan of ₹40,000 in the complainant’s name without his knowledge.

The applicant denied involvement, contending that the co-accused completed the bank formalities and that the complaint was delayed and malicious.

The State and complainant opposed bail, relying on the allegations against the applicant, the alleged withdrawal of the loan proceeds, and the rejection of the co-accused’s anticipatory-bail application.

The Court considered the submissions and case diary.

The application was considered under Section 482 of the BNSS, which provides for anticipatory bail.

The alleged offences were under Sections 318(4) and 3(5) of the BNS.

The Court’s stated reasoning relied on the allegations in the FIR, the alleged manner of the offence, the rejection of the co-accused’s anticipatory-bail application, and the applicant’s antecedents.

The Court considered the allegations against the applicant alongside those against the co-accused and the alleged manner in which the complainant was defrauded.

It also noted that the co-accused’s anticipatory-bail application had been rejected and that the applicant had criminal antecedents, although he had been acquitted in the earlier cases.

On those grounds, the Court declined to grant anticipatory bail, notwithstanding the applicant’s submissions that he was not named in the bank documents and that the allegations were vague.

The Court rejected Hori Lal Pankaj’s application under Section 482 BNSS.