Chhattisgarh HC Grants Anticipatory Bail To LIC Agent Accused Of Withdrawing ₹6,650, As Case Diary Does Not Identify Who Transferred The Policy Money

The complainant alleged that, after his mother’s death, he discovered that ₹6,650 payable under an LIC policy taken in his name had been withdrawn without his receiving it.

The complaint accused the applicant, an LIC agent, of withdrawing the amount; the crime was registered under Sections 419 and 420 of the IPC.

The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, asserting that he was falsely implicated, had no criminal antecedents, and that the case diary contained no material showing his involvement.

The State opposed the application but acknowledged that the case diary contained no documents identifying who had facilitated the transfer.

The applicant’s counsel also stated that a co-accused had returned the amount.

The Court considered the applicant’s request for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

The alleged offences were under Sections 419 and 420 of the IPC.

The Court’s stated considerations were the nature of the allegations, the absence of case-diary documents identifying who facilitated the transfer, and the absence of other criminal antecedents.

No precedent was cited.

The Court found that the case diary contained no documents showing who had acted to transfer the policy amount, leaving the applicant’s alleged role unsupported by such material.

It also noted that the applicant had no other criminal antecedents.

On those circumstances, and without commenting on the merits, the Court considered anticipatory bail appropriate.

The applicant must remain available for interrogation, must not threaten or induce persons connected with the case, must not prejudice a fair and expeditious trial, and must attend each trial-court date until disposal of the trial.