Chattisgarh High Court
Himanshu Banjare vs State Of Chhattisgarh on 15 July, 2022
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 5119 of 2022
• Himanshu Banjare S/o Hemendra Banjare Aged About 20 Years Quarter No. 53/b
HSCL Ruabandha Sector Bhilai, Tahsil And District - Durg, Chhattisgarh.
---- Applicant
Versus
• State Of Chhattisgarh Through The District Magistrate, Durg,, District : Durg,
Chhattisgarh
---- Respondent
15/07/2022 Shri T.K.Jha, counsel for the applicant.
Shri Raghavendra Verma, GA for the State. Heard on I.A. No.03/2022, application for grant of interim/temporary bail to the applicant.
The applicant has been arrested in connection with Crime No. 100/2022 registered at Police Station Bhilai Nagar, District Durg for the offence punishable under Sections 147,148,149 and 307/34 IPC.
Counsel for the applicant submits that the applicant is a student of B.Tech Fourth Semester and the examinations are going to be held from 18.07.2022 till 01.08.2022. He submits that he has to prepare for the examinations which is not possible in jail and therefore, looking to the necessity, he may be granted temporary bail.
Counsel for the State has no objection to the submission made by counsel for the applicant.
Considering the submission made by the counsel for the parties and after perusing the documents annexed with the bail application, this Court is of the opinion that the applicant may be granted interim bail.
Accordingly, I.A. No. 03/2022 is allowed and it is directed that on the applicant's furnishing a personal bond in the sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of the trial court of CJM or Remand Magistrate Whomsoever is available), the applicant be released on bail for a period of 18days i.e. from 18.07.2022 till 01.08.2022. The applicant shall also furnish an undertaking that he shall positively surrender before the concerned trial Court on 01 st August 2022.
List this case for final hearing in its due course. C.c. today.
Sd/-
(Rajani Dubey) Judge suguna