Chattisgarh High Court
Vishnu Vishwas vs The State Of Chhattisgarh 21 ... on 22 November, 2018
Author: Sharad Kumar Gupta
Bench: Sharad Kumar Gupta
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 7135 of 2018
• Vishnu Vishwas S/o Naveen Aged About 52 Years R/o Jarhi, P.S.
- Bhatgaon, District - Surajpur, CG
---- Applicant
Versus
• The State Of Chhattisgarh Through P.S. - Ambikapur, District -
Surguja CG
---- Respondent
MCRC No. 7409 of 2018 • Munna Ibane Ali S/o Khushnain Ali Aged About 36 Years R/o Village Amandon, Ward No. 6, Pratappur District Surajpur CG
---- Applicant Versus • State Of Chhattisgarh Through The Station House Officer, Police Station Ambikapur, Civil And Revenue District Surguja CG
---- Respondent For applicant Vishnu Vishwas Mr. A.K. Prasad, Adv. For applicant Munna Ibane Ali Mr. P.K. Patel, Adv. For Respondent/State Mr. Neeraj Sharma, Dy. GA.
Hon'ble Shri Justice Sharad Kumar Gupta Order On Board 22-11-2018
1. As above two bail applications arise out of same crime number of same police station, they are being disposed of by this common order.
2. These are first bail applications under Section 439 of the Cr.P.C. preferred by the applicants before this Court and their no bail application is pending before any other court.
3. The applicants have been arrested in connection with Crime No. 296/2018 registered in police station Ambikapur, distt. Sarguja (CG) for offence punishable under Section 489(B)(C) of the IPC.
4. In brief prosecution story is that on 15-6-2018 applicant Munna alias Ibne Ali gave currency notes of Rs. 40,000/- to complainant 2 Birbal Sarkar out of the due amount. On 16-6-2018 the complainant found that 12 notes of 500 denomination, amounting to Rs. 6,000/- were found to be fake. On the memo of applicant Munna alias Ibne Ali, 8 fake currency notes of 500 denomination total amounting to Rs. 4,000/- were seized from him from the pocket of his pant. On the memo of applicant Vishnu Vishwas, 10 fake currency notes of 500 denomination amounting to Rs. 5,000/- were seized from him.
5. Counsel for the applicants argued that the applicants are innocent and falsely implicated hence they be released on bail.
6. On the other hand, the Dy. GA appearing for the State opposed the bail application. However, he submits that no criminal antecedent of the applicants is reported in the police case diary.
7. Looking to the above facts and circumstances of the case, it is ordered that if each applicant furnishes two solvent sureties for a sum of Rs. 50,000/- each along with one personal bond of Rs. 1,00,000/- to the satisfaction of the trial Court concerned subject to condition that they will not commit any offence in future, they be released on bail.
8. CC as per rules.
Sd/-
(Sharad Kumar Gupta) Judge Pathak