Akash Sharma vs State Of Chhattisgarh 32 Mcrc/487/2019 ... on 7 February, 2019

[Cites 3, Cited by 2]

Chattisgarh High Court

Akash Sharma vs State Of Chhattisgarh 32 Mcrc/487/2019 ... on 7 February, 2019

Bench: Sharad Kumar Gupta

                                              1

                                                                                      NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                       MCRC No. 530 of 2019

                Akash Sharma S/o Shri Rajesh Sharma Aged About 19 Years R/o Shop
                 No. 226 Shubash Market Ward No. 31 Zone 02, Police Station
                 Khurseepar, Tahsil And District Durg Chhattisgarh
                                                                         ---- Applicant

                                                   Versus

                 State Of Chhattisgarh Through The District Magistrate, Durg District
                 Durg Chhattisgarh, District : Durg, Chhattisgarh.

                                                                         ---- Respondent

For the Applicant               :       Shri Vijay Kumar Sahu, Advocate
For the State                   :       Shri SRJ Jaiswal, Panel Lawyer
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Hon'ble Shri Justice Sharad Kumar Gupta Order On Board 07 /02/2019

1. This is the first bail application under Section 439 of the CrPC and there is no bail application is pending before any other Court.

2. Perused the case diary provided by the learned counsel for the State in connection with the Crime No.365/2018 registered at Police Station Khurseepar, District Durg (C.G.) for the offence punishable under Section 457, 380 of IPC.

3. Case of the prosecution, in brief is that in the intervening night of 21/12/2018 and 22/12/2018 from the shop of complainant S. Ramarao Friends Corner at Zone-II, Sector 2, Khursipar cash of Rs. 8,000/-, smart Samsum J-2 Mobile, another small Samsung Mobile, one small mobile set of Intex Company, one mobile set made in China, one monitor of Samsumg, Head Phone, memory card, pen drive, chocolate etc. had been stolen by some unknown person. On the memorandum of applicant one monitor, some mobile hand sets and four pen drive etc. seized from him.

4. Learned counsel for the applicant submits that he is innocent and falsely implicated in the present case, therefore, he shall be released on bail.

5. On the other hand, counsel for the State opposes the bail application. He further submits that three other similar type of criminal cases have been registered against the applicant.

6. Looking to the facts and circumstances of the case,looking to the fact that there is no likelihood of the accused to abscond and tamper the evidence, it is directed that if the applicant furnishes two solvent sureties for a sum of Rs. 25,000/- each along with one personal bond of Rs. 50,000/- to the satisfaction of the trial Court concerned with the condition that he will not involve himself in such type of crime in future, he shall be released on bail.

7. Certified copy as per rules.

Sd/-

(Sharad Kumar Gupta) Judge Kamde

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