Chattisgarh High Court
Vijay Navrange vs State Of Chhattisgarh 16 Wps/6992/2008 ... on 17 January, 2020
Author: Rajani Dubey
Bench: Rajani Dubey
1
MCRC No. 7362 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 7362 of 2019
Vijay Navrange S/o Mansaram Navrange Aged About 34
Years R/o Village Telasi, Police Station And Tahsil Pallari,
District Baloda-Bazar-Bhatapara, Chhattisgarh.
---- Applicant
Versus
State of Chhattisgarh Through S.H.O. Police Station Suhela,
District Baloda-Bazar-Bhatapara, Chhattisgarh.
---- Respondent
For Applicant :- Mr. Hemant Gupta, Advcoate For Respondent-State :- Vinod Kumar Tekam, PL Hon'ble Smt. Justice Rajani Dubey Order on Board 17/01/2020
1. The accused/applicant has moved this first bail application under Section 439 of the Code of Criminal Procedure for releasing him on regular bail during trial in connection with Crime No. 229/2019 registered at Police Station - Suhela, District Baloda- Bazar-Bhatapara (C.G.) for the offence punishable under Section 420 of the IPC.
2. The prosecution story, in brief, is that the applicant and the complainant were near relatives and applicant took Rs.1,15,000/- for appose his wife as 2 MCRC No. 7362 of 2019 nurse in Mekahara Hospital. Based on this, offence has been registered. The present applicant has been taken into custody on 17.10.2019.
3. Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the case. He further submits that the applicant has not previous record. Next submission is that as the applicant is in jail since 17.10.2019, he is ready to furnish adequate surety and shall abide by all the directions and conditions which may be imposed by this Court, the present applicant may be released on bail.
4. On the other hand State counsel strongly opposes the bail application.
5. I have heard learned counsel for the parties and perused the entire material available on record.
6. Taking into consideration the nature and gravity of the offence, facts and circumstances of the case and further considering the fact that the present applicant is in jail since 17.10.2019 and as the trial is likely to take some time for its final disposal, this Court is of the view that it is a fit case to release the applicant on bail. Accordingly, the application is allowed.
7. Accused/applicant is directed to be released on bail on their executing a personal bond in the sum of Rs. 50,000/- with one local surety in the like sum to the satisfaction of the trial Court. Applicant is directed to 3 MCRC No. 7362 of 2019 appear before the said Court on each and every date given to him by the said Court.
Sd/-
(Rajani Dubey) Judge Ankit