Chattisgarh High Court
Kuldeep Singh Saini vs The State Of Chhattisgarh 6 ... on 17 July, 2020
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRCA No.226 of 2020
• Kuldeep Singh Saini, S/o Ratan Singh Saini, Aged About 49
Years, R/o Bazar Chowk, Utai, Tahsil and Distt. Durg,
Chhattisgarh
---- Appellant
Versus
• The State Of Chhattisgarh, Through Police Station Utai, Distt.
Durg, Chhattisgarh.
---- Respondent
MCRCA No.229 of 2020 • Dr. Ashwani Chandrakar, S/o Late Shri Kaliram Chandrakar, Aged About 70 Years, R/o Village Utai, Police Station Utai, Tahsil and District Durg, Chhattisgarh
---- Appellant Versus • State Of Chhattisgarh, Through Station House Officer, Police Station Utai, District Durg, Chhattisgarh
---- Respondent For Appellants Shri Parag Kotecha and Shri Pravin Dhurandhar, Advocates For Respondent Ms. Fouzia Mirza, Addl. AG Proceeding through Video Conferencing Hon'ble Justice Shri Prashant Kumar Mishra Order On Board 17/07/2020
1. The applicants have preferred these bail applications under Section 438 of CrPC, as they are apprehending their arrest in connection with Crime No.110/2019, registered at Police Station Utai, District Durg (C.G.), for the offence punishable under Sections 294, 506, 323, 186 & 353 of IPC.
2. The present applicants have abused, manhandled, criminally intimidated and deterred the public servant from performing duties. The public servant namely Dashruram Sahu, Sub Engineer of Nagar Panchayat Utai, has sustained simple injuries.
3. Learned State counsel would oppose the prayer for grant of bail.
4. Considering the entire facts situation of the case, this Court is inclined to release the applicants on anticipatory bail. Accordingly, the both the bail applications are allowed and it is directed that in the event of arrest of the applicants, they shall be released on anticipatory bail on each of them executing a personal bond for a sum of Rs.50,000/- with one surety in the like sum to the satisfaction of the Arresting Officer with the following conditions:-
(i) they shall make themselves available for interrogation by a police officer as and when required.
(ii) they shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer.
(iii) they shall not influence the witnesses during pendency of the trial.
Sd/-
Prashant Kumar Mishra Judge Nirala