Chattisgarh High Court
Smt. Geeta Devi And Anr vs State Of Chhattisgarh 20 Wpt/184/2018 ... on 30 October, 2018
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
M.Cr.C. No.7222 of 2018
1. Smt. Geeta Devi, wife of Shri Vrijkeshwar Gupta, aged about 68 years,
Occupation Housewife,
2. Saraswati Gupta, D/o Vrijkeshwar Gupta, aged about 33 years,
Occupation Housewife,
Both R/o Ring Road Jarhagarh, P.S. and Tahsil Ambikapur, District
Surguja, Chhattisgarh
---- Applicants
versus
State of Chhattisgarh through the Station House Officer, Police
Station Ambikapur, District Surguja, Chhattisgarh
--- Respondent
For Applicants : Ms. Hamida Siddiqui, Advocate For Respondent/State : Shri R.K. Jaiswal and Shri Bhaskar Payashi, Panel Lawyers Hon'ble Shri Justice Arvind Singh Chandel Order on Board 30.10.2018
1. This is the second bail application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the Applicants who have been arrested in connection with Crime No.221 of 2018 registered at Police Station Ambikapur, District Surguja for offence punishable under Sections 307, 498, 34 of the Indian Penal Code.
2. On 23.8.2018, the first bail application (M.Cr.C. No.5468 of 2018) was withdrawn by Learned Counsel for the Applicants seeking liberty to file a fresh application after examination of the injured Complainant Khusbu. On that date, the first bail application was accordingly dismissed as withdrawn granting liberty in favour of the Applicants. It is submitted that Complainant Khusbu has not yet been examined. Since I do not see any change in the circumstance, the second bail 2 application deserves to be and is accordingly dismissed. However, the Trial Court is directed to expedite the matter and conclude the trial as early as possible.
Sd/-
(Arvind Singh Chandel) Judge Gopal