Chattisgarh High Court
Aman Mahant vs State Of Chhattisgarh on 20 September, 2022
Author: Rajani Dubey
Bench: Rajani Dubey
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No.7452 of 2022
Aman Mahant, S/o Shri Kanwal Das, Aged About 20 Years, R/o
Village Pipara, Police Station - Nawagarh, Civil And Revenue
District - Jangir - Champa, Chhattisgarh
---- Applicant
Versus
State of Chhattisgarh Through the District Magistrate Janjgir, Civil
and Revenue District Janjgir - Champa, Chhattisgarh
---- Respondent
For Applicant Mr. P. M. Shriwas, Advocate For Respondent Mr. B. P. Banjare, Dy. GA Hon'ble Justice Smt. Rajani Dubey Order On Board 20/09/2022
1. The applicant has preferred this first bail application under Section 439 of Cr.P.C., as he has been arrested in connection with Istagasa No.03/2022, registered at Police Station Akaltara, District Janjgir-Champa (C.G.) for the offence punishable under Section 41 (1-4) of CrPC and Section 379/34 of IPC.
2. The prosecution story, in brief, is that the complainant lodged a written report alleging that the applicant in connivance with the other co-accused persons committed theft of vehicle from his house. Thereafter, a case was registered against the accused persons for the aforesaid offence.
3. Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the crime in question. The applicant has been arrested only on the basis of suspicion and has wrongly been roped in the instant case and no identification parade has been conducted by the prosecution and no article has been seized from the applicant. He further submits that the applicant is in jail since 31.07.2022 and trial may take some time in its conclusion. Therefore, the present applicant may be released on bail.
4. On the other hand, learned State counsel opposes the bail application.
5. I have heard learned counsel for the parties and perused the case diary.
6. Having considered the facts and circumstances of the case, nature and gravity of the offence, particularly the seriousness of the offence, the present is not considered to be a fit case to release the applicant on regular bail at this stage.
7. Accordingly, the bail application is dismissed.
Sd/-
Rajani Dubey Judge Nirala