Chattisgarh High Court
Anil Kumar Sahu vs State Of Chhattisgarh 31 Mcrc/530/2019 ... on 7 February, 2019
Author: Sharad Kumar Gupta
Bench: Sharad Kumar Gupta
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 488 of 2019
Anil Kumar Sahu S/o Netram Sahu Aged About 20 Years R/o Village
Beloudi, Police Station Runchirai, District Balod, Chhattisgarh,
District : Balod, Chhattisgarh.
---- Applicant
Versus
State Of Chhattisgarh Through District Magistrate Durg, District Durg,
Chhattisgarh, District : Durg, Chhattisgarh.
---- Respondent
For the Applicant : Ms. Saumya Sharma, Advocate
For the State : Shri Vinod Tekam, 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.101/2018 registered at Police Station G.R.P. Durg, District Durg (C.G.) for the offence punishable under Section 379 of IPC.
3. Case of the prosecution, in brief is that on 26/10/2018 from the parking of Railway Station, Durg, a motorcycle of complainant Kamal Kishore Verma bearing registration No. C.G.07 LU/2602 was stolen by some unknown person. On the memorandum of applicant same motorcycle was 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 two 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