Chattisgarh High Court
Smt. Sadhna Nagpure vs State Of Chhattisgarh 26 ... on 31 August, 2020
1
MCRC No. 4172 of 2020
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 4172 of 2020
Smt. Sulochna Janghel W/o Mulchand Janghel Aged About 52
Years R/o Vikas Nagar, Gudiyari, Police Station Gudiyari, District
Raipur Chhattisgarh
---- Petitioner
Versus
State Of Chhattisgarh Through Police Station Gudiyari, District
Raipur Chhattisgarh
---- Respondent
MCRC No. 4179 of 2020 Smt. Sadhna Nagpure W/o Santosh Kumar Nagpure Aged About 30 Years (Wrongly Mention In Order Sheet 20 Years) R/o House No. 34, Zone - 2, Khursipar, Bhilai, District Durg, Present Address Vikas Nagar Gudiyari, Police Station Gudiyari, District Raipur Chhattisgarh
---- Petitioner Versus State Of Chhattisgarh Through Police Station Gudiyari, District Raipur Chhattisgarh
---- Respondent ForApplicants Mr. Akhilesh Mishra, Advocate For Respondent /State Ms. Fouzia Mirza, Additional Advocate General Proceedings through Video Conferencing SB: Hon'ble Mr. Justice Prashant Kumar Mishra Order On Board 2 MCRC No. 4172 of 2020 31/8/2020
1. Heard.
2. These are the two applications 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.107/2020 registered at Police Station Gudiyari, Raipur (CG) for the offence punishable under Section 307/34 of the IPC.
3. The applicants have tried to commit murder of injured Sulochna Janghel by hanging her in the house. The victim is the daughter- in-law of applicant Smt. Sulochana Singh and sister-in-law (Bhabhi) of applicant Smt. Sadhna Nagpure.
4. Apart from the medical evidence, the statements of the victim and one Nitin Jangel also incriminate the applicant, therefore, the present is not a fit case to release the present applicants on regular bail at this stage.
5. The bail applications are dismissed.
Sd/-
(Prashant Kumar Mishra) Judge Shyna