Chattisgarh High Court
Lukendra @ Laku Sahu vs State Of Chhattisgarh on 13 May, 2022
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 1601 of 2022
Lukendra @ Laku Sahu S/o Shri Sumran Das Aged About 24
Years R/o Village Kesla, Police Station And Tahsil-
Dongergaon, District- Rajnandgaon, Chhattisgarh.
--- Applicant
Versus
State of Chhattisgarh through Police Station- Dogergaon,
District- Rajnandgaon, Chhattisgarh. --- Respondent
For the Applicant : Mr. Rakesh Kumar Thakur, Advocate. For the Respondent : Ms. M. Asha, Panel Lawyer.
Hon'ble Shri Justice Goutam Bhaduri Order on Board 13 .5.2022
1. This is first bail application filed under Section 439 of the Code of Criminal Procedure seeking grant of regular bail to the applicant in Crime No.445 of 2021 of P.S. Dongargaon, Dist. Rajnandgaon C.G) Criminal Case No.4662 of 2021 for the offences punishable under Sections 457, 380 IPC.
2. As per the prosecution case, a report was made by one Abhishek Singh on 07.12.2021 that as a daily routine he closed his show room after working hours in the evening of 6.12.2021 and when he came to open his show room in the morning on 07.12.2021, he found that Rs.65000/- was stolen by breaking open the shutter and thereafter the applicant was arrested and Rs.3500/- was recovered from him.
3. Learned counsel for the applicant submits that on mere suspicion the applicant was arrested and and he is in jail since 18.12.2021. He further submits that the charge sheet 2 has been filed and no further investigation is necessary, therefore, he may be enlarged on bail.
4. Per contra, learned State Counsel opposes the bail application.
5. Having considered the fact that the applicant is in jail since 18.12.2021, charge sheet has been filed and no further investigation is necessary, I am inclined to allow this bail application.
6. Accordingly, the bail application is allowed and the applicant is directed to be released on bail on his executing a personal bond in sum of Rs.25,000/- with one surety in the like sum to the satisfaction of the concerned trial Court for his appearance before the said Court as and when directed. C.c. as per rules.
Sd/-
GOUTAM BHADURI JUDGE Rao