Chattisgarh High Court
Amit Josh vs State Of Chhattisgarh 17 ... on 4 May, 2018
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 2081 of 2018
Amit Josh S/o Archi Josh Aged About 24 Years R/o- Block No. 01/F
Street No. 31 Sector-06 Bhilai Tehsil And District- Durg, Chhattisgarh.
---- Petitioner
Versus
State Of Chhattisgarh Through- SHO, P.S. Bhilai Nagar, District- Durg,
Chhattisgarh
---- Respondent
For Applicant Mr. Avinash Chand Sahu, Advocate For Respondent /State Mr. PK Bhaduri, Government Advocate S.B. Hon'ble Mr. Justice Prashant Kumar Mishra Order On Board 4/5/2018 (1) Heard.
(2) This is the second application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.667/2016, registered at Police Station Bhilai Nagar, District Durg (CG) for the offence under Sections 458, 307, 323/34 of IPC.
(3) Considering the fact that the applicant was earlier involved in 18 criminal cases, although in two or 3 cases, he has already been acquitted, this Court is not inclined to release the applicant on regular bail.
(4) Accordingly, the bail application is dismissed. However, the trial Court is directed to expedite the trial.
Sd/-
Judge (Prashant Kumar Mishra) Shyna