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Judgment
19 paragraphs · 371 words@JUDGMENT-JUDGMENT
The accused/applicant has moved this bail application under Section 439 of the Code of Criminal Procedure, 1973 for releasing him on regular bail
during trial in connection with Crime No.11/2020, registered at Police Station Vaishali Nagar, Bhilai, Distt. Durg, for the offence punishable under
Sections 294, 506, 323 and 327 read with Section 34 of the IPC.
Case of the prosecution, in brief, is that the applicant demanded money from the complainant for buying liquor and when the complainant refused,
the applicant abused and caused simple injuries to the complainant and thereby committed the offence.
Learned counsel for the applicant submits that this is the first bail application filed on behalf of the applicant for grant of regular bail, the applicant
has not committed any offence and he has been falsely implicated in the case. The applicant has been arrested on 18-1- 2020.
On the other hand, learned State counsel opposes the application.
I have heard learned counsel for the parties.
Taking into consideration the nature and gravity of offence, facts and circumstances of the case and pretrial detention of the applicant, I am of the
view that it is a fit case to enlarge the applicant on regular bail. Accordingly, the application is allowed.
It is, therefore, directed that the applicant be released on bail on his furnishing a personal bond in the sum of Rs.25,000/- with one surety in the like
sum to the satisfaction of the concerned Court for his appearance as and when directed.
It is made clear that if the applicant has already been released on bail pursuant to the bail bonds already furnished in view of the order passed by
the High Power Committee constituted in compliance of the order of the Supreme Court of India dated 23-3-2020 in the matter of In Re : Contagion
of COVID 19 Virus in Prisons (Suo Motu Writ Petition (C) No.1/2020), he need not furnish bail bonds afresh and the bail bonds already furnished
shall be deemed to be the bail bonds furnished in compliance of the order of this Court, but if he has not furnished bail bonds earlier, then he will be
required to furnish bail bonds.