Keshav Singh vs State Of Chhattisgarh

Goutam Bhaduri, J

Since both these bail applications are arising out of the same crime, therefore, they are decided together by this common order.

These are the First Bail Applications filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicants who have been arrested on 25.03.2018 & 24.03.2018 in connection with Crime No.225/2018 registered at Police Station Civil Line District Bilaspur (CG) for the offence punishable under Sections 294, 452, 506B & 34 IPC.

As per the prosecution case, on 13.02.2018 a report was made by Arun Kumar Pandey that the applicants entered into his house and forced him to get his daughter married with Keshav Singh, abused them and threat was extended that if the marriage is not performed then they will throw acid on the family members of the complainant including the daughter. Thereby the offence has been committed.

Learned counsel for the applicants submit that the applicants have been falsely implicated and only on the basis of presumption aggravated report is made. They further submit that the charge-sheet in this case has been filed and no further investigation is necessary, therefore, the applicants may be released on bail.

Per contra, learned State counsel opposes the prayer for grant of bail.

Considering the facts & circumstances of the case and the nature of allegations and also taking into that the applicants are in jail since 24.03.2018, I am inclined to release the applicants on bail.

Accordingly, both the bail applications are allowed and the applicants are directed to be released on bail on each of them executing a personal bond in sum of Rs.25,000/- with one surety in the like sum to the satisfaction of the trial Court. They are directed to appear before the trial Court on each and every date given by the said Court.

It is further directed that the applicants shall make their appearance before the concerned police station once in a month on the first Monday of the month till the trial is concluded so as to ensure that no further aggravated act will be committed by them.