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Judgment
10 paragraphs · 238 wordsThis is repeat bail application seeking for grant of bail to the Applicant who is in jail since 25.07.2017 in connection with Crime No. 188 of 2017
registered at Police Station Sakti, Distt. Janjgir Champa for the offence punishable under Section 379 IPC. The earlier bail application was dismissed
as withdrawn on 24.11.2017 with liberty to revive the same after the material prosecution witnesses are examined.
The appellant has enclosed along with the present application, the statements of the material witnesses examined on behalf of the prosecution. A
perusal of same would show that most of the material prosecution witnesses have turned hostile and have not supported the case of the prosecution.
After verification, this aspect is also not disputed by the counsel for the State.
Given the aforesaid factual matrix of the case and also taking note of the fact that most of the prosecution witnesses have turned hostile and have
not supported the case of the prosecution, this Court is of the opinion that the present is a fit case where the Applicant can be enlarged on bail.
Accordingly, the application for grant of bail is allowed. It is directed that the Applicant shall be released on bail on his furnishing a personal bond
for a sum of Rs.20,000/- with one surety of the like sum to the satisfaction of the concerned Trial Court for his appearance as and when directed.