Nanhu @ Laxmikant Verma vs State

This is the first bail application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the Applicants who have been

arrested in connection with Crime No.106 of 2017 registered at Police Station Vishrampuri, District Kondagaon for offence punishable under Sections

294, 506, 436, 427 and 453 of the Indian Penal Code.

Case of the prosecution, in brief, is that a report has been lodged by Complainant Smt. Asantin Bai that in the intervening night of 22nd and 23rd of

January, 2017, the present Applicants came to her house and threatened her. When she did not open the door of her house, they went to her field and

set her paddy on fire. On the basis of her report, the aforestated offence has been registered and the Applicants have been arrested on 24.11.2017.

Learned Counsel appearing for the Applicants submits that the Applicants are innocent and due to a previous enmity, they have been falsely

implicated in the case. There is no eyewitness to the alleged incident. It is further submitted that charge-sheet has already been filed. The Applicants

are in jail since 24.11.2017. Trial will take a long time. Therefore, they may be released on bail.

Learned Counsel appearing for the State opposes the bail application.

I have heard Learned Counsel appearing for the parties and perused the entire case diary with due care.

Taking into consideration the facts and circumstances of the case and that the charge-sheet has already been filed, the Applicants are in custody

since 24.11.2017, trial is likely to take time, without further commenting on merits of the case, I am inclined to enlarge the Applicants on bail.

Accordingly, the bail application is allowed.

It is directed that the Applicants shall be released on bail on each of them furnishing a personal bond in the sum of Rs.10,000/- with one solvent

surety of the like sum to the satisfaction of the concerned Trial Court for their appearance before the said Court as and when directed.