Rewaram vs State of C.G.

Sunil Kumar Sinha, J.—Heard.

This is an application filed u/s 439 of the Code of Criminal Procedure for grant of regular bail to the Applicant, who has been arrested in connection with Crime No. 210/2005, registered at Police Station Nandani, District-Durg (C.G.) for the offence punishable u/s 394 & 427 of I.P.C.

The case of the prosecution is that this Applicant along with his co-accused namely Satish Satnami went to the liquor shop of the complainant and snatched a sum of Rs. 7000/- which was the amount of sale of the liquor shop. The first information report was lodged by one of the employees of the liquor shop in which the name of the present Applicant finds place.

Learned Counsel for the Applicant submits that the Applicant has been falsely implicated in this case. He further submits that there is a seizure of Rs. 500/- from the possession of this Applicant. He prays for releasing the Applicant on bail.

On the other hand, learned State Counsel opposes the bail application.

On the last c ate of hearing, a report about the criminal antecedents of the Applicant was directed to be called by the State. Learned State Counsel submits that the report has been received. He submits that apart from the presents case, another criminal case vide Crime No. 526/1997 was registered against the Applicant.

Considering the facts and circumstances of this case particularly considering the criminal antecedents of the Applicant which shows that there was only one crime registered in the year 1997, I am of the opinion that present is a fit case to enlarge the Applicant on bail.

His application filed u/s 439 of Code of Criminal Procedure is allowed.

Let the Applicant be released on bail on his furnishing a personal bond in sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of the trial Court for his appearance before the said Court on each date of hearing till disposal of the trial.