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Judgment
13 paragraphs · 220 wordsRajani Dubey, J
The applicant has filed this application under Section 439 of the Code of Criminal Procedure for grant of regular bail as he is in custody in
connection with Crime No.158/2021 registered at police station Kotwali, Rajnandgaon, district Rajnandgaon (CG) for the offence punishable under
Section 420 IPC.
As per prosecution case, the applicant has cheated and dishonestly induced the property of the complainant for a sum of Rs. 30,11,000 for sale of his
house.
Counsel for the applicant submits that the applicant has been falsely implicated in the case. He submits that the applicant is in jail since 16.03.2021 and
looking to the conduct of the prosecution, it is clear that the trial will take time for its conclusion.
On the other hand counsel for the State opposes the bail application.
Having heard counsel for the parties, considered the totality of the fact, in particular the detention period of the applicant, I am inclined to release him
on regular bail. Accordingly, his application filed under Section 439 of the Code of Criminal Procedure is allowed.
It is directed that in the event of the applicant's furnishing a personal bond in the sum of Rs. 50,000/- with one local surety for the like sum to the
satisfaction of the concerned Court, he shall be released on bail.