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Judgment
11 paragraphs · 231 wordsThis is the First Bail Application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant who has been
arrested on 04.11.2016 in connection with Crime No.256/2016 registered at Police Station Tamnar, Distt. Raigarh (CG) for the offence punishable
under Section 394/34, 120 B of the IPC.
As per the prosecution case, on 03.11.2016 the applicant in association with the other co-accused have looted an amount of Rs.2,46,000/- from the
complainant namely Rakesh Kumar, who is a munim in some firm. Thereby the offence has been committed.
Learned counsel for the applicant submits that only on the basis of the memorandum statement, the applicant has been inculpated and no recovery
has been made from the applicant. He would further submit that out of 29 witnesses only 14 witnesses have been examined and the charge-sheet in
this case has been filed and no further investigation is required, therefore, the applicant may be released on bail.
Per contra, learned State counsel opposes the prayer for grant of bail.
Perused the case-diary documents. Considering the facts & circumstances of this case and the nature of allegations, I am of the view that it is not a
case where the benefit of bail can be granted. Accordingly, the bail application is dismissed. However, the trial Court is requested to expedite the trial.