High CourtsSingle Bench

Shahnawaj Khan vs State Of Chhattisgarh

Chhattisgarh High Court · Decided on 6 April 2018 · Citation: (2018) 04 CHH CK 0054

HON’BLE JUDGES
SANJAY K. AGRAWAL, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 406
RESULT
Dismissed
CASE NUMBER
MCRC No. 1721 of 2018
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

9 paragraphs · 141 words
1.

Heard.

2.

This is the second bail application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in

connection with Crime No. 40/2015 registered at Police Station Basantpur, District Rajnandgaon (C.G.), for the offence punishable under Sections 406

and 408 of the Indian Penal Code.

3.

The applicant's first bail application was dismissed on merits by order of this Court dated 31.07.2015 passed in M.Cr.C. No. 3225/2015.

4.

After hearing learned counsel for the parties, I do not find any new good ground or any change in the circumstances of the case to entertain this

second bail application. Consequently, the second bail application is rejected. However, the trial Court is directed to expedite the trial and conclude the

proceedings within the shortest possible time.

5.

Certified copy, as per rules.