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Judgment
8 paragraphs · 252 words@JUDGMENT-JUDGMENT
Prashant Kumar Mishra, J
Heard.
The applicant has preferred this application filed under Section 439 of the Cr.P.C. for grant of regular bail as he is arrested in connection with crime No.315/2019 registered in Police Station Rakhi, District Raipur (C.G.) for the offence punishable under Section 420 of the IPC.
As per the prosecution case, the applicant has been arrested on the allegation that he extracted sum of ₹ 6,25,000/- from the complainant to arrange employment for MCRC No. 928 of 2020 two of his sons. However, the applicant failed to provide employment as peon and did not return the amount to the complainant.
Learned counsel for the applicant would submit that the incident happened in the year 2017 whereas the FIR has been lodged on 27.11.2019. The offence is triable by Judicial Magistrate First Class.
Learned counsel for the State would oppose the prayer.
Considering the entire fact situation of the case particularly considering the fact that the applicant is in jail since 28.11.2019 and the trial may be delayed due to unprecedented Covid-19 pandemic, this Court is inclined to release him on bail. Accordingly, the application is allowed and the applicant is directed to be released on bail on his executing a personal bond for a sum of ₹ 50,000/- with one surety for the like amount to the satisfaction of the trial Court. He is directed to appear before the trial Court on each and every date given by the said Court.