SHANKER LAL vs STATE OF CHHATTISGARH

The applicant has been arrested in connection with Crime No. 308/2017 registered at Police Station â€" Manendragarh (wrongly mentioned in P.S.

Chirmiri in certified copy) District- Korea (CG) for alleged commission of offences under Section 457, 380 r/w 34 of IPC.

Case of the prosecution is that the Co-accused entered in the house of victim and stolen ornaments worth Rs. 2,00000/- .

Learned counsel for the applicant submits that the applicant has been falsely implicated. He further submits that investigation and charge sheet has

been filed. Looking to the amount involved in the case and maximum punishment which could be given to the applicant, at this stage he may be

granted bail.

On the other hand, learned counsel for the State opposes bail application and submits that looking to the value of ornaments stolen by the applicant ,

the application may be rejected.

Having considered both the circumstances, value of the ornaments alleged have been stolen and that the applicant is in jail since last five months,

investigation is complete and charge sheet has been filed, I am inclined to grant bail.

Accordingly, the application is allowed. It is directed that the applicant shall be released on bail furnishing a personal bond in the sum of Rs. 25,000/-

along with two local sureties of the like amount to the satisfaction of the Trial Court. He shall appear before the Trial Court regularly on each and

every date, unless exempted from appearance.

Certified copy as per rules.