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Judgment
16 paragraphs · 290 wordsSince both the bail applications are filed by the same applicant, they are being considered and decided by this common order.
MCrC No.4093 of 2021 :
The applicant has preferred this bail application under Section 439 of CrPC, as he is arrested in connection with Crime No.135/2021, registered at
Police Station Khadgawa, District Koriya (CG), for the offence punishable under Sections 420, 467, 468, 471 of the Indian Penal Code.
MCrC No.4107 of 2021 :
The applicant has preferred this bail application under Section 439 of CrPC, as he is arrested in connection with Crime No.136/2021, registered at
Police Station Khadgawa, District Koriya (CG), for the offence punishable under Sections 420, 467, 468, 471 of the Indian Penal Code.
Applicant has induced and received Rs.3.00 lacs each from the complainants of both the matters assuring them arranging employment in SECL.
The incident happened in the year 2015 for which the written report has been lodged on 29-4-2021.
Learned counsel appearing for the State, per contra, would oppose the bail applications.
Considering the entire facts situation of the case; as also the fact that the applicant is in jail since 16-5-2021; and the offences are triable by the
JMFC, I am of the opinion that present is a fit case to release the applicant on regular bail.
Accordingly, both the bail applications are allowed and the applicant is directed to be released on bail on his executing a personal bond for a sum of
Rs.50,000/- with one surety in 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.
Certified copy as per rules.