SURJEEVAN RAM, vs STATE OF CHHATTISGARH

This is the first bail application filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant who has

been arrested in connection with Crime No.134/2017 registered at Police Station Darima, Distt. Surguja (C.G.) for the offence punishable under

Sections 294,506-B, 323, 324 and 307 of the Indian Penal Code.

Case of the prosecution in brief is that the applicant assaulted the complainant by an axe by which the complainant suffered injury on his head

which was sufficient to cause of death.

Learned counsel for the applicant would submit that the applicant has not committed any offence, he has been falsely implicated in crime in

question, no fracture has been found on the head of the complainant, they are neighbours and he is in custody since 06-11-2017, charge-sheet has

already been filed and no useful purpose will be served by detaining him in jail, therefore, he may be released on regular bail.

On the other hand, learned counsel for the State would oppose the bail application.

I have heard learned counsel appearing for the parties and perused the case diary.

Taking into consideration the facts and circumstances of the case, further taking into consideration the nature and gravity of the offence, pre-trial

detention, no fracture is found on head of the complainant and the charge-sheet has already been filed, this Court is of the opinion that present is a fit

case in which the applicant should be enlarged on regular bail.

Accordingly, the bail application filed under Section 439 of the Cr.P.C. is allowed. It is directed that the applicant shall be released on bail on his

furnishing a personal bond in the sum of Rs.25,000/- with one surety in the like sum to the satisfaction of the concerned trial Court for his appearance

as and when directed.