PARMANAND Vs. STATE OF C.G.

JUDGEMENT

(1.) The applicant has preferred this application for grant of bail as he is arrested in connection with Cr.No.06/10 registered in Police Station-Anda, Distt. Durg for the offence punishable under Section 392/34 of the Indian Penal Code.

(2.) Allegation against the applicant is that he along with co-accused Chandan Singh looted Mangalsutra belonging to complainant Nisha Vaishnav on 8.1.2010 at about 6.45 p.m.

(3.) Learned counsel for the applicant submits that complainant Nisha Vaishnav as well as eyewitness Pushpa Vaishnav have been examined during trial and they have not supported the prosecution case and they have also not identified the applicant in the Court. The applicant is in jail since 11.1.2010 and charge sheet has already been filed.