TIKESHWAR SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicants have preferred these bail applications for grant of bail as they have been arrested in connection with Crime No.259/2020, registered at Police Station Palari, District Baloda Bazar-Bhatapara for the offence under Sections 395, 397 and 120-B of the Indian Penal Code and Sections 25 and 27 of the Arms Act.

(3.) Informant Savita Verma lodged the FIR informing the police that at about 9.00 pm on 6-7-2020 she and her husband were present in their Sangam Cloth Stores when five accused persons reached there on motorcycles and three of them entered the shop and caused injuries over the neck, left eye and left fingers of her husband Koushal Verma. When she intervened she too was assaulted by hand and fist at the point of knife over her neck. The accused persons took away Rs.60,000/- cash, gold and silver ornaments amounting to Rs.70,000/-; total value of the looted material is Rs.1,30,000/-.