MADAN SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicants, who have been arrested in connection with Crime No.81/2020 registered at Police Station Thana - Pendra, District Gaurella Pendra Marwahi (CG) for commission of the offence punishable

(3.) The applicants have allegedly committed theft of mobile phones and batteries from the shop of complainant Roshan Kumar Gupta.