PRATAPSINGH S/O DARASINGH 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 applicant, who has been arrested in connection with Crime No.4/2020, registered at Police Station Saja, Dist. Bemetara (CG) for the offence punishable under Sections 379 of the Indian Penal Code.

(3.) Allegation against the applicant is that he committed theft of hiva truck bearing registration No.CG-04-JD-9602 belonging to the complainant Kumar Sahu.