JITENDRA SINGH Vs. STATE OF C G

JUDGEMENT

(1.) THE applicant has preferred this application for grant of bail as he is arrested in connection with Crime No.35/2011 registered in Police Station-Saja, District - Durg (C.G.) for offence punishable under Sections 294, 506B,353,332,146/34 of I.P.C.

(2.) THE applicant has been arrested on the allegation that at about 01.30 p.m. on 16.02.2010 he obstructed the complainant, who is S.D.O. (PWD) in discharge of his official duty and assaulted him by means of hand and fist. The said officer fell down from the chair and his spectacle was broken.

(3.) LEARNED State counsel has opposed the prayer for grant of bail.