ANUJ KUMAR YADAV Vs. STATE OF C.G.

JUDGEMENT

(1.) The applicant has filed this application under Section 439 of the CrPC for grant of regular bail, as he is in custody in connection with Crime No. 151/2011, registered at Police Station Simga, Distt. Bilaspur, for the offence punishable under Section 379 of the IPC.

(2.) I have heard learned counsel for the parties and perused the case diary.

(3.) Learned counsel for the applicant submits that this is the first bail application filed on behalf of the applicant for grant of regular bail. No other application of this nature is pending before this Court or before the Court below. The application is supported by the affidavit of Rukmani, wife of the applicant.