NARAD DAS GENDRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is first bail application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested on 19.11.2020 in connection with Crime No.893/2020 registered at Police Station Bemetara, District Bemetara (C.G.), for the offence punishable under Sections 454, 380 of Indian Penal Code.

(2.) Case of the prosecution, in brief, is that the present applicant has entered into the house of the complainant and stolen the cash Rs.15,830/- and golden ornaments of Rs.42,000/-.

(3.) Learned counsel for the applicant submits that the applicant is innocent person and has been falsely implicated in the crime in question. He further submits that charge-sheet has been filed and he is in jail since 19.11.2020, therefore, the applicant may be released on bail.