RAJMAL, S/O SHEKU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) First bail applications preferred by the applicants were dismissed as withdrawn vide order dated 04.12.2020 passed in MCRC No.6254 of 2020, MCRC No.6332 of 2020 and MCRC No.6478 of 2020.

(2.) As all these second bail applications filed under Section 439 of Cr.P.C. arise out of the same Crime No.267/2019 registered at Police Station Pandri, Raipur, District Raipur, C.G., for the offence punishable under Sections 457, 380, 34 of Indian Penal Code, they are being disposed of by this common order.

(3.) Prosecution case is that in the intervening night of 01.07.2019 and 02.07.2019, applicants committed theft of some valuable articles worth Rs.4,40,000/- from the house of the complainant. During investigation, statement of the informant/complainant was recorded and the accused persons were apprehended.