SHIVAM VISHWAKARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the first bail application filed by the applicant for grant of regular bail in connection with Crime No. 1/2021 registered at Police Station Charama, Distt. U.B. Kanker for offence punishable under Section 379 of IPC.

(2.) The case of prosecution in brief is that applicant along with one co?accused stole one motorcycle from toll plaza and thereby, committed the aforesaid offence.

(3.) Learned counsel for the applicant would submit that the applicant has been falsely implicated in crime in question and he has not committed the aforesaid crime. He would also submit that the co?accused Tarun Kumar Yadav has already been released on bail in MCRC No. 8018/2012 decided on 28/10/2021. He would further submit that the applicant is in jail since 09/07/2021 and charge?sheet has already been filed, therefore, he may be released on bail.