JAGO ALIAS PILU Vs. STATE OF CHHATTISH GARH

JUDGEMENT

(1.) The applicant has preferred this application for grant of bail as he is arrested in connection with Crime No.14/2011 registered in Police Station -Kuakonda, District - Dantewada (C.G.) for offence punishable under Sections 148, 307/149, 395, 427/149 of I.P.C.

(2.) Applicant along with more than 35 suspected naxalites are alleged to have attempted on the life of Mundra Ram Son", committed dacoity in his house and looted household articles, ornaments, utensils, catties, tractor etc. amounting to Rs.42,81,000/- approximately.

(3.) Learned counsel for the applicant would submit that eight accused persons were sent for trial, however, they have been acquitted by the trial Court by judgment dated 28th March, 201Q, therefore in view of the judgment of Madhya Pradesh High Court in the matter of Ujagar Singh Vs. State of M.P., 2000 1 MPWN 12 the applicant is entitled to be released on bail.