BRIJESH MISHRA @ PAPPU Vs. STATE OF C.G.

JUDGEMENT

(1.) THE applicant has preferred this first bail application under Section 439 of the Cr.P.C. for grant of regular bail, as he is arrested in connection with Crime No. 79/2012 (Cr. Case No. 304/2012 pending in the Court of JMFC, Durg), registered at Police Station -Bhilai Bhatti, Distt. Durg, for the offence punishable under Sections 406, 420, 407, 468 and 471/34 of the IPC. I have heard learned Counsel for the parties and perused the case diary.

(2.) LEARNED Counsel for the applicant submits that this is First Bail application filed on behalf of the applicant for grant of regular bail. No other application of the nature is pending or decided by this Court or by the Apex Court. The application is supported by an affidavit of Narendra Kumar Tiwari, brother -in -law of the applicant.

(3.) ON the other hand, learned Panel Lawyer for the State opposes the bail application and submits that other co -accused persons have committed the offence in connivance with the present applicant who has received an amount of Rs. 75,000/ - and Rs. 50,000/ - has been recovered from the applicant on the basis of his disclosure statement.