RAHUL CHOUDHARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this application for grant of bail as he is arrested in connection with Crime No.596/2021 registered in Police Station Dongaregarh, District Rajnandgaon for offence under Sec. 395, 397, 405, 342 of the IPC, Ss. 25 and 27 of the Arms Act and Sec. 3 of the Lok Sampatti Niwaran Adhiniyam

(2.) This is the 3rd bail application on behalf of the applicant. The first bail application was dismissed as withdrawn with liberty to file after examination of seizure witnesses vide order dtd. 28/4/2022 passed in MCRC No.921/2022 and the second bail application was also dismissed as withdrawn with liberty to file after examination of memorandum and seizure witnesses.

(3.) Learned counsel for the applicant submits that one Hira Singh, seizure witness, has been examined and he has not supported the case of the prosecution. He further submits that co-accused persons have been granted bail by the coordinate Bench. The applicant is in jail since 20/10/2021, therefore, he may be released on bail.