TIKESHWAR SINGH @ BITTU THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Earlier the applicant had filed bail applications i.e. MCRC No.3899 of 2021 and MCRC No.1093 of 2021 which was dismissed as withdrawn by this Court vide orders dated 09.07.2021 and 18/03/2021 respectively.

(2.) The applicant has preferred this third bail application under Sec. 439 of Cr.P.C. as he has been arrested in connection with Crime No.1068/2020 registered at Police Chowki- CSEB, Police Station, Kotwali, Korba, C.G. for the offence punishable under Sections 364, 386 read with Sec. 120-B/34 of Indian Penal Code.

(3.) Case of the prosecution, in brief, is that the present applicant along with other four co-accused persons kidnapped the victim namely Latif Khan and extortion money to the tune of Rs.2,10,000.00 was demanded by them and on the basis of report lodged by the complainant, offence under the aforesaid Sections were registered against the applicant and other four co-accused persons.