DEEPAK KUMAR BANJARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These are two bail applications arising out of the same crime number. Since the two applicants face the prosecution for the same offence and two applicants have raised common grounds while seeking bail, the two bail applications are being considered and decided by a common order.

(2.) Two Applications are filed under Sec. 439 Cr.P.C. for grant of bail to the applicants. The present two applicants are in jail between 4/2/2022 in connection with Crime number 17/2022 registered under Police Station for the offence punishable under Ss. 435, 436/34 of I.P.C.

(3.) The case of the prosecution against the present applicant is that the present applicant with other co-accused persons is said to have set of fire a small hut constructed by the complainant for parking his four wheeler vehicle. Apart from setting on fire the said hut by the applicants and the other co-accused persons also totally destroyed the vehicle Jeep parked in the hut i.e. CG 08 AE 7381.