SURESH JAGAT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the first Bail Application filed by the Applicant under Sec. 439 of Cr.P.C. seeking for grant of regular bail as he has been arrested on 26/1/2022 in connection with Crime No.20/2022 registered at Police Station Khamhardih, Raipur, for the offence punishable under Sec. 379 read with Sec. 34 of I.P.C.

(2.) According to the Prosecution, a complaint was lodged by the Complainant on 25/1/2022 before Police Station Khamhardih, Raipur by alleging inter alia that, on the date of incident, i.e., 20/1/2022, some unknown persons had entered into the Anandam World City and committed theft of certain construction articles like - drainage cover, chamber cover and heavy light, total amounting to Rs.12,000.00. Based upon the said complaint, an investigation was made and during the investigation, the alleged articles were recovered from the house of the Applicant and in view thereof the alleged offence, as mentioned hereinabove, has been registered against him by the concerned Police Station in connection with Crime No.20/2022.

(3.) Learned Counsel for Applicant submits that the Applicant is innocent and has been falsely implicated in connection with the alleged crime. He further contended that as the Applicant is in Jail since 26/1/2022 and the Trial may take some time to conclude, therefore, the Applicant may be enlarged on Bail.