SANJAY BAGHEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.1693/2021 registered at Police Station City Kotwali, District Raigarh (CG) for the offence punishable under Ss. 294, 506, 323, 392, 34 of the IPC.

(3.) The case of the prosecution is that when the complainant (driver) was going in the truck bearing registration No.CG 13 A D 2523 belonging to one Satish Kumar Choubey, to Singhal Factory, Punjipathra, two unknown persons stopped the truck and requested for lift. Thereafter, the said persons looted the mobile of the complainant, Rs.1000.00 as also the truck. On the memorandum of the applicant, the aforesaid truck, Rs.1000.00 and a mobile phone have been seized.