NITIN LIMBU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As above two bail applications arise out of same crime number, they were being heard together and are decided by this common order.

(2.) Applicants have filed above applications under Sec. 439 of Cr.P.C. for grant of regular bail to them as they are in custody since 1/4/2021 and 2/4/2021 in connection with Crime No. 327/2018 registered at Police Station Lalbagh, Rajnandgaon for commission of offences under Ss. 302, 201, 120B, 193 of IPC and Ss. 25, 27 of the Arms Act.

(3.) Case of prosecution in brief is that on 10/9/2018 at about 9:30 p.m. merg was reported in concerned police station by Constable of Police Station Lalbagh, District Rajnandgaon that during patrolling duty when he reached near Rewadih Intersection on Nagpur-Rajnandgaon Road at about 8:30 p.m., he saw that one person came out from his car standing on road side bearing registration number CG04-KT-7000 in bleeding condition and fell down on road. Police Constable took injured to District Hospital in government vehicle where doctor declared him brought dead. Based on merg intimation, FIR is registered on same day at about 9:40 p.m. against unknown persons. During course of investigation, applicants were arrested on 1/4/2021 and 2/4/2021 respectively and their memorandum statements were recorded.