SANTOSH SAHU Vs. STATE OF C G

JUDGEMENT

(1.) The applicant has preferred this first bail application under Section 439 of the Cr.P.C. for grant of regular bail as he is arrested in connection with Crime No. 190/2004 (ST. No. 14/2013 pending before the ASJ, Bhatapara), registered at Police Station-Simga, Distt. Baloda Bazaar-Bhatapara, for the offence punishable under Sections 302, 147, 148, 294, 323, 506B and 449 of the IPC. I have heard learned counsel for the parties and perused the case diary.

(2.) Learned counsel for the applicant submits that this is First Bail application filed on behalf of the applicant for grant of regular bail. No other application of the nature is pending or decided by this Court or by the Apex Court. The application is supported by an affidavit of Madan Sahu, son of the applicant.

(3.) Learned counsel for the applicant further submits that the applicant has not committed any offence and he has been falsely implicated in crime in question, he is in custody since 25.3.2013. As per case of the prosecution, the applicant was absconding. Twelve persons have been tried and finally acquitted from substantive charges in Criminal Appeal No. 485 of 2008 vide judgment dated 23.11.2011 by this Court. Learned counsel also submits that the applicant is ready and willing to furnish the bail bonds and abide the conditions imposed upon him.