VINOD KASHYAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No. 446/2010 registered at Police Station Civil Lines, Bilaspur, Distt. Bilaspur (CG) for the offence punishable under Sections 302, 147, 148, 149, 294, 506, 323 and 427 of IPC, the applicant has filed this application under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail. The applicant alongwith 6 other co-accused persons have allegedly committed murder of deceased Ramesh Yadav on 7-7-2010.

(2.) Learned Counsel for the applicant would submit that co-accused Rakesh Kashyap, Pammi @ Prashant Kashyap, Kamlesh Kashyap, Mukesh Rajak @ Mukesh Kashyap have already been acquitted by the Trial Court, therefore, the present application for anticipatory bail deserves to be allowed. He has placed reliance on a judgment of the M.P. High Court in Ujagar Singh Vs. State of M.P., 2000 1 MPHT 360.

(3.) Learned State Counsel has opposed the prayer for grant of anticipatory bail. In Joga @ Pilu Vs. State of Chhattisgarh, M.Cr.C. No. 3588 of 2012, decided on 4-10-2012, this Court has already distinguished the above decision of Ujagar Singh , holding thus:--