DWARIKA PRASAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is an application filed under section 439 of the Code of Criminal Procedure seeking grant of regular bail to the applicant who has been arrested in connection with Crime No. 50/2013 registered at P.S. Shivrinarayan, Distt. Janigir Champa (C.G.) for the offence punishable under Section 394/34 IPC.

(2.) The applicant along with two other persons consumed liquor in the company of complainant Sadanand Dewangan and thereafter they looted Rs. 83,000/- from the said complainant.

(3.) Learned State Counsel would oppose the prayer for grant of bail. However, he would submit that the concerned SHO has reported that the applicant has no previous antecedents of committing any other crime.