BHAGVAT SINGH Vs. STATE OF CHHATTISGHARH

JUDGEMENT

(1.) Heard. The applicant has moved this application under Section 439 of the Cr.P.C. for grant of regular bail in connection with Crime No. 148/2011 registered at Police Station Dongargaon, District Rajnandgaon for the offence punishable under Section 420, 171, 506, 120-B/34 of IPC. The applicant has been arrested on 02-02-2013.

(2.) Case of the prosecution is that the applicant and other accused cheated the complainant and demanded Rs. 2 Lakh, settled at Rs. 80,000/-, before money could be paid, police arrived at the spot.

(3.) Learned counsel for the applicant submits that the applicant's appearance is at later stage, after other accused met with the complainant. He submits that the applicant did not commit any overt act to show that he was involved in the alleged conspiracy and cheating. He further submits that no money has been collected by the applicant and he is in jail since 02-02-2013. It is also submitted that other accused namely Smt. Kanti Bai, Ranjit, Amitabh, Malaram and Heman Lal have been granted bail by the Court below.