DEEPU KUMAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the first bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant who has been arrested in connection with Crime No.161/2023 registered at Police Station Mandir Hasoud, District Raipur, C.G. for offences punishable under Ss. 419 & 420 of the IPC.

(2.) Case of the prosecution, in brief, is that the applicant prepared forged I.D in the name of Abhishek Tripathi and collected Rs.750.00 from more than 100 candidates for giving appointment on the the post of Store Keeper and thereby, committed the aforesaid offence.

(3.) Learned counsel for the applicant submits that the applicant has not committed any offence and he has falsely been implicated in crime in question. He further submits that the applicant is in jail since 1/4/2023 and charge-sheet has already been filed and no further custodial interrogation is requires, as such, he be released on bail.