SUJIT KUMAR ARMO 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 applicants who have been arrested in connection with Crime No. 189/2023 registered at Police Station Pali, District Korba (C.G.), for the offence punishable under Ss. 458, 307 and 395 of the Indian Penal Code.

(2.) Case of the prosecution, in brief, is that on 11/6/2023, the present applicants along with other accused persons break through the house of complainant and started disputing on the fact that the son of complainant has ablazed their motorcycle due to which the accused person had given a blow on head of the victim with a wooden stick and thereafter all of them have looted their motorcycle and mobile phone and escaped the place of incident.

(3.) None appears nor is any representation made on behalf of the applicants to press this application when the case is called out.