PUSHPENDRA SINGH KESHAV SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on M.Cr.C. No. 887/2004.

(2.) This application under Section 439 of the Cr. P.C. has been filed by the accused/applicant for releasing him on bail in connection with the Crime No. 553/2003 registered at Police Station Bhilai-3, Durg for commission of the offence punishable under Section 420 & 407 read with Section 34 of the Indian Penal Code.

(3.) The case of the prosecution is that the accused/applicant is one of the drivers of the truck bearing No. CGO4 G 1165 in which 135 VCDs were loaded from Gaziabad to be transported to Raipur. However after reaching to the destina-tion 7 VCDs were found missing, accor-dingly a Crime No. 17/2003 was regi-stered against the present accused/applicant and two other accused namely Devi Singh & Durjan Singh for commi-ssion of the offence under Sections 420 & 407 read with Section 34 of the IPC and the charge-sheet has been filed against the accused persons. I have heard learned counsel for the parties.