VISLAVATH AKASH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the third bail application filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.171/2021 registered at Police Station Nagarnar, District Bastar (Jagdalpur) (Criminal Case No.176/2022 pending before the JMFC, Bastar at Jagdalpur) for the offence under Ss. 420, 409, 467, 468 and 471 of the IPC.

(3.) The first bail application was dismissed on 13/5/2022 vide order passed in MCRC No.1734/2022, wherein counsel for the applicant has raised a specific ground that no handwriting expert report has been filed along with the charge sheet. Taking into consideration that the allegations are serious, this Court has rejected the prayer for bail and liberty was granted to the applicant to revive his prayer for bail if the trial is not concluded within next 8 months.