KU. PRIYANKA ISRANI 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. 02/2024 registered at Police Station : Bhakara, District - Dhamtari (C.G.) for the offence punishable under Ss. 392, 397 of the Indian Penal Code and 25, 27 of the Arms Act.

(2.) The prosecution case, in brief, is that complainant, namely, Tarun Soni has lodged a report in the Police Station Bhakara on 3/1/2024 at about 8.10 pm to the effect that he is operating the Jewellary shop in the name of Durga Jewellers at Raipur Dhamtari Main road in front of Radhakrishna Mandir Bhakara. On 3/1/2024 at about 6.45 to 7 pm an unknown boy and the applicant -girl came on his shop by wearing scarf and told me to explore the gold coin. The said unknown boy shown a pistol and the applicant entered into the counter and taken the Ranihaar from the Display Board and ran away. On the basis of report Police Station Bhakara registered an offence under 392, 397 of Indian Penal Code and 25, 27 Arms Act against two unknown persons and after due investigation arrested the applicant on 13/2/2024 for commission of offence under Sec. 392, 397 of Indian Penal Code and 25, 27 Arms Act.

(3.) It has been argued by learned counsel for the applicant that the applicant has been falsely implicated in the present case. He further argued that the jewellery which has been taken by the applicant amounts to only Rs.3000.00, It is further submitted by the learned counsel the applicant is in jail since 13/2/2024 and conclusion of trial will take some time, therefore, he prays that the applicant be enlarged on bail.