DEENU ALIAS DINESHWAR THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The accused! applicant has preferred this bail application under Section 439 of the Cr. P.C. for releasing him on bail in Crime No. 344,12004 registered at Police Station: Bhilai Nagar, Dist. Durg. (CG) for the commission of the offence punishable under Sections 341, 323, 324, 302, 201,212 read with Section 34 of the I.P.C.

(3.) Learned Deputy Advocate General for the State frankly admits that allegations and charge-sheet filed against the applicant are for commission of offence under Section 212 of the I.P.C., and the said offence is bailable. On that count he frankly concedes that the applicant deserves to be released on bail and he is not opposing the bail application.