JIDHAN AND ORS. Vs. STATE OF C.G.

JUDGEMENT

(1.) HEARD . The applicants are apprehending their arrest in connection with Crime No. 57/2015 registered at Chowki -Lawan, P.S. -Kasdol, Baloda Bazar, District -Bhatapara (C.G.) for alleged commission of offence under Sections 147, 149, 186, 353, 332, 294, 336, 395 of IPC.

(2.) CASE of the prosecution is that during conduct of the applicants, other persons entered the booth and nearby area and it is alleged that the public servant on duty was subjected to criminal force, assault and looted.

(3.) ON the other hand, learned counsel for the State opposes prayer for grant of bail and submits that initially when the report was lodged, the police constable named, some of person having come along with some more persons and later on, the eyewitnesses whose statements were recorded has also named the applicants, therefore, in these circumstances, it is not a case of false implication.