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

JUDGEMENT

(1.) This is the second bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicants who have been arrested in connection with Crime No. 35/2015, registered at Police Station -Nevra, District -Raipur (C.G.), for offence punishable under Ss. 201 and 302/34 of the IPC. First bail application of the applicants was dismissed as withdrawn with liberty to revive the same after framing of charge.

(2.) The applicants are facing trial for an offence under Ss. 201/34 and 201 of the IPC. The trial Court by its order dated 29.6.2015 framed the charge against the present applicants only for offence under Sec. 201 and 201/34 of the IPC.

(3.) Mr. Hari Agrawal, learned counsel appearing for the applicants would submit that offence under Sec. 201 of the IPC is bailable offence and in the bailable offence, accused is entitled for bail as a matter of right and therefore, second bail application may be allowed and the applicants may be enlarged on bail.