SHANKAR LAL SINGH Vs. STATE OF C.G.

JUDGEMENT

(1.) This is the 2nd bail application preferred by the applicant under Section 439 Cr.P.C. as he was arrested on 13.04.14 in connection with Crime No. 66/2013 registered at Police Station - Gandhi Nagar, Surguja (CG) for the offence punishable under Sections 147, 148, 149, 294, 506-B and 307 IPC. The earlier bail application was dismissed as withdrawn by this Court vide order dated 5.8.14 passed in M.Cr.C. No. 2637/14. Counsel for the applicant submits that in between the complainant himself has been examined before the court below and he has not supported the case of the prosecution and has turned hostile. She further submits that co-accused Wasim Quraishi has already been granted bail by this Court on 27.11.4* in M.Cr.C No. 5764 of 2014 and similarly another co-accused Pradeep Kumar Singh has also been granted bail by this Court on 14.11.2014 in M.Cr.C. No. 5718/2014 and therefore, the present applicant may also be granted bail on the ground of parity.

(2.) On the other hand, State counsel opposing the bail application submits that looking to the nature of offence, the present applicant should not be granted bail. Having heard learned counsel for the parties, taking into consideration the facts and circumstances of the case, particularly the fact that co-accused Wasim Quraishi and Pradeep Kumar Singh have already been granted bail by this Court vide orders dated 27.11.14 and 14.11.2014 respectively, I am of the opinion that it is a fit case where the present applicant can also be released on bail. Accordingly, the application is allowed. It is directed that in the event of the applicant's executing a personal bond for a sum of Rs. 25,000/- with one surety for the like amount to the satisfaction of the trial Court, he shall be released on bail. He shall appear before the trial Court on each and every date given to him by the said Court till disposal of the trial.