RAJA Vs. STATE OF C.G.

JUDGEMENT

(1.) The accused/applicant has moved this bail application under Section 439 of the Code of Criminal Procedure, 1973 for releasing him on regular bail during trial in connection with Crime No. 908/2014 (Criminal Case No. 1585/2015, pending in the Court of Chief Judicial Magistrate, Rajnandgaon) registered at Police Station Kotwali, Rajandgaon, for the offence punishable under Sections 393, 395, 398 of the IPC and under Sections 25 and 27 of the Arms Act. Case of the prosecution, in brief, is that it is alleged that the applicant along with other co-accused persons has attempted to commit dacoity/robbery in Vijaya Bank, Rajnandgaon and thereby the applicant committed the aforesaid offence.

(2.) Learned counsel for the applicant submits that the applicant has not committed any offence and has been falsely implicated in the case and also no dacoity/robbery has been committed by the applicant as such, he is in jail since 12.04.2015 and charge-sheet has already been filed. He further submits that out of 14 witnesses, 07 witnesses have been examined and they have been turned hostile and no useful purpose will be served by keeping him in jail.

(3.) On the other hand, learned counsel for the State opposes the bail application.