RAHUL KASHIRAM GANDHARV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this First Bail Application under Sec. 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail, as he has been arrested in connection with Crime No. 293/2024, registered at Police Station : Sirgitti, District Bilaspur, (C.G.) for the offence punishable under Ss. 380, 457 and 201 of Indian Penal Code, 1860.

(2.) The case of the prosecution, in brief, is that the complainant, Arti Nishad, made a complaint at Police Station Sirgitti, alleging that on 11/4/2022, she had gone to attend the funeral of her uncle at Khutaghat. Upon returning home on 22/4/2022, she found that the lock of her house had been broken, the household articles were scattered, and several items were missing, including one gold ring, a Samsung Galaxy tablet, a camera, a hard disk, a watch, two silver ornaments, and a piggy bank, with the total value estimated at Rs.30,000..00 Subsequently, an investigation was conducted by the police, and based on the memorandum statement of the applicant, he was arrested.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. He further submits that the articles were not seized from the possession of the applicant and merely on the basis of suspicion, the applicant has been arrested. He further submits that the applicant has 03 criminal antecedents of the year 2020, 2021, the detail of the same has been explained in the covering memo and he is in jail since 28/10/2024 and the trial is likely to take some time for its conclusion. Therefore, he prays for grant of bail to the applicant.