LALMAN BADKA BASOD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this First Bail Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail, as he has been arrested in connection with Crime No - 336/2024, registered at Police Station - Seepat, District Bilaspur (C.G.) for the offence punishable under Ss. 305(A), 331(4), 317 and 3(5) of Bharatiya Nyaya Sanhita, 2023.

(2.) The case of the prosecution, is that, the complaint was lodged against the unknown person by the complainant (Damodar Prasad Gupta) of Damodar Jewlers before police station Seepat against unknown persons. The incident took place in between 16/7/2024 at night 2:30 PM. Complainant is running a jewelry shop situated at Seepat where theft of ornaments namely; Anklet-100 pieces, Laccha-5 pairs, Girdle (Kardhan)-25 pieces, Nettle(Bichiya)-500pairs, Finger ring-300 pieces, Bangles (Children)-70 pairs, Chain-50 pieces, Coins- 10 and 5 Gms- 15 pieces, Locket- 200 pieces, Bracelet- 20 Pieces, Bangles- 15 pieces, Nosepin-100 pieces, Old Jwellery-1.5 tola, Locket-5 pieces, Statue of deity, Flute and other ornaments made of gold and silver and cash of Rs.5000.00whose total amount of Rs.34, 50, 000.00. The jewelry was seized from one 'Manish Kumar Soni' who molded the silver ornaments into Bars of gold items into balls. He is in jail since 8/8/2024. Charge-sheet has been submitted.

(3.) It is argued by the learned counsel for the applicant that the applicant is innocent and has been falsely implicated in this case. He further submits that the co-accused persons, namely, Siyaram Basod, Manish Soni, Vijay Kumar Basod and Amit Singh Thakur have already been granted bail by this Court vide order dtd. 20/2/2025, 27/3/2025 and 5/2/2025 passed in MCRC Nos. 1427/2025, 2473/2025, 8939/2024 and 153/2025 respectively. It is further submitted that the applicant has one previous criminal antecedent. He also submitted that the charge-sheet has been filed in this case. The applicant is in jail since 8/8/2024 and trial is likely to take quite long time for its conclusion, therefore, he prays grant of bail to the applicant on the ground of parity.