MANGLURAM KENWAT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this First Bail Application under Sec. 483 of the BNSS in connection with Crime No. 91/2025, registered at Police Station - Akaltara, District: Janjgir-Champa (C.G.) for the offence punishable under Ss. 331(4), 305(a), 317 of the Bhartiya Nyaya Sanhita, 2023.

(2.) The prosecution story brief is that the complainant has lodged a report to the concerned police station, alleging that on the date of incident i.e. on 18/3/2025, that he had locked his house and gone to akaltara Market with his family at around 07:20 pm on 7/3/2025. After returning from the market at around 08:25 pm, he found that the front door of his house was missing. When the entered the house, he found that the items were scattered and three pairs of old gold earrings, one ring, one mangalsutra, three fulli, six pairs of silver toe rings, three rings, a silver coin, a spoon, a bown, a banglem an armlet, a bracelet and cash amounting to Rs.2,000.00 was stolen. Based upon such complaint made by the complainant the police has registered the case against the unknown persons and after the investigation, the police has arrested the present applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. He submits that the applicant has neither entered in the house nor committed stolen of any article of the complainant's house, and the prosecution has not collected the sufficient material from the possession of the applicant regarding theft of the said article and he is in jail since 19/7/2025, conclusion of the trial may take some time, therefore, he prays for grant of regular bail to the applicant.