INDAR SONWANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the first bail application filed under Sec. 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicant who has been arrested in connection with Crime No. 51/2025 registered at Police Chowki Raghunathpur, Police Station Lundra, District - Surguja (C.G.), for the offences punishable under Ss. 303(2) and 3(5) of the Indian Penal Code.

(2.) The prosecution story, in brief, is that the complainant lodged a complaint against unknown persons regarding the theft of a samarsibbal motor pump, and the investigation commenced. During the investigation, the present applicant made an extra-judicial confession before the police authority, and based on this, the aforementioned offences were registered against the present applicant.

(3.) Learned counsel for the applicant submits that the present applicant is an innocent person who has been falsely implicated in the aforementioned case. He submits that the present applicant was implicated in the present case solely because of his previous records and also on suspicion. He further submits that the co-accused person, namely Raju, has already been granted bail by this trial court, and a copy of the same has also been annexed with the present bail application. He also submits that the present applicant has 09 criminal antecedents, 05 cases are under the IPC, 02 cases are under the Excise Act, and the other 02 cases are under the Istagasa, for which he has already provided explanations in the bail application. He further submits that the applicant is in jail since 11/3/2025, conclusion of the trial may take some time, therefore, he prays for grant of regular bail to the applicant.