SANTRAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this first bail application under Sec. 483 of the BNSS, 2023 for grant of bail as he has been arrested in connection with Crime No. 527/2024, registered at Police Station- City Kotwali, district - Baloda Bazar, Bhatapara, Chhattisgarh for the offence punishable under Sec. 191(2), 333, 296, 115(2) and 103(2) of BNS, 2023.

(2.) Brief facts of this case as per the prosecution story are that, on 12/8/2024 a written report was lodged by one Dharam stating that he was then residing at Rajendra Nagar, Raipur and is a permanent resident of Village Khamariya Police Station City Kotwali, District Baloda Bazar Bhatapara, Chhattisgarh. Due to certain land dispute, the Patwari had informed about his arrival for the demarcation at his village. At around 9:30 AM, the appellant along with other co-accused persons came to the village and started assaulting by abusing the informant and his family member with iron rod, stick and pointed rod.

(3.) Learned counsel for the applicant contended that, the applicant is innocent and he has been falsely implicated in the alleged crime, he has not committed any offence as alleged against him. He further contended that deceased who was 80 years old, died after 35 hours of the incident and was under medical observation in which no abnormality was recorded. He contended that the applicant has no criminal antecedents and is in jail since 21st of September, 2024. Moreover the other co-accused persons have been granted bail by this Court. The applicant is ready to furnish adequate surety and shall abide all the directions and conditions which may be imposed by this Court while granting bail.