RAMESHWAR VISHWAKARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) These are the three bail applications filed under Section 4s39 of the Code of Criminal Procedure for grant of regular bail to the applicants, who have been arrested in connection with Crime No. 1669/2005, registered at Police Station - Khursipar Chowki (Chhawni Police Station), Blulai, District - Durg (C.G.) for the offence punishable under Sections 294, 506 (B), 323, 324 & 427 of IPC, Sections 25 & 27 of the Arms Act and Section 34 (1) (a), (2) of the Excise Act.

(3.) The case of the prosecution is that these applicants went to the house of the complainant namely Satosh Prajapati on 22.12.2005 at about 9.00. p.m., abused and threatened him and also damaged the vehicle of the complainant. It is also the case of the prosecution that during the course of apprehension of the applicants by police liquor in the quantity of 25.920 and 25.920 bulk litres was seized from, two different vehicles on which the applicants were travelling.