RAMESHWAR SINGH KURRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Applicant is accused in Crime No. 145/2004 registered at Police Station Bhilai Bhatti, Durg, for commission of offence punishable under Sections 379, 420, 467 and 468 read with Section 34 of the IPC.

(3.) First bail application for grant of bail under Section 439 of the Cr. P.C. has been dismissed by this Court on 14/2/2005 on the ground that there is allegation and evidence to show that the applicant obtained a stolen Motorbike, prepared fake documents and on the basis of those documents, he sold the same. There is also evidence to suggest that the applicant is continuously involved in making fake documents of Transport Department.