M K RUGI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant. This relates to Crime No. 43/2006, registered at Police Station-Sukma, District-South Bastar, Dantewada (C.G) for the offence punishable under Sections 409, 467, 468 & 420 of the I.P.C.

(3.) Earlier, this applicant was admitted to anticipatory bail by this Court vide order dated 7/12/2006 passed in M.Cr.C. No. 3424/2006. It was directed that in the event of arrest of this applicant, he shall be released on bail on his furnishing a personal bond in sum of Rs. 20,000.00 with one surety in the like sum to the satisfaction of the Officer arresting him with a further direction that the said order shall remain in force for a period of 60 days from the said date, during which, the applicant may apply for regular bail before the concerned Court.