RAHUL SINGH @ SONU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is first bail application under Section 439 of the Cr.P.C. preferred by the applicant before this Court and no other bail application is pending before any other Court.

(2.) Perused the case diary provided by the learned counsel for the State in connection with crime No. 16/2018 registered at Police Station - Rajpur, District - Balrampur (C.G.) for the offence punishable under Sections 380, 457 of the Indian Penal Code.

(3.) Case of the prosecution, in brief is that the complainant - Anil Soni is the owner of Anil Furniture and Electronics, situated beside State Bank of India, Rajpur. In the intervening night of 15.01.2018 and 16.01.2018 some unknown person has stolen from his shop; cash Rs. 23000/-, 20 silver coins, 60-70 wrist watches, mobile handsets, totaling the cost of stolen property to Rs. 107200/-. During the investigation the memorandum of the applicant has been recorded and some stolen articles have been seized from him.