HEMANT SHASTRI 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. 381/2017 registered at Police Station - Bilha, District - Bilaspur (C.G.) for the offence punishable under Section 420 of the Indian Penal Code.

(3.) Case of the prosecution, in brief, is that the applicant is the resident of village Jhal. He obtained Rs. 35000/- from the complainant Bedram Banjare giving the false promise that he may provide him appointment in Registry Office of the High Court and also given him forged appointment letter.