MANOJ NAGDEVE Vs. STATE OF CHHATTISGARH

JUDGEMENT

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

(2.) Earlier while dealing with the first bail application the Case Diary provided by the learned counsel for the State in connection with crime No. 104/2018 registered at Police Station Basantpur, District Rajnandgaon (C.G.) for the offence punishable under Sections 392, 411, 34 of the Indian Penal Code.

(3.) Prosecution story in brief is that on 12-3-2018 at 9 pm complainant Anand Tejwani was returning back with sale amount of Rs. 6,50,000/- in a scooty. When he reached near Lalbagh, three persons came from behind in a motorcycle, beat the complainant and snatched Rs. 6,50,000/- from him and fled away. At the instance of memorandum of the applicant, Rs. 1 lac was seized from him.