SANJAY SAHU 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. 416/2018 registered at Police Station Khamtarai, District Raipur, (C.G.) for the offence punishable under Sections 420, 467, 468, 471, 120 (B) of the Indian Penal Code.

(3.) Case of the prosecution, in brief is that complainant Pushpa Vishwakarma is resident of village Gitanagar, Bhanpuri. When she went to bank to get the entry in the passbook at Chhattisgarh Rural Gramin Bank, Branch Bhanpuri then she came to know that some unknown person has withdrawn Rs. 1,22,000/- by ATM from her account. She had suspicion on applicant No. 1 Sanjay Sahu. On the memorandum of applicant No. 1 Sanjay Kumar Sahu Rs. 2000/- has been seized form him. On the memorandum of applicant No. 2 Vijay Kumar Sahu Rs. 1500/- has been seized from him.