MANARAM SONKAR Vs. PRABHAT KIRAN GIRDONIYA

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure, 1973 (in short 'the Code' for quashment of the order dated 25/9/09 passed by Sessions Judge, Raipur whereby learned Sessions Judge, Raipur allowed the application for grant of bail to the respondents No. 1 to 3.

(2.) Order is challenged on the ground that order impugned is perverse and not sustainable under the law and Court has utterly failed to exercise power vested On it and has not considered the fact that respondent may temper with the witnesses and possibility fleeing away the justice.

(3.) Facts necessary for disposal of this petition is the criminal complaint case No. 52/08 was pending before the Judicial Magistrate First Class, Raipur at the instance of present complainant/petitioner against the respondents No.1 to 3 for the offence punishable under Sections 420, 467, 468, 471 of the Indian Penal Code. The respondents No.1 to 3 in custody and on application of the respondents No.1 to 3 filed under Section 439 of the Code. After hearing the parties learned Sessions Judge, Raipur has allowed the petition for grant of bail to the respondents No.1 to 3.