JITENDRA ALIAS JITTU Vs. STATE OF C G

JUDGEMENT

(1.) HEARD .

(2.) THIS is an application filed u/s 439 of Cr.P.C. for grant of regular bail to the applicant, who has been arrested in connection with Crime No. 148/2009, registered at Police Station- Saraswati Nagar, District Raipur (G.G.), for commission of the offence punishable u/ss 457 & 380/34 of IPC.

(3.) ON the other hand, learned counsel for the State opposes the bail application. Considering the facts and circumstances of the case, particularly the circumstance that the investigation in the matter has already been completed; the charge-sheet has been filed; the applicant is in jail since 9.7.2009 & the disposal of the case is likely to take some more time, I am of the opinion that present is a fit case to enlarge the applicant on regular bail.