RAMCHANDRA CHOUHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the first bail application filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant who has been arrested in connection with Crime No.14/2019 registered at Police Station- Khamtarie, District Raipur (C.G.) for the offence punishable under Sections 379, 411/34 of the Indian Penal Code.

(2.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. Hence, it is prayed that applicant be enlarged on regular bail.

(3.) Learned State counsel opposes the bail application and submissions made in this respect. It is submitted that the applicant stole the Iron Rods from the Truck bearing No. CG 04 JE 0277 and has been arrested by the Police on 09.02.2019, as such no case is made out for grant of bail. Hence, he is not entitled for grant of regular bail.