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Judgment
Goutam Bhaduri, J
This is the First Bail Application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant who has been
arrested on 13.06.2019 in connection with Crime No.150/2013 registered at Police Station Dipika, District Korba (C.G.) for the offence punishable
under Sections 420, 120 (B) 34 IPC.
As per the prosecution case, the applicant along with other three co-accused namely Gangotri, Purendra & Indal Singh received an amount of
Rs.96000/- on 28.11.2013 from one Dilharan and subsequently on the next date took an amount of Rs.1,50,000/- from one Pawan to double it by the
black magic. Subsequently, after the money was given, the applicant who was known as Tantrik Inder fled away, whereas the other co-accused were
arrested. The present applicant was arrested on 13.06.2019.
Learned counsel for the applicant submits that the other three accused were tried and have been acquitted for want of evidence and the amount of
Rs.96000/- was initially seized from Gangotri. He would further submit that the applicant is in jail since 13.06.2019, therefore, he may be released on
bail.
Per contra, learned State counsel opposes the prayer for grant of bail.
Considering the facts of this case and the fact that the applicant is in jail since 12.06.2019 and further taking into that the charge-sheet in this case
has been filed and the charges have already been framed, I am inclined to release the applicant on bail.
Accordingly, the bail application is allowed and the applicant is directed to be released on bail on his executing a personal bond in sum of
Rs.25,000/- with one surety in the like sum to the satisfaction of the trial Court. He is directed to appear before the trial Court on each and every date
given by the said Court.