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Judgment
Sharad Kumar Gupta, J
This is the first bail application under Section 439 of the CrPC and there is no bail application is pending before any other Court.
Perused the case diary provided by the learned counsel for the State in connection with the Crime No.282/2018 registered at Police Station
Baradwar, District Janjgir-Champa (C.G.) for the offence punishable under Section 397 of IPC and Section 25, 27 of Arms Act.
Case of the prosecution, in brief is that on 01/11/2018 about 01.55 p.m. in front of the Durga Platform at Village Talwa applicant was threatening
public at large by showing sword which has been seized from him.
Learned counsel for the applicant submits that he is innocent and falsely implicated in the present case, therefore, he shall be released on bail.
On the other hand, counsel for the State opposes the bail application. He further submits that five other criminal cases have been registered against
the applicant under Section 107 and 116 of CrPC.
Looking to the facts and circumstances of the case,looking to this fact that five other criminal cases have been registered against the applicant,
looking to the seriousness of the alleged offence, looking to the impact of granting bail to the applicant on society, the present bail application is
rejected.