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Judgment
This is the first bail application seeking for grant of bail to the Applicants who are in jail since 03.11.2017 in connection with Crime No. 171 of 2017
registered at Police Station Pussour, District Raigarh, for the offence punishable under Section 394/34 IPC.
The allegation as per prosecution is that, the present applicants is said to have on the date of incident i.e. 26.09.2017 abruptly stopped the
complainant who was going on a four wheeler and is said to have demanded money from them and out of fear the complainant is said to have paid an
amount of Rs.1030/-. In addition, another Rs.200/-was also borrowed from the nearby Gupta Restaurant and paid to the present applicants.
Learned Counsel for the applicants submits that the very fact that after borrowing an amount of Rs.200/-from Gupta Restaurant the complainant
has paid the said amount to the applicants by itself shows that the nature of allegation would not fit in the definition of robbery as is defined under
Section 394 IPC. Thus, prayed for applicants to be released on bail.
The State counsel opposing the application submits that the present applicants is said to have put the complainant under severe threat and out of
fear the complainant has paid money to the applicants, and as such they do not deserve for bail.
Without commenting on merits, considering the totality of the facts and circumstances of the case particularly taking into consideration the nature of
allegations and also considering the period of custody undergone by the applicants, this Court is of the opinion that the present is a fit case where the
Applicants can be enlarged on bail.
Accordingly, the application for grant of bail is allowed. It is directed that the Applicants shall be released on bail on their furnishing a personal bond
for a sum of Rs.20,000/- each with one surety of the like sum to the satisfaction of the concerned Trial Court for their appearance as and when
directed.