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Judgment
Learned counsel for the applicants would submit that he has no instruction from the applicants’ side.
It transpires from the order sheets that the matter was listed on default on 01-09-2026 and the learned counsel for the applicants submitted that she has already rectified the defaults pointed out by the Registry. However, the matter was again listed on default on 30-09-2026 and on that day no one appeared on behalf of the applicants on repeated calls, then the case was further adjourned for a week.
Today the matter is again listed for orders on default and when the matter was taken up for hearing learned counsel appearing for the applicants submits that he has no instruction from the applicant.
This is the second bail application of the applicants before this Court. Their first bail application was dismissed as withdrawn vide order dated 24-07-2026 passed by this Court in MCRC No.6457 of 2026 with liberty to repeat the same after filing of the charge sheet.
The facts of the case reveals that on 12-06-2026 the complainant Neeta Baghel had gone to her duty and when in the next morning she came from her duty she saw that the main door of her house was broken and when she entered inside her house she also found that the lock of the almirah was also broken and silver and golden ornaments were stolen. The FIR was lodged by her and during investigation the applicants were arrested and the memorandum statement have been recorded. On the memorandum statement of applicant Vikas Chaturvedi one pair of golden tops, one pair of golden studs, one golden nose pin, one pair of silver anklets, one silver waist band and one waist belt were seized and he disclosed that along with applicant Aman Tandan he committed the ofence. It further transpires that against the applicants other criminal antecedents are there.
Since there are sufficient evidence available in the case diary against the applicants and further that the learned counsel appearing for the applicants has no instruction in the present bail application, the same is hereby dismissed.