AJIT SINGH Vs STATE OF CHHATTISGARH
Bench: J. CHELAMESWAR,S. ABDUL NAZEER
Case number: Crl.A. No.-000805-000805 / 2017
Diary number: 5424 / 2017
Advocates: ATUL KUMAR Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURSIDCITON CRIMINAL APPEAL NO. 805 OF 2017
(Arising out of S.L.P. (Crl.) No.1625 of 2017)
AJIT SINGH …APPELLANT
VERSUS
STATE OF CHHATTISGARH …RESPONDENT
O R D E R
S.ABDUL NAZEER, J.
1 Leave granted.
2 In this case, the appellant has challenged the legality and
correctness of the order passed by the High Court of Chhattisgarh
at Bilaspur in MCRC No.88 of 2017, whereby the bail application
filed by the appellant under Section 439 of the Code of Criminal
Procedure has been rejected.
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3 The appellant was arrested on 28th September, 2016 in
connection with Crime No. 865 of 2016, registered at Police Station
Supela, District Durg (CG) Chhattisgarh for the offence punishable
under Sections 366, 376(2)(g), 120-B, 506 of the IPC and Section
3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of
Atrocities) Act.
4 The contention of the learned senior counsel for the appellant
is that the complaint against the appellant is motivated one, with
an aim to extort money and his property. He has been falsely
implicated in the case. The appellant has been in custody for the
past six and half months. He is ready to abide by any of the
conditions which may be imposed by this Court for enlarging him
on bail. He is ready to stay in Patna, till the disposal of the case.
On the other hand, learned advocate appearing for the respondent
has sought to justify the impugned order.
5 After investigation, final report under Section 173 of the
Cr.P.C. has been filed against the appellant and four other persons
on 19th October, 2016. The case against the appellant is almost
similar to that of other co-accused who have been enlarged on bail.
The accused has been in custody for the past six and half months.
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No criminal antecedents have been reported against the appellant.
We are of the view that it is just and proper to enlarge the appellant
on bail subject to the following conditions:
1 The appellant shall not stay in the State of
Chhattisgarh during the pendency of the case. He
shall stay in Patna during the said period. However,
he is permitted to come to the State of Chhattisgarh
for attending the aforesaid case. He shall personally
appear before the trial court on all the dates of
hearing except under unavoidable circumstances.
2 Soon after release, he shall appear before the
Senior Superintendent of Police, Patna, and notify
his address at Patna to the SSP, Patna. The SSP,
Patna, shall intimate him the jurisdictional Police
Station for his attendance once in a week on every
Sunday between 9.00 a.m. to 5.00 p.m.
3 The appellant shall not tamper with the
evidence during the trial in any manner. He shall
not pressurize or intimidate the prosecution
witnesses. The appellant shall execute a personal
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bond of Rupees one lakh with two sureties for the
like sum to the satisfaction of the trial court.
6 The appeal is allowed accordingly.
…………………………………J. (J. CHELAMESWAR)
…………………………………J.
(S. ABDUL NAZEER) New Delhi; April 28, 2017.
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