AMIT JOSH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the first bail application filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant who has been arrested in connection with Crime No.557/2015, registered at Police Station ­ Supela, District ­ Durg (C.G.) for the offence punishable under Section 394/34 of I.P.C.

(2.) Case of the prosecution, in brief, is that on 08.08.2015, the complainant, Shashank Verma was standing near the Mall at that time Arshad Ahmad asked him to bring the cigarette when the complainant refused, Arshad Ahmad called the applicant and other co-accused persons and thereafter, the complainant was assaulted by fist and above the eye, some injury was caused by some sharp object and also Rs.1,500/- was looted.

(3.) Learned counsel for the applicant would submit that the incident happened on pity things and the applicant is in jail since 21.08.2015. He would further submit that the charge sheet in this case has been filed and also pity dispute has been inflated. He would further submit that there compromise has been affected between the parties, therefore, would submit that the applicant may be enlarged on bail.