NAVAL KUMAR ALIAS NEPAL SINGH Vs. STATE OF C G

JUDGEMENT

(1.) HEARD . This is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.41/2008, registered at Police Station - Dabhara, Distt. Janjgir Champa (C.G.) for commission of the offence punishable under Section 436 of the I.P.C.

(2.) THE case of the prosecution is that on 21.8.2008 at about 10.30 p.m., the complainant noticed that somebody has put on fire the tires of Moped which was there in the room. When she enquired, her brother's wife namely Sadmati told that she had seen the applicant coming from the side of the house of the complainant.

(3.) IT is directed that this applicant shall be released on bail on his furnishing a personal bond in sum of Rs. 10,000/- with one surety in the like sum to the satisfaction of the trial Court for his appearance before the said Court on each date of hearing till disposal of the trial. Application Allowed.