Chattisgarh High Court
Subal Kumar Choudhari @ Subi Babu vs State Of Chhattisgarh on 3 September, 2021
1
CRA No.523 of 2020
CRA No.54 of 2021
CRA No.,642 of 2020
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Proceedings through video conferencing
CRA No. 523 of 2020
1. Subal Kumar Choudhari @ Subi Babu S/o Late Satyanarayan
Choudhari Aged About 52 Years R/o Village Patharlasa, Post Dhadora,
Police Station Tetulikhuti, District Navrangpur, Odisha., District :
Nabarangapur *, Orissa
---- Appellant
Versus
1. State of Chhattisgarh Through Station House Officer Police Station
Nagarnar, District Bastar, Chhattisgarh., District : Bastar(Jagdalpur),
Chhattisgarh
---- Respondent
CRA No. 54 of 2021
1. Jadupati Harijan @ Montu Harijan S/o Rupdhar Harijan Aged About 28
Years R/o Village Patharalasa Dhandra Distt. Nabrangpur (Orissa)
---- Appellant
Versus
1. State of Chhattisgarh Through- P.S. Nagarnar (Outpost Bakawand),
Distt. Bastar, Chhattisgarh.
---- Respondent
CRA No. 642 of 2020
1. Manoj Tiwari, S/o Late Ram Niwas Tiwari, Aged About 49 Years R/o
Near Mangal Bhawan, Ambedkar Ward, Jagdalpur, Tehsil And District
Jagdalpur Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh
---- Appellant
CRA No.523 of 2020
CRA No.54 of 2021
CRA No.,642 of 2020
Versus
1. State of Chhattisgarh, Through The Station House Officer, Police
Station Nagarnar Police Chowki - Bakawanda, Bastar District Bastar
Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh
---- Respondent
_____________________________________________________
For respective Appellants - Shri Chandra Bhushan Kesharwani,
Shri Manay Nath Thakur, Shri Malay
Shrivastava, Advocates.
For Respondents/State - Shri V.R.Tiwari, Additional Advocate General
with Shri Arjit Tiwari, Panel Lawyer.
Hon'ble Shri Prashant Kumar Mishra Ag. Chief Justice
Hon'ble Shri Gautam Chourdiya J.
Order on Board
By
Hon'ble Shri Prashant Kumar Mishra Ag. Chief Justice
03-09-2021
1. Since all three bail applications are arising out of the same crime
number, they are being heard and decided by this common order.
2. This appeal under Section 21 (4) of the National Investigation Agency
Act, 2008 has been preferred challenging the order passed by the trial
Court refusing to enlarge the appellants on bail.
3. The prayer for bail is made by the appellants in connection with Crime
No.68/2019, registered at Police Station - Nagarnar (Bakawand),
District - Bastar (C.G.) for offence punishable under Section 4 & 5 of
the Explosive Substance Act read with Section 34 of the Indian Penal
Code, Section 38 (2) and 39 (2) of the Unlawful Activities (Prevention)
Act.
CRA No.523 of 2020
CRA No.54 of 2021
CRA No.,642 of 2020
4. In course of hearing, learned counsel for the appellants fairly submitted
that the trial has come to an end and it is posted for delivery of
judgments after two days i.e. on 06-09-2021.
5. In view of the above, since the trial is already complete, no case for
release of the appellants on bail is made out.
6. Accordingly, all the applications are dismissed.
SD/- SD/-
(Prashant Kumar Mishra) (Gautam Chourdiya)
Acting Chief Justice Judge
Amardeep
