Suresh Kumar vs State Of Chhattisgarh
2025 Latest Caselaw 1195 Chatt

Chattisgarh High Court

Suresh Kumar vs State Of Chhattisgarh on 14 January, 2025

                                         1




                                                         2025:CGHC:2327


                                                                         NAFR

             HIGH COURT OF CHHATTISGARH AT BILASPUR


                           MCRC No. 9100 of 2024

1 - Suresh Kumar S/o Doman Aged About 53 Years R/o Village Kawarabandh
Polce Station Salesasa District - Gondiya (Maharastra).
2 - Premchand Gajlal Lihare S/o Gajlal Aged About 52 Years R/o Village
Khdepar Post Office Sonpuri Police Station Salekasa District - Gondiya
(Maharashtra).
                                                                     ... applicants


                                     versus


1 - State Of Chhattisgarh Through The Station House Officer Police Station
Reserve Center Khairagarh District - Khairagarh - Chhuikhadan - Gandai (C.G.)
                                                               ... Respondent

For applicants        :   Mr. C. K. Sahu, Advocate
For Res./State        :   Mr. R. C. S. Deo Samant, Panel Lawyer

Hon'ble Shri Justice Ravindra Kumar Agrawal Judgment on Board 14.01.2025

1. This is the second bail application of the applicants, this Court vide order

dated 27.11.2024, passed in MCRC No. 5367 of 2024 and 5638 of 2024 the

first bail applications have been dismissed as withdrawn after argument for

some time and a liberty was also granted to the applicants while dismissing

the said bail applications that they may revive their prayer for grant of bail

after examination of the two prosecution witness namely- Pappu @ Heeralal

and Pukhraj.

2. Learned counsel for the applicant would submit that though the aforesaid two

witnesses have not yet been examined but looking to the detention period

and delay in trial, they have filed this second bail application and it is prayed

that they may be enlarge on bail.

3. On the other hand, learned State counsel opposes the bail application.

4. Considering the submission made by the parties particularly considering the

fact that in the order dated 27.11.2024, a liberty was granted to the

applicants to repeat their bail application after examination of two prosecution

witnesses namely- Pappu @ Heeralal and Pukhraj but as per their own

submissions these two witnesses have not yet examined therefore, I am not

inclined to admit this second bail application of the applicants.

5. Accordingly, the present second bail application of the applicants is

dismissed at the motion hearing stage.

Sd/-

(Ravindra Kumar Agrawal) Judge

Date: 2025.01.16 11:04:28 +0530