P. Sam Koshy, J
1. This is first bail application seeking for grant of bail to the Applicant who is in jail since 14.11.2017 in connection with Crime No.214 of 2017
registered at Police Station Lalbag, District Rajnandgaon, for the offence punishable under Sections 379, 120-B,420, 467,468, 471,401,201,457 and 380
IPC.
2. The allegation against the applicant is that, the present applicant and the other accused persons are involved in the act of theft of Tractors and used
to sell these stolen Tractors to different persons in different villages by preparing fake documents.
3. The counsel for the applicant submits that the present applicant has remained in custody for a period of more than 15 months and there is no seizure
made from the applicant. The applicant has falsely been implicated in the case only on the basis of memorandum statement of the co-accused. He
further submits that the present applicant also has been made an accused person in crime No.326/2017 registered at same Police Station i.e. Lalbag
and where this court had already vide order dated 07.02.2019 in MCRC No.926 of 2019 granted bail to the present applicant, and therefore, the
applicant be released on bail in the present case also.
4. The State counsel opposing the bail application submits that since the applicant is a part of big racket involved in the commission of organized crime
of stealing Tractors and selling it to different persons by preparing fake documents, the applicant does not deserve bail.
5. Taking into consideration the nature of allegations, the material collected during the course of investigation, the period of custody undergone and
also the fact that the applicant has already been enlarged in an identical case registered at same police station, this court is of the opinion that a strong
case is made out for grant of bail.
6. Accordingly, the application for grant of bail is allowed. It is directed that the Applicant shall be released on bail on his furnishing a personal bond
for a sum of Rs.20,000/- with one surety of the like sum to the satisfaction of the concerned Trial Court for his appearance as and when directed.
