MANOJ VAISHNAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As applicant in above two bail applications is one and the same, they are being heard together and disposed off by this common order.

(2.) M.Cr.C. No. 4984/2021 has been filed for grant of regular bail to applicant, who is in custody since 30.5.2020 in connection with Crime No. 74/2020 registered at Police Station Ganj, Raipur (CG) for commission of offence punishable under Sections 419, 420, 467, 468, 471, 120B of the Indian Penal Code.

(3.) M.Cr.C. No. 6788/2021 has been filed for grant of regular bail to applicant who is in custody since 30.5.2020 in connection with Crime No. 150/2021 registered at Police Station Kotwali, Raipur (CG) for commission of offence punishable under Sections 419, 420, 467, 468, 471, 120B, 34 of the Indian Penal Code.