DOLNARAYAN PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since all the bail applications (six 438 and two 439) are arising out of same crime number i.e. Cr.No.386/2020 they are being considered and decided by this common order.

(2.) The applicants have preferred these bail applications for grant of anticipatory bail, as they apprehend their arrest in connection with Crime No.386/2020, registered at Police Station Kharsiya, District Raigarh (CG), for offence punishable under Section 409 read with Section 34 of the Indian Penal Code.

(3.) The applicants have preferred these bail applications under Section 439 of CrPC, as they are arrested in connection with crime No.386/2020 registered at Police Station Kharsiya, District Raigarh, Raipur, for the offence punishable under Section 409 read with Section 34 of the Indian Penal Code.