RAJESH SETH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Court is convened through Video Conferencing.

(2.) Heard learned counsel appearing on behalf of the petitioner and carefully perused the material placed on record.

(3.) The petitioner filed an application under Sec. 438 Cr.PC seeking grant of anticipatory bail. The same was accompanied with an I.A. seeking ex-parte ad-interim bail/interim protection during the pendency of the main application.