LINGARAM KODOPI Vs. STATE OF CHHATTISGARH
LAWS(SC)-2014-2-12
SUPREME COURT OF INDIA (FROM: CHHATTISGARH)
Decided on
February 07,2014
Lingaram Kodopi
Appellant
VERSUS
STATE OF CHHATTISGARH
Respondents
Cited Judgements :-
ANITA ALIAS NEETU VS. STATE OF UT CHANDIGARH [LAWS(P&H)-2022-9-33] [REFERRED TO]SHER KAUR VS. STATE OF PUNJAB [LAWS(P&H)-2022-9-90] [REFERRED TO]
GUDUR SANDEEP REDDY VS. STATE OF TELANGANA [LAWS(TLNG)-2020-12-22] [REFERRED TO]
PANDU VITHAL MULLUR VS. STATE OF KARNATAKA [LAWS(KAR)-2016-3-290] [REFERRED TO]
KETANBHAI LALITBHAI PATEL VS. STATE OF GUJARAT [LAWS(GJH)-2016-1-2] [REFERRED TO]
ARDHAM RANJIT REDDY VS. STATE OF TELANGANA [LAWS(TLNG)-2021-3-19] [REFERRED TO]
HARJIT KAUR VS. STATE OF PUNJAB [LAWS(P&H)-2022-9-35] [REFERRED TO]
MANJIT KAUR VS. STATE OF PUNJAB [LAWS(P&H)-2022-9-37] [REFERRED TO]
KESHA VS. STATE OF HARYANA [LAWS(P&H)-2022-5-206] [REFERRED TO]
PATASHO DEVI VS. STATE OF HARYANA [LAWS(P&H)-2022-9-91] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)Both these appeals arise out of common order dated 8.7.2013 passed by the High Court of Chhattisgarh, whereby applications for bail preferred by these two appellants were rejected.
(3.)Appellants are related to each other. The appellant Lingaram Kodopi is the nephew of the appellant Soni Sori (Lingaram's father and Soni Sori's husband were the real brothers). Both these appellants have been implicated under Sections 121, 124(1) and 120B of the Indian Penal Code as well as Section 8 (1) (2) (3) of the Chhattisgarh Jansuraksha Adhiniyam and Sections 10 & 13 of the Unlawful Activities of the Act. For the alleged offence under the aforesaid provisions crime No. 26/2011 with Police Station Kuakonda district Dantewada, Chhattisgarh is registered against them alongwith certain other persons. Both have been arrested in connection with the aforesaid case.
(2.)Both these appeals arise out of common order dated 8.7.2013 passed by the High Court of Chhattisgarh, whereby applications for bail preferred by these two appellants were rejected.
(3.)Appellants are related to each other. The appellant Lingaram Kodopi is the nephew of the appellant Soni Sori (Lingaram's father and Soni Sori's husband were the real brothers). Both these appellants have been implicated under Sections 121, 124(1) and 120B of the Indian Penal Code as well as Section 8 (1) (2) (3) of the Chhattisgarh Jansuraksha Adhiniyam and Sections 10 & 13 of the Unlawful Activities of the Act. For the alleged offence under the aforesaid provisions crime No. 26/2011 with Police Station Kuakonda district Dantewada, Chhattisgarh is registered against them alongwith certain other persons. Both have been arrested in connection with the aforesaid case.
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