TULSI RAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition came to be filed assailing the order dtd. 3/3/2022 where the High Court while dealing with an application seeking anticipatory bail dismissed the interim relief prayed for by the petitioner and while admitting the bail petition posted the matter for final hearing in due course. The order dtd. 3/3/2022 is extracted hereunder:

(2.) Heard.

(3.) Admit.