DILHARAN LAL DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the impugned judgment and order dtd. 25/4/2024 passed by the High Court of Chhattisgarh at Bilaspur in MCRCA No. 434 of 2024, whereby the High Court had rejected the application filed by the present appellant seeking anticipatory bail in connection with Crime No. 2432023 dtd. 26/11/2023 registered at Police Station- Gidhouri, District-Balodabazar-Bhatapara, Chhattisgarh for the offence punishable under Sec. -420 read with Sec. -34 of the Indian Penal Code.

(3.) Heard learned counsel for the parties and perused the material placed on record.