GOVIND SINGH RAJPUT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD.

(2.) THIS is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No. 214/2009, registered at Police Station-Katghora, District Korba (C.G.), for the offence punishable under Sections 294 & 506 of IPC and Section 3(l)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) IN the present case, the applicant had moved application u/s 439 Cr.P.C. while he was enjoying the protective order passed by the High Court u/s 438 Cr.P.C. Therefore his bail application u/s 439 was maintainable as he was in deemed custody for the purposes of filing the bail application and his application was maintainable, which was dismissed by the Sessions Judge.