SHIV KUMAR PAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicants have preferred this application for grant of anticipatory bail, as they apprehend their arrest in connection with Crime No.37/2019, registered at Police Station GRP Raipur, District-Raipur C.G. for offence punishable under Sections 302, 201, 120B, 34 of the I.P.C.

(3.) The present FIR has been registered upon direction by the Judicial Magistrate First Class under Section 156 (3) of the Cr.P.C. wherein the complainant Mahettar Sahu alleged that his deceased son Dev Kumar Sahu has been murdered by the present accused persons during the intervening night of 15/16-03-2018.