YUSHUF ANSARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this bail application for grant of bail as he has been arrested in connection with Crime No.97/2019, registered at Police Station Udaypur, District Surguja, for the offence under Section 323 and 302/34 of the Indian Penal Code.

(3.) Applicant and other accused persons have allegedly committed murder of Jamila Khatoon (since deceased) at about 1.00 pm on 22-10-2019.