PHOOL SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of these matters have been taken up through Video Conferencing.

(2.) As the above mentioned three cases arise out of same crime number, they are heard analogously and are being disposed of by this common order.

(3.) These are applications filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicants, who have been arrested in connection with Crime No. 171 of 2020, registered at Out post Mohara, Police Station Dongargarh, Distt. Rajnandgaon (CG), for the offence punishable under Section 34(2) of the Chhattisgarh Excise Act.