KULDEEP SINGH SAINI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicants have preferred these bail applications under Section 438 of CrPC, as they are apprehending their arrest in connection with Crime No.110/2019, registered at Police Station Utai, District Durg (C.G.), for the offence punishable under Sections 294, 506, 323, 186 and 353 of IPC.

(2.) The present applicants have abused, manhandled, criminally intimidated and deterred the public servant from performing duties. The public servant namely Dashruram Sahu, Sub Engineer of Nagar Panchayat Utai, has sustained simple injuries.

(3.) Learned State counsel would oppose the prayer for grant of bail.