PARMANAND JAMRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicants have preferred this first bail application under Section 439 of CrPC, as they are arrested in connection with Crime No.25/2020, registered at Police Station Salhewara, District Rajnandgaon (CG), for the offence punishable under Sections 302, 201, 34 of the Indian Penal Code.

(3.) Present nine applicants have allegedly assaulted Narad Panche (since deceased) at about 11 pm on 10.05.2020.