KAMLAKANT DANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the bail applications are arising out of same crime number, they are being considered and decided by this common order.

(2.) These are the applications filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicants, who have been arrested in connection with Crime No.23/2020, registered at Police Station Gharghoda, District Raigarh (CG) for the offence punishable under Sections 419, 420, 468, 471, 120-B and 306 of the Indian Penal Code.

(3.) Case of the prosecution, in brief, is that the applicants have sold land belonging to their brother namely; Premshankar (since deceased) in the year 2010 as a result of which he committed suicide about three years back.