MADHAV KULDEEP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since all the bail applications are filed by the applicant Madhav Kuldeep, they are being considered and decided by this common order.

(2.) These bail applications have been preferred by the applicant under Section 439 of CrPC for grant of bail, as he is arrested in connection with the following crimes :

(3.) As per the material available in the case diary, the applicant along with other accused persons stopped the bus bearing Registration No. CG-17- F-0930 of Bastar Travels at 9:15 pm on 12.08.2019, instructed all the passengers to get down from the bus and thereafter poured petrol and torched the bus.