RAVISHANKAR SHUKLA 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.148/2020, registered at Police Station Palari, District Baloda Bazar-Bhatapara (CG), for the offence punishable under Sections 302, 201 and 120-B of the Indian Penal Code.

(3.) Applicants have committed murder of deceased namely; Yashwant Sahu, Devendra Sahu and Smt Maheshwari Sahu at 9.00 p.m. on 12.04.2020.