YASHWANT KUMAR AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter was reserved on 4.9.2020 for passing of orders. As a consequence of the written communication dated 29.9.2020 submitted by Shri Alok Nigam, Learned Government Advocate appearing for the State/Respondent that one of the Applicants, namely, Ramakant Patel, who has preferred the anticipatory bail application bearing M.Cr.C.(A) No.1170 of 2020 has now been arrested for the offence in question, M.Cr.C.(A) No.1170 of 2020 stands dismissed as having become infructuous.

(2.) The remaining anticipatory bail applications relate to same crime number, therefore, they are heard and disposed of together.

(3.) The subject applications are first applications for grant of anticipatory bail to the Applicants. They are apprehending their arrest in connection with Crime No.306 of 2020 registered with Police Station Kotwali, Janjgir, District Janjgir-Champa for offence punishable under Sections 408, 409, 418, 420, 120B of the Indian Penal Code.