VINOD KUMAR AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the aforesaid bail applications are arising out of the Crime No.56/2010, registered at police station Basantpur, Distt. Surguja for the offence punishable under Sections 420, 120-B of the I.P.C. and 3/7 of the Essential Commodities Act, 1955, they are being disposed of by this common judgment.

(2.) The applicants have filed these second bail applications under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail, apprehending arrest in Crime No.56/2010, registered at police station Basantpur, Distt. Surguja for the offence punishable under Sections 420, 120B of the I.P.C. and 3/7 of the Essential Commodities Act, 1955.

(3.) I have heard learned counsel for the parties and perused the case diary.