GOVIND SINGH RAJPUT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No. 214/2009, registered at Police Station, Katghora, Distt. Korba (C.G.), for the offence punishable under Sections 294 and 506 of IPC and Section 3 (1) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The facts, briefly stated, are as under :-