PAUL MEHAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter is heard through video conferencing.

(2.) The accused/applicant has moved this Second bail application under Sec. 439 of Criminal Procedure Code for releasing him on regular bail during trial in connection with Crime No. 498/2018 registered at Police Station- Torwa, District Bilaspur (C.G.) for the offence punishable under Ss. 420, 468, 120-B/34 of IPC.

(3.) Earlier, the first bail application of the applicant was dismissed as withdrawn vide order dtd. 5/4/2019 passed in MCRC No. 1852/2019 by this Court.