SEEMA AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the second bail application. This application under Sec. 438 of the Code of Criminal Procedure has been filed by the applicant apprehending her arrest in connection with Crime No.36/2021 registered at Police Station Baikunthpur, District Koriya (C.G.) for the offence punishable under Sections 420, 120 (B) and 24 of the Indian Penal Code.

(3.) The first bail application bearing M.Cr.C.A. No.447 of 2021 was dismissed on 04.08.2021.