ISHU MIRI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both cases arise out of same crime number, they are being disposed of by this common order.

(2.) First bail applications of the applicants were rejected on merits by this Court vide order dtd. 9/2/2021 in MCRC Nos. 91 and 304 of 2021 and liberty was granted to them in case trial is not concluded within a period of 5 months they shall have repeat their prayer for bail.

(3.) The applicants have preferred these Second Bail Applications under Sec. 439 of Code of Criminal Procedure, 1973 as they are in jail since 4/11/2020 in connection with Crime No.476/2020 registered at Police Station- Arang, District- Raipur (C.G.) for the offence punishable under Ss. 306, 34 of IPC.