SHIV KUMAR CHAURASIA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This order shall govern disposal of MCRCA No.668 of 2020 (Shiv Kumar Chaurasia Vs. State of Chhattisgarh), MCRCA No.710 of 2020 (Neeraj Jagatramka Vs. State of Chhattisgarh) and MCRCA No.792 of 2020 (Shashank Sharma Vs. State of Chhattisgarh).

(2.) Mcrca No.792 of 2020 has been filed by the applicant apprehending his arrest in connection with Crime No.112 of 2020 registered in the Police Station- Mahasamund (AJAK), District- Mahasamund (CG) for alleged commission of offence punishable under Sections 376 (2) (a) (i), 376 (2) (b), 376 (D) and 506 IPC, Sections 3 (2) (va) and Section 3 (2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Act of 1989"). The applicant had moved application for grant of anticipatory bail before the Special Court (constituted under the SC and ST Prevention of Atrocities Act, 1989), Mahasamund, which was, however, rejected vide order dated 11.06.2020. Thereafter, the applicant filed this application seeking to invoke concurrent original jurisdiction of this Court under Section 438 Cr.P.C. praying for grant of anticipatory bail.

(3.) Mcrca No.710 of 2020 has been filed by the applicant apprehending his arrest in connection with Crime No.261 of 2020 registered in Police Station-AJK Raigarh (City Kotwali, Raigarh) for alleged commission of offence punishable under Sections 186, 294, 353 IPC, Section 3 (1) (r) and (s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. This applicant had also filed application for grant of anticipatory bail before the Special Court (constituted under the SC and ST Prevention of Atrocities Act, 1989), Raigarh, which was rejected vide order dated 17.4.2020. Thereafter, the applicant filed this application seeking to invoke concurrent original jurisdiction of this Court under Section 438 Cr.P.C. praying for grant of anticipatory bail.