VISAL DAS @ CHHOTU BOD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The present appeal is arising out of order dtd. 3/6/2021 passed by the Special Judge (Atrocities), Korba in Special Criminal Case No.26/2021 (B.A. No. 383/2021).

(3.) The appellant has preferred this appeal for grant of bail as he is arrested in connection with Crime No.137/2021 registered in Police Station Kotwali, Korba, District Korba (C.G.) for offence punishable under sections 147, 455, 364, 294, 323, 506 of Indian Penal Code, 1860 and under Section 3(2)(5) of the Scheduled Castes, Scheduled Tribes (Prevention of Atrocities) Act.