SULTANA WAHIDA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Since all the bail applications are arising out of the same crime number, they are being heard and decided by this common order.

(3.) The applicants have preferred these bail applications under Section 439 of CrPC, as they are arrested in connection with Crime No.438/2020, registered at Police Station Dharsinwa, District-Raipur C.G., for the offence punishable under Sections 294, 323, 506, 147, 148, 149, 307, 34 of the I.P.C. and Section 25, 27 of the Arms Act.