SHYAMLAL YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As both these bail applications arise out of the same crime number, they are being decided by this common order.

(2.) M.Cr.C. No. 1344 of 2021 has been filed by the applicant Shyam Lal Yadav under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail, who has been arrested in connection with Crime No.44/2021, registered at Police Station - Kotwali, Chowki Manikpur, Korba, District - Korba (C.G.) for the offence punishable under Sec. 420, 409 and 34 of the Indian Penal Code.

(3.) M.Cr.C.(A) No. 164 of 2021 has been filed by the applicant Anshu Pandey under Sec. 438 of Cr.P.C. for grant of anticipatory bail as he is apprehending his arrest in connection with aforesaid Crime No.44/2021, registered at Police Station - Kotwali, Korba, District - Korba (C.G.) for the offence punishable under Sec. 420, 409 and 34 of the Indian Penal Code.