HIRA LAL NAYAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

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

(3.) The applicants have preferred these applications for grant of anticipatory bail, as they apprehend their arrest in connection with Crime No.409/2019, registered at Police Station Kotwali, Jagdalpur, District Bastar for offence punishable under Sections 109, 120-B, 406, 407, 408, 409, 420, 467, 468, 471 of the IPC.