ANAND PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the third bail application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in connection with Crime No. 98/2020 registered at Police Station Gharghodha, Distt. Raigarh C.G. for the offence punishable under Sections 457, 506, 323, 342, 395 of the I.P.C.

(3.) The first bail application was dismissed on 27.08.2020 in MCRC No.3499 of 2020 by a detailed order on merits. The second bail application was also dismissed on 01.10.2020 in MCRC No.6474 of 2020.