RAJESH SETH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) All the aforesaid cases are being disposed of by this common order.

(2.) MCRCA No.755/2021 and MCRCA No.804/2021 have been filed by applicant Rajni Seth under Sec. 438 of CrPC apprehending her arrest in connection with Crime No.151/2020 and 158/2020 registered at Police Station - Tarbahar, Distt. Bilaspur (CG) for offence punishable under Sec. 420/34 of IPC respectively whereas CRA No.165/2021 has been filed by appellant Rajni Seth under Sec. 14A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against order dtd. 3/12/2020 passed by Special Judge (FTC), Bilaspur rejecting her anticipatory bail application in connection with Crime No.01/2020 registered at Police Station - Anusuchit Jati Kalyan, Bilaspur for the offence punishable under Ss. 420, 120B/34 of IPC and Sec. 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) MCRC No.2411/2021 has been filed by applicant Rajesh Seth under Sec. 439 of CrPC for grant of bail as he is arrested in connection with Crime No.158/2020 registered at Police Station - Tarbahar, Distt. Bilaspur for the offence punishable under Sec. 420/34 of IPC whereas CRA No.445/2021 has been filed by Rajesh Seth under Sec. 14A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the 23/2/2021 rejecting his regular bail application in connection with Crime No.01/2020 registered at Police Station - Anusuchit Jati Kalyan, Bilaspur for the offence punishable under Ss. 420, 120B/34 of IPC and Sec. 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.