SULEKHA SONKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred the third bail application under Section 439 of the Cr.P.C. for grant of regular bail, as she has been arrested on 13-08-2020 in connection with Crime No.65/2020, registered at Police Station Rajim, District - Gariyaband (C.G.) for the offence punishable under Section 302 of the Indian Penal Code.

(3.) The first bail application filed by the applicant bearing MCRC No.7541/2020 was dismissed as withdrawn by the coordinate Bench vide order dated 11-12-2020 with liberty to move after examination of the material witnesses. Her second bail application bearing MCRC No.8563/2021 was also dismissed as withdrawn with liberty to file a fresh bail application vide order dated 01-11-2021. Hence, this third bail application.