RESHAMLAL SONI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the bail applications are arising out of same crime number i.e. 182/2020 they are being considered and decided by this common order.

(2.) The applicants have preferred these first bail applications for grant of anticipatory bail, as they apprehend their arrest in connection with Crime No.182/2020, registered at Police Station (Out Post) Shivrinarayan, District Janjgir-Champa (CG), for offence punishable under Section 498-A of the Indian Penal Code.

(3.) Applicants namely; Reshamlal Soni and Gaytri Soni in MCRCA No.1246 of 2020 are the father-in-law and mother-inlaw, respectively whereas the applicants namely; Sandeep Soni and Nisha Soni in MCRCA No.1249 of 2020 are the brother-in-law 1 and sister-in-law 2 , respectively of the complainant Rashmi Soni.