RUPESH KUMAR MIRI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the bail applications are filed by the same applicant, they are being considered and decided by this common order.

(2.) The applicant has preferred the second bail application under Section 439 of the Cr.P.C., as he has been arrested in connection with Crime No.192/2020 , registered at Police Station Darri, District- Korba (C.G.) for the offence punishable under Section 376, 384, 509(B) of the Indian Penal Code and Section 4 of the Protection of Children from Sexual offences Act, 2012.

(3.) The applicant has preferred the second bail application under Section 439 of the Cr.P.C., as he has been arrested in connection with Crime No.191/2020 , registered at Police Station Darri, District- Korba (C.G.) for the offence punishable under Section 376, 384, 509(B) of the Indian Penal Code.