CHITURI NARESH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this second bail application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.97/2020, registered at Police Station Thana- Bhilai Nagar District- Durg C.G. for offence punishable under Sections 153-A, 295-A of the I.P.C.

(3.) The first bail application was dismissed vide order dated 30.6.2020 bearing MCRCA No.470/2020 as it was directly filed before the High Court without availing the jurisdiction before the Sessions Court.