DEVI KUMAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicants have preferred the first bail application for grant of anticipatory bail, as they apprehend their arrest in connection with Crime No.367/2019, registered at Police Station- City Kotwali, Balodabazar, District: Balodabazar-Bhatapara (C.G.) for the offence punishable under Sections 370(3), 374 of the Indian Penal Code.

(3.) Complainant namely Lila Singh lodged a report to the effect that co-accused Kaliram Sahu engaged him and other labourers of the village and brought all of them to Buxar (Bihar) for working in a Brick Kiln. The villagers went to the Brick Kiln with their family members but despite having obtained work they were not paid wages and on demand of wages the family members were kept hostage.