RAKESH KUMAR MISHRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard finally.

(2.) This is an application filed by the applicants under Section 438, Cr. P.C. for grant of anticipatory bail.

(3.) The applicants are accused in Crime No. 71/2001, registered in Police Station, Balco Nagar, for the commission of offences punishable under Sections 294, 323, 506/34 of I.P.C. and Section 3(1)(4) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short 'the Act').