KUPPA SWAMI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD .

(2.) A case in crime No. 121/2001 has been registered at Saraswati Nagar Police Station for the offences punishable Sections 147, 148, 149, 452, 427, 294, 307 and 302 IPC against the applicant.

(3.) COUNSEL for the State have opposed the application for grant of bail. Learned counsel for the State read the F.I.R. case diary statements and autopsy report.