RESHAM LAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Shri Arun Kochar learned counsel for the applicant and Shri A.K. Verma learned Dy. Advocate General for the State.

(2.) The applicants are some of the accused in crime No. 235/2001 registered in Abhanpur police station for the offences punishable under Sections 302, 201/34 IPC. There are two other accused persons.

(3.) This application has been filed by the applicants under Section 439 of Cr.P.C. for grant of bail. It is submitted that they have been arrested on 15/10/2001. The incident took place on 14/10/2001.