MANOJ AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since all the four applications filed under Section 438 of the Code of Criminal Procedure relate to Crime No. 70/2001, Police Station, Civil Lines, Raipur, they were heard analogously and are being disposed of by this connection order.

(2.) The applicant in M.Cr.C. No. 662/2002 Manish Agrawal is the husband, the applicant in M.Cr.C.No. 148/2002 Laxmi Narayana Agrawal is the father-in-law, the applicant in M.Cr.C.No. 189/2002 Smt. Vimla Devi Agrawal is the mother-in-law and the applicant in M.Cr.C.No. 146/2002 Manoj Agrawal is the "Devar" of deceased Puja.

(3.) Apprehending their arrest in connection with Crime No. 705/2001 registered by Police Station, Civil Lines, Raipur for an offence punishable under Section 304-B of the I.P.C., the applicant-Manoj Agrawal (in M.Cr.C.No. 146/2002) along with his sister Dr. Sarita Agrawal had moved an application (bail petition No. 3146/2001) under Section 438 of Cr.P.C. before the lower Court which, on 2-1-2002, has allowed the application with respect to Dr. Sarita Agrawal. The prayer of applicant-Manoj Agrawal was rejected. Likewise, the applications of applicant-Laxmi Narayan Agrawal in M.Cr.C.No. 148/2002 (Bail Petition No. 3147/2001), that of applicant-Manish Agrawal in M.Cr.C.No. 146/2002 (Bail Petition No. 3149/2001) and that of applicant-Smt. Vimla Devi Agrawal in M.Cr.C.No. 189/2002 (B. P. No. 3148/2001) were rejected by the 7th Additional Sessions Judge, Raipur on 2-1-2002. Accordingly, all the four applicants have come up before this Court for grant of anticipatory bail.