A KARAN RAO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicants have moved this application under Section 439 of the Criminal Procedure Code for grant of regular bail in connection with Crime No. 649/2011 registered at Police Station Chhaoni, District Durg for the offence punishable under Section 380/34 of the Indian Penal Code. The applicants have been arrested on 21.10.2011.

(3.) This is second bail application. First bail application was dismissed as withdrawn with liberty to revive at appropriate stage.