(1.) Since both the bail applications are arising out of crime No. 88/2020 they are being considered and decided by this common order.
(2.) The applicants have preferred these second bail applications under Sec. 439 of the Cr.P.C. for grant of bail as they have been arrested in connection with Crime No. 88/2020, registered at Police Station Azad Chowk, Dist. Raipur, CG, for the offence punishable under Ss. 419, 420, 467, 468, 471, 120-B of the Indian Penal Code.
(3.) The first bail applications of the applicants were dismissed on merits.