SAREETA DEEP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this second bail application under Sec. 439 of Cr.P.C., as he has been arrested in connection with Crime No.257/2021, registered at Police Station Khamardih, District Raipur (C.G.) for the offence punishable under Ss. 302, 404, 120-B (1) and 201 read with Sec. 34 of IPC.

(2.) The first bail application of the applicant was dismissed on merits vide order dtd. 21/7/2022 in MCRC No.4726/2022.

(3.) The prosecution story, in brief, is that the complainant lodged a written report alleging that the applicant in connivance with the other co-accused persons committed murder of her sister-in-law by strangulation, thereafter a case was registered against the applicant for the aforesaid offence after investigation.