THURU @ DHURU AVINASH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Both these appeals are decided by this common order as they are arising out of the same crime number.

(2.) CRA No. 1351 of 2021 is arising out of order dtd. 22/10/2021 passed by the Special Judge (Atrocities), Sarguja, Amikapur in Bail Application No.939/2021 and CRA No. 1448 of 2021 is arising out of order dtd. 27/10/2021 passed by the Special Judge (Atrocities), Sarguja, Amikapur in Bail Application No.984/2021.

(3.) The appellants have preferred these appeals for grant of bail as they are arrested in connection with Crime No.112/2021 registered in Police Station Lundra, District Ambikapur (Surguja) (C.G.) for offence punishable under Sec. 294, 506, 342, 354, 365, 376(2) (n), 34 of Indian Penal Code and under Sec. 3(2-5) of the Scheduled Castes, Scheduled Tribes (Prevention of Atrocities) Act, 1989.