SHANTILATA YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicants have preferred this application for grant of anticipatory bail as they apprehend their arrest in connection with Crime No.266/2022, registered at Police Station Lailunga, District Raigarh for offence punishable under Sec. 420, 409, 34 of the IPC.

(2.) At the outset, learned counsel for the applicants submits that he is not pressing the present bail application in respect of applicant No.1 Shantilata Yadav, as the applicant has already been arrested.

(3.) It is accordingly dismissed as not pressed.