ARVIND MISHRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.318/2017 registered at Police Station Mohan Nagar, Durg, District Durg (CG) for the offence punishable under Sec. 420/34 of the IPC and Sec. 10 of the Chhattisgarh Protection of Depositors Interest Act, 2005 and Ss. 3, 4, 5 of the Price Chit Fund and Money Circulation Schemes (Banning) Act, 1978.

(3.) The present bail application has been pressed mainly on the ground of marriage of the sister-in-law (Sali) of the applicant, which is scheduled to be held on 27/4/2022 at Bhubaneshwar.