MOHAMMAD ARIF Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As above two bail applications arise out of same crime number, they are heard together and decided by this common order.

(2.) These are second applications on behalf of both applicants under Sec. 439 of Code of Criminal Procedure, 1973 for grant of regular bail as applicants are in custody since 26/9/2021 in connection with Crime No. 1190/21 registered at Police Station Sarkanda, Bilaspur (CG) for commission of offence punishable under Ss. 365, 364, 294, 323, 506/34 of the Indian Penal Code.

(3.) Previous bail applications of both applicants bearing M.Cr.C. Nos. 9110/2021 and 8180/2021 were dismissed as withdrawn with liberty to revive after filing of charge sheet.