UMLESH CHANDEL Vs. STATE OF CHHATTISGHARH

JUDGEMENT

(1.) Heard on application filed under Section 438 of Cr.P.C. for grant of anticipatory bail. Learned counsel for the applicants has submitted that applicants are innocent persons and have been falsely implicated in this case. Learned counsel for the applicants has further submitted that on the same date i.e. 1/3/2013, a report has been lodged by Smt. Madhu Kashyap, who is sister of the present applicants/accused and only as a counter blast a false report has been lodged by Ms. Sweta who is sister-in-law of Akhilesh.

(2.) On the other hand, learned counsel for the State has opposed the anticipatory bail application.

(3.) Case diary of Crime No. 111/2013, offences under Sections 294, 506, 323, 354/34 of Indian Penal Code, of Police Station Sarkanda, District Bilaspur (C.G.), perused.