ARTI AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the first bail application under Sec. 438 of the Code of Criminal Procedure filed by the accused/applicants for grant of anticipatory bail in connection with Crime No.68/2023 registered at Police Station Pipariya, Dist. Kabirdham (CG), for the offence punishable under Ss. 294, 506 Part-II, 452, 34 of the Indian Penal Code and Ss. 25 and 27 of the Arms Act.

(3.) Case of the prosecution, in brief, is that the complainant namely; Rahul Dewangan lodged a report alleging that on 5/2/2023 at about 10.30 am the accused persons entered into his shop and started abusing him in filthy language. He also alleged that the co-accused Ayush Agrawal was having sword in his hand.