KARAN TAKRI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) At the outset, learned counsel for the applicant submits that earlier, the one bail application has been dismissed on merit by the co-ordinate Bench of this Court and one bail application has been withdrawn.

(2.) The applicant has now preferred this Third Bail Application under Sec. 439 of Code of Criminal Procedure, 1973 in connection with Crime No. 456 of 2021, registered at Police Station Kotwali, District Rajnandgaon (C.G.) for the offences punishable under Ss. 364, 294, 324, 506, 342, 147 and 148 of the Indian Penal Code.

(3.) As per the case of the prosecution, the applicant with the intention had abducted the complainant due to previous animosity over the money and had beaten him by lathis and knife, as a result of which the complainant sustained injuries.