NIYAJUDDIN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The aforesaid bail applications are being disposed of by this common order as they arise out of the same incident.

(2.) MCRCA No.1424 of 2022 has been preferred by applicant Niyajuddin as he apprehends his arrest in connection with Crime No.35/2022 registered at Police Station Kabirdham, District Kabirdham for offence under Ss. 120-B, 420, 465, 467, 468, 471 and 34 of the IPC.

(3.) MCRC No. 8818 of 2022 has been preferred by applicant Salman Momin as he is arrested in connection with Crime No.36/2022 registered at Police Station Kawardha, District Kabirdham for offence under Ss. 120-B, 420, 465, 467, 468, 471 and 34 of the IPC.