ANIL VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the above-captioned applications arise out of a common factual matrix and same crime number registered at same police station, this Court is disposing of the same by a common order.

(2.) These are the first bail applications filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicants who have been arrested in connection with Crime No.58 of 2023 registered at Police Station - Sihava, District Dhamtari (C.G.) for the offence punishable under Ss. 365, 370(3), 376(2)(n), 506, 34 of the Indian Penal Code.

(3.) Case of the prosecution, in brief, is that the present applicants and other co-accused persons abducted the prosecutrix and forcefully performed marriage of the victim with one accused Subhash Verma.