VIKASH JAIN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the second application filed under Sec. 438 of the Code of Criminal Procedure for grant of anticipatory bail to the applicant, who is apprehending his arrest in connection with Crime No.234/2022 registered at Police Station Saraswati Nagar, Raipur (CG) for the offence under Ss. 120-B, 406, 420 of the IPC.

(3.) The earlier bail application of the applicant vide order dtd. 12/1/2023 passed in MCRCA No.1580/2022 was dismissed as having become infructuous.