VIRENDRA KUMAR CHATURVEDI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Invoking jurisdiction of this court under Section 438 of Cr.P.C., the applicant herein has filed this application for grant of anticipatory bail as he is apprehending his arrest in connection with Crime No.113/2014 registered at Police Station, Urla, District Raipur, for the offence punishable under Section 363 of IPC.

(2.) The aforesaid bail application has been admitted for final hearing on 09.09.2014.

(3.) Appearing for the State, Ms. Madhunisha singh, at the outset, would submit that offence registered against the applicant is only under Section 363 of IPC which is bailable offence, and therefore, provisions of Section 438 of Cr.P.C. would not be attracted and application for anticipatory bail is not maintainable in law.