KULESHWAR SONKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the fourth application filed by the applicant 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.126/2019 registered at Police Station City Kotwali, District Dhamtari, Chhattisgarh for the offence punishable under Ss. 420 and 34 of the IPC and Ss. 3, 5 and 6 of the Prize Chits and Money Circulation Scheme (Banning) Act, 1978 read with Sec. 10 of the CG Protection of Depositors Act, 2005.

(3.) The first anticipatory bail application of the applicant was dismissed on merits vide order dtd. 26/9/2019 passed in MCRCA No.792 of 2019. The second anticipatory bail application of the applicant was also dismissed on merits vide order dtd. 25/6/2021 passed in MCRCA No.1571/2020.