ANIL RAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Application {MCRC No. 8803 of 2023} has been preferred by the applicant for grant of bail, whereas CRMP No. 1614 of 2023 has been preferred by the same applicant for extension of time or for modifying the earlier bail order. Both the matters are being disposed of by this common order, as they arise out of the same incident.

(2.) The applicant has preferred this application for grant of bail as he is arrested in connection with Crime No.43/2022 registered at Police Station Amanaka, District Raipur for offence under Sec. 420, 409, 120-B, 34 of the IPC.

(3.) This is the 2nd bail application on behalf of the applicant. Earlier, the applicant was granted bail vide order dtd. 20/6/2022 passed in MCRC No.3453/2022 with certain conditions. It was also made clear that if the applicant fails to comply with the conditions mentioned in the order granting bail to him, the said order shall automatically stand cancelled without further reference to the Bench. As the applicant could not fulfill the conditions imposed by this Court, the bail stood automatically cancelled and he was arrested on 27/9/2023 and thus, the applicant has preferred the instant application for grant of bail.