SUMIT MAHAWAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The above-stated two applications for grant of bail under Section 439 Cr.P.C. have been filed by the applicant, Sumit Mahawar. Since the genesis of entire allegation revolved round on the common facts, therefore they were heard analogously and stand disposed of by this common order.

(2.) M.Cr.C. No.804/2015 has been filed by the applicant, Sumit Mahawar.under Section 439 of the Cr.P.C. for grant of regular bail in connection with Crime No.350/2014, registered at Police Station Chakarbhata, District Bilaspur for the offence punishable under Sections 304-II, 308, 120-B, 420, 270, 276 R/w. Section 34 of Indian Penal Code, whereas M.Cr.C. No.1240/2015 has been filed in connection with Crime No.373/2014, registered at Police Station Pandri, District Raipur for the offence punishable under Sections 420, 467, 468, 471 R/w. Section 34 of Indian Penal Code.

(3.) Initially the applicant has preferred the applications for grant of bail, before the Sessions Judge, Bilaspur, and Raipur, which were rejected on 01.01.2015 and 22.01.2015 respectively. Subsequently, the instant applications have been filed.