SETU RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD .

(2.) THIS is an application filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the applicants, who are apprehending their arrest in connection with Crime No. 175/2005 registered at Police Station Sahaspur, Distt. Kabirdham (C.G.) for the offence punishable under Sections 452, 294, 506, 323, 147 of I.P.C. and Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989,

(3.) SO far as the case of the prosecution is concerned, learned State Counsel submits that on 02.11.2005 all the accused persons entered into the house of the complainant namely Latmar and they assaulted his brother Dhaniram.