KUDRAT KHAN Vs. STATE OF C.G.

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. 132/2006, registered at Police Station-Dabra, District Janjgir-Champa (C.G.) for the offence punishable under Section 452, 294, 323, 506-B, 147, 427, 149 of the IPC and Section 3(1)(iii)(x)(xi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act.).

(3.) LEARNED Counsel for the Applicants submits that earlier also, when the same material was with the Police and the Court of JMFC, this offence was not added. He further submits that this offence has been subsequently added. He prays for releasing the Applicants on anticipatory bail.