DHANI RAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India seeking his release on bail under Section 439 of the Code of Criminal Procedure (in short "Cr.P.C.") in Crime No.227 of 2014 registered at Police Station Rajim, District Gariyaband (CG) for the offence punishable under Sections 457, 380, 511, 427 of IPC and 3 & 4 of Lok Sampati Nivaran Adhiniyam.

(3.) At the outset, learned counsel for the State would raise objection that the petitioner's application under Section 439 of Cr.P.C. having already been dismissed by this Court in M.Cr.C. No.244 of 2015, this writ petition is not maintainable.